High Courts20 Nov 1958Dismissed
Badri Dass Vs Labhu Mal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 322 : (1959) CriLJ 899
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,648 of 4,734
High Courts18 Nov 1958Allowed
Sansar Chand Vs Ram Lall and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 254
High Courts14 Nov 1958Allowed
Rati Ram and Others Vs Mam Chand and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 117
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 122, 54
High Courts07 Nov 1958
Hazara Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 570 : (1959) CriLJ 1358
Penal Code, 1860 (IPC) — Section 96, 97
High Courts06 Nov 1958Dismissed
Firm Tijarati Hindu Family Joint Kesar Das Rajan Singh Vs Parma Nand Vishan Dass
Punjab And Haryana At Chandigarh · AIR 1959 P&H 306
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 13
High Courts05 Nov 1958
Gurbakhsh Singh Vs S. Partap Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 182 : (1959) CriLJ 513
Contempt of Courts Act, 1971 — Section 3
High Courts05 Nov 1958Allowed
Ram Nath Kalia Vs Paul Singh, Harnam Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 257
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Representation of the People Act, 1951 — Section 117, 118, 85, 90(3), 92
High Courts05 Nov 1958Dismissed
Kehar Singh Nihal Singh Vs Custodian General, Evacuee Property and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 58
Administration of Evacuee Property Act, 1950 — Section 10(27)Constitution of India, 1950 — Article 133, 133(1), 226, 227
High Courts03 Nov 1958Allowed
Bara Singh Vs Joginder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 370
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 24
High Courts29 Oct 1958
State of Punjab Vs Jawahar Mal and Sons, Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 424
Arbitration Act, 1940 — Section 34
High Courts28 Oct 1958Allowed
The State of Punjab and Others Vs Madan Gopal
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 239
Constitution of India, 1950 — Article 311, 311(1), 311(2)
High Courts27 Oct 1958Dismissed
Delite Cinema and Others Vs Rameshwar Dyal and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 189
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 7 Rule 14 , Order 7 Rule 18Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10(1), 11, 11(3), 12, 12(4)
High Courts24 Oct 1958Dismissed
S. Samarjit Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 308
Constitution of India, 1950 — Article 133, 226
High Courts23 Oct 1958
N.R. Batra Vs S. Prem Singh Sundar Dass and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 16
Civil Procedure Code, 1908 (CPC) — Section 145Succession Act, 1925 — Section 292
High Courts22 Oct 1958Dismissed
Hukam Chand Siri Ram Vs Harish Chander Siri Ram
Punjab And Haryana At Chandigarh · AIR 1959 P&H 129
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 47Partition Act, 1893 — Section 7
High Courts22 Oct 1958Dismissed
Gopal Chand Bhalla Vs Gobind Sarup and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 193
Civil Procedure Code, 1908 (CPC) — Section 48(1)
High Courts17 Oct 1958Allowed
Mst. Gurdev Kaur Vs Sarwan Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 162
Criminal Procedure Code, 1898 (CrPC) — Section 100Evidence Act, 1872 — Section 145Hindu Marriage Act, 1955 — Section 10, 10(1), 12, 13, 9
High Courts16 Oct 1958Dismissed
Mst. Kishni Vs Mehman Singh Rati Ram Jat
Punjab And Haryana At Chandigarh · AIR 1959 P&H 355
Limitation Act, 1908 — Section 19Punjab Restitution of Mortgaged Lands Act, 1938 — Section 2, 4
High Courts15 Oct 1958Dismissed
Labhu Ram and Others Vs Ram Parkash
Punjab And Haryana At Chandigarh · (1958) 10 P&H CK 0021
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)
High Courts15 Oct 1958Dismissed
Vrajlal Manilal and Co. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 357
Central Excise Rules, 1944 — Rule 16, 19, 24Constitution of India, 1950 — Article 14, 19