High Courts26 May 1959
Sarup Singh Sher Singh Ramgarhia Vs Mukund Lal
Punjab And Haryana At Chandigarh · AIR 1960 P&H 119
Civil Procedure Code, 1908 (CPC) — Section 80General Clauses Act, 1897 — Section 22Limitation Act, 1963 — Section 14, 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,642 of 4,734
High Courts26 May 1959
Ambala Bus Syndicate Private Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 142
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 43, 44, 44(3), 44(4), 64
High Courts25 May 1959
Rulia Ram Vs Multan Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 45
Representation of the People Act, 1951 — Section 100(l), 123(4), 123(7)
High Courts21 May 1959
Firm Guari Lal Gurdev Dass and Others Vs Firm Joint Hindu Family Ajaib Singh Harbans Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 62
High Courts21 May 1959
Hans Raj Vs Hindusthan Commercial Bank, Kanpur and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 360 : (1961) 1 LLJ 204
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17
High Courts20 May 1959
First National Bank Ltd. Vs Dr. Kali Charan, Ghas Mandi, Ludhiana
Punjab And Haryana At Chandigarh · AIR 1959 P&H 627 : (1959) CriLJ 1466
Contempt of Courts Act, 1971 — Section 3, 4
High Courts19 May 1959
Firm Balak Ram Mehar Chand and Others Vs Lachman Das
Punjab And Haryana At Chandigarh · AIR 1960 P&H 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts19 May 1959Dismissed
Faqir Singh Ganda Singh and Others Vs Mst. Gurbachan Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 16
Administration of Evacuee Property Act, 1950 — Section 10(2)(O), 46
High Courts19 May 1959
Achhru Ram and Others Vs Hari Singh
Punjab And Haryana At Chandigarh · AIR 1960 P&H 216
Specific Relief Act, 1877 — Section 20
High Courts18 May 1959
Pritam Chand Kirpa Mall and Another Vs Rulda Maingal Jat and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts16 May 1959Allowed
Basant Ram Ralla Ram Vs Gurcharan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 578
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2)
High Courts14 May 1959
Giani Ram Vs Attar Chand and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 80 : (1960) CriLJ 275
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1898 (CrPC) — Section 155, 176, 186, 190(1), 192Gram Panchayat Act — Section 38, 41
High Courts13 May 1959Dismissed
State Vs Sat Ram Dass
Punjab And Haryana At Chandigarh · AIR 1959 P&H 497 : (1959) CriLJ 1207
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Punjab Opium Orders, 1956 — Order 21.5
High Courts12 May 1959Dismissed
Shri Krishna Aggarwal Vs Satya Dev
Punjab And Haryana At Chandigarh · AIR 1959 P&H 501
Delhi Rent Control Act, 1958 — Section 57(2)
High Courts08 May 1959
KUNDAN LAL Vs Income Tax OFFICER, B WARD, AMRITSAR.
Punjab And Haryana At Chandigarh · (1959) 37 ITR 337
Constitution of India, 1950 — Article 226
High Courts07 May 1959
Aeron Steel Rolling Mills Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 55
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Punjab Municipal Act, 1911 — Section 238
High Courts06 May 1959Allowed
Tara Singh and Another Vs Gurdial Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 518 : (1959) CriLJ 1212
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 May 1959Allowed
Sat Narain Beli Ram Vs Custodian Evacuee Property, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 417
Administration of Evacuee Property (Amendment) Act, 1956 — Section 1(2), 46, 48(1), 48(2)Administration of Evacuee Property Act, 1950 — Section 46, 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts01 May 1959
East Punjab Province (State of Punjab) Vs Modern Cultivators, Ladwa
Punjab And Haryana At Chandigarh · AIR 1960 P&H 66
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 36
High Courts28 Apr 1959
Grison Knitting Works Vs Laxmi Commercial Bank Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 4Contract Act, 1872 — Section 107, 176, 177Law of Property Act, 1925 — Section 103, 196