High Courts30 Dec 1957
Ram Lal Guramal Textile Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1958) 2 LLJ 245
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 3, 33, 33A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1957
188 judgments · page 1 of 10
High Courts30 Dec 1957Dismissed
Maharaj Weaving Mills, Amritsar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 210 : (1961) 3 FLR 23 : (1958) 2 LLJ 625
Industrial Disputes Act, 1947 — Section 10(1), 2, 25FFF
High Courts26 Dec 1957
BEHARI LAL BENI PARSHAD Vs COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 576
Income Tax Act, 1922 — Section 66(2)
High Courts24 Dec 1957Allowed
Motor and General Finance Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1959 P&H 119
Income Tax Act, 1922 — Section 66
High Courts24 Dec 1957
COMMISSIONER OF Income Tax, DELHI Vs MOTOR AND GENERAL FINANCE LTD.
Punjab And Haryana At Chandigarh · (1959) 35 ITR 702
Income Tax Act, 1961 — Section 66(2)
High Courts24 Dec 1957Dismissed
Karam Chand Vs Sant Ram Tara Chand and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 418
Arbitration Act, 1940 — Section 20(4), 20(5), 47, 8(1)
High Courts23 Dec 1957Allowed
The State of Punjab Vs Wengers and Co. etc.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 612
Limitation Act, 1908 — Article 149, 97
High Courts23 Dec 1957Dismissed
Vijay Shanker Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 246
English Railway Clauses Consolidation Act, 1845 — Section 68Railways Act, 1890 — Section 13
High Courts23 Dec 1957Allowed
Risal Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 155
Payment of Wages Act, 1936 — Section 15, 17
High Courts23 Dec 1957Allowed
State Vs Dina Nath
Punjab And Haryana At Chandigarh · AIR 1959 P&H 275 : (1959) CriLJ 762
Criminal Procedure Code, 1898 (CrPC) — Section 234Penal Code, 1860 (IPC) — Section 411
High Courts19 Dec 1957Allowed
Central Bank of India Ltd., Bombay, Branch Amritsar Vs Firm Rur Chand Kurra Mal Firm Rur Chand Kurra Mal Vs Central Bank of India Ltd., Bombay, Branch Amritsar
Punjab And Haryana At Chandigarh · AIR 1958 P&H 159
Contract Act, 1872 — Section 194Evidence Act, 1872 — Section 114
High Courts18 Dec 1957Dismissed
Bhagwat Dayal Mattu Mal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 479
Constitution of India, 1950 — Article 226, 31Land Acquisition Act, 1894 — Section 18, 3, 6, 6(1)
High Courts16 Dec 1957Dismissed
Union of India (UOI) and Another Vs Moti Ram Behari Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 613
Civil Procedure Code, 1908 (CPC) — Section 48(1)Limitation Act, 1908 — Section 15(1), 29
High Courts16 Dec 1957Dismissed
Tirath Ram Lal Chand Vs Mehar Chand Jagan Nath
Punjab And Haryana At Chandigarh · AIR 1958 P&H 436
Civil Procedure Code, 1908 (CPC) — Section 60Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 15, 8(1)
High Courts13 Dec 1957Allowed
Waryam Singh Fateh Singh and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 532
Constitution of India, 1950 — Article 226
High Courts12 Dec 1957Dismissed
Raghbir Saran Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 407
Income Tax Act, 1922 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 8
High Courts11 Dec 1957Dismissed
Mohinder Singh S. Shmsher Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 212
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(2), 40, 40(1), 40(2)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
High Courts11 Dec 1957
Kehar Singh Harphul Vs Raghbir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 24
Provincial Insolvency Act, 1920 — Section 53
High Courts11 Dec 1957Allowed
M.G. Dua Vs Balli Mal Nawal Kishore Balli Mal Nawal Kishore Vs M.G. Dua
Punjab And Haryana At Chandigarh · AIR 1959 P&H 467
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 2 , Order 9 Rule 13, Order 9 Rule 6
High Courts09 Dec 1957Allowed
Union of India (UOI) Vs Amar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 533
Constitution of India, 1950 — Article 372(1)