COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,662 of 4,734

High Courts22 May 1957Dismissed

Robindra Textile Mills Vs Secretary, Ministry of Labour, Govt. of India, New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 55 : (1960) 1 LLJ 650

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1)

High Courts22 May 1957Allowed

Inder Dev and Others Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 91

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18

High Courts22 May 1957Dismissed

Goverdhandas and Another Vs Second Punjab Industrial Tribunal and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 603 : (1957) 2 LLJ 460

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 12(3), 18, 19Trade Unions Act, 1926 — Section 8

High Courts17 May 1957Allowed

Mohan Singh Chaudhari Vs Divisional Personnel Officer, Northern Railway and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 37

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 311(1)

High Courts15 May 1957Dismissed

Daulat Ram Rala Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1958 P&H 19

Arbitration Act, 1940 — Section 2, 30, 34Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 114

High Courts14 May 1957Dismissed

Lala Gian Chand and Others Vs Punjab State and Others

Punjab And Haryana At Chandigarh · (1957) 8 STC 645

Constitution of India, 1950 — Article 14, 19, 226

High Courts14 May 1957Dismissed

Banarsi Dass Vs Om Parkash and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 301

Arbitration Act, 1940 — Section 14(2), 44Arbitration Rules, 1940 — Rule 10

High Courts13 May 1957Dismissed

Ramlal and Others Vs Chetu alias Chet Ram and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 335

Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 142 , 144

High Courts09 May 1957Dismissed

Roshan Lal L. Malik Ram and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 297 : (1957) CriLJ 1448

Criminal Procedure Code, 1898 (CrPC) — Section 517, 517(1), 519

High Courts07 May 1957Allowed

Sita Ram Gurdas Mal Vs Collector of Central Excise, New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 35

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 182, 188

High Courts03 May 1957Dismissed

The Textile Workers Union, Amritsar Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 255 : (1958) 2 LLJ 103

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1)

High Courts01 May 1957Allowed

Mt. Chinto and Another Vs Narinjan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 317

Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 12Pepsu High Court Rules — Rule 6

High Courts01 May 1957Dismissed

Sansar Chand Mela Ram Vs Sham Lal Dhanpat Rai and Another

Punjab And Haryana At Chandigarh · AIR 1957 P&H 307

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 144, 151, 47

High Courts24 Apr 1957

Jai Bharat Woollen and Silk Mills Vs Industrial Tribunal and Others

Punjab And Haryana At Chandigarh · (1957) 2 LLJ 464

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 25F, 3

High Courts22 Apr 1957Allowed

Parduman Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 63

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Administration of Evacuee Property Act, 1950 — Section 12, 26, 26(1), 26(2), 56(2)Civil Procedure Code, 1908 (CPC) — Section 11

High Courts22 Apr 1957Allowed

The State Vs Murli Dhar

Punjab And Haryana At Chandigarh · AIR 1958 P&H 17 : (1958) CriLJ 92

Police Act, 1861 — Section 29, 46Police Rules — Rule 16.21(1)

High Courts16 Apr 1957

Kishori Lal Vs The State

Punjab And Haryana At Chandigarh · AIR 1957 P&H 244 : (1957) CriLJ 1173

Constitution of India, 1950 — Article 13, 19, 19(1), 19(5)Contonments Act, 1924 — Section 238

High Courts15 Apr 1957Dismissed

Shiv Parshad Vs Bhagwan Das and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 228 : (1958) CriLJ 936

Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4), 439, 439(5)

High Courts11 Apr 1957Dismissed

Surrendra Nath Vs The Chief Conservator of Forests, Punjab, Simla and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 16

Constitution of India, 1950 — Article 226, 311

High Courts11 Apr 1957Allowed

Punjab State Vs Moji Ram

Punjab And Haryana At Chandigarh · AIR 1957 P&H 223

Arbitration Act, 1940 — Section 2, 34