COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,660 of 4,734

High Courts27 Sept 1957Allowed

Pritam Kaur Vs State of Pepsu and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 9

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15, 19(1)Pepsu Court of Wards Act, 2008 — Section 4, 5, 5(2)

High Courts26 Sept 1957

Lakha Singh Hamir Singh Vs Harbhajan Singh Sunder Singh and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 102

Arbitration Act, 1940 — Section 21Trusts Act, 1882 — Section 43, 48

High Courts26 Sept 1957Allowed

Kasturi Rao and Another Vs Mehar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 350

Civil Procedure Code, 1908 (CPC) — Section 150, 37, 38, 39

High Courts26 Sept 1957Allowed

Firm Gulab Singh Johri Mal Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1958 P&H 174

Post Office Act, 1898 — Section 6Post Office Rules, 1933 — Rule 35, 72, 73, 74, 75

High Courts25 Sept 1957Dismissed

S. Anup Singh S. Amrik Singh Vs Sardarni Harbans Kaur Sardarni Harbans Kaur Vs S. Anup Singh S. Amrik Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 116

Civil Procedure Code, 1908 (CPC) — Section 100, 99Constitution of India, 1950 — Article 363Evidence Act, 1872 — Section 167

High Courts24 Sept 1957

S. RAGHBIR SINGH SANDHAWALIA Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU AND HIMACHAL PRADESH, SIMLA.

Punjab And Haryana At Chandigarh · (1958) 34 ITR 719

Transfer of Property Act, 1882 — Section 53

High Courts24 Sept 1957

S. Raghbir Singh Sandhawalia Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1958 P&H 250

Income Tax Act, 1922 — Section 14, 23, 6, 8Transfer of Property Act, 1882 — Section 122

High Courts19 Sept 1957

Sat Parkash L. Tara Chand and Another Vs Dr. Bodh Raj L. Bhagwan Das Khatri and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 111

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 46, 55, 74

High Courts18 Sept 1957Dismissed

K.R. Sharma Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 27 : (1958) CriLJ 94

Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 537Penal Code, 1860 (IPC) — Section 109, 161

High Courts16 Sept 1957

Inder Chand Jain Vs Pooran Chand Bansi Dhar

Punjab And Haryana At Chandigarh · AIR 1959 P&H 614

Arbitration Act, 1940 — Section 2, 32, 33

High Courts16 Sept 1957Allowed

Braham Dutt Vs East Punjab Province and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 351

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 80East Punjab Evacuees (Administration of Property) Act, 1947 — Section 19East Punjab Evacuees (Administration of Property) Ordinance, 1947 — Section 7(2) , 7(3)

High Courts14 Sept 1957Allowed

Union of India (UOI) Vs Harbans Singh and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 39

Constitution of India, 1950 — Article 300

High Courts06 Sept 1957Dismissed

Kuldip Singh and Another Vs Maqbul Kaur Maqbul Kaur Vs Kuldip Singh and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 313

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133

High Courts05 Sept 1957Dismissed

Punjab State Club, Simla Vs Municipal Committee, Simla

Punjab And Haryana At Chandigarh · AIR 1959 P&H 220

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 47(2), 47(3)

High Courts05 Sept 1957

Satish Chander and Another Vs Delhi Improvement Trust, etc.

Punjab And Haryana At Chandigarh · AIR 1958 P&H 1

Constitution of India, 1950 — Article 19(1), 19(5)Government Premises (Eviction) Act, 1950 — Section 2, 3, 4, 5, 6

High Courts04 Sept 1957Dismissed

Shiv Singh Rakha Das Vs Jiwan Dass and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 164

Evidence Act, 1872 — Section 134, 5Punjab Tenancy Act, 1887 — Section 50(1)

High Courts03 Sept 1957

Shama Magazine, New Delhi Vs The State of Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 499 : (1958) 2 LLJ 241

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Industrial Disputes (Central) Rules, 1957 — Rule 21Industrial Disputes Act, 1947 — Section 10, 11(3)

High Courts02 Sept 1957Dismissed

N.H. Thadani Vs Chief Settlement Commissioner

Punjab And Haryana At Chandigarh · AIR 1958 P&H 314

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Transfer of Property Act, 1882 — Section 105, 116

High Courts28 Aug 1957Allowed

Shiam Sunder and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 128

Constitution of India, 1950 — Article 226Pepsu Municipal Election Rules, 1949 — Rule 10, 2, 44, 51, 52Punjab Municipal Act, 1911 — Section 240

High Courts28 Aug 1957Dismissed

Ithad Motor Transport Ltd. Vs Karnal Co-operative Transport Society

Punjab And Haryana At Chandigarh · AIR 1958 P&H 318

Motor Vehicles Act, 1939 — Section 42, 47, 48Specific Relief Act, 1877 — Section 54