High Courts15 Sept 1952
Naubat Rai Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 137
Constitution of India, 1950 — Article 226, 300, 311(2), 320(3)Specific Relief Act, 1877 — Section 45, 46
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 4 of 12
High Courts15 Sept 1952Dismissed
The Lord Krishna Sugar Mills Ltd., Saharanpur Vs Income Tax Officer, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 113 : (1952) 22 ITR 410
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 27, 45
High Courts15 Sept 1952
In Re: Lala Lachhman Das Nayar (H.U.F.) and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 55
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 26A, 34, 45, 46
High Courts15 Sept 1952
LALA LACHHMAN DASS NAYAR and OTHERS Vs RE.
Punjab And Haryana At Chandigarh · (1952) 22 ITR 418
Constitution of India, 1950 — Article 226, 32Government of India Act, 1935 — Section 226
High Courts11 Sept 1952
Amin Chand and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1953 P&H 40
Punjab Pure Food Act, 1929 — Section 13(1), 22(5)
High Courts10 Sept 1952Dismissed
L. Basdev Vs Krishan Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 160
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1
High Courts09 Sept 1952Dismissed
The Traders Bank Ltd. Vs S. Kalyan Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 194 : (1953) 23 CompCas 441
Companies Act, 1956 — Section 153
High Courts08 Sept 1952Allowed
Mst. Jeo Vs Ujagar Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 177
High Courts08 Sept 1952Dismissed
The Great American Insurance Co. Ltd. Vs Bodh Raj
Punjab And Haryana At Chandigarh · AIR 1953 P&H 50
Arbitration Act, 1940 — Section 2
High Courts08 Sept 1952Dismissed
Suraj Bhan Vs Municipal Committee Moga
Punjab And Haryana At Chandigarh · AIR 1953 P&H 38
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Local Bodies (Validation of Contracts) Ordinance, 1951 — Section 3
High Courts29 Aug 1952Allowed
Suba Singh Vs Neki Kishen Sahai and Others Kure Singh Vs Neki Kishen Sahai and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 106
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, Order 47 Rule 1, 114
High Courts29 Aug 1952Dismissed
Soshil Kumar and Others Vs Seth Madan Gopal and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 292
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58
High Courts27 Aug 1952Dismissed
D.D. Jaishi Ram Co. Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1953 P&H 83
Railways Act, 1890 — Section 72
High Courts27 Aug 1952Dismissed
Amin Chand Bhola Nath Vs The Jullundur Electric Supply Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1953 P&H 166
Contract Act, 1872 — Section 73, 74Electricity Act, 1910 — Section 22
High Courts27 Aug 1952Dismissed
Hako Ditta Vs Beg Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 294
Punjab Alienation of Land Act, 1900 — Section 13A, 2, 6, 6(1), 7(5)
High Courts26 Aug 1952
Commissioner of Income Tax, Delhi Vs Damayanti Sahni
Punjab And Haryana At Chandigarh · AIR 1953 P&H 199 : (1953) 23 ITR 41
Income Tax Act, 1922 — Section 16, 16(3)
High Courts26 Aug 1952
BRIJ MOHAN RAMESHWAR DASS Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 31
Income Tax Act, 1961 — Section 66(1)
High Courts25 Aug 1952
Chiranjilal Multani Vs The Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 215 : (1952) 22 ITR 514
Income Tax Act, 1922 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 50
High Courts22 Aug 1952Dismissed
Hari Chand Vs Rameshwar Dyal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 118
Delhi Municipality Election Rules, 1951 — Rule 118, 119(3)
High Courts21 Aug 1952
Mastan Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 125
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 342Penal Code, 1860 (IPC) — Section 447