High Courts28 Jan 1959Dismissed
Jhandu Lal Budh Ram and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 535
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 38, 39, 40, 41, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,646 of 4,734
High Courts28 Jan 1959
Notified Area Committee Buria Vs Gobind Ram Lachhman Dass and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 277
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, 107(2) , 151
High Courts23 Jan 1959Allowed
Rameshwar Dass Vs The Excise and Taxation Commissioner and Others
Punjab And Haryana At Chandigarh · (1959) 10 STC 218
Constitution of India, 1950 — Article 226
High Courts21 Jan 1959
State of Punjab Vs Onkar Nath Joshi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 8
High Courts21 Jan 1959
Bhal Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1960 P&H 641 : (1960) CriLJ 1656
Merchandise Marks Act, 1889 — Section 14, 15
High Courts21 Jan 1959
COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT Vs SHANTI SARUP.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 409
Income Tax Act, 1922 — Section 34(1)
High Courts19 Jan 1959
BRIJ MOHAN LAXMI NARAIN Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 147
Income Tax Act, 1961 — Section 66
High Courts15 Jan 1959Allowed
Bakhshish Singh Dhaliwal Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 448 : (1959) CriLJ 1106
Criminal Procedure Code, 1898 (CrPC) — Section 239, 537
High Courts15 Jan 1959Allowed
District Board, Karnal Vs M.R. Sharma and Others M.R. Sharma and Others Vs District Board, Karnal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 318
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 13, 20, 20(1)Punjab District Board (Tax Validating) Act, 1955 — Section 2
High Courts14 Jan 1959Allowed
Punjab State and Another Vs Shambhu Nath and Sons Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 606
Constitution of India, 1950 — Article 19, 19(1)Dangerous Drugs Act, 1930 — Section 8, 8(2)
High Courts14 Jan 1959Dismissed
Mehar Chand Vs R.L. Aggarwal and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 487
Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 2, 5, 7, 7(2), 8
High Courts13 Jan 1959Dismissed
Harnam Singh Rulia Vs Man Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 133
Arbitration Act, 1940 — Section 34, 46
High Courts13 Jan 1959Allowed
Smt. Sukhi Vs Baryam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 339
Evidence Act, 1872 — Section 13, 23, 24, 42Punjab Laws Act, 1872 — Section 5
High Courts12 Jan 1959Dismissed
Gian Chand and Others Vs Jagan Nath and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 482
Limitation Act, 1908 — Article 182, 182(1)
High Courts08 Jan 1959Allowed
Mian Ajmer Singh Vs Mukandi Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 521
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Punjab Debtors Protection Act, 1936 — Section 11
High Courts06 Jan 1959
Firm Kaura Mal Bishan Dass Vs Firm Mathra Dass Atma Ram, Ahmedabad and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 646
Civil Procedure Code, 1908 (CPC) — Section 21, 6, 9, 96Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 5
High Courts05 Jan 1959Dismissed
Kundan and Others Vs Sardara Ramji Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 206
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 44
High Courts05 Jan 1959Dismissed
F. Mangat Ram Hazari Mal Kuthiala Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1959) 10 STC 194
Constitution of India, 1950 — Article 226
High Courts30 Dec 1958Dismissed
Pran Nath and Others Vs Bal Kishan and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 313
Limitation Act, 1908 — Article 148, 44Transfer of Property Act, 1882 — Section 60
High Courts26 Dec 1958Dismissed
Mst. Bakhtawari Vs Sadhu Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 558
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3Hindu Succession Act, 1956 — Section 14, 14(1)