High Courts03 Mar 1958
Mst. Mewa and Another Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 515
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 96, Order 41 Rule 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,655 of 4,734
High Courts28 Feb 1958Allowed
Rattan Chand and Another Vs Bhagirath Ram and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 406
Registration Act, 1908 — Section 17, 49
High Courts27 Feb 1958
The State Vs Mansha Singh Bhagwant Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 233 : (1958) CriLJ 938
Criminal Procedure Code, 1898 (CrPC) — Section 369, 401, 403, 417, 425
High Courts27 Feb 1958
Punjab Distilling Industries, Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1958) 2 LLJ 109
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2, 9
High Courts25 Feb 1958Allowed
Ram Gopal Vs Banta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 384
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9
High Courts25 Feb 1958
Major S. Arjan Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 538
Constitution of India, 1950 — Article 14, 226, 31, 31(1), 31(2)Land Acquisition Act, 1894 — Section 10, 11, 17, 3, 4
High Courts25 Feb 1958Allowed
Sampat Kumar and Others Vs Nathu Ram Dhuta Ram
Punjab And Haryana At Chandigarh · AIR 1958 P&H 326
Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 14Patiala Relief of Indebtedness Act, 1999 — Section 34
High Courts21 Feb 1958Dismissed
Raj Spinning Mills Vs A. and G. King Ltd., Raglan Mills, England
Punjab And Haryana At Chandigarh · AIR 1959 P&H 45
Sales of Goods Act, 1930 — Section 39
High Courts19 Feb 1958Dismissed
The Associated Cement Cos. Ltd., Bhupendra Cement Works, Surajpur Vs The Industrial Tribunal Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 330 : (1959) 1 LLJ 64
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 33
High Courts17 Feb 1958Allowed
Hazura Singh Vs Jewon Singh and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 339
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11 , 47
High Courts12 Feb 1958Allowed
Lochman Das Sat Lal and Another Vs Parmeshri Dass and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 258
Arbitration (Protocol and Convention) Act, 1937 — Section 7Arbitration Act, 1940 — Section 14, 31(4), 32
High Courts10 Feb 1958Dismissed
L. Arjan Das Duggal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 400
Constitution of India, 1950 — Article 19, 19(1), 25(2), 47Opium Act, 1878 — Section 4, 5
High Courts10 Feb 1958Allowed
Mt. Naraini Devi Vs Sm. Durga Devi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 324
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Punjab Relief of Indebtedness Act, 1934 — Section 35
High Courts10 Feb 1958Dismissed
Ishar Vs Mst. Soma Devi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 295 : (1959) CriLJ 767
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts07 Feb 1958Allowed
Mahipat Ramjas Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 379 : (1959) CriLJ 1022
Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts07 Feb 1958Allowed
Kharak Singh Kala Singh and Others Vs Nikka Singh and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 485
Limitation Act, 1908 — Article 142, 143, 144
High Courts06 Feb 1958Allowed
Ishar Singh Vs Ram Saran Dass and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 337
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1)Contract Act, 1872 — Section 133, 139
High Courts05 Feb 1958
Rao Harnarain Singh Sheoji Singh Vs Gumani Ram Arya
Punjab And Haryana At Chandigarh · AIR 1958 P&H 273 : (1958) CriLJ 952
Constitution of India, 1950 — Article 19, 19(2)Contempt of Courts Act, 1971 — Section 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts30 Jan 1958Dismissed
Firm H.R. Luxman and Co. Vs Income Tax Officer, E. Ward, Amritsar and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 395 : (1958) 34 ITR 113
Income Tax Act, 1922 — Section 46(5A), 46(7)
High Courts29 Jan 1958Dismissed
Parma Nand Vs Kalyan Dass and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 610
Displaced Persons (Debts Adjustment) Act, 1951 — Section 59Displaced Persons (Land Acquisition) Act, 1949 — Section 7, 8General Clauses Act, 1897 — Section 6