High Courts15 Jul 1953Dismissed
Rattan Singh and Others Vs Beli Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 47
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 6 of 11
High Courts15 Jul 1953
Parsa Vs Mst. Parsini
Punjab And Haryana At Chandigarh · (1953) 07 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 109, 494, 497
High Courts14 Jul 1953Allowed
Hardas Singh Vs Ram Partap
Punjab And Haryana At Chandigarh · (1953) 07 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Section 73Displaced Persons (Debts Adjustment) Act, 1951 — Section 11(2), 15, 2(10), 2(6)Displaced Persons (Land Acquisition) Act, 1949 — Section 2, 2(9), 5, 6
High Courts13 Jul 1953
Nikka Ram Vs State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 6
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112, 114
High Courts10 Jul 1953Allowed
A.S. Metal Mart Vs The First National Bank Ambala
Punjab And Haryana At Chandigarh · (1953) 07 P&H CK 0020
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 47, 50, 50(1), 99
High Courts10 Jul 1953Dismissed
Mahanta Singh Natha Singh Vs Het Ram Pakhar and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 27
Criminal Procedure Code, 1898 (CrPC) — Section 435, 436, 437, 458, 514Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 395, 397, 403
High Courts09 Jul 1953
B.S. Bali Vs Batalia Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 105
Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6)
High Courts08 Jul 1953Dismissed
Dharam Dutt Dhawan Vs Ram Lal Suri and Sons and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 279
Copyright Act, 1957 — Section 5
High Courts06 Jul 1953Dismissed
S. Amrik Singh Vs State
Punjab And Haryana At Chandigarh · (1953) 07 P&H CK 0019
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 465
High Courts03 Jul 1953
The Federal Bank of India (Pb.) Ltd. Vs Durga Das Kapur
Punjab And Haryana At Chandigarh · AIR 1954 P&H 21 : (1954) 24 CompCas 58
Banking Companies Act, 1949 — Section 2, 38(1), 38(2)Companies Act, 1913 — Section 162, 221, 271, 45F
High Courts02 Jul 1953
B.N. Gupta Vs Dr. Satya Wati
Punjab And Haryana At Chandigarh · AIR 1954 P&H 41
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9(1)Transfer of Property Act, 1882 — Section 112
High Courts01 Jul 1953
Kalsi Mechanical Works, Nandpur Vs Commr. of Income Tax, Simla
Punjab And Haryana At Chandigarh · AIR 1953 P&H 301 : (1953) 24 ITR 353
Income Tax Act, 1922 — Section 26, 26A, 28Income Tax Rules, 1962 — Rule 2, 3, 4, 6A
High Courts30 Jun 1953Dismissed
Shiv Ram Vs Ram Chand and Others
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0020
High Courts29 Jun 1953Allowed
Net Ram Surjia Ganeshi and Another Vs The State
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0019
High Courts25 Jun 1953Dismissed
Bipan Lal Kuthiala Vs Commr. of Income Tax, Punjab, Simla
Punjab And Haryana At Chandigarh · AIR 1954 P&H 70 : (1954) 25 ITR 302
Income Tax Act, 1922 — Section 14(2), 4, 66
High Courts25 Jun 1953
COMMISSIONER OF Income Tax, PUNJAB Vs LAXMI TRADING COMPANY.
Punjab And Haryana At Chandigarh · (1953) 24 ITR 173
Partnership Act, 1932 — Section 29, 4
High Courts22 Jun 1953Allowed
Kundan Lal and Another Vs Dr. Des Raj L. Multani Ram and Another Dr. Des Raj L. Multani Ram and Another Vs Kundan Lal and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 51 : (1955) CriLJ 410
Criminal Procedure Code, 1898 (CrPC) — Section 502Government of India Act, 1935 — Section 270(1)
High Courts22 Jun 1953
Commr. of Income Tax, Punjab, Pepsu, Himachal Pradesh and Bilaspur, Simla Vs Hira Mall Narain Dass
Punjab And Haryana At Chandigarh · AIR 1953 P&H 284 : (1953) 24 ITR 199
Income Tax Act, 1922 — Section 1, 10, 14(2), 16(1), 24(1)
High Courts22 Jun 1953Dismissed
Balbir Chand Vs Gopal Chand
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0003
Limitation Act, 1963 — Section 14, 2(7), 5
High Courts19 Jun 1953Dismissed
Karnail Singh Vs Mst. Bachan Kaur
Punjab And Haryana At Chandigarh · AIR 1955 P&H 26 : (1955) CriLJ 334
Criminal Procedure Code, 1898 (CrPC) — Section 340, 342, 488