High Courts30 Dec 1952Allowed
Union of India (UOI) Vs New India Constructors, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 172
Arbitration Act, 1940 — Section 4, 8, 8(1), 8(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 1 of 12
High Courts30 Dec 1952
Western Hosiery and General Mills Ltd., Delhi Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 223 : (1953) 23 CompCas 365 : (1953) 24 ITR 191
Companies Act, 1913 — Section 87C
High Courts30 Dec 1952
Commissioner of Income Tax, Delhi Vs Delhi Flour Mills Co. Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 180 : (1953) 23 CompCas 47
Excess Profits Tax Act, 1940 — Section 4Income Tax Act, 1922 — Section 6
High Courts30 Dec 1952
COMMISSIONER OF Income Tax, DELHI Vs DELHI FLOUR MILLS CO. LTD.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 167
Income Tax Act, 1922 — Section 33
High Courts24 Dec 1952Dismissed
Janeshwar Lal Vs Bishamber Nath
Punjab And Haryana At Chandigarh · AIR 1953 P&H 197
East Punjab Urban Rent Restriction Act, 1949 — Section 8
High Courts17 Dec 1952Dismissed
Lal Singh Sukha Singh and Others Vs Roor Singh Bela Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 202
Evidence Act, 1872 — Section 13
High Courts16 Dec 1952
Kanwar Moti Singh Vs Mst. Charjo
Punjab And Haryana At Chandigarh · AIR 1953 P&H 264
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Land Revenue Act, 1887 — Section 111, 158
High Courts15 Dec 1952Dismissed
Harnam Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1953 P&H 176
Constitution of India, 1950 — Article 226, 226(1)
High Courts15 Dec 1952Dismissed
Gurdial Singh Vs Harbans Singh land Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0013
High Courts11 Dec 1952Dismissed
Permshri Das Bhanna Mal and Others Vs Amritsar Improvement Trust and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 110
Constitution of India, 1950 — Article 14, 31Punjab Development of Damaged Areas Act, 1951 — Section 1, 11, 12, 13, 13(1)
High Courts11 Dec 1952Dismissed
Kunj Lal and Others Vs Bhagwan Das Jugal Kishore
Punjab And Haryana At Chandigarh · AIR 1953 P&H 220
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Limitation Act, 1908 — Article 144
High Courts11 Dec 1952Allowed
Bawa Sunder Singh Vs Hans Raj Sial and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 231
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts10 Dec 1952
Sadhu Singh and Others Vs The Financial Commissioner Relief and Rehabilitation (Custodian) Punjab, Simla and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 241
Administration of Evacuee Property Act, 1950 — Section 12, 16, 4, 40, 52Constitution of India, 1950 — Article 254(1)East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 2
High Courts09 Dec 1952Allowed
The State Vs Lehna Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 101
Evidence Act, 1872 — Section 27
High Courts09 Dec 1952
Bakhshish Singh Vs Inder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 115Evidence Act, 1872 — Section 106Limitation Act, 1963 — Article 142, 144
High Courts06 Dec 1952
ASSOCIATED HOTELS OF INDIA LIMITED Vs COMMISSIONER OF Income Tax DELHI.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 134
Income Tax Act, 1961 — Section 66(1)
High Courts06 Dec 1952Dismissed
Delhi Cloth and General Mills and Co. Ltd. Vs Harnam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 129
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts05 Dec 1952
Amar Singh Dewa Singh and Another Vs Mangu Mall Bhagta Mall and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts05 Dec 1952
Amar Dass and Another Vs Govt. of Patiala and East Punjab States Union and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 59
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 19, 19(1), 220, 223Delhi Premises (Requisition and Eviction) Act, 1947 — Section 3(3)
High Courts04 Dec 1952
Chunni Lal and Another Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0004