High Courts10 Nov 1955Dismissed
Kirori Mal Bishambar Dayal Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 11 : (1958) CriLJ 91
Penal Code, 1860 (IPC) — Section 290
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1955
113 judgments · page 2 of 6
High Courts09 Nov 1955
Bhura Numbardar and Nathu Buta and Others Vs Ghandu Ram Ralla Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 33
Limitation Act, 1963 — Article 10, 14, 141, 142
High Courts04 Nov 1955Allowed
Bharat Bank Ltd. Vs Bodh Raj
Punjab And Haryana At Chandigarh · AIR 1956 P&H 155
Contract Act, 1872 — Section 176
High Courts04 Nov 1955Dismissed
Mst. Gori and Others Vs Munshi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 145
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Succession Act, 1925 — Section 114, 63
High Courts01 Nov 1955Dismissed
Piera Singh Bhagwansingh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1956 P&H 238
Civil Procedure Code, 1908 (CPC) — Section 20Payment of Wages Act, 1936 — Section 15
High Courts31 Oct 1955Dismissed
Manohar Lal Kanhaya Lal Vs Lala Ram Nath and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 112
General Clauses Act, 1897 — Section 3(35)
High Courts28 Oct 1955
The Peoples Bus Service Ltd. and Others Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 3
Constitution of India, 1950 — Article 12, 13, 14, 19, 226Motor Vehicles Act, 1939 — Section 40, 42(1), 42(3), 46, 47
High Courts28 Oct 1955
Roshen Behari Vs The State
Punjab And Haryana At Chandigarh · (1957) CriLJ 678
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 109, 395, 412
High Courts21 Oct 1955Dismissed
Ghaio Mall and Sons Vs The State of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 97
Constitution of India, 1950 — Article 19(1), 226, 239, 47Delhi Excise Rules, 2010 — Rule 5.1, 5.17Government of Part C States Act, 1951 — Section 36, 38
High Courts21 Oct 1955Dismissed
Hari Kishan Dass Banker Vs Union of India (UOI) Union of India (UOI) Vs Hari Kishan Dass Banker
Punjab And Haryana At Chandigarh · AIR 1956 P&H 116
High Courts20 Oct 1955Dismissed
Dasondha Singh and Others Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 13
Police Act, 1861 — Section 15
High Courts18 Oct 1955Dismissed
Kartar Singh and Others Vs State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 122 : (1956) CriLJ 654
Criminal Procedure Code, 1898 (CrPC) — Section 59, 59(1)Penal Code, 1860 (IPC) — Section 100, 442, 452, 97, 99
High Courts10 Oct 1955Allowed
Rajeshwar Pershad Vs Commissioner of Income Tax, E.P., Pepsu etc.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 74 : (1955) 28 ITR 842
Income Tax Act, 1922 — Section 33A, 34, 35, 46(7)
High Courts07 Oct 1955Dismissed
Hans Raj Gupta and Co. Ltd., Delhi Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1956 P&H 90
Evidence Act, 1872 — Section 101, 103Income Tax Act, 1922 — Section 10(2)
High Courts07 Oct 1955Dismissed
Kapur Singh "Narang Villa", Simla Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1956 P&H 58
Civil Services (Classification, Control and Appeal) Rules — Rule 52, 55Constitution of India, 1950 — Article 14, 226, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 233
High Courts07 Oct 1955Dismissed
Niamat Singh Vs Darbari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 230
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 120
High Courts06 Oct 1955
COMMISSIONER OF Income Tax Vs DELHI CLOTH AND GENERAL MILLS CO. LTD.
Punjab And Haryana At Chandigarh · (1956) 29 ITR 681
Income Tax Act, 1961 — Section 66(2), 9
High Courts06 Oct 1955
The State Vs Dina Nath and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 85 : (1956) CriLJ 415
Constitution of India, 1950 — Article 254Penal Code, 1860 (IPC) — Section 292Press (Objectionable Matter) Act, 1951 — Section 3
High Courts04 Oct 1955Allowed
East Punjab Province Vs Bachar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 316
Evidence Act, 1872 — Section 107, 108
High Courts30 Sept 1955Dismissed
Mohinder Partap Singh Vs Director Health Services, Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 81
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 14