High Courts31 Dec 1953Allowed
Municipal Committee, Sonepat Vs Dharam Chand etc.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 32
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 1 of 11
High Courts24 Dec 1953Allowed
Hans Raj owner of the firm Ram Saran Dass Ram Dass, Amritsar Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 207
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 20 Rule 1, Order 9 Rule 7
High Courts24 Dec 1953
S. Baldev Singh Vs The Govt. of Patiala and East Punjab States Union and Others
Punjab And Haryana At Chandigarh · (1953) 12 P&H CK 0007
Constitution of India, 1950 — Article 166, 166(3), 22, 226, 22GCriminal Procedure Code, 1898 (CrPC) — Section 491Pepsu Civil Services (Classification, Control and Appeal) Rules, 1952 — Rule 11, 22, 24, 34, 35
High Courts20 Dec 1953Dismissed
Prabhu Singh and Others Vs Pyari
Punjab And Haryana At Chandigarh · AIR 1954 P&H 158
Land Acquisition Act, 1894 — Section 18, 31, 31(2), 32, 33
High Courts18 Dec 1953Dismissed
Gurbinder Singh and Others Vs Munshi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 196
Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Section 24
High Courts14 Dec 1953Dismissed
A.S. Bhasin Vs Custodian, Evacuee Property, Punjab, Simla and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 165
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(5)Administration of Evacuee Property Act, 1950 — Section 12, 26, 8(5), 9Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Dec 1953Dismissed
Municipal Committee, Delhi Vs Janki Das Jagan Nath Janki Das Jagan Nath Vs Municipal Committee, Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 173
Punjab Municipal Act, 1911 — Section 195
High Courts14 Dec 1953
BADSHAN MOHAMMAD SARDAR MOHAMMAD Vs COMMISSIONER OF Income Tax, PUNJAB AND N. W. F. P.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 727
Income Tax Act, 1922 — Section 66(2)
High Courts11 Dec 1953Dismissed
Kalyan Singh Nand Kumar Jain Vs Director, Civil Supplies (General)
Punjab And Haryana At Chandigarh · AIR 1954 P&H 141
Constitution of India, 1950 — Article 226
High Courts10 Dec 1953Dismissed
The Punjab National Bank Ltd. Vs Kirpa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 176 : (1954) 24 CompCas 300
High Courts10 Dec 1953Dismissed
Puran Singh Vs Udham Singh and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 157
High Courts09 Dec 1953
M. MOHD. ISHAQ Vs COMMISSIONER OF INCOME TAX, DELHI, AJMER-MERWARA, RAJASTHAN AND MADHYA BHARAT STATES, DELHI.
Punjab And Haryana At Chandigarh · (1955) 27 ITR 510
Income Tax Act, 1961 — Section 66(2)
High Courts09 Dec 1953
M. Mohd. Ishawq Vs Commissioner of Income Tax Delhi, Ajmer-Merwara
Punjab And Haryana At Chandigarh · AIR 1954 P&H 296
Constitution of India, 1950 — Article 31Income Tax Act, 1922 — Section 22(4), 23(2), 66(1)
High Courts09 Dec 1953
Lal Chand Kallu Mal Jain Vs Atma Ram and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 444
Transfer of Property Act, 1882 — Section 58
High Courts08 Dec 1953
Ratilal M. Nanavati and Others Vs State of Delhi
Punjab And Haryana At Chandigarh · (1954) CriLJ 1252
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B
High Courts08 Dec 1953Dismissed
Ram Sarn Dass Ganda Mal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1954 P&H 142
High Courts08 Dec 1953
Ram Nath Diwanchand Vs Delhi Municipal Committee and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 143
Constitution of India, 1950 — Article 14, 19, 226Punjab Municipal Act, 1911 — Section 121, 121(2), 33
High Courts07 Dec 1953Dismissed
Raj Krishna Jain Vs Tulsi Dass R. Sugand and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 198
Delhi Premises (Requisition and Eviction) Act, 1947 — Section 7
High Courts03 Dec 1953Dismissed
Shamji Mal Vs Sefton and Co. Ltd., Mirzapur and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 190
Arbitration Act, 1940 — Section 39, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Dec 1953
BERY ENGINEERING CO., DELHI Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 227
Income Tax Act, 1961 — Section 26A, 66(1)