High Courts12 Feb 1957Dismissed
Union of India (UOI) Vs American Stores
Punjab And Haryana At Chandigarh · AIR 1958 P&H 60
Arbitration Act, 1940 — Section 16, 16(1), 30
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,664 of 4,734
High Courts11 Feb 1957
Shambu Nath and Sons Ltd. Vs Additional Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1957) 2 LLJ 287
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 21Penal Code, 1860 (IPC) — Section 193, 228
High Courts08 Feb 1957Dismissed
Mst. Parmeshri and Others Vs Mst. Atti
Punjab And Haryana At Chandigarh · AIR 1958 P&H 79
Limitation Act, 1908 — Article 182, 182(7)
High Courts07 Feb 1957Dismissed
Chanan Ram Vs Kahan Singh etc.
Punjab And Haryana At Chandigarh · AIR 1958 P&H 81
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100General Clauses Act, 1897 — Section 3, 3(28)Stamp Rules, 1925 — Rule 3
High Courts06 Feb 1957
B. Guha and Co. Vs The Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 397
Income Tax Act, 1922 — Section 4, 66, 66(1), 66(3), 7
High Courts06 Feb 1957Dismissed
Balbhadar Mal Kuthiala Vs The Commissioner of Income Tax, Punjab Sapra, Himachal Pradesh and Bilaspur, Simla
Punjab And Haryana At Chandigarh · AIR 1957 P&H 284
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts06 Feb 1957
BALBHADHAR MAL KUTHIALA Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1957) 31 ITR 930
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts06 Feb 1957
B. GUHA and CO. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1958) 34 ITR 873
Income Tax Act, 1961 — Section 66(1)
High Courts01 Feb 1957Allowed
Pt. Sunder Lal Vasudeva Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1957 P&H 140
Constitution of India, 1950 — Article 309Contract Act, 1872 — Section 62Punjab Civil Services Rules — Rule 5.32
High Courts01 Feb 1957Allowed
Associated Clothiers Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 261
Companies Act, 1913 — Section 30, 34, 40Contract Act, 1872 — Section 4Specific Relief Act, 1877 — Section 22 , 42
High Courts31 Jan 1957
B.N. Dheer and Sons Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1958) 34 ITR 477
Income Tax Act, 1961 — Section 66(1)
High Courts31 Jan 1957
B.N. Dheer and Sons Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 463
Income Tax Act, 1922 — Section 26A, 26A(1)
High Courts31 Jan 1957
Surjan Singh Vs The East Punjab Government
Punjab And Haryana At Chandigarh · AIR 1957 P&H 265
Constitution of India, 1950 — Article 372, 395Defence of India Act, 1939 — Section 1(4)Defence of India Rules, 1962 — Rule 75A
High Courts30 Jan 1957Dismissed
Sikri Brothers Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 220
Constitution of India, 1950 — Article 19(6), 226
High Courts28 Jan 1957
Mubarak Hussain Vs The Custodian General of Evacuee Property, New Delhi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 197
Administration of Evacuee Property Act, 1950 — Section 24, 40, 7, 8, 8(4)Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 14
High Courts25 Jan 1957Allowed
The Punjab National Bank Ltd., Delhi Vs Vinod Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 257
Negotiable Instruments Act, 1881 (NI) — Section 30, 98Bankers Books Evidence Act, 1891 — Section 2(8), 3
High Courts23 Jan 1957Dismissed
Saraswati Co-operative Transport Society Ltd. Vs Chief Commissioner Delhi State and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 465
Motor Vehicles Act, 1939 — Section 64
High Courts23 Jan 1957Allowed
Hakim Rai Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 134 : (1957) CriLJ 790
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 435, 439, 476
High Courts23 Jan 1957
Commissioner of Income Tax Vs Chuni Lal Monga Ram
Punjab And Haryana At Chandigarh · AIR 1957 P&H 259 : (1958) 33 ITR 170
Business Profits Tax Act, 1947 — Section 5Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 10(1), 14(2), 24(1), 42
High Courts22 Jan 1957
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat, Delhi Vs Delhi Stock Exchange Association Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 288 : (1957) 32 ITR 3
Income Tax Act, 1922 — Section 10(1), 10(6)