High Courts30 Sept 1954Allowed
Mela and Another Vs Labhu and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 97
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), Order 7 Rule 11, Order 7 Rule 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,681 of 4,734
High Courts29 Sept 1954
TELU RAM JAIN and CO. Vs COMMISSIONER OF Income Tax, PUNJAB, SIMLA.
Punjab And Haryana At Chandigarh · (1955) 27 ITR 93
Income Tax Act, 1961 — Section 66(1)
High Courts29 Sept 1954
Telu Ram Jain and Co. Vs Commr. of Income Tax, Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 58 : (1955) 27 ITR 94
Excess Profits Tax Act, 1940 — Section 13, 15Income Tax Act, 1922 — Section 66, 66(1), 66(2)Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 1(2), 16
High Courts28 Sept 1954
Satya Paul Virmani Vs The Commr. of Income Tax, Punjab, Pepsu and Himachal Pradesh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 60 : (1955) 27 ITR 109
Income Tax Act, 1922 — Section 23(5), 49AA
High Courts27 Sept 1954Allowed
Rajmal Pahar Chand Vs Dominion of India and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 31
High Courts23 Sept 1954Allowed
J.M. Messey Vs Custodian Evacuee Property, Punjab, Simla and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 40
Administration of Evacuee Property Act, 1950 — Section 10, 48
High Courts21 Sept 1954Dismissed
Gordhan Dass Vs Governor General in Council
Punjab And Haryana At Chandigarh · AIR 1957 P&H 196
Railways Act, 1890 — Section 72
High Courts21 Sept 1954Dismissed
Manohar Lal Ratna Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1954) 09 P&H CK 0002
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26
High Courts16 Sept 1954Dismissed
L. Amin Chand Vs Firm Madho Ram Banwari Lal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 301
Stamp Act, 1899 — Section 32, 35Stamp Rules, 1925 — Rule 11, 18, 4
High Courts09 Sept 1954Allowed
Newzealand Insurance Co. Ltd., Jullunder City Vs Nagpal Hosiery Factory, Amritsar
Punjab And Haryana At Chandigarh · AIR 1955 P&H 113
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28
High Courts09 Sept 1954Dismissed
Sita Ram Kala Ram Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1955 P&H 157
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240, 240(3)Railway Establishment Code — Rule 143
High Courts08 Sept 1954Dismissed
Province of East Punjab Vs Labhu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 225
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts27 Aug 1954Dismissed
S. Fateh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 1
Constitution of India, 1950 — Article 14, 226, 311, 320(3)Public Servants (Inquiries) Act, 1850 — Section 2
High Courts26 Aug 1954Allowed
Sham Singh Vs Pal Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 140
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1)
High Courts26 Aug 1954
British Medical Stores and Others Vs L. Bhagirath Mal and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 5 : (1954) 56 PLR 449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33Constitution of India, 1950 — Article 13, 13(1), 14, 226Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7, 7A
High Courts25 Aug 1954Dismissed
Rajinder Singh Vs Labhu Ram Munshi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12, 12(2)Workmens Compensation Act, 1923 — Section 30
High Courts18 Aug 1954Dismissed
Mohindar Singh Vs Mst. Harbhajan Kaur
Punjab And Haryana At Chandigarh · AIR 1955 P&H 141 : (1955) CriLJ 990
Criminal Law (Amendment) Act, 1952 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 488General Clauses Act, 1897 — Section 6A
High Courts13 Aug 1954Allowed
Hakim Hari Ram and Others Vs Santa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 63
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Punjab Land Revenue Act, 1887 — Section 116Transfer of Property Act, 1882 — Section 108
High Courts13 Aug 1954
Rajindar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 142 : (1955) CriLJ 991
Penal Code, 1860 (IPC) — Section 499, 500
High Courts13 Aug 1954
Pal Singh Santa Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 18 : (1955) CriLJ 318
Criminal Procedure Code, 1898 (CrPC) — Section 439, 537, 561A, 87, 88Penal Code, 1860 (IPC) — Section 174