High Courts17 Sept 1956
Gurdial Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 149 : (1957) CriLJ 796
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 245, 340, 50
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1956
144 judgments · page 3 of 8
High Courts17 Sept 1956
Jagatjit Distilling and Allied Industries Ltd. Vs Shiv Ram Nanak Chand
Punjab And Haryana At Chandigarh · (1956) 09 P&H CK 0002
Companies Act, 1956 — Section 153, 41, 52, 82Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(1), 19(2), 2(10)Trusts Act, 1882 — Section 94
High Courts13 Sept 1956Dismissed
Bakshi Ram Vs Buta Singh Kahan Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 57
Transfer of Property Act, 1882 — Section 105
High Courts12 Sept 1956Allowed
The Bharat Wafadar Motor Transport Co., Ltd. Vs The Chief Commissioner, Delhi State and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 35
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 64
High Courts12 Sept 1956Dismissed
Sardari Lal Amar Nath Vs Mt. Kaushalya Devi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 84 : (1957) CriLJ 536
Criminal Procedure Code, 1898 (CrPC) — Section 488, 531
High Courts11 Sept 1956
Shiv Parshad Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 150
Constitution of India, 1950 — Article 14, 300Provincial Insolvency Act, 1920 — Section 44
High Courts11 Sept 1956Dismissed
Prem Narain and Co. Vs The Excise and Taxation Commissioner, Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 208 : (1957) 8 STC 1
East Punjab General Sales Tax Act, 1948 — Section 5
High Courts07 Sept 1956Allowed
Manohar Lal L. Nadarchand Vs Mohan Lal Gian Chand
Punjab And Haryana At Chandigarh · AIR 1957 P&H 72
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Sept 1956
Badri Nath L. Tirath Ram and Another Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1956) 09 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 8, Order 7 Rule 11, 115, 149Court Fees Act, 1870 — Section 13General Clauses Act, 1897 — Section 9
High Courts05 Sept 1956
Union of India (UOI) Vs Kanahaya Lal Sham Lal
Punjab And Haryana At Chandigarh · AIR 1957 P&H 117
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133
High Courts04 Sept 1956Allowed
Jaimal Singh Dasaundha Singh Vs Rakha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts04 Sept 1956Dismissed
Firm L. Hazari Mal Kuthiala Vs Income Tax Officer, Special Circle, Ambala Cantt. and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 5 : (1956) 30 ITR 500
Constitution of India, 1950 — Article 265Finance Act, 1950 — Section 13(1)Income Tax Act, 1922 — Section 1, 23, 34
High Courts31 Aug 1956
Lajpat Rai Vs Tej Bhan and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 14
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16
High Courts31 Aug 1956Allowed
State Vs Yash Pal P.S.I.
Punjab And Haryana At Chandigarh · AIR 1957 P&H 91 : (1957) CriLJ 540
Constitution of India, 1950 — Article 245, 246, 342Prevention of Corruption Act, 1947 — Section 6
High Courts30 Aug 1956
Balwant Singh Vs Sardarni Balwant Kaur
Punjab And Haryana At Chandigarh · (1956) 08 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(1)Hindu Marriage Act, 1955 — Section 11, 12, 13, 19, 20
High Courts27 Aug 1956
Virendra, Editor, Printer and Publisher, The Daily, Pratap, Jullundur Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 1 : (1957) CriLJ 88
Constitution of India, 1950 — Article 19, 19(1), 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 144, 439
High Courts24 Aug 1956Dismissed
Court (on its own motion) Vs Radha Kishan
Punjab And Haryana At Chandigarh · AIR 1957 P&H 105 : (1957) CriLJ 657
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4
High Courts09 Aug 1956Dismissed
Custodian General of Evacuee Property, New Delhi and Others Vs Harnam Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 58
Administration of Evacuee Property Act, 1950 — Section 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Aug 1956Allowed
Engineer-in-Chief Army Head Quarters (Union of India (UOI)) Vs C.A. Gupta Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 42
Constitution of India, 1950 — Article 226, 311
High Courts09 Aug 1956Dismissed
Gopi Parshad Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1957 P&H 45
Constitution of India, 1950 — Article 14, 19(1), 19(6), 265, 266Punjab Tobacco Vend Fees Act, 1954 — Section 4Punjab Tobacco Vend Fees Rules, 1955 — Rule 4