High Courts01 Nov 1957Dismissed
Suraj Mal Kalu Ram Vs Vishan Gopal
Punjab And Haryana At Chandigarh · AIR 1958 P&H 216
Limitation Act, 1908 — Article 64, 19Stamp Act, 1899 — Article 1, 35
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,659 of 4,734
High Courts01 Nov 1957Dismissed
Prem Nath Vs Kaudoomal Rikhiram and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 361
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 13 , 36Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 8
High Courts31 Oct 1957Dismissed
Kuldip Singh and Another Vs Amar Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 166 : (1958) CriLJ 681
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts29 Oct 1957
Kesar Devi Vs Nanak Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 44
Constitution of India, 1950 — Article 14, 19(1), 19(5)Hindu Succession Act, 1956 — Section 4
High Courts25 Oct 1957
Narain Singh Vs S. Hardayal Singh Harika, Executive Officer, Municipal Committee, Patiala
Punjab And Haryana At Chandigarh · AIR 1958 P&H 180 : (1958) CriLJ 685
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4
High Courts23 Oct 1957
Smt. Gurdial Kaur Vs Jang Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 185 : (1959) CriLJ 516
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)
High Courts23 Oct 1957Dismissed
Mukand Singh Vs Mst. Kartar Kaur
Punjab And Haryana At Chandigarh · AIR 1958 P&H 422 : (1958) CriLJ 1346
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(5)
High Courts18 Oct 1957Allowed
Karnal Distillery Co. Ltd. and Others Vs Ladli Parshad Jaiswal and Another Ladli Parshad Jaiswal and Another Vs Karnal Distillery Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 190
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5, 100Companies (Amendment) Act, 1956 — Section 155Companies Act, 1913 — Section 12, 149, 165, 17, 21
High Courts18 Oct 1957
Des Raj Dhanpat Mal Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 254 : (1958) CriLJ 948
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 237Explosives Act, 1884 — Section 6(3)Explosives Rules, 1983 — Rule 109
High Courts18 Oct 1957Dismissed
Isher Singh and Others Vs Mst. Bhan Kaur Mst. Bhan Kaur Vs Isher Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 553
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 115
High Courts18 Oct 1957Dismissed
Nand Singh Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 609
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49
High Courts16 Oct 1957
Mela Ram and Others Vs Dharam Chand Amrit Lal
Punjab And Haryana At Chandigarh · AIR 1958 P&H 132
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144Limitation Act, 1908 — Article 181, 182
High Courts15 Oct 1957Dismissed
Firm Sunder Lal Brij Lal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 149
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 101 , 102, 103, 104Railways Act, 1890 — Section 77
High Courts15 Oct 1957Dismissed
Bholabhai Bhogilal Vs Rattan Chand and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 260
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 100 , 101Contract Act, 1872 — Section 45
High Courts14 Oct 1957Dismissed
Haji Nadir Ali Khan and Others Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 177
Constitution of India, 1950 — Article 14, 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 6
High Courts14 Oct 1957
Balmukand L. Hira Nand Vs Pindi Dass (deceased) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 267
High Courts11 Oct 1957Dismissed
Ram Udhar and Others Vs Hari Chand and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 140
Transfer of Property Act, 1882 — Section 105, 58
High Courts11 Oct 1957Allowed
Regional Director, Employees State Insurance Corporation, New Delhi Vs Dyer Meakin Breweries Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 136
Employees State Insurance Act, 1948 — Section 61, 67Fatal Accidents Act, 1855 — Section 1, 2
High Courts09 Oct 1957Dismissed
Smt. Mohd.-un-Nisa Begum Vs Fayaz Ali Hashmi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 437
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 44 Rule 1, 115
High Courts27 Sept 1957
Simla Banking and Industrial Co. Ltd. Vs Firm Luddar Mal Khushi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 490
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 1, 38Transfer of Property Act, 1882 — Section 52, 92