High Courts03 Sept 1958
Data Ram and Another Vs Teja Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 428
Specific Relief Act, 1877 — Section 39
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,651 of 4,734
High Courts03 Sept 1958Allowed
General S. Shivdev Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 453
Constitution of India, 1950 — Article 245East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 41, 42
High Courts02 Sept 1958Allowed
Dilbagh Rai Jarry Vs The Divisional Superintendent, Northern Rly. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 401
Constitution of India, 1950 — Article 311, 311(2)
High Courts02 Sept 1958Allowed
S. Kehar Singh Vs The Punjab Government and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 24
Sikh Gurdwaras Act, 1925 — Section 146, 89, 89(1), 96(1)Sikh Gurdwaras Committee Election Rules, 1954 — Rule 4, 4(1), 4(3)
High Courts29 Aug 1958
COMMISSIONER OF Income Tax, DELHI Vs PARTAP CHAND.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 262
Caste Disabilities Removal Act, 1850 — Section 1
High Courts29 Aug 1958
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat Vs Pratap Chand Co., British Motor Car Co. (1934) Ltd., New Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 415
Caste Disabilities Removal Act, 1850 — Section 1Income Tax Act, 1922 — Section 3Special Marriage Act, 1954 — Section 10
High Courts28 Aug 1958Dismissed
State of Punjab Vs Joint Hindu Family Trading Firm Rati Ram Banwari Lall and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 173
Defence of India Act, 1939 — Section 17 , 17(2)Defence of India Rules, 1962 — Rule 81(4)Limitation Act, 1908 — Article 2 , 49
High Courts27 Aug 1958Dismissed
Janardhan Bhagwan Dass Vs Sham Lal Nand Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 170
Transfer of Property Act, 1882 — Section 60, 92
High Courts26 Aug 1958
R. S. CHIRANJI LAL and SONS Vs COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN, AND MADHYA BHARAT.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 407
Income Tax Act, 1961 — Section 66(2)
High Courts25 Aug 1958
R.B. Ram Rattan Seth and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 69 : (1959) CriLJ 232
Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 24Metalliferous Mines Regulations, 1926 — Regulation 38, 41, 91
High Courts25 Aug 1958Allowed
Damodar Pershad Gupta Vs Saxena and Co., Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 476
Arbitration Act, 1940 — Section 30
High Courts18 Aug 1958
Gurbachand Singh, Lachhman Singh Vs Ch. Hoshiar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 205 : (1959) CriLJ 643
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts12 Aug 1958Allowed
Gian Chand Puran Chand Vs Smt. Om Prabha Jain and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 66
Representation of the People Act, 1951 — Section 116A, 117, 90, 90(3), 98
High Courts31 Jul 1958
Oriental Textile Finishing Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 410
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 31, 33, 33A
High Courts31 Jul 1958Dismissed
Gurparshad and Others Vs Assistant Custodian General of Evacuee Property, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 230
Administration of Evacuee Property Act, 1950 — Section 46
High Courts31 Jul 1958Partly Allowed
R.B.L. Benarasi Dass and Co. Ltd. Vs Income Tax Appellate Tribunal, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 42
Income Tax Act, 1922 — Section 33(4), 35, 66, 66(1), 66(2)
High Courts31 Jul 1958Dismissed
Parkash Chand and Others Vs Custodian, Evacuee Property, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 64
Administration of Evacuee Property Act, 1950 — Section 46, 7Civil Procedure Code, 1908 (CPC) — Section 9
High Courts31 May 1958Allowed
Peoples' Insurance Co. Ltd. Vs Sardul Singh Caveeshar and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 87
Civil Procedure Code, 1908 (CPC) — Section 24Companies Act, 1913 — Section 162, 184, 185, 195, 196
High Courts31 May 1958Dismissed
Baru Ram Vs Sm. Parsanni and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 452
Representation of the People Act, 1951 — Section 123(7), 33(5), 36(4)
High Courts23 May 1958
Shree Gopal Paper Mills Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 639
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17A, 19, 33A