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
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,542 of 4,611
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 Courts06 Dec 1957Dismissed
Daulat Ram Vs Ram Kishan and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 317 : (1958) CriLJ 1096
Criminal Procedure Code, 1898 (CrPC) — Section 247, 259Penal Code, 1860 (IPC) — Section 417, 448, 454, 506
High Courts06 Dec 1957Allowed
Fauja Singh Ram Singh and Others Vs Director Consolidation of Holdings, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 305
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(4), 42
High Courts05 Dec 1957Dismissed
Sunni Majlis-E-Waqf of Delhi Vs Custodian of Evacuee Property
Punjab And Haryana At Chandigarh · AIR 1958 P&H 424
Administration of Evacuee Property Act, 1950 — Section 2, 4, 7Delhi Muslim Wakfs Act, 1943 — Section 33, 63
High Courts03 Dec 1957
Bharat Starch and Chemicals, Ltd. Vs Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1958) 2 LLJ 243
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 7
High Courts03 Dec 1957Allowed
Rup Lal and Another Vs Ganesh Narain Hata Din etc.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 552
Displaced Persons (Debts Adjustment) Act, 1951 — Section 31, 36Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 8
High Courts29 Nov 1957Dismissed
Piara Singh Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 430 : (1958) CriLJ 1347
Criminal Procedure Code, 1898 (CrPC) — Section 176, 528
High Courts29 Nov 1957Allowed
R.L. Khanna Vs The Simla Banking and Industrial Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 100
Banking Companies Act, 1949 — Section 45BContract Act, 1872 — Section 182, 191
High Courts28 Nov 1957Allowed
New Hindustan Bank Ltd. Vs Amritsar Pathankot Transport Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 348
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts27 Nov 1957
Krishna Roller Flour Mills Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1958) 9 STC 439
Contract Act, 1872 — Section 188Factories Act, 1948 — Section 46
High Courts27 Nov 1957Dismissed
Amar Nath Issar Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 420
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6)
High Courts25 Nov 1957Dismissed
Jowala Singh Prem Singh and Others Vs Malkan Nasirpur and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 171
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, 115 , 141Limitation Act, 1908 — Article 176
High Courts22 Nov 1957
Ruldu Ram and Others Vs The Divisional Superintendent Northern Rly., Ferozepore Cantt.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 166
Payment of Wages Act, 1936 — Section 15, 16, 7
High Courts22 Nov 1957Dismissed
S. Ripudaman Vs Surinder Kumar etc.
Punjab And Haryana At Chandigarh · AIR 1959 P&H 92
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 182, 213Trusts Act, 1882 — Section 19, 3, 6
High Courts21 Nov 1957Dismissed
Union of India (UOI) and Another Vs Shree Ram Kanwar and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 365
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 151, 29, 29(2), 5Punjab High Court Rules and Orders — Rule 4
High Courts21 Nov 1957
G. S. BASANTI Vs KHALSA NIRBHAI TRANSPORT CO. LTD., AND OTHERS.
Punjab And Haryana At Chandigarh · (1958) 33 ITR 255
Income Tax Act, 1961 — Section 34, 54
High Courts20 Nov 1957
Ram Lubhaya Bhatia Vs Divisional Supdt. Northern Railway, New Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 153
Payment of Wages Act, 1936 — Section 15, 15(3), 17, 17(1)