High Courts31 Jan 1957
B.N. Dheer and Sons Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 463
Income Tax Act, 1922 — Section 26A, 26A(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1957
188 judgments · page 9 of 10
High Courts31 Jan 1957
Surjan Singh Vs The East Punjab Government
Punjab And Haryana At Chandigarh · AIR 1957 P&H 265
Constitution of India, 1950 — Article 372, 395Defence of India Act, 1939 — Section 1(4)Defence of India Rules, 1962 — Rule 75A
High Courts30 Jan 1957Dismissed
Sikri Brothers Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 220
Constitution of India, 1950 — Article 19(6), 226
High Courts28 Jan 1957
Mubarak Hussain Vs The Custodian General of Evacuee Property, New Delhi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 197
Administration of Evacuee Property Act, 1950 — Section 24, 40, 7, 8, 8(4)Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 14
High Courts25 Jan 1957Allowed
The Punjab National Bank Ltd., Delhi Vs Vinod Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 257
Negotiable Instruments Act, 1881 (NI) — Section 30, 98Bankers Books Evidence Act, 1891 — Section 2(8), 3
High Courts23 Jan 1957Dismissed
Saraswati Co-operative Transport Society Ltd. Vs Chief Commissioner Delhi State and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 465
Motor Vehicles Act, 1939 — Section 64
High Courts23 Jan 1957Allowed
Hakim Rai Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 134 : (1957) CriLJ 790
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 435, 439, 476
High Courts23 Jan 1957
Commissioner of Income Tax Vs Chuni Lal Monga Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 259 : (1958) 33 ITR 170
Business Profits Tax Act, 1947 — Section 5Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 10(1), 14(2), 24(1), 42
High Courts22 Jan 1957
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat, Delhi Vs Delhi Stock Exchange Association Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 288 : (1957) 32 ITR 3
Income Tax Act, 1922 — Section 10(1), 10(6)
High Courts22 Jan 1957Dismissed
The Associated Hotels of India, Ltd. and Another Vs R.B. Jodha Mal Kothalia
Punjab And Haryana At Chandigarh · AIR 1957 P&H 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, Order 45 Rule 15, 39, 44AConstitution of India, 1950 — Article 395Transfer of Property Act, 1882 — Section 5
High Courts21 Jan 1957Dismissed
Umrao Singh Vs Mst. Munni and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 83
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 11
High Courts21 Jan 1957
Bipan Lal Muthiala Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1957 P&H 312
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, 107, 96Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31(3), 33(3), 33(4)
High Courts18 Jan 1957
Divisional Superintendent Northern Railway, Delhi Division Vs Mukand Lal
Punjab And Haryana At Chandigarh · AIR 1957 P&H 130 : (1957) 2 LLJ 452
Constitution of India, 1950 — Article 254, 311, 311(2)Government of India Act, 1935 — Section 241(2)Industrial Disputes Act, 1947 — Section 33
High Courts18 Jan 1957
S. Mohinder Singh Vs Kanwal Sharan Kalia and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 81
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts18 Jan 1957Allowed
Bharawan Bai and Others Vs Lila Ram Sanwara Ram Lila Ram Sanwara Ram Vs Bharawan Bai and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 118
Hindu Marriage (Amendment) Act, 1956 — Section 4
High Courts17 Jan 1957Dismissed
Seth Radhe Lal Vs Ladli Parshad
Punjab And Haryana At Chandigarh · AIR 1957 P&H 92
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 11, 38, 47, 96Transfer of Property Act, 1882 — Section 109
High Courts16 Jan 1957Dismissed
Dr. Harmindar Singh Vs Dr. Balbir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 214
Civil Procedure Code, 1908 (CPC) — Section 16, 44A, 9
High Courts16 Jan 1957Dismissed
Prem Nath Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1958 P&H 340
Arbitration Act, 1940 — Section 30
High Courts15 Jan 1957Dismissed
Durga Das Nayyar Vs Official Liquidator, Bombay Thread Mills Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 472
Companies Act, 1913 — Section 227(2), 231Companies Act, 1956 — Section 531
High Courts14 Jan 1957Dismissed
Maqbool Ahmad Allah Rakha and Another Vs The Custodian of Evacuee Property, New Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 78
Administration of Evacuee Property (Amendment) Act, 1954 — Section 10, 4Administration of Evacuee Property Act, 1950 — Section 7, 7A