High Courts27 Nov 1957Dismissed
Amar Nath Issar Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 420
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,658 of 4,734
High Courts25 Nov 1957Dismissed
Jowala Singh Prem Singh and Others Vs Malkan Nasirpur and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 171
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, 115 , 141Limitation Act, 1908 — Article 176
High Courts22 Nov 1957
Ruldu Ram and Others Vs The Divisional Superintendent Northern Rly., Ferozepore Cantt.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 166
Payment of Wages Act, 1936 — Section 15, 16, 7
High Courts22 Nov 1957Dismissed
S. Ripudaman Vs Surinder Kumar etc.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 92
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 182, 213Trusts Act, 1882 — Section 19, 3, 6
High Courts21 Nov 1957Dismissed
Union of India (UOI) and Another Vs Shree Ram Kanwar and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 365
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 151, 29, 29(2), 5Punjab High Court Rules and Orders — Rule 4
High Courts21 Nov 1957
G. S. BASANTI Vs KHALSA NIRBHAI TRANSPORT CO. LTD., AND OTHERS.
Punjab And Haryana At Chandigarh · (1958) 33 ITR 255
Income Tax Act, 1961 — Section 34, 54
High Courts20 Nov 1957
Ram Lubhaya Bhatia Vs Divisional Supdt. Northern Railway, New Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 153
Payment of Wages Act, 1936 — Section 15, 15(3), 17, 17(1)
High Courts20 Nov 1957
Hari Krishan Khosla Vs State of Pepsu
Punjab And Haryana At Chandigarh · AIR 1958 P&H 490
Civil Procedure Code, 1908 (CPC) — Section 9, 96Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 19, 20
High Courts20 Nov 1957
National Planners Ltd. Vs Contributories etc.
Punjab And Haryana At Chandigarh · AIR 1958 P&H 230
Companies Act, 1956 — Section 10, 647, 647(2), 648General Clauses Act, 1897 — Section 6
High Courts19 Nov 1957Dismissed
Ram Chand Saudagar Ram Vs Jiwan Bai
Punjab And Haryana At Chandigarh · AIR 1958 P&H 431 : (1958) CriLJ 1437
Constitution of India, 1950 — Article 261Criminal Procedure Code, 1898 (CrPC) — Section 4, 403, 488, 499
High Courts18 Nov 1957Dismissed
Union of India (UOI) Vs Ram Sukh Das and Bros.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 61
Arbitration Act, 1940 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Nov 1957Dismissed
Captain Sodhi Harnam Singh and Another Vs Kanshi Ram and Others Kanshi Ram and Others Vs Captain Sodhi Harnam Singh and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 187
Limitation Act, 1908 — Article 142, 144, 32
High Courts15 Nov 1957Dismissed
Parkash Vati and Others Vs The Delhi Dayal Bagh Dairy Ltd.
Punjab And Haryana At Chandigarh · (1967) ACJ 82
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Road Traffic Act, 1930 — Section 36, 95
High Courts15 Nov 1957Dismissed
Natha Singh Fauja Singh and Others Vs Tejinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 283
Limitation Act, 1908 — Section 12, 12(2)
High Courts14 Nov 1957Allowed
Chuni Lal Dwarka Nath Vs Hartford Fire Insurance Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 440
Displaced Persons (Debts Adjustment) Act, 1951 — Section 18(6)Evidence Act, 1872 — Section 114, 137, 138, 155, 16
High Courts13 Nov 1957Partly Allowed
Dwarka Das Vs New Bank of India Ltd., Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 218
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58
High Courts12 Nov 1957
Lekh Raj Vs The Cantonment Board, Jullundur Cantonment and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 356
Cantonments Electoral Rules, 1945 — Rule 10, 11, 12, 13, 42Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3, 5
High Courts11 Nov 1957Dismissed
Piara Singh Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 141 : (1958) CriLJ 673
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 176
High Courts05 Nov 1957Dismissed
Kaku Singh and Others Vs Gobind Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 468
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(1), Order 41 Rule 5, 144, 151
High Courts04 Nov 1957
British India Corporation Ltd. Vs Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 68
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17A