High Courts02 Aug 1961Dismissed
Banta and Another Vs Udham Kaur
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 279
Civil Procedure Code, 1908 (CPC) — Section 10Punjab Land Revenue Act, 1887 — Section 117, 158, 158(1), 158(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,613 of 4,734
High Courts01 Aug 1961
D.N. Bhalla Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1961) 08 P&H CK 0004
Income Tax Act, 1961 — Section 66
High Courts28 Jul 1961
Sunder Singh Vs Manna Sunder Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 127
Civil Procedure Code, 1908 (CPC) — Section 151Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 10, 24
High Courts28 Jul 1961
Daljeet and Co. Private Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 569 : (1964) 9 FLR 23 : (1963) 2 LLJ 17
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 15
High Courts28 Jul 1961Dismissed
Bawa Sunder Singh Vs Shrimati Manna Sunder Singh
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 259
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 151, 2(2)Constitution of India, 1950 — Article 226Divorce Act, 1869 — Section 55
High Courts26 Jul 1961Dismissed
Master Dharam Datt Dhawan Vs Ram Lal Suri by Ramesh Suri and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 567
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts25 Jul 1961
Gopi Mal Kuthiala Charitable Trust Vs Income Tax Officer Special Circle, Ambala
Punjab And Haryana At Chandigarh · AIR 1962 P&H 41 : (1962) 46 ITR 436
Constitution of India, 1950 — Article 226, 227Income (Investigation Commission) Act, 1947 — Section 8(5)Income Tax Act, 1961 — Section 22(2), 4(3)(I)
High Courts25 Jul 1961
Ajudhia Nath Kapoor Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1962 P&H 16
Civil Procedure Code, 1908 (CPC) — Section 10, 141, 151
High Courts24 Jul 1961
Rash Behari Sen Vs Anand Sarup Bhargava
Punjab And Haryana At Chandigarh · AIR 1962 P&H 51
Arbitration Act, 1940 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Jul 1961
Alla Naur Sheikh Mohd. Ismail Vs Mohd. Nisa Abdul Rehman and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 50
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts14 Jul 1961
Suraj Kaur and Others Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 839
Penal Code, 1860 (IPC) — Section 109, 193, 195, 205, 206
High Courts14 Jul 1961Allowed
Babu Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 176
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 80, 80(1), 80(2), 81, 82Punjab Municipal Election Rules, 1952 — Rule 10, 14, 15, 16(1), 3(3)
High Courts12 Jul 1961Dismissed
S. Kuldip Singh and Others Vs Karnail Singh Bakhshish Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 573
Hindu Succession Act, 1956 — Section 8
High Courts11 Jul 1961
Fauja Singh Ralla Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 840
Opium Act, 1878 — Section 3
High Courts10 Jul 1961Dismissed
State of Punjab Vs Puran Chand Ramnath
Punjab And Haryana At Chandigarh · AIR 1961 P&H 558 : (1962) 1 ILR (P&H) 171
Punjab Police Rules, 1934 — Rule 10.70(2), 16.17, 16.19
High Courts26 May 1961Dismissed
Gram Panchayat of Village Azizpur Kalan Vs Mehar Singh
Punjab And Haryana At Chandigarh · (1961) 05 P&H CK 0023
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18
High Courts26 May 1961
Jaishi Ram Goel and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 177
Companies Act, 1956 — Section 38, 40, 40(1), 44Constitution of India, 1950 — Article 226, 31, 31(2)Land Acquisition (Punjab Amendment) Act, 1953 — Section 17
High Courts25 May 1961
Basant Lal Jagan Nath Vs Net Ram Mangal Ram
Punjab And Haryana At Chandigarh · (1962) CriLJ 583
Penal Code, 1860 (IPC) — Section 409
High Courts25 May 1961Allowed
Hiralal Kher Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 545 : (1962) 1 ILR (P&H) 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(3)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 105
High Courts24 May 1961
Bhajna Singh Nand Singh Vs State
Punjab And Haryana At Chandigarh · (1962) CriLJ 841
Penal Code, 1860 (IPC) — Section 363, 366, 376