High Courts16 Dec 1959
Gian Chandra Hirday Mohan Vs Prem Narain Mahinder Mohan and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 368
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,635 of 4,734
High Courts15 Dec 1959
Raghbir Chand Som Chand Vs Excise and Taxation Officer and Others
Punjab And Haryana At Chandigarh · (1960) 11 STC 149
Central Sales Tax Act, 1956 — Section 14, 15, 23Constitution of India, 1950 — Article 286, 369Cotton Ginning and Pressing Factories Act, 1925 — Section 2
High Courts15 Dec 1959
Roshan Lal Kunja Mal and Others Vs Kapur Chand and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 382
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3Limitation Act, 1963 — Article 60
High Courts15 Dec 1959
Jawhar Lal Bhargava and Others Vs Jagathdhish Bhargava and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 247
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab Land Revenue Act, 1887 — Section 117(2)
High Courts12 Dec 1959Allowed
Jiwan Lal Shinghu and Another Vs Jai Narain Parshad and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 250
Constitution of India, 1950 — Article 311, 311(1), 311(2)
High Courts10 Dec 1959
Risaldar Major Amar Singh Uttam Singh Vs R.L. Aggarwal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 312
Punjab Alienation of Land Act, 1900 — Section 14, 3(2), 6(1), 7(2)(3)
High Courts10 Dec 1959Allowed
Excise and Taxation Officer Vs Gauri Mal Butail Trust
Punjab And Haryana At Chandigarh · AIR 1961 P&H 292
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 73Punjab Urban Immovable Property Tax Act, 1940 — Section 16
High Courts09 Dec 1959
Rajindra Kumar Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 310 : (1960) CriLJ 851
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Dec 1959
Amulya Kumar Talukdar Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 284
Constitution of India, 1950 — Article 14, 148, 226, 309, 310Institute of Technology (Kharagpur) Act, 1956 — Section 5
High Courts08 Dec 1959Dismissed
Punjab Woollen Textile Mills Vs Assessing Authority, Sales Tax
Punjab And Haryana At Chandigarh · (1960) 11 STC 486
Constitution of India, 1950 — Article 19, 226, 227, 32Punjab General Sales Tax Act, 1948 — Section 10, 11A, 12, 13, 17
High Courts03 Dec 1959
Ram Narain Vs Bishamber Nath and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 171 : (1961) CriLJ 553
Criminal Procedure Code, 1898 (CrPC) — Section 202, 204, 204(1A), 204(1B), 439
High Courts30 Nov 1959Dismissed
Smt. Durga Devi Vs Shanti Parkash Thakar Das and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 229
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts27 Nov 1959
Municipal Corporation, Delhi Vs Sobhag Wanti etc.
Punjab And Haryana At Chandigarh · AIR 1960 P&H 300
High Courts26 Nov 1959
Lachhman Das Makhan Lal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 394
Constitution of India, 1950 — Article 226, 246, 276Punjab Gram Panchayat Act, 1952 — Section 82
High Courts26 Nov 1959
Ishar Singh Vs National Bank of Lahore Ltd.
Punjab And Haryana At Chandigarh · AIR 1960 P&H 421
Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 17
High Courts25 Nov 1959Dismissed
Gobind and Others Vs Chhajjan and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 202
Contract Act, 1872 — Section 62
High Courts25 Nov 1959
T.L. Tandon Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1960 P&H 646
Constitution of India, 1950 — Article 163, 166
High Courts24 Nov 1959
Ghaki Mal Hukum Chand Vs Great American Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1960 P&H 523
Displaced Persons (Debts Adjustment) Act, 1951 — Section 18, 18(1), 2, 36
High Courts23 Nov 1959
B.M. Bhalla Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 387
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10(2)Constitution of India, 1950 — Article 226
High Courts19 Nov 1959
Shaukat Ali Khan Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1960 P&H 565 : (1960) CriLJ 1491
Constitution of India, 1950 — Article 13, 143, 291, 362, 363Criminal Procedure Code, 1898 (CrPC) — Section 503Penal Code, 1860 (IPC) — Section 408