High Courts23 Dec 1957Allowed
State Vs Dina Nath
Punjab And Haryana At Chandigarh · AIR 1959 P&H 275 : (1959) CriLJ 762
Criminal Procedure Code, 1898 (CrPC) — Section 234Penal Code, 1860 (IPC) — Section 411
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,657 of 4,734
High Courts19 Dec 1957Allowed
Central Bank of India Ltd., Bombay, Branch Amritsar Vs Firm Rur Chand Kurra Mal Firm Rur Chand Kurra Mal Vs Central Bank of India Ltd., Bombay, Branch Amritsar
Punjab And Haryana At Chandigarh · AIR 1958 P&H 159
Contract Act, 1872 — Section 194Evidence Act, 1872 — Section 114
High Courts18 Dec 1957Dismissed
Bhagwat Dayal Mattu Mal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 479
Constitution of India, 1950 — Article 226, 31Land Acquisition Act, 1894 — Section 18, 3, 6, 6(1)
High Courts16 Dec 1957Dismissed
Union of India (UOI) and Another Vs Moti Ram Behari Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 613
Civil Procedure Code, 1908 (CPC) — Section 48(1)Limitation Act, 1908 — Section 15(1), 29
High Courts16 Dec 1957Dismissed
Tirath Ram Lal Chand Vs Mehar Chand Jagan Nath
Punjab And Haryana At Chandigarh · AIR 1958 P&H 436
Civil Procedure Code, 1908 (CPC) — Section 60Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 15, 8(1)
High Courts13 Dec 1957Allowed
Waryam Singh Fateh Singh and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 532
Constitution of India, 1950 — Article 226
High Courts12 Dec 1957Dismissed
Raghbir Saran Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 407
Income Tax Act, 1922 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 8
High Courts11 Dec 1957Dismissed
Mohinder Singh S. Shmsher Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 212
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(2), 40, 40(1), 40(2)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
High Courts11 Dec 1957
Kehar Singh Harphul Vs Raghbir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 24
Provincial Insolvency Act, 1920 — Section 53
High Courts11 Dec 1957Allowed
M.G. Dua Vs Balli Mal Nawal Kishore Balli Mal Nawal Kishore Vs M.G. Dua
Punjab And Haryana At Chandigarh · AIR 1959 P&H 467
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 2 , Order 9 Rule 13, Order 9 Rule 6
High Courts09 Dec 1957Allowed
Union of India (UOI) Vs Amar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 533
Constitution of India, 1950 — Article 372(1)
High Courts06 Dec 1957Dismissed
Daulat Ram Vs Ram Kishan and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 317 : (1958) CriLJ 1096
Criminal Procedure Code, 1898 (CrPC) — Section 247, 259Penal Code, 1860 (IPC) — Section 417, 448, 454, 506
High Courts06 Dec 1957Allowed
Fauja Singh Ram Singh and Others Vs Director Consolidation of Holdings, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 305
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(4), 42
High Courts05 Dec 1957Dismissed
Sunni Majlis-E-Waqf of Delhi Vs Custodian of Evacuee Property
Punjab And Haryana At Chandigarh · AIR 1958 P&H 424
Administration of Evacuee Property Act, 1950 — Section 2, 4, 7Delhi Muslim Wakfs Act, 1943 — Section 33, 63
High Courts03 Dec 1957
Bharat Starch and Chemicals, Ltd. Vs Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1958) 2 LLJ 243
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 7
High Courts03 Dec 1957Allowed
Rup Lal and Another Vs Ganesh Narain Hata Din etc.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 552
Displaced Persons (Debts Adjustment) Act, 1951 — Section 31, 36Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 8
High Courts29 Nov 1957Dismissed
Piara Singh Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 430 : (1958) CriLJ 1347
Criminal Procedure Code, 1898 (CrPC) — Section 176, 528
High Courts29 Nov 1957Allowed
R.L. Khanna Vs The Simla Banking and Industrial Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 100
Banking Companies Act, 1949 — Section 45BContract Act, 1872 — Section 182, 191
High Courts28 Nov 1957Allowed
New Hindustan Bank Ltd. Vs Amritsar Pathankot Transport Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 348
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts27 Nov 1957
Krishna Roller Flour Mills Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1958) 9 STC 439
Contract Act, 1872 — Section 188Factories Act, 1948 — Section 46