COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1958

193 judgments · page 7 of 10

High Courts30 Apr 1958

Balbir Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1959 P&H 98 : (1959) CriLJ 361

Criminal Procedure (Amendment) Act, 1955 — Section 30Criminal Procedure Code, 1898 (CrPC) — Section 28, 29, 30Penal Code, 1860 (IPC) — Section 326

High Courts28 Apr 1958Dismissed

Dewa Singh Vs Lal Singh and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 601

Pepsu Judicature Ordinance, 2005 — Section 119, 21, 21(4), 52

High Courts25 Apr 1958Allowed

Golden Silk Mills Vs Central Provident Fund Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1958 P&H 386 : (1959) 1 LLJ 58

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16

High Courts24 Apr 1958

Ramji Das Rikhiram Jagadhari Vs Commissioner of Income Tax, Punjab, Pepsu, Himachal Pradesh and Bilaspur, Simla

Punjab And Haryana At Chandigarh · AIR 1958 P&H 479

Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4

High Courts24 Apr 1958

RAMJI DASS RIKHI RAM Vs COMMISSIONER OF Income Tax PUNJAB PEPSU H P AND BILASPUR SUMLA.

Punjab And Haryana At Chandigarh · (1958) 34 ITR 483

Income Tax Act, 1961 — Section 66(1)

High Courts22 Apr 1958

ESCORTS (AGENTS) PRIVATE LTD. Vs COMMISSIONER OF Income Tax AND ANOTHER.

Punjab And Haryana At Chandigarh · (1958) 34 ITR 117

Constitution of India, 1950 — Article 226, 227

High Courts22 Apr 1958Allowed

Escorts (Agents) Private Ltd. Vs Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 364

Income Tax Act, 1922 — Section 1, 18A(1), 2, 2(15), 23B

High Courts22 Apr 1958

Puran Chand Sant Lal Vs Nitya Nand

Punjab And Haryana At Chandigarh · AIR 1958 P&H 460

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 55

High Courts18 Apr 1958Dismissed

The Karnal Kaithal Co-operative Transport Society, Ltd. Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 75 : (1959) 1 LLJ 274

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 15(1)

High Courts17 Apr 1958

Union of India Vs A.L. Rallia Ram

Punjab And Haryana At Chandigarh · AIR 1960 P&H 567

Arbitration Act, 1940 — Section 16(1)Government of India Act, 1935 — Section 175, 175(3)

High Courts17 Apr 1958Dismissed

Bindra Ban and Others Vs Sham Sunder and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 83

Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 240

High Courts14 Apr 1958

Seth Roshan Lal etc. Vs Dewan Bhagwan Das

Punjab And Haryana At Chandigarh · AIR 1959 P&H 367

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 15, 2(6), 25

High Courts14 Apr 1958Dismissed

The Ambala Ex-Servicemen Transport Co-operative Society, Ltd. and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 1

Constitution of India, 1950 — Article 226, 254, 372Motor Vehicles (East Punjab) (Amendment) Act, 1948 — Section 44, 44A, 62, 64AMotor Vehicles Act, 1939 — Section 2(20), 44A, 55, 56, 57

High Courts14 Apr 1958Dismissed

Zahir-uddin Ahmad Khan and Others Vs Appellate Officer and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 372

Evacuee Interest (Separation) Act, 1951 — Section 12, 2, 9(1)Transfer of Property Act, 1882 — Section 67

High Courts14 Apr 1958Dismissed

State of Punjab Vs Karam Chand

Punjab And Haryana At Chandigarh · AIR 1959 P&H 402

Civil Procedure Code, 1908 (CPC) — Section 98(2)Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)

High Courts11 Apr 1958Allowed

Modern Textile Mills (Private) Ltd. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 467 : (1959) 1 LLJ 52

Industrial Disputes Act, 1947 — Section 10, 2, 33A

High Courts11 Apr 1958Dismissed

Aeron Steel Rolling Mills Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 386 : (1959) 1 LLJ 73

Industrial Disputes Act, 1947 — Section 33B

High Courts11 Apr 1958Allowed

Metro Motors Private Ltd. Vs Regional Provident Fund Commissioner, Punjab Ambala Cantt. and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 89 : (1959) 1 LLJ 56

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 2

High Courts11 Apr 1958Dismissed

Faqir Chand Aggarwal Vs Smt. Bhagwanti and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 287

Constitution of India, 1950 — Article 228

High Courts10 Apr 1958Dismissed

Shorilal Vs Second Industrial Tribunal Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1959 P&H 396 : (1959) 1 LLJ 70

Industrial Disputes Act, 1947 — Section 10, 2