High Courts04 Oct 1954Dismissed
Ram Piara Vs Municipal Committee, Hoshiarpur
Punjab And Haryana At Chandigarh · AIR 1955 P&H 125
Constitution of India, 1950 — Article 311Punjab Municipal Act, 1911 — Section 39, 41
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1954
154 judgments · page 3 of 8
High Courts04 Oct 1954
Parkash Textile Mills Ltd. Vs Mani Lal and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 197
Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Debts Adjustment) Act, 1951 — Section 1, 11(2), 15, 2(12), 2(6)
High Courts01 Oct 1954Allowed
Sewa Singh Vs Tara Chand and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 30
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, 15, 26Limitation Act, 1908 — Section 14Punjab Courts Act, 1918 — Section 34, 37
High Courts30 Sept 1954Allowed
Traders Bank Ltd., Delhi Vs Bullion and Grain Exchange Ltd., Ludhiana Bullion and Grain Exchange Ltd., Ludhiana Vs Traders Bank Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1955 P&H 75 : (1955) 25 CompCas 95
Government Promulgated Banking Companies (East Punjab and Delhi) Ordinance, 1947 — Section 3
High Courts30 Sept 1954Allowed
Mela and Another Vs Labhu and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 97
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), Order 7 Rule 11, Order 7 Rule 13
High Courts29 Sept 1954
TELU RAM JAIN and CO. Vs COMMISSIONER OF Income Tax, PUNJAB, SIMLA.
Punjab And Haryana At Chandigarh · (1955) 27 ITR 93
Income Tax Act, 1961 — Section 66(1)
High Courts29 Sept 1954
Telu Ram Jain and Co. Vs Commr. of Income Tax, Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 58 : (1955) 27 ITR 94
Excess Profits Tax Act, 1940 — Section 13, 15Income Tax Act, 1922 — Section 66, 66(1), 66(2)Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 1(2), 16
High Courts28 Sept 1954
Satya Paul Virmani Vs The Commr. of Income Tax, Punjab, Pepsu and Himachal Pradesh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 60 : (1955) 27 ITR 109
Income Tax Act, 1922 — Section 23(5), 49AA
High Courts27 Sept 1954Allowed
Rajmal Pahar Chand Vs Dominion of India and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 31
High Courts23 Sept 1954Allowed
J.M. Messey Vs Custodian Evacuee Property, Punjab, Simla and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 40
Administration of Evacuee Property Act, 1950 — Section 10, 48
High Courts21 Sept 1954Dismissed
Gordhan Dass Vs Governor General in Council
Punjab And Haryana At Chandigarh · AIR 1957 P&H 196
Railways Act, 1890 — Section 72
High Courts21 Sept 1954Dismissed
Manohar Lal Ratna Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1954) 09 P&H CK 0002
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26
High Courts16 Sept 1954Dismissed
L. Amin Chand Vs Firm Madho Ram Banwari Lal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 301
Stamp Act, 1899 — Section 32, 35Stamp Rules, 1925 — Rule 11, 18, 4
High Courts09 Sept 1954Allowed
Newzealand Insurance Co. Ltd., Jullunder City Vs Nagpal Hosiery Factory, Amritsar
Punjab And Haryana At Chandigarh · AIR 1955 P&H 113
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28
High Courts09 Sept 1954Dismissed
Sita Ram Kala Ram Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1955 P&H 157
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240, 240(3)Railway Establishment Code — Rule 143
High Courts08 Sept 1954Dismissed
Province of East Punjab Vs Labhu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 225
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts27 Aug 1954Dismissed
S. Fateh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 1
Constitution of India, 1950 — Article 14, 226, 311, 320(3)Public Servants (Inquiries) Act, 1850 — Section 2
High Courts26 Aug 1954Allowed
Sham Singh Vs Pal Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 140
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1)
High Courts26 Aug 1954
British Medical Stores and Others Vs L. Bhagirath Mal and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 5 : (1954) 56 PLR 449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33Constitution of India, 1950 — Article 13, 13(1), 14, 226Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7, 7A
High Courts25 Aug 1954Dismissed
Rajinder Singh Vs Labhu Ram Munshi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12, 12(2)Workmens Compensation Act, 1923 — Section 30