High Courts30 Sept 1955Dismissed
Ajit Singh and Another Vs Hem Raj and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 139
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 12, 95
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1955
113 judgments · page 3 of 6
High Courts28 Sept 1955Allowed
Union of India (UOI) and Another Vs Pritam Singh Sunder Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 103
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 240(3), 243
High Courts28 Sept 1955Allowed
Giani Ram Narsingh Vs Balmakand and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 255
Transfer of Property Act, 1882 — Section 10, 126
High Courts27 Sept 1955
ASU DE Vs COMMISSIONER OF Income Tax, PUNJAB AND DELHI.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 833
Income Tax Act, 1961 — Section 66
High Courts23 Sept 1955Dismissed
Mehra and Co. Tea Factory, Amritsar Vs Khanayia Lal Pala Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 80
Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 2
High Courts21 Sept 1955Dismissed
Silver Screen Enterprises a firm and Others Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 203
Constitution of India, 1950 — Article 14, 276Punjab Entertainments Tax (Cinematograph Shows) Act, 1954 — Section 6
High Courts07 Sept 1955
Sita Ram Chandu Lall Vs Malkiat Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 30
Criminal Procedure Code, 1898 (CrPC) — Section 30, 439(2), 439(6), 502, 562Penal Code, 1860 (IPC) — Section 220, 341, 342, 457, 502
High Courts05 Sept 1955Dismissed
Tilak Ram Wadhwa Mal and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 83
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 4
High Courts05 Sept 1955Dismissed
S. Akhtyar Singh Vs Inspector General of Police, Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 10
Constitution of India, 1950 — Article 226
High Courts02 Sept 1955
Income Tax Officer, Rohtak Vs Sm. Janki Devi and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 101 : (1955) 28 ITR 906
Evidence Act, 1872 — Section 124Fatal Accidents Act, 1855 — Section 1Income Tax Act, 1922 — Section 54(1)
High Courts01 Sept 1955Dismissed
Kure Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 88
Constitution of India, 1950 — Article 31East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 1, 18, 34
High Courts31 Aug 1955
The State Vs Amru Tulsi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 55 : (1957) CriLJ 389
Penal Code, 1860 (IPC) — Section 381
High Courts23 Aug 1955Dismissed
Kundan Lekha and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 92
Constitution of India, 1950 — Article 226, 31(2)East Punjab Utilization of Lands Act, 1949 — Section 3
High Courts23 Aug 1955
Ravi Datt Kharaiti Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 12
Evidence Act, 1872 — Section 35, 74Prevention of Corruption Act, 1947 — Section 5, 5(2), 6
High Courts22 Aug 1955Dismissed
Ashoka Saran Raghunandan Saran and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 71 : (1956) 29 ITR 507
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 5, 8A
High Courts15 Jul 1955
Gurbachan Singh and Others Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 26
Constitution of India, 1950 — Article 10(2), 16(1), 226, 310, 311Pepsu Administration Ordinance, 2005 — Section 3, 3(1)
High Courts12 Jul 1955
Ram Partap Mall Vs Hardas Singh Gurdial Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 39
Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 11(2), 15, 5, 5(2)Displaced Persons (Land Acquisition) Act, 1949 — Section 6
High Courts07 Jul 1955Allowed
Harnam Singh and another Vs Hira Singh and others
Punjab And Haryana At Chandigarh · (1955) 07 P&H CK 0004
Penal Code, 1860 (IPC) — Section 70
High Courts01 Jul 1955
Ram Chander Bishan Dass and Another Vs The State of Pepsu
Punjab And Haryana At Chandigarh · (1955) 07 P&H CK 0001
Criminal Law (Amendment) Act, 1952 — Section 6, 7, 7(2)Penal Code, 1860 (IPC) — Section 161, 181
High Courts28 Jun 1955
The State Vs Raj Kumar
Punjab And Haryana At Chandigarh · AIR 1956 P&H 1
Criminal Procedure Code, 1898 (CrPC) — Section 417General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 409