High Courts23 Jul 1959
Taro Vs Darshan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 145
Hindu Succession Act, 1956 — Section 2, 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,641 of 4,734
High Courts22 Jul 1959
Joti Parshad Jai Gopal and Another Vs Kartar Singh Sahib and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 425
Limitation Act, 1963 — Article 83
High Courts22 Jul 1959
Bakhshi Ram Ladha Ram Vs Shila Devi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 304
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts22 Jul 1959
S. Amar Singh and Another Vs Harbhagat Kuar and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103
High Courts21 Jul 1959
Shri Gurdwara Sahib Kothi Begowal and Another Vs Harnam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 73
General Clauses Act, 1897 — Section 3
High Courts20 Jul 1959
Municipal Committee, Malerkotla Vs Mohd. Mushtaq
Punjab And Haryana At Chandigarh · AIR 1960 P&H 18 : (1960) CriLJ 111
Constitution of India, 1950 — Article 19, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 242Pepsu State Vide Patiala Municipal (Executive Officers) Act, 2003 — Section 19
High Courts16 Jul 1959
Kako Vs Ajit Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 328
Hindu Marriage Act, 1955 — Section 10, 23(1)
High Courts16 Jul 1959
Ram Chander Vs The State
Punjab And Haryana At Chandigarh · (1960) CriLJ 651
Penal Code, 1860 (IPC) — Section 307
High Courts15 Jul 1959
The State Vs Kuldip Singh Sohan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 149 : (1960) CriLJ 399
Administration of Evacuee Property Act, 1950 — Section 32, 36, 38Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts14 Jul 1959
Gurdip Singh S. Surain Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1960 P&H 126
Constitution of India, 1950 — Article 226, 311, 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7(1)
High Courts13 Jul 1959Dismissed
Shri Sain Dass Farngu Vs Pt. Sant Ram Jaishi Ram
Punjab And Haryana At Chandigarh · AIR 1959 P&H 564
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111
High Courts13 Jul 1959
Ajaib Kaur Vs Uttam Singh Road Singh and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 117
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts09 Jun 1959
Radha Kishan Vs The State
Punjab And Haryana At Chandigarh · (1960) CriLJ 847
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 408
High Courts29 May 1959
Waryam Singh Vs Chanan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 308
High Courts29 May 1959Dismissed
Firm Khetu Ram Bashamber Dass Vs Kashmiri Lal Rattan Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 617
Arbitration Act, 1940 — Section 21, 24Contract Act, 1872 — Section 196
High Courts29 May 1959
Jawand Singh Hukam Singh Vs Om Parkash Aggarwal, Sub Judge 1st Class, Jagadhri
Punjab And Haryana At Chandigarh · AIR 1959 P&H 632 : (1959) CriLJ 1469
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 367
High Courts29 May 1959Allowed
Lachhman Singh Chuhar Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 522
Punjab Municipal Act, 1911 — Section 240Punjab Municipal Election Rules, 1994 — Rule 6, 8
High Courts28 May 1959
S. Bhagwant Singh Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1959 P&H 594 : (1960) 38 ITR 436
Income Tax Act, 1922 — Section 3Partnership Act, 1932 — Section 13
High Courts28 May 1959
Amin Chand Bholanath Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1960 P&H 179
Arbitration Act, 1940 — Section 14, 33Interest Act, 1839 — Section 1Sales of Goods Act, 1930 — Section 61
High Courts26 May 1959Dismissed
National Transport Engineering Co. (Private) Ltd., Patiala Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 638
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 48, 57(8), 64