COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,650 of 4,734

High Courts22 Sept 1958Allowed

Nasir Ahmed Vs The Chief Commissioner, Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 261

Citizenship Act, 1955 — Section 10, 13, 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 19, 226, 5, 7

Read judgment

High Courts22 Sept 1958Allowed

Parshotam Lal L. Vir Bhan Vs Madan Lal Bashambar Das

Punjab And Haryana At Chandigarh · AIR 1959 P&H 145 : (1959) CriLJ 511

Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479A

Read judgment

High Courts19 Sept 1958Dismissed

Gopal Dass Labhu Ram Saini Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 113 : (1959) CriLJ 365

Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 114, 167(81)

Read judgment

High Courts19 Sept 1958Allowed

Union of India (UOI) Vs The Commercial Association, Amritsar, Katra Hari Singh Amritsar and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 104

Companies Act, 1913 — Section 4

Read judgment

High Courts18 Sept 1958Dismissed

Rattan Singh and Others Vs Managing Director of the Moga Transport Company, Moga and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 196

Companies Act, 1956 — Section 3(1), 397, 397(2), 67, 67(3)

Read judgment

High Courts17 Sept 1958Dismissed

Bua Dass Tarachand Vs Piare Lal Dewan Chand

Punjab And Haryana At Chandigarh · AIR 1959 P&H 23

East Punjab Urban Rent Restriction Act, 1949 — Section 13

Read judgment

High Courts17 Sept 1958

Modern Co-operative Transport Society Ltd. Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1960 P&H 22

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3), 33A

Read judgment

High Courts16 Sept 1958Dismissed

Indian Iron and Steel Company Ltd. Vs The Officer on Special Duty (Central Circle)

Punjab And Haryana At Chandigarh · (1959) 10 STC 150

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Sept 1958Dismissed

Ratti Ram Pheena Vs Divisional Superintendent Northern Rly., New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 169

Constitution of India, 1950 — Article 311(2)Railways Act, 1890 — Section 120, 121, 47Railways Rules, 1890 — Rule 21

Read judgment

High Courts15 Sept 1958

Lakha Singh Toba Singh and Others Vs Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 157

Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 20(4), 40, 41

Read judgment

High Courts12 Sept 1958Allowed

Firm Munna Lal Raunaq Ram of Nabha and Another Vs Firm of Lachhmandass Devraj and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 49

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20

Read judgment

High Courts10 Sept 1958Allowed

Nihalu and Another Vs Chandar and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 115

Read judgment

High Courts10 Sept 1958Dismissed

The Jullundur Transport Co-operative Society Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 34

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts09 Sept 1958

Delhi Cloth Mill Chemical Works Vs Their Workmen

Punjab And Haryana At Chandigarh · (1960) 2 LLJ 449

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11Trade Unions Act, 1926 — Section 15

Read judgment

High Courts08 Sept 1958Allowed

Janak Dulari Vs Narain Dass

Punjab And Haryana At Chandigarh · AIR 1959 P&H 50

Hindu Marriage Act, 1955 — Section 19, 3Punjab Courts Act, 1918 — Section 18, 21

Read judgment

High Courts06 Sept 1958Allowed

The State Vs The Akal Transport Company Private Ltd.

Punjab And Haryana At Chandigarh · AIR 1959 P&H 22 : (1959) CriLJ 79

Companies Act, 1956 — Section 303(2), 314, 652

Read judgment

High Courts05 Sept 1958Dismissed

The Hyderabad (Sind) Electric Supply Co. Ltd. Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 199

Companies (Amendment) Act, 1956 — Section 34, 592Companies Act, 1913 — Section 23, 277Displaced Persons (Claims) Act, 1950 — Section 2, 6

Read judgment

High Courts05 Sept 1958Dismissed

Sardar Lal Singh Kang Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 211 : (1959) CriLJ 644

Criminal Procedure Code, 1898 (CrPC) — Section 367, 561A

Read judgment

High Courts05 Sept 1958

Hindustan Electric Co. Ltd. Vs Regional Provident Fund Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 27 : (1960) 1 LLJ 640

Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 16(1), 16(2)

Read judgment

High Courts03 Sept 1958

State of Punjab and Another Vs S. Gian Singh

Punjab And Haryana At Chandigarh · AIR 1960 P&H 168

Constitution of India, 1950 — Article 313Punjab Land Revenue Act, 1887 — Section 9

Read judgment