High Courts07 Sept 1959Dismissed
Angad Ram Ram Singh Vs Gainda Mal Charanji Lal and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,639 of 4,734
High Courts07 Sept 1959
Shamlal Thakar Dass Aggarwal Vs Punjab National Bank Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 5
High Courts04 Sept 1959
Ram Parkash Rakhra Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 278
Constitution of India, 1950 — Article 226, 227Urban Immovable Property Tax Act, 1932 — Section 10, 15, 24, 8, 9
High Courts03 Sept 1959
Autar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 364 : (1960) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133, 8Penal Code, 1860 (IPC) — Section 120
High Courts03 Sept 1959Dismissed
Firm Jaikishen Dass Jinda Ram and others Vs Central Bank of India
Punjab And Haryana At Chandigarh · (1959) 09 P&H CK 0023
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 49Partnership Act, 1932 — Section 25
High Courts02 Sept 1959
Parmeshwari Dass Wadhera Vs The Commissioner of Income Tax, East Punjab and Delhi Province, Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 57 : (1960) 38 ITR 424
Income Tax Act, 1961 — Section 66(1)
High Courts02 Sept 1959Dismissed
Mst. Mato Vs Sadhu
Punjab And Haryana At Chandigarh · AIR 1961 P&H 152
Hindu Marriage Act, 1955 — Section 10
High Courts01 Sept 1959Allowed
Balwant Rai Kumar Vs Smt. Amrit Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), 47
High Courts01 Sept 1959
Sardha Ram and Kanhya Lal Vs Abdul Majid Mohd. Amir Khan and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 196 : (1960) 62 PLR 201
Constitution of India, 1950 — Article 19, 19(1)Councils Act, 1861 — Section 25
High Courts01 Sept 1959
The State Vs Piare Giani and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 214 : (1960) CriLJ 513
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts01 Sept 1959
British India General Insurance Co. Ltd. Vs Itbar Singh etc.
Punjab And Haryana At Chandigarh · AIR 1960 P&H 131
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 96, 96(2), 96(3), 96(4), 96(6)
High Courts31 Aug 1959
Mohindar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 135 : (1960) CriLJ 393
Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Aug 1959
S. Sampuran Singh Vs Chief Settlement Commissioner and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 153
High Courts28 Aug 1959Dismissed
The Maharaj Weaving Mills, Amritsar Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 232 : (1962) 1 LLJ 565
Industrial Disputes Act, 1947 — Section 25FFF, 33C(1)
High Courts28 Aug 1959
Harbachan Singh Harbaksh Singh and Another Vs L. Sita Ram L. Kanshi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 362
Limitation Act, 1963 — Article 181, 182
High Courts28 Aug 1959
Harbans Singh Vs Vidya Wanti
Punjab And Haryana At Chandigarh · AIR 1960 P&H 372
Guardians and Wards Act, 1890 — Section 25
High Courts25 Aug 1959
Peoples Insurance Co. Ltd. Vs C.R.E. Wood and Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 388 : (1961) 31 CompCas 61
Companies Act, 1913 — Section 91Companies Act, 1956 — Section 155
High Courts21 Aug 1959
Khairati Ram and Others Vs Firm Balak Ram Mehr Chand and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 192
Companies Act, 1956 — Section 4Contract Act, 1872 — Section 182General Clauses Act, 1897 — Section 3(39), 3(42)
High Courts20 Aug 1959
Lala Lachhman Dass Vs Goverdhan Dass
Punjab And Haryana At Chandigarh · AIR 1960 P&H 11
Delhi Rent Control Act, 1958 — Section 11, 12, 13, 8Provincial Small Cause Courts Act, 1887 — Section 11, 15, 16, 23, 33Punjab Tenancy Act, 1887 — Section 77(3)
High Courts20 Aug 1959
Mohindar Kaur Vs Narindar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 169
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13Matrimonial Causes Act, 1950 — Section 7