High Courts23 May 1958Dismissed
Benarsi Das Saraf and Others Vs Dalmia Dadri Cement Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 232 : (1958) 28 CompCas 435
Companies Act, 1956 — Section 155, 395
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,652 of 4,734
High Courts23 May 1958
The State Vs Pt. Ram Chander Sharma
Punjab And Haryana At Chandigarh · AIR 1959 P&H 41 : (1959) CriLJ 81
Constitution of India, 1950 — Article 19(1), 215Contempt of Courts Act, 1971 — Section 3
High Courts23 May 1958
Om Parkash Tilak Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 134 : (1959) CriLJ 368
Penal Code, 1860 (IPC) — Section 300, 307, 32, 341, 342
High Courts23 May 1958Dismissed
Bhai Mohan Singh Vs Hind Iran Bank Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · AIR 1959 P&H 225
Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(1), 20
High Courts23 May 1958
Harnam Singh Modi and Another Vs Sate of Punjab
Punjab And Haryana At Chandigarh · AIR 1960 P&H 186
Constitution of India, 1950 — Article 226, 311Punjab Municipal Act, 1911 — Section 14
High Courts23 May 1958
First National Bank Ltd. (in Liqn.) Vs Seth Sant Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 328
Companies Act, 1913 — Section 21(1)Companies Act, 1956 — Section 36(1)Limitation Act, 1908 — Article 112, 115, 28
High Courts21 May 1958Allowed
Suraj Bhan Vs Randhir Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 483
General Clauses Act, 1897 — Section 10Representation of the People Act, 1951 — Section 100(1), 55, 55(2), 55A(2)
High Courts21 May 1958Dismissed
Gurbinder Singh and Others Vs Lal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 123
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11, 20Limitation Act, 1908 — Article 141, 144, 22(1) , 22(2)Pepsu Judicature Ordinance, 2005 — Section 49, 49(2)
High Courts20 May 1958Dismissed
Pt. Charanjit Lal Ram Sarup Vs Lehri Singh Ram Narain
Punjab And Haryana At Chandigarh · AIR 1958 P&H 433
Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 114Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 4
High Courts20 May 1958Dismissed
Rup Lal Bhola Nath Vs Jugraj Singh Puran Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 130
Representation of the People Act, 1951 — Section 100(1), 33, 33(3), 33(4), 36
High Courts19 May 1958
State of Punjab Vs Okara Grain Buyers Syndicate Ltd., Okara and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 456
Constitution of India, 1950 — Article 300Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(6)
High Courts12 May 1958
State of Punjab and Others Vs S. Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 8
Constitution of India, 1950 — Article 14, 245, 246, 31, 31APunjab Consolidation of Land Proceedings (Validation) Act, 1957 — Section 3, 3, 4, 4
High Courts07 May 1958
Rajkishen Prem Chandra Jain Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1959 P&H 63 : (1959) 35 ITR 590
Income Tax Act, 1922 — Section 10(1)Land Acquisition Act, 1894 — Section 31
High Courts07 May 1958
Reserve Bank of India Vs Central Government Industrial Tribunal
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 539
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124Industrial Disputes Act, 1947 — Section 11
High Courts06 May 1958
KUNDAN LAL VEDI Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 414
Income Tax Act, 1961 — Section 66(2)
High Courts05 May 1958
L. N. GADODIA and CO. Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 416
Income Tax Act, 1961 — Section 66(1)
High Courts02 May 1958Dismissed
Shri Harish Chand Vs Collector of Amritsar and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 19
Constitution of India, 1950 — Article 14Punjab State Aid to Industries Act, 1935 — Section 35
High Courts02 May 1958Dismissed
Ram Narain Mathur Vs Chief Justice and Judges of the High Court at Chandigarh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 445 : (1958) CriLJ 1439
Companies (Amendment) Act, 1956 — Section 446Companies Act, 1913 — Section 171
High Courts30 Apr 1958
Balbir Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 98 : (1959) CriLJ 361
Criminal Procedure (Amendment) Act, 1955 — Section 30Criminal Procedure Code, 1898 (CrPC) — Section 28, 29, 30Penal Code, 1860 (IPC) — Section 326
High Courts28 Apr 1958Dismissed
Dewa Singh Vs Lal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 601
Pepsu Judicature Ordinance, 2005 — Section 119, 21, 21(4), 52