High Courts11 Nov 1954
Joint Secretary to the Government of India, Ministry of Commerce and Industry Vs A.C. Kaher
Punjab And Haryana At Chandigarh · AIR 1955 P&H 244
Chartered Accountants Act, 1949 — Section 21(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1954
154 judgments · page 2 of 8
High Courts08 Nov 1954
In Re: Crown Flour Mills Delhi
Punjab And Haryana At Chandigarh · AIR 1956 P&H 5
Income tax Act, 1922 — Section 10, 10(2), 3, 4
High Courts08 Nov 1954Dismissed
Rattan Lal Gulati Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1955 P&H 229
Central Civil Services (Temporary Service) Rules, 1949 — Rule 49, 6Civil Services (Classification, Control and Appeal) Rules — Rule 156Constitution of India, 1950 — Article 311
High Courts08 Nov 1954
CROWN FLOUR MILLS Vs COMMISSIONER OF INCOME TAX.
Punjab And Haryana At Chandigarh · (1956) 29 ITR 733
Income Tax Act, 1961 — Section 66(1)
High Courts04 Nov 1954
Commissioner of Income Tax, Delhi Vs Teja Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 39 : (1955) 28 ITR 371
Income Tax Act, 1922 — Section 18A(3), 22, 28(1), 34
High Courts03 Nov 1954
Atma Singh and Others Vs Mohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 387
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 1, 7
High Courts03 Nov 1954Dismissed
Kartar Singh and others Vs Niranjan Singh and others
Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0002
High Courts02 Nov 1954Dismissed
Sarup Singh and Others Vs Bhagwan Dass
Punjab And Haryana At Chandigarh · AIR 1955 P&H 222
Administration of Evacuee Property Act, 1950 — Section 2Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100
High Courts28 Oct 1954Dismissed
Lalta Parshad Vs Mst. Badami and others
Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0014
Limitation Act, 1963 — Article 181
High Courts22 Oct 1954
General Agencies (India) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1956 P&H 26 : (1956) 29 ITR 596
Income Tax Act, 1922 — Section 30(2), 31, 33(1)
High Courts22 Oct 1954Allowed
Union of India (UOI) Vs Ram Chand Beli Ram
Punjab And Haryana At Chandigarh · AIR 1955 P&H 166
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 310, 310(1), 311Government of India Act, 1858 — Section 65
High Courts21 Oct 1954
Charan Dass and others Vs Shadiram
Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0004
Transfer of Property Act, 1882 — Section 63, 63A, 72, 72(b)
High Courts18 Oct 1954
Mangal Singh and others Vs Bajrang Bali
Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0001
Contract Act, 1872 — Section 74
High Courts15 Oct 1954Dismissed
Janki Parshad Vs Custodian, Evacuee Property, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 158
Administration of Evacuee Property Act, 1950 — Section 26, 58(3)East Punjab Evacuees (Administration of Property) Act, 1947 — Section 26(2), 30(4), 30(5), 40(2), 55(3)
High Courts15 Oct 1954
COMMISSIONER OF Income Tax, DELHI Vs S. PARTAP SINGH.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 117
Income Tax Act, 1961 — Section 10, 14(2)(c)
High Courts15 Oct 1954Dismissed
Daman Singh, Prabhu Dayal Vs Mt. Maktul Kaur
Punjab And Haryana At Chandigarh · AIR 1955 P&H 137
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Guardians and Wards Act, 1890 — Section 12, 12(2), 47
High Courts14 Oct 1954
INDO-EUROPEAN MACHINERY COMPANY Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 493
High Courts14 Oct 1954
In Re: Indian Income Tax Act and Indo European Machinery Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1955 P&H 245
Income Tax Act, 1922 — Section 23
High Courts12 Oct 1954Dismissed
Webbing and Belting Factory Ltd., Delhi Vs Sales Tax Officer, Ward No. 5, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 184
Constitution of India, 1950 — Article 226
High Courts06 Oct 1954Allowed
Dr. Deo Parkash Gupta Vs Shri Surrinder Pershad
Punjab And Haryana At Chandigarh · (1954) 10 P&H CK 0005
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(c)