High Courts02 May 1961
Dewan Singh Wasawa Singh Vs Harbans Kaur Dewan Singh and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 247
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,615 of 4,734
High Courts01 May 1961
Chanda Singh and Another Vs Chambeli and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 162
High Courts01 May 1961
Vimla Vs The State
Punjab And Haryana At Chandigarh · AIR 1962 P&H 347 : (1962) 1 ILR (P&H) 89
Criminal Procedure Code, 1898 (CrPC) — Section 155Medical Degrees Act, 1916 — Section 6
High Courts01 May 1961
Jit Singh Vs Kalapati and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 46
Transfer of Property Act, 1882 — Section 41, 53
High Courts28 Apr 1961
Dalmia Dadri Cement Limited Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1961) 2 LLJ 607
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33B
High Courts27 Apr 1961Dismissed
Angrej Singh Vs Financial Commissioner, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · (1961) 04 P&H CK 0027
Punjab Security of Land Tenures Act, 1953 — Section 5B
High Courts27 Apr 1961
Gian Prakash Gupta Vs State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 152 : (1965) CriLJ 472
Penal Code, 1860 (IPC) — Section 324
High Courts25 Apr 1961
L. LACHHMAN DAS NAYAR Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 46 ITR 366
Constitution of India, 1950 — Article 226
High Courts25 Apr 1961
Kangra Valley Slate Company Ltd. Vs Kidar Nath Girhsar Lal and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 540
Pepsu Village Common Lands Regulation Act, 1954 — Section 3
High Courts24 Apr 1961Dismissed
Messrs Sehgal Brothers and Others Vs Bharat Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1961 P&H 439 : (1962) 1 ILR (P&H) 8
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 2, 47
High Courts24 Apr 1961Dismissed
Abdul Majid Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 45
Constitution of India, 1950 — Article 212, 226Gram Panchayat Act, 1952 — Section 101(1), 101(2), 5(3), 8 , 8(2)Gram Panchayat Election Rules, 1960 — Rule 171A, 2, 3, 3(2), 48
High Courts21 Apr 1961Dismissed
Raghunath Singh Vs Gian Chand
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 85
Civil Procedure Code, 1908 (CPC) — Section 48Constitution by the Adaptation of Laws (Third Amendment) Order, 1951 — Article 372Punjab Debtors Protection Act, 1936 — Section 11(1)
High Courts21 Apr 1961
Harbans Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 6
Criminal Procedure Code, 1898 (CrPC) — Section 238(2)Penal Code, 1860 (IPC) — Section 307, 337
High Courts19 Apr 1961
Matchwel Electrical (India) Ltd. Vs Muni Lal Vermeer and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 93 : (1962) 1 ILR (P&H) 1 : (1962) 1 LLJ 568
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)Payment of Wages Act, 1936 — Section 15(3)
High Courts19 Apr 1961Dismissed
Allahabad Bank Ltd. Vs Kul Bhushan and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 571
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 10
High Courts18 Apr 1961
Bachna Ram Sawan Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1962 P&H 85
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts17 Apr 1961
Mulak Raj Bhola Shah Vs Northern India Goods Transport Corporation Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 307 : (1963) 33 CompCas 450
Motor Vehicles Act, 1939 — Section 110, 110
High Courts14 Apr 1961
R. B. JODHA MAL KUTHALIA Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 588
General Clauses Act, 1897 — Section 5
High Courts12 Apr 1961
LEHNU MAL, ASA RAM Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 391
Income Tax Act, 1961 — Section 66(1)
High Courts12 Apr 1961
Dhani Ram and Sons Vs Frontier Bank Ltd., New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 321 : (1962) 1 ILR (P&H) 79
Contract Act, 1872 — Section 176Limitation Act, 1963 — Article 120