High Courts28 Apr 1959Allowed
Shiv Dayal and Others Vs Karam Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 567
Hindu Succession Act, 1956 — Section 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,643 of 4,734
High Courts27 Apr 1959Allowed
Bhura Mal Dan Dayal Vs Imperial Flour Mills Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 629
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts27 Apr 1959
Marwa Manghani Vs Sanghram Sampat
Punjab And Haryana At Chandigarh · AIR 1960 P&H 35
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 63, 65
High Courts27 Apr 1959
Arjan Singh and Another Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 33
High Courts24 Apr 1959
Fazilka Electric Supply Co. Ltd. Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 483 : (1959) 36 ITR 411
Electricity Act, 1910 — Section 7, 7(1)Government of India Act, 1935 — Section 175(3)Income Tax Act, 1922 — Section 10(2)
High Courts23 Apr 1959
Harbans Singh Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 182
Arbitration Act, 1940 — Section 28, 33Civil Procedure Code, 1908 (CPC) — Section 21
High Courts23 Apr 1959
LALA RAJESHWAR PERSHAD Vs Income Tax OFFICER, A WARD, AMBALA CANTT., AND ANOTHER.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 492
Constitution of India, 1950 — Article 19, 226
High Courts21 Apr 1959Dismissed
Labh Singh Vs Chief Settlement Commissioner (Rural) Punjab, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 575
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22, 24
High Courts21 Apr 1959
The State Vs Santokh Singh Samund Sing
Punjab And Haryana At Chandigarh · AIR 1960 P&H 31 : (1960) CriLJ 113
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 496, 514, 515
High Courts21 Apr 1959
Dalip Singh Arjan Singh Vs Rakha Ram L. Munshi Ram
Punjab And Haryana At Chandigarh · AIR 1960 P&H 176
East Punjab Urban Rent Restriction Act, 1949 — Section 3Taxation on Income (Investigation Commission) Act, 1947 — Section 5(4)
High Courts21 Apr 1959
The State Vs Santokh Singh Samund Singh
Punjab And Haryana At Chandigarh · (1960) CriLJ 115
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151
High Courts20 Apr 1959Dismissed
Ganga Ram Bhatia Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 643
Constitution of India, 1950 — Article 226, 311(2), 32
High Courts20 Apr 1959
S. Gurdit Singh Wadhera Vs Regional Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 58
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10
High Courts15 Apr 1959Allowed
Panipat Electric Supply Co. Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 571
Electricity Act, 1910 — Section 7
High Courts15 Apr 1959
The Court of Wards of the Estate of Bedi Devinder Singh of Una Vs S. Iqbal Singh Chadha
Punjab And Haryana At Chandigarh · AIR 1960 P&H 82
Constitution of India, 1950 — Article 226Court of Wards Act — Section 9
High Courts14 Apr 1959
State of Punjab Vs Krishnan Lal
Punjab And Haryana At Chandigarh · AIR 1960 P&H 664 : (1960) CriLJ 1659
Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 114Sea Customs Act, 1878 — Section 167, 178
High Courts08 Apr 1959Dismissed
Bhagwat Dayal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 544
Constitution of India, 1950 — Article 14, 19(1), 226, 31, 31(2)Land Acquisition Act, 1894 — Section 3, 3, 38, 40, 6
High Courts08 Apr 1959
Firm Munshi Ram Ruplal Vs Firm Madanlal Chaman Parkash Sethi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 15
Contract Act, 1872 — Section 213
High Courts07 Apr 1959
Harbans Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 65
Government of India Act, 1935 — Section 241
High Courts07 Apr 1959Allowed
Ram Sundri alias Sham Sundri Vs Collector, Ludhiana and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 413
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 80