COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,549 of 4,611

High Courts21 Jan 1957

Bipan Lal Muthiala Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1957 P&H 312

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, 107, 96Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31(3), 33(3), 33(4)

Read judgment

High Courts18 Jan 1957

Divisional Superintendent Northern Railway, Delhi Division Vs Mukand Lal

Punjab And Haryana At Chandigarh · AIR 1957 P&H 130 : (1957) 2 LLJ 452

Constitution of India, 1950 — Article 254, 311, 311(2)Government of India Act, 1935 — Section 241(2)Industrial Disputes Act, 1947 — Section 33

Read judgment

High Courts18 Jan 1957

S. Mohinder Singh Vs Kanwal Sharan Kalia and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 81

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 514

Read judgment

High Courts18 Jan 1957Allowed

Bharawan Bai and Others Vs Lila Ram Sanwara Ram Lila Ram Sanwara Ram Vs Bharawan Bai and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 118

Hindu Marriage (Amendment) Act, 1956 — Section 4

Read judgment

High Courts17 Jan 1957Dismissed

Seth Radhe Lal Vs Ladli Parshad

Punjab And Haryana At Chandigarh · AIR 1957 P&H 92

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 11, 38, 47, 96Transfer of Property Act, 1882 — Section 109

Read judgment

High Courts16 Jan 1957Dismissed

Dr. Harmindar Singh Vs Dr. Balbir Singh and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 214

Civil Procedure Code, 1908 (CPC) — Section 16, 44A, 9

Read judgment

High Courts16 Jan 1957Dismissed

Prem Nath Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1958 P&H 340

Arbitration Act, 1940 — Section 30

Read judgment

High Courts15 Jan 1957Dismissed

Durga Das Nayyar Vs Official Liquidator, Bombay Thread Mills Co. Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 472

Companies Act, 1913 — Section 227(2), 231Companies Act, 1956 — Section 531

Read judgment

High Courts14 Jan 1957Dismissed

Maqbool Ahmad Allah Rakha and Another Vs The Custodian of Evacuee Property, New Delhi

Punjab And Haryana At Chandigarh · AIR 1958 P&H 78

Administration of Evacuee Property (Amendment) Act, 1954 — Section 10, 4Administration of Evacuee Property Act, 1950 — Section 7, 7A

Read judgment

High Courts10 Jan 1957

Kidar Nath Datt and Others Vs Kishan Das Bairagi and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 106

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92

Read judgment

High Courts10 Jan 1957Allowed

Firm H. Sham Sunder and Sons Vs Ram Chand Spinning and Weaving Mills

Punjab And Haryana At Chandigarh · AIR 1957 P&H 90

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 57

Read judgment

High Courts10 Jan 1957Dismissed

Arur Singh Fateh Singh and Another Vs State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 81 : (1957) CriLJ 532

Evidence Act, 1872 — Section 118, 5Penal Code, 1860 (IPC) — Section 149, 299, 300

Read judgment

High Courts09 Jan 1957Allowed

Bishan Dass Telu Ram Vs State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 99 : (1957) CriLJ 656

Prevention of Food Adulteration Act, 1954 — Section 16

Read judgment

High Courts09 Jan 1957

The State Vs Abdul Hamid and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 86 : (1957) CriLJ 537

Constitution of India, 1950 — Article 5, 7Criminal Procedure Code, 1898 (CrPC) — Section 513, 537Evidence Act, 1872 — Section 42, 86

Read judgment

High Courts09 Jan 1957Dismissed

Jit Singh and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 278 : (1957) CriLJ 1307

Penal Code, 1860 (IPC) — Section 149, 201, 300, 302, 307

Read judgment

High Courts04 Jan 1957

Punjab National Bank Ltd. Vs Ram Kanwar and Another

Punjab And Haryana At Chandigarh · (1957) 1 LLJ 542

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11

Read judgment

High Courts28 Dec 1956

Uday Chand Vs Mohanlal and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 315

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Court Fees Act, 1870 — Article 1

Read judgment

High Courts28 Dec 1956Dismissed

Durga Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1957 P&H 97

Constitution of India, 1950 — Article 310(1), 311(2), 320(3)Police Act, 1861 — Section 34, 34(6)

Read judgment

High Courts27 Dec 1956Dismissed

S. Tara Singh Vs Director, Consolidation of Holdings, Punjab, Jullundur and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 302

Constitution of India, 1950 — Article 154, 154(1), 161, 164(2), 166(3)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 42General Clauses Act, 1897 — Section 3(60)

Read judgment

High Courts21 Dec 1956Allowed

The State Vs Banwari Nandu Jat and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 88 : (1957) CriLJ 539

Criminal Procedure Code, 1898 (CrPC) — Section 435Punjab Gram Panchayat Act, 1952 — Section 51, 66(1), 77(2)

Read judgment