COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,573 of 4,611

High Courts03 Jul 1953

The Federal Bank of India (Pb.) Ltd. Vs Durga Das Kapur

Punjab And Haryana At Chandigarh · AIR 1954 P&H 21 : (1954) 24 CompCas 58

Banking Companies Act, 1949 — Section 2, 38(1), 38(2)Companies Act, 1913 — Section 162, 221, 271, 45F

High Courts02 Jul 1953

B.N. Gupta Vs Dr. Satya Wati

Punjab And Haryana At Chandigarh · AIR 1954 P&H 41

Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9(1)Transfer of Property Act, 1882 — Section 112

High Courts30 Jun 1953Dismissed

Shiv Ram Vs Ram Chand and Others

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0020

High Courts29 Jun 1953Allowed

Net Ram Surjia Ganeshi and Another Vs The State

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0019

High Courts25 Jun 1953

COMMISSIONER OF Income Tax, PUNJAB Vs LAXMI TRADING COMPANY.

Punjab And Haryana At Chandigarh · (1953) 24 ITR 173

Partnership Act, 1932 — Section 29, 4

High Courts22 Jun 1953Allowed

Kundan Lal and Another Vs Dr. Des Raj L. Multani Ram and Another Dr. Des Raj L. Multani Ram and Another Vs Kundan Lal and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 51 : (1955) CriLJ 410

Criminal Procedure Code, 1898 (CrPC) — Section 502Government of India Act, 1935 — Section 270(1)

High Courts22 Jun 1953

Commr. of Income Tax, Punjab, Pepsu, Himachal Pradesh and Bilaspur, Simla Vs Hira Mall Narain Dass

Punjab And Haryana At Chandigarh · AIR 1953 P&H 284 : (1953) 24 ITR 199

Income Tax Act, 1922 — Section 1, 10, 14(2), 16(1), 24(1)

High Courts22 Jun 1953Dismissed

Balbir Chand Vs Gopal Chand

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0003

Limitation Act, 1963 — Section 14, 2(7), 5

High Courts19 Jun 1953Dismissed

Karnail Singh Vs Mst. Bachan Kaur

Punjab And Haryana At Chandigarh · AIR 1955 P&H 26 : (1955) CriLJ 334

Criminal Procedure Code, 1898 (CrPC) — Section 340, 342, 488

High Courts18 Jun 1953Dismissed

Jagan Singh and Another Vs Mst. Panni and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20

High Courts18 Jun 1953

In Re: Income Tax assessment of Bhogi Lal M. Shah, Hoshiarpur

Punjab And Haryana At Chandigarh · AIR 1955 P&H 106

Income Tax Act, 1922 — Section 13

High Courts17 Jun 1953

Banka Mal Lajja Ram and Co. Vs Commissioner of Income Tax, Delhi

Punjab And Haryana At Chandigarh · AIR 1953 P&H 270 : (1953) 24 ITR 150

Income Tax Act, 1922 — Section 2(6B), 26A, 66Partnership Act, 1932 — Section 30, 4

High Courts12 Jun 1953

Hari Chand Walaiti Ram Vs Small Town Committee, Gidderbaha and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 24

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 3

High Courts11 Jun 1953

Rameshwar Nath Vs Jageshwar Nath and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 250

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 13, 54, 54Evidence Act, 1872 — Section 115, 115Punjab Land Revenue Act, 1887 — Section 141, 141, 158, 158, 158(2)

High Courts11 Jun 1953

Nirmal Singh Sher Singh, Complainant Vs Gainda Mal and Another

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0005

Criminal Procedure Code, 1898 (CrPC) — Section 303, 350, 494, 495Penal Code, 1860 (IPC) — Section 392

High Courts09 Jun 1953Dismissed

Dalpat Singh, etc. Vs Rajwant Singh, etc.

Punjab And Haryana At Chandigarh · AIR 1954 P&H 33

Evidence Act, 1872 — Section 81

High Courts08 Jun 1953

Jangir Singh Vs Rulia and Others

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0001

Limitation Act, 1963 — Section 28Patiala Limitation (Custom) Act, 2000 — Article 1, 141, 2 , 4Registration Act, 1908 — Section 49

High Courts02 Jun 1953Allowed

Administration Municipal Committee, Rohtak Vs Milap Chand Lurinda Ram

Punjab And Haryana At Chandigarh · AIR 1953 P&H 260

Punjab Municipal Act, 1911 — Section 173(2)

High Courts01 Jun 1953

Uttam Singh Vs Kartar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 55

Constitution of India, 1950 — Article 13(2), 19(1), 19(5)

High Courts01 Jun 1953Allowed

Mst. Ralli Vs Kher Din

Punjab And Haryana At Chandigarh · (1953) 06 P&H CK 0004

Criminal Procedure Code, 1898 (CrPC) — Section 438, 488