High Courts18 Jun 1953Dismissed
Jagan Singh and Another Vs Mst. Panni and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 7 of 11
High Courts18 Jun 1953
In Re: Income Tax assessment of Bhogi Lal M. Shah, Hoshiarpur
Punjab And Haryana At Chandigarh · AIR 1955 P&H 106
Income Tax Act, 1922 — Section 13
High Courts17 Jun 1953
Banka Mal Lajja Ram and Co. Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 270 : (1953) 24 ITR 150
Income Tax Act, 1922 — Section 2(6B), 26A, 66Partnership Act, 1932 — Section 30, 4
High Courts16 Jun 1953
Punjab Distilling Industries Ltd. Vs Commr. of Income Tax, Simla
Punjab And Haryana At Chandigarh · AIR 1954 P&H 61 : (1953) 24 ITR 597
Income Tax Act, 1922 — Section 10
High Courts12 Jun 1953
Hari Chand Walaiti Ram Vs Small Town Committee, Gidderbaha and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 24
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts11 Jun 1953
Rameshwar Nath Vs Jageshwar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 250
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 13, 54, 54Evidence Act, 1872 — Section 115, 115Punjab Land Revenue Act, 1887 — Section 141, 141, 158, 158, 158(2)
High Courts11 Jun 1953
Nirmal Singh Sher Singh, Complainant Vs Gainda Mal and Another
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 303, 350, 494, 495Penal Code, 1860 (IPC) — Section 392
High Courts09 Jun 1953Dismissed
Dalpat Singh, etc. Vs Rajwant Singh, etc.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 33
Evidence Act, 1872 — Section 81
High Courts08 Jun 1953
Jangir Singh Vs Rulia and Others
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0001
Limitation Act, 1963 — Section 28Patiala Limitation (Custom) Act, 2000 — Article 1, 141, 2 , 4Registration Act, 1908 — Section 49
High Courts02 Jun 1953Allowed
Administration Municipal Committee, Rohtak Vs Milap Chand Lurinda Ram
Punjab And Haryana At Chandigarh · AIR 1953 P&H 260
Punjab Municipal Act, 1911 — Section 173(2)
High Courts01 Jun 1953
Uttam Singh Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 55
Constitution of India, 1950 — Article 13(2), 19(1), 19(5)
High Courts01 Jun 1953Allowed
Mst. Ralli Vs Kher Din
Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488
High Courts29 May 1953Dismissed
Sucha Singh and Others Vs Nighaya Ram Nighaya Ram Vs Sucha Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 86
Punjab Tenancy Act, 1887 — Section 53(6)Transfer of Property Act, 1882 — Section 60
High Courts29 May 1953
L. LACHMAN DAS NAYAR AND OTHERS Vs Income Tax OFFICER, AMRITSAR, AND OTHERS.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 392
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 132, 226
High Courts28 May 1953Allowed
Sahib Singh Labh Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 266
Punjab Excise Act, 1914 — Section 52, 61(1), 68
High Courts28 May 1953
Commr. of Income Tax, Punjab Vs Himalaya Rosin-Turpentine Manufacturing Co.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 11 : (1952) 24 ITR 132
Income Tax Act, 1922 — Section 10(2)
High Courts28 May 1953Allowed
Gurdit Singh and Others Vs Babu and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 282
Contract Act, 1872 — Section 23, 25Transfer of Property Act, 1882 — Section 10
High Courts28 May 1953
COMMISSIONER OF Income Tax Vs HIMALAYA ROSIN-TURPENTINE MANUFACTURING COMPANY.
Punjab And Haryana At Chandigarh · (1953) 24 ITR 132
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts27 May 1953
Kidar Nath and Sons Vs The Commr. of Income Tax, Punjab
Punjab And Haryana At Chandigarh · AIR 1953 P&H 288
Income Tax Act, 1922 — Section 66
High Courts27 May 1953
HOSHIARPUR CENTRAL CO-OPERATIVE BANK LTD. Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1953) 24 ITR 346