High Courts17 May 1956Dismissed
Mulji Bhai Mathur Bhai and Sons Vs The State and Others
Punjab And Haryana At Chandigarh · (1956) 7 STC 773
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,553 of 4,611
High Courts15 May 1956Dismissed
Rup Chand Vs Mahabir Parshad and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 173
Evidence Act, 1872 — Section 145, 155(3)General Clauses Act, 1897 — Section 3(65)
High Courts11 May 1956
Sohan Singh Vs The Oriental Bank of Commerce
Punjab And Haryana At Chandigarh · AIR 1956 P&H 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23ACourt Fees Act, 1870 — Section 13
High Courts11 May 1956
Tulsi Ram Kahan Chand Vs Bhag Singh Sunder Singh and Others
Punjab And Haryana At Chandigarh · (1956) 05 P&H CK 0010
High Courts11 May 1956
Kanwar Jagat Bahadur Singh Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 32
Court Fees Act, 1870 — Article 1, 11, 1, 11, 4Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts10 May 1956
AMAR CHAND BISHAN DASS Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU, HIMACHAL PRADESH AND BILASPUR, SIMLA.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 238
Income Tax Act, 1961 — Section 34, 66(1)
High Courts04 May 1956
S. Milkha Singh and Others Vs N.K. Gopala Krishna Mudaliar and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 174
Contract Act, 1872 — Section 73, 74Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6)
High Courts02 May 1956
Dominion of India Vs Amin Chand Bhola Nath
Punjab And Haryana At Chandigarh · AIR 1957 P&H 49
Limitation Act, 1908 — Article 31
High Courts01 May 1956Dismissed
Kishan Chand and Another Vs Rakesh Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 39
High Courts27 Apr 1956Dismissed
Mohan Singh Vs Lajya Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 188
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts25 Apr 1956Allowed
New Delhi Municipal Committee Vs H.S. Rikhy
Punjab And Haryana At Chandigarh · AIR 1956 P&H 181
Contract Act, 1872 — Section 10Delhi and Ajmer Rent Control Act, 1952 — Section 2, 8Evidence Act, 1872 — Section 115
High Courts24 Apr 1956Dismissed
Bal Krishan Aggarwal Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 201
Constitution of India, 1950 — Article 226 , 234
High Courts24 Apr 1956
OM PRAKASH Vs COMMISSIONER OF Income Tax, PUNJAB, HIMACHAL PRADESH, PEPSU, AND BILASPUR AT SIMLA, AND OTHERS.
Punjab And Haryana At Chandigarh · (1956) 30 ITR 12
Constitution of India, 1950 — Article 226
High Courts20 Apr 1956
Patiala Biscuit Manufacturers Ltd. and Others Vs Shri Yaddevindra Singhji and Others
Punjab And Haryana At Chandigarh · (1956) 04 P&H CK 0002
Companies Act, 1913 — Section 153(B), 153B(1)English Companies Act, 1929 — Section 155General Clauses Act, 1897 — Section 6
High Courts16 Apr 1956
Shanker Dass Naraindass Vs Sita Ram Jawala Parshad
Punjab And Haryana At Chandigarh · AIR 1956 P&H 83
Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Limitation Act, 1963 — Section 16, 16(1), 29, 3
High Courts09 Apr 1956Allowed
The State Vs Parkash Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 224
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 25, 27
High Courts09 Apr 1956
Nemi Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 247
Constitution of India, 1950 — Article 31East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2Government of India Act, 1935 — Section 100, 104, 299
High Courts06 Apr 1956
Neta Ram Dip Chand Vs Gopal Das and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 100
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 13, 13(3), 2(10), 2(6)
High Courts03 Apr 1956
The State Vs Sulakhan Singh
Punjab And Haryana At Chandigarh · (1957) CriLJ 291
High Courts03 Apr 1956Dismissed
The State Vs Teja Singh Pakhar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 185 : (1956) CriLJ 1096
Cattle Trespass Act, 1871 — Section 10