High Courts29 Mar 1956
The State Vs Jagat Singh Mota Singh and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 73
Criminal Procedure Code, 1898 (CrPC) — Section 432(1)Dangerous Drugs Act, 1930 — Section 4Mines Act, 1952 — Section 30, 31(4)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,554 of 4,611
High Courts21 Mar 1956Dismissed
Mansa Ram and Others Vs Brijindar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 209
Transfer of Property Act, 1882 — Section 8
High Courts20 Mar 1956Dismissed
S. Harbhajan Singh Vs Munshi Ram
Punjab And Haryana At Chandigarh · AIR 1956 P&H 246
Transfer of Property Act, 1882 — Section 113
High Courts19 Mar 1956Dismissed
Bishan Lal Kuthiala Vs The Income Tax Officer, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 26 : (1956) 30 ITR 496
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 22(4), 5(7A)
High Courts16 Mar 1956Allowed
A.S. Gilani Vs Maharaj Sir Pateshwari Parshad Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 233
Civil Procedure Code, 1908 (CPC) — Section 102, 24Provincial Small Cause Courts Act, 1887 — Section 15, 16, 27
High Courts16 Mar 1956Allowed
Commissioner of Income Tax, Punjab Vs L. Rajeswar Parshad
Punjab And Haryana At Chandigarh · AIR 1956 P&H 164 : (1956) 29 ITR 792
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23, 33A, 45, 46
High Courts16 Mar 1956Allowed
Sugar Syndicate, Bahadargarh Vs Excise and Taxation Commissioner, Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 222 : (1956) 7 STC 336
Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 12, 22
High Courts15 Mar 1956
S. Bikramjit Singh Vs Patiala Banaspati and Allied Products Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 98
Companies Act, 1956 — Section 162, 184, 38
High Courts14 Mar 1956
Sarup Lal Vs Sm. Kaushalya Devi and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 225
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)
High Courts13 Mar 1956Dismissed
The Indian Trade and General Insurance Co. Ltd. Vs Raj Mal Pahar Chand and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 228
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1), 135
High Courts13 Mar 1956
Fateh Chand Kad Vs Hindsons (Patiala) Ltd.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 89
Companies Act, 1913 — Section 105C, 153C(5), 162, 85, 85(1)Constitution of India, 1950 — Article 26
High Courts08 Mar 1956Allowed
Sm. Kako Bai Vs The Land Acquisition Collector, Hissar and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 231
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 14, 18, 18(3), 3
High Courts08 Mar 1956Allowed
The State Vs Ishar Das
Punjab And Haryana At Chandigarh · AIR 1956 P&H 160 : (1956) CriLJ 918
Criminal Procedure Code, 1898 (CrPC) — Section 263, 264Punjab Pure Food Act, 1929 — Section 13Punjab Pure Food Rules, 1930 — Rule 3
High Courts05 Mar 1956Dismissed
Sh. Ram Piari Vs Municipal Committee, Pathankot and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 220
Constitution of India, 1950 — Article 226, 311Contract Act, 1872 — Section 39Punjab Municipal Act, 1911 — Section 240
High Courts05 Mar 1956Dismissed
Mani Ram Bagri Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1956 P&H 169 : (1956) CriLJ 1015
Constitution of India, 1950 — Article 246, 254Contempt of Courts Act, 1971 — Section 3, 4Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts05 Mar 1956Allowed
Union of India (UOI) Vs Firm Balwant Singh Jaswant Singh Firm Balwant Singh Jaswant Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1957 P&H 27
Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1908 — Section 5
High Courts27 Feb 1956
Siri Bhan Vs Jit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90, Order 21 Rule 92(3)
High Courts24 Feb 1956Dismissed
Wadhwa Ram Kesar Singh and Another Vs Gian Chand Ganesh Dass and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 189
Civil Procedure Code, 1908 (CPC) — Section 11Displaced Persons (Debts Adjustment) Act, 1951 — Section 11(2), 2(6), 21, 44, 5
High Courts22 Feb 1956Allowed
Bhartu Khem Ram and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 252 : (1956) CriLJ 1429
Criminal Procedure Code, 1898 (CrPC) — Section 12, 30, 40
High Courts13 Feb 1956Dismissed
Sm. Shanti Devi and Another Vs Gian Chand Har Sukh Rai
Punjab And Haryana At Chandigarh · AIR 1956 P&H 234
Guardians and Wards Act, 1890 — Section 17