High Courts25 Sept 1959
Hazara Singh and S. Ishar Singh Vs Custodian of Evacuee Property Pepsu and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 133
Administration of Evacuee Property Act, 1950 — Section 48
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,638 of 4,734
High Courts25 Sept 1959
Sita Ram and Others Vs Bahsi Ram
Punjab And Haryana At Chandigarh · AIR 1960 P&H 171
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts25 Sept 1959Dismissed
Major Jogindar Singh Vs Bibi Raj Mohinder Kaur
Punjab And Haryana At Chandigarh · AIR 1960 P&H 249 : (1960) CriLJ 640
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(2), 488(6)
High Courts25 Sept 1959Dismissed
Gian Chand Tandon and Another Vs Pt. Bahadar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 164
Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6), 31, 31(3)
High Courts24 Sept 1959
Custodian General 'P' Block, Delhi Vs Rikhi Ram Sardar Lal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 163
Administration of Evacuee Property Act, 1950 — Section 48, 7(5)
High Courts24 Sept 1959
Kartar Singh Wazir Singh Vs Sardara Singh Wazir Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 255
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts24 Sept 1959
Girdhari Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 244
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)Pepsu Civil Services (Temporary Service) Rules, 1955 — Rule 5
High Courts23 Sept 1959
Simplex Manufacturing Company (Private) Ltd. Vs The Hindustan Tools Mfg. Co. Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · AIR 1960 P&H 164
Companies Act, 1913 — Section 171Companies Act, 1956 — Section 528 , 529Delhi and Ajmer Rent Control Act, 1952 — Section 11, 2, 4, 8, 8(7)
High Courts23 Sept 1959Allowed
Court of Wards Dada Siba Estate and Another Vs Raja Dharan Dev Chand Raja Dharan Dev Chand Vs Court of Wards Dada Siba Estate and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 143
Civil Procedure Code, 1908 (CPC) — Section 16, 20Contract Act, 1872 — Section 32, 56Transfer of Property Act, 1882 — Section 108
High Courts21 Sept 1959
Union of India Vs Tara Rani and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 291
Contract Act, 1872 — Section 151, 152, 161Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(6)Railways Act, 1890 — Section 72(1)
High Courts17 Sept 1959
Kidar Nath L. Jagan Nath Aggarwal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 122 : (1960) CriLJ 390
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 193
High Courts16 Sept 1959
Gurbakhsh Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 211 : (1960) CriLJ 511
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 481Penal Code, 1860 (IPC) — Section 228
High Courts16 Sept 1959
The Central Bank of India Ltd. Vs Khub Ram Roop Chand and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 157
Negotiable Instruments Act, 1881 (NI) — Section 1, 13, 5Paper Currency Act, 1871 — Section 21
High Courts15 Sept 1959
Chanan Das Mukhi Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 235
Constitution of India, 1950 — Article 226Displaced Persons (Claims) Act, 1950 — Section 2
High Courts11 Sept 1959
Anguri Devi Vs Bal Ram Ganpat Rai and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 204
Arbitration Act, 1940 — Section 14(1), 14(2), 20General Clauses Act, 1897 — Section 8Limitation Act, 1963 — Article 120, 178, 181
High Courts11 Sept 1959
Asia Udyog Ltd. Vs Daulat Ram Kapur
Punjab And Haryana At Chandigarh · AIR 1960 P&H 349
High Courts11 Sept 1959
COMMISSIONER OF Income Tax, NEW DELHI Vs BESUMAL JAGAT NARAIN.
Punjab And Haryana At Chandigarh · (1960) 38 ITR 447
Income Tax Act, 1961 — Section 66(2)
High Courts10 Sept 1959
Hazara Singh Hakim Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 286 : (1960) CriLJ 653
Penal Code, 1860 (IPC) — Section 457
High Courts09 Sept 1959
Ram Singh Narain Singh Vs F. Dewan Chand Nand Kishore and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 287 : (1960) 62 PLR 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107, 107(1), 34Negotiable Instruments Act, 1881 (NI) — Section 79
High Courts08 Sept 1959
Manna Singh Allah Singh Vs Wasti Ram Saraf and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Specific Relief Act, 1963 — Section 42Transfer of Property (Amendment) Supplementary Act, 1929 — Section 2, 5