High Courts26 Aug 1958
R. S. CHIRANJI LAL and SONS Vs COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN, AND MADHYA BHARAT.
Punjab And Haryana At Chandigarh · (1959) 36 ITR 407
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,537 of 4,611
High Courts25 Aug 1958
R.B. Ram Rattan Seth and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 69 : (1959) CriLJ 232
Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 24Metalliferous Mines Regulations, 1926 — Regulation 38, 41, 91
High Courts25 Aug 1958Allowed
Damodar Pershad Gupta Vs Saxena and Co., Delhi
Punjab And Haryana At Chandigarh · AIR 1959 P&H 476
Arbitration Act, 1940 — Section 30
High Courts18 Aug 1958
Gurbachand Singh, Lachhman Singh Vs Ch. Hoshiar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 205 : (1959) CriLJ 643
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts12 Aug 1958Allowed
Gian Chand Puran Chand Vs Smt. Om Prabha Jain and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 66
Representation of the People Act, 1951 — Section 116A, 117, 90, 90(3), 98
High Courts31 Jul 1958
Oriental Textile Finishing Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 410
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 31, 33, 33A
High Courts31 Jul 1958Dismissed
Gurparshad and Others Vs Assistant Custodian General of Evacuee Property, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 230
Administration of Evacuee Property Act, 1950 — Section 46
High Courts31 Jul 1958Partly Allowed
R.B.L. Benarasi Dass and Co. Ltd. Vs Income Tax Appellate Tribunal, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 42
Income Tax Act, 1922 — Section 33(4), 35, 66, 66(1), 66(2)
High Courts31 Jul 1958Dismissed
Parkash Chand and Others Vs Custodian, Evacuee Property, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 64
Administration of Evacuee Property Act, 1950 — Section 46, 7Civil Procedure Code, 1908 (CPC) — Section 9
High Courts31 May 1958Allowed
Peoples' Insurance Co. Ltd. Vs Sardul Singh Caveeshar and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 87
Civil Procedure Code, 1908 (CPC) — Section 24Companies Act, 1913 — Section 162, 184, 185, 195, 196
High Courts31 May 1958Dismissed
Baru Ram Vs Sm. Parsanni and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 452
Representation of the People Act, 1951 — Section 123(7), 33(5), 36(4)
High Courts23 May 1958
Shree Gopal Paper Mills Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 639
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17A, 19, 33A
High Courts23 May 1958Dismissed
Benarsi Das Saraf and Others Vs Dalmia Dadri Cement Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 232 : (1958) 28 CompCas 435
Companies Act, 1956 — Section 155, 395
High Courts23 May 1958
The State Vs Pt. Ram Chander Sharma
Punjab And Haryana At Chandigarh · AIR 1959 P&H 41 : (1959) CriLJ 81
Constitution of India, 1950 — Article 19(1), 215Contempt of Courts Act, 1971 — Section 3
High Courts23 May 1958
Om Parkash Tilak Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1959 P&H 134 : (1959) CriLJ 368
Penal Code, 1860 (IPC) — Section 300, 307, 32, 341, 342
High Courts23 May 1958
Harnam Singh Modi and Another Vs Sate of Punjab
Punjab And Haryana At Chandigarh · AIR 1960 P&H 186
Constitution of India, 1950 — Article 226, 311Punjab Municipal Act, 1911 — Section 14
High Courts23 May 1958
First National Bank Ltd. (in Liqn.) Vs Seth Sant Lal
Punjab And Haryana At Chandigarh · AIR 1959 P&H 328
Companies Act, 1913 — Section 21(1)Companies Act, 1956 — Section 36(1)Limitation Act, 1908 — Article 112, 115, 28
High Courts21 May 1958Allowed
Suraj Bhan Vs Randhir Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 483
General Clauses Act, 1897 — Section 10Representation of the People Act, 1951 — Section 100(1), 55, 55(2), 55A(2)
High Courts21 May 1958Dismissed
Gurbinder Singh and Others Vs Lal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 123
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11, 20Limitation Act, 1908 — Article 141, 144, 22(1) , 22(2)Pepsu Judicature Ordinance, 2005 — Section 49, 49(2)
High Courts20 May 1958Dismissed
Pt. Charanjit Lal Ram Sarup Vs Lehri Singh Ram Narain
Punjab And Haryana At Chandigarh · AIR 1958 P&H 433
Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 114Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 4