High Courts02 Jul 1956
Hazara Singh Natha Singh Ramdasia Vs Mt. Sant Kaur
Punjab And Haryana At Chandigarh · (1956) 07 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 488, 561A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1956
144 judgments · page 4 of 8
High Courts29 Jun 1956
Lumsden Club, Rambagh Gardens, Amritsar Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 20
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Punjab Excise Act, 1914 — Section 2(18), 24(4), 26, 35, 54
High Courts15 Jun 1956
S.G. Tambe Vs State of Delhi
Punjab And Haryana At Chandigarh · (1957) CriLJ 92
Penal Code, 1860 (IPC) — Section 420, 468Provincial Insolvency Act, 1920 — Section 20
High Courts06 Jun 1956
Bir Singh Jiwan Singh Vs Mt. Sibo
Punjab And Haryana At Chandigarh · (1957) CriLJ 402
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts01 Jun 1956
Benarasi Das Modi and Others Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1956) 06 P&H CK 0001
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 19(6)Pepsu Court of Wards Act, 2008 — Section 11, 112, 16, 16(1), 42Punjab Courts of Wards Act, 1903 — Section 5(2)
High Courts30 May 1956
Birbal Chhagan Sing Vs The State
Punjab And Haryana At Chandigarh · (1957) CriLJ 476
Punjab Excise Act, 1914 — Section 61
High Courts25 May 1956
Karam Singh Natha Singh Vs Mohinder Lal Batta and Others
Punjab And Haryana At Chandigarh · (1956) 05 P&H CK 0015
Provincial Insolvency Act, 1920 — Section 28(7), 55
High Courts23 May 1956Allowed
Sodaman and Others Vs Jharu and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 19
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 May 1956Allowed
Arjan Singh Vs The Excise and Taxation Commissioner
Punjab And Haryana At Chandigarh · (1956) 7 STC 457
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 21, 7
High Courts20 May 1956
MASH TRADING CO. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 388
Constitution of India, 1950 — Article 226
High Courts17 May 1956Dismissed
Mulji Bhai Mathur Bhai and Sons Vs The State and Others
Punjab And Haryana At Chandigarh · (1956) 7 STC 773
Constitution of India, 1950 — Article 226
High Courts15 May 1956Dismissed
Rup Chand Vs Mahabir Parshad and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 173
Evidence Act, 1872 — Section 145, 155(3)General Clauses Act, 1897 — Section 3(65)
High Courts11 May 1956
Sohan Singh Vs The Oriental Bank of Commerce
Punjab And Haryana At Chandigarh · AIR 1956 P&H 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23ACourt Fees Act, 1870 — Section 13
High Courts11 May 1956
Tulsi Ram Kahan Chand Vs Bhag Singh Sunder Singh and Others
Punjab And Haryana At Chandigarh · (1956) 05 P&H CK 0010
High Courts11 May 1956
Kanwar Jagat Bahadur Singh Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 32
Court Fees Act, 1870 — Article 1, 11, 1, 11, 4Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts10 May 1956
AMAR CHAND BISHAN DASS Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU, HIMACHAL PRADESH AND BILASPUR, SIMLA.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 238
Income Tax Act, 1961 — Section 34, 66(1)
High Courts04 May 1956Allowed
Instalment Supply Ltd., New Delhi Vs State of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 177 : (1956) 7 STC 586
Constitution of India, 1950 — Article 226, 265, 286
High Courts04 May 1956
S. Milkha Singh and Others Vs N.K. Gopala Krishna Mudaliar and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 174
Contract Act, 1872 — Section 73, 74Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6)
High Courts02 May 1956
Dominion of India Vs Amin Chand Bhola Nath
Punjab And Haryana At Chandigarh · AIR 1957 P&H 49
Limitation Act, 1908 — Article 31
High Courts01 May 1956Dismissed
Kishan Chand and Another Vs Rakesh Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 39