High Courts20 May 1958Dismissed
Rup Lal Bhola Nath Vs Jugraj Singh Puran Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 130
Representation of the People Act, 1951 — Section 100(1), 33, 33(3), 33(4), 36
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,538 of 4,611
High Courts19 May 1958
State of Punjab Vs Okara Grain Buyers Syndicate Ltd., Okara and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 456
Constitution of India, 1950 — Article 300Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(6)
High Courts12 May 1958
State of Punjab and Others Vs S. Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 8
Constitution of India, 1950 — Article 14, 245, 246, 31, 31APunjab Consolidation of Land Proceedings (Validation) Act, 1957 — Section 3, 3, 4, 4
High Courts07 May 1958
Reserve Bank of India Vs Central Government Industrial Tribunal
Punjab And Haryana At Chandigarh · (1959) 1 LLJ 539
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124Industrial Disputes Act, 1947 — Section 11
High Courts06 May 1958
KUNDAN LAL VEDI Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 414
Income Tax Act, 1961 — Section 66(2)
High Courts05 May 1958
L. N. GADODIA and CO. Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 416
Income Tax Act, 1961 — Section 66(1)
High Courts02 May 1958Dismissed
Shri Harish Chand Vs Collector of Amritsar and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 19
Constitution of India, 1950 — Article 14Punjab State Aid to Industries Act, 1935 — Section 35
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 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 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)