High Courts11 Sept 1956
Shiv Parshad Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 150
Constitution of India, 1950 — Article 14, 300Provincial Insolvency Act, 1920 — Section 44
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,552 of 4,611
High Courts11 Sept 1956Dismissed
Prem Narain and Co. Vs The Excise and Taxation Commissioner, Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 208 : (1957) 8 STC 1
East Punjab General Sales Tax Act, 1948 — Section 5
High Courts07 Sept 1956Allowed
Manohar Lal L. Nadarchand Vs Mohan Lal Gian Chand
Punjab And Haryana At Chandigarh · AIR 1957 P&H 72
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Sept 1956
Badri Nath L. Tirath Ram and Another Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1956) 09 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 8, Order 7 Rule 11, 115, 149Court Fees Act, 1870 — Section 13General Clauses Act, 1897 — Section 9
High Courts04 Sept 1956Allowed
Jaimal Singh Dasaundha Singh Vs Rakha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts31 Aug 1956
Lajpat Rai Vs Tej Bhan and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 14
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16
High Courts31 Aug 1956Allowed
State Vs Yash Pal P.S.I.
Punjab And Haryana At Chandigarh · AIR 1957 P&H 91 : (1957) CriLJ 540
Constitution of India, 1950 — Article 245, 246, 342Prevention of Corruption Act, 1947 — Section 6
High Courts24 Aug 1956Dismissed
Court (on its own motion) Vs Radha Kishan
Punjab And Haryana At Chandigarh · AIR 1957 P&H 105 : (1957) CriLJ 657
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4
High Courts09 Aug 1956Dismissed
Custodian General of Evacuee Property, New Delhi and Others Vs Harnam Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 58
Administration of Evacuee Property Act, 1950 — Section 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Aug 1956Allowed
Engineer-in-Chief Army Head Quarters (Union of India (UOI)) Vs C.A. Gupta Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 42
Constitution of India, 1950 — Article 226, 311
High Courts02 Jul 1956
Hazara Singh Natha Singh Ramdasia Vs Mt. Sant Kaur
Punjab And Haryana At Chandigarh · (1956) 07 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 488, 561A
High Courts29 Jun 1956
Lumsden Club, Rambagh Gardens, Amritsar Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 20
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Punjab Excise Act, 1914 — Section 2(18), 24(4), 26, 35, 54
High Courts15 Jun 1956
S.G. Tambe Vs State of Delhi
Punjab And Haryana At Chandigarh · (1957) CriLJ 92
Penal Code, 1860 (IPC) — Section 420, 468Provincial Insolvency Act, 1920 — Section 20
High Courts06 Jun 1956
Bir Singh Jiwan Singh Vs Mt. Sibo
Punjab And Haryana At Chandigarh · (1957) CriLJ 402
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts01 Jun 1956
Benarasi Das Modi and Others Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1956) 06 P&H CK 0001
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 19(6)Pepsu Court of Wards Act, 2008 — Section 11, 112, 16, 16(1), 42Punjab Courts of Wards Act, 1903 — Section 5(2)
High Courts30 May 1956
Birbal Chhagan Sing Vs The State
Punjab And Haryana At Chandigarh · (1957) CriLJ 476
Punjab Excise Act, 1914 — Section 61
High Courts25 May 1956
Karam Singh Natha Singh Vs Mohinder Lal Batta and Others
Punjab And Haryana At Chandigarh · (1956) 05 P&H CK 0015
Provincial Insolvency Act, 1920 — Section 28(7), 55
High Courts23 May 1956Allowed
Sodaman and Others Vs Jharu and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 19
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 May 1956Allowed
Arjan Singh Vs The Excise and Taxation Commissioner
Punjab And Haryana At Chandigarh · (1956) 7 STC 457
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 21, 7
High Courts20 May 1956
MASH TRADING CO. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 388
Constitution of India, 1950 — Article 226