High Courts27 Apr 1956Dismissed
Mohan Singh Vs Lajya Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 188
Civil Procedure Code, 1908 (CPC) — Section 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1956
144 judgments · page 5 of 8
High Courts25 Apr 1956Allowed
New Delhi Municipal Committee Vs H.S. Rikhy
Punjab And Haryana At Chandigarh · AIR 1956 P&H 181
Contract Act, 1872 — Section 10Delhi and Ajmer Rent Control Act, 1952 — Section 2, 8Evidence Act, 1872 — Section 115
High Courts24 Apr 1956Dismissed
Bal Krishan Aggarwal Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 201
Constitution of India, 1950 — Article 226 , 234
High Courts24 Apr 1956
OM PRAKASH Vs COMMISSIONER OF Income Tax, PUNJAB, HIMACHAL PRADESH, PEPSU, AND BILASPUR AT SIMLA, AND OTHERS.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 12
Constitution of India, 1950 — Article 226
High Courts20 Apr 1956
Patiala Biscuit Manufacturers Ltd. and Others Vs Shri Yaddevindra Singhji and Others
Punjab And Haryana At Chandigarh · (1956) 04 P&H CK 0002
Companies Act, 1913 — Section 153(B), 153B(1)English Companies Act, 1929 — Section 155General Clauses Act, 1897 — Section 6
High Courts16 Apr 1956
Shanker Dass Naraindass Vs Sita Ram Jawala Parshad
Punjab And Haryana At Chandigarh · AIR 1956 P&H 83
Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Limitation Act, 1963 — Section 16, 16(1), 29, 3
High Courts09 Apr 1956Allowed
The State Vs Parkash Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 224
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 25, 27
High Courts09 Apr 1956
Nemi Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 247
Constitution of India, 1950 — Article 31East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2Government of India Act, 1935 — Section 100, 104, 299
High Courts06 Apr 1956
Neta Ram Dip Chand Vs Gopal Das and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 100
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 13, 13(3), 2(10), 2(6)
High Courts03 Apr 1956
The State Vs Sulakhan Singh
Punjab And Haryana At Chandigarh · (1957) CriLJ 291
High Courts03 Apr 1956Dismissed
The State Vs Teja Singh Pakhar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 185 : (1956) CriLJ 1096
Cattle Trespass Act, 1871 — Section 10
High Courts29 Mar 1956
The State Vs Jagat Singh Mota Singh and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 73
Criminal Procedure Code, 1898 (CrPC) — Section 432(1)Dangerous Drugs Act, 1930 — Section 4Mines Act, 1952 — Section 30, 31(4)
High Courts21 Mar 1956Dismissed
Mansa Ram and Others Vs Brijindar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 209
Transfer of Property Act, 1882 — Section 8
High Courts20 Mar 1956Dismissed
S. Harbhajan Singh Vs Munshi Ram
Punjab And Haryana At Chandigarh · AIR 1956 P&H 246
Transfer of Property Act, 1882 — Section 113
High Courts19 Mar 1956Dismissed
Bishan Lal Kuthiala Vs The Income Tax Officer, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 26 : (1956) 30 ITR 496
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 22(4), 5(7A)
High Courts16 Mar 1956Allowed
A.S. Gilani Vs Maharaj Sir Pateshwari Parshad Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 233
Civil Procedure Code, 1908 (CPC) — Section 102, 24Provincial Small Cause Courts Act, 1887 — Section 15, 16, 27
High Courts16 Mar 1956Allowed
Commissioner of Income Tax, Punjab Vs L. Rajeswar Parshad
Punjab And Haryana At Chandigarh · AIR 1956 P&H 164 : (1956) 29 ITR 792
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23, 33A, 45, 46
High Courts16 Mar 1956Allowed
Sugar Syndicate, Bahadargarh Vs Excise and Taxation Commissioner, Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 222 : (1956) 7 STC 336
Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 12, 22
High Courts15 Mar 1956
S. Bikramjit Singh Vs Patiala Banaspati and Allied Products Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 98
Companies Act, 1956 — Section 162, 184, 38
High Courts14 Mar 1956
Sarup Lal Vs Sm. Kaushalya Devi and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 225
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)