High Courts25 Apr 1958Allowed
Golden Silk Mills Vs Central Provident Fund Commissioner and Another
Punjab And Haryana At Chandigarh · AIR 1958 P&H 386 : (1959) 1 LLJ 58
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,653 of 4,734
High Courts24 Apr 1958
Ramji Das Rikhiram Jagadhari Vs Commissioner of Income Tax, Punjab, Pepsu, Himachal Pradesh and Bilaspur, Simla
Punjab And Haryana At Chandigarh · AIR 1958 P&H 479
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts24 Apr 1958
RAMJI DASS RIKHI RAM Vs COMMISSIONER OF Income Tax PUNJAB PEPSU H P AND BILASPUR SUMLA.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 483
Income Tax Act, 1961 — Section 66(1)
High Courts22 Apr 1958
ESCORTS (AGENTS) PRIVATE LTD. Vs COMMISSIONER OF Income Tax AND ANOTHER.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 117
Constitution of India, 1950 — Article 226, 227
High Courts22 Apr 1958Allowed
Escorts (Agents) Private Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 364
Income Tax Act, 1922 — Section 1, 18A(1), 2, 2(15), 23B
High Courts22 Apr 1958
Puran Chand Sant Lal Vs Nitya Nand
Punjab And Haryana At Chandigarh · AIR 1958 P&H 460
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 55
High Courts18 Apr 1958Dismissed
The Karnal Kaithal Co-operative Transport Society, Ltd. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 75 : (1959) 1 LLJ 274
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 15(1)
High Courts17 Apr 1958
Union of India Vs A.L. Rallia Ram
Punjab And Haryana At Chandigarh · AIR 1960 P&H 567
Arbitration Act, 1940 — Section 16(1)Government of India Act, 1935 — Section 175, 175(3)
High Courts17 Apr 1958Dismissed
Bindra Ban and Others Vs Sham Sunder and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 83
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 240
High Courts14 Apr 1958
Seth Roshan Lal etc. Vs Dewan Bhagwan Das
Punjab And Haryana At Chandigarh · AIR 1959 P&H 367
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 15, 2(6), 25
High Courts14 Apr 1958Dismissed
The Ambala Ex-Servicemen Transport Co-operative Society, Ltd. and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 1
Constitution of India, 1950 — Article 226, 254, 372Motor Vehicles (East Punjab) (Amendment) Act, 1948 — Section 44, 44A, 62, 64AMotor Vehicles Act, 1939 — Section 2(20), 44A, 55, 56, 57
High Courts14 Apr 1958Dismissed
Zahir-uddin Ahmad Khan and Others Vs Appellate Officer and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 372
Evacuee Interest (Separation) Act, 1951 — Section 12, 2, 9(1)Transfer of Property Act, 1882 — Section 67
High Courts14 Apr 1958Dismissed
State of Punjab Vs Karam Chand
Punjab And Haryana At Chandigarh · AIR 1959 P&H 402
Civil Procedure Code, 1908 (CPC) — Section 98(2)Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts11 Apr 1958Allowed
Modern Textile Mills (Private) Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 467 : (1959) 1 LLJ 52
Industrial Disputes Act, 1947 — Section 10, 2, 33A
High Courts11 Apr 1958Dismissed
Aeron Steel Rolling Mills Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 386 : (1959) 1 LLJ 73
Industrial Disputes Act, 1947 — Section 33B
High Courts11 Apr 1958Allowed
Metro Motors Private Ltd. Vs Regional Provident Fund Commissioner, Punjab Ambala Cantt. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 89 : (1959) 1 LLJ 56
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 2
High Courts11 Apr 1958Dismissed
Faqir Chand Aggarwal Vs Smt. Bhagwanti and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 287
Constitution of India, 1950 — Article 228
High Courts10 Apr 1958Dismissed
Shorilal Vs Second Industrial Tribunal Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1959 P&H 396 : (1959) 1 LLJ 70
Industrial Disputes Act, 1947 — Section 10, 2
High Courts10 Apr 1958
Sadhu Singh S. Mula Singh Vs District Board, Gurdaspur
Punjab And Haryana At Chandigarh · (1958) 04 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts09 Apr 1958
Hazara Singh and Others Vs Banta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 257
Succession Act, 1925 — Section 119, 120(1), 63