High Courts09 Dec 1954Dismissed
Isher Singh Grover Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 19
Administration of Evacuee Property Act, 1950 — Section 16Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,679 of 4,734
High Courts09 Dec 1954
COMMISSIONER OF Income Tax, DELHI Vs S. B. RANJIT SINGH.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 14
Income Tax Act, 1961 — Section 10(2)(v), 12(4)
High Courts08 Dec 1954Dismissed
Jamia Millia Aslamia Vs Sri Prithi Raj and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 141
Arbitration Act, 1940 — Section 34Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 14, 3, 40
High Courts07 Dec 1954Dismissed
Godha Singh Jabra Singh Vs District Magistrate, Ferozepore and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 33 : (1956) CriLJ 105
Arms Act, 1959 — Section 18
High Courts06 Dec 1954Dismissed
Union of India (UOI) Vs Allied Trading Co.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 7
Arbitration Act, 1940 — Section 3, 30Arbitration Rules, 1940 — Rule 2
High Courts29 Nov 1954Allowed
Punjab State Vs Bhagat Singh Bhagat Singh Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 119
Constitution of India, 1950 — Article 141, 374(2)Criminal Procedure Code, 1898 (CrPC) — Section 3(2)Government of India Act, 1935 — Section 240(3)
High Courts29 Nov 1954Dismissed
Dwarka Dass Rameshwar Goenka Vs Brijmohan Rameshwar Dass
Punjab And Haryana At Chandigarh · AIR 1956 P&H 111
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts24 Nov 1954
COMMISSIONER OF Income Tax, DELHI Vs GAJJA NAND GOBIND RAM.
Punjab And Haryana At Chandigarh · (1955) 28 ITR 499
High Courts23 Nov 1954Allowed
Union of India (UOI) Vs Munna Lal Mool Raj Munna Lal Mool Raj Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1956 P&H 34
Sales of Goods Act, 1930 — Section 54, 54(2), 59
High Courts22 Nov 1954
S. Mohinder Singh Vs State of Patiala and East Punjab State's Union, Patiala and another
Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0013
Constitution of India, 1950 — Article 226, 311, 311(2), 320, 320(3)(c)
High Courts19 Nov 1954
Sham Lal L. Dogarmal Vs Om Prakash L. Sant Ram Aggarwal and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 223
Court Fees Act, 1870 — Section 1, 7
High Courts18 Nov 1954
Jangir Singh and others Vs Mit Singh and others
Punjab And Haryana At Chandigarh · (1954) 11 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Nov 1954Dismissed
Union of India (UOI) Vs Data Ram
Punjab And Haryana At Chandigarh · AIR 1956 P&H 35
High Courts16 Nov 1954Allowed
Dr. V.S. Bahal Vs S.L. Kapur and Co. S.L. Kapur and Co. Vs Dr. V.S. Bahal
Punjab And Haryana At Chandigarh · AIR 1956 P&H 24
Partnership Act, 1932 — Section 63, 69, 69(2)
High Courts16 Nov 1954Dismissed
Ram Lohia Vs Mt. Manno and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 255
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, 146
High Courts15 Nov 1954Dismissed
Kanpur Textile Finishing Mills Vs Regional Provident Fund Commissioner
Punjab And Haryana At Chandigarh · AIR 1955 P&H 130 : (1955) 2 LLJ 17
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2(1)
High Courts11 Nov 1954
Joint Secretary to the Government of India, Ministry of Commerce and Industry Vs A.C. Kaher
Punjab And Haryana At Chandigarh · AIR 1955 P&H 244
Chartered Accountants Act, 1949 — Section 21(1)
High Courts08 Nov 1954
In Re: Crown Flour Mills Delhi
Punjab And Haryana At Chandigarh · AIR 1956 P&H 5
Income tax Act, 1922 — Section 10, 10(2), 3, 4
High Courts08 Nov 1954Dismissed
Rattan Lal Gulati Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1955 P&H 229
Central Civil Services (Temporary Service) Rules, 1949 — Rule 49, 6Civil Services (Classification, Control and Appeal) Rules — Rule 156Constitution of India, 1950 — Article 311
High Courts08 Nov 1954
CROWN FLOUR MILLS Vs COMMISSIONER OF INCOME TAX.
Punjab And Haryana At Chandigarh · (1956) 29 ITR 733
Income Tax Act, 1961 — Section 66(1)