High Courts04 Jun 1951Allowed
Bishan Singh Vs Chanan Singh
Punjab And Haryana At Chandigarh · (1951) 06 P&H CK 0035
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,718 of 4,734
High Courts04 Jun 1951
Hotz Trust, Simla Vs The Commissioner of Income Tax, East Punjab
Punjab And Haryana At Chandigarh · AIR 1952 P&H 80 : (1952) 21 ITR 149
Income Tax Act, 1922 — Section 10, 10(2)
High Courts04 Jun 1951
AMRITSAR RAYON AND SILK MILLS LTD. Vs COMMISSIONER OF Income Tax, EAST PUNJAB.
Punjab And Haryana At Chandigarh · (1952) 21 ITR 548
Excess Profits Tax Act, 1940 — Section 10AIncome Tax Act, 1961 — Section 66
High Courts04 Jun 1951
Amritsar Rayon and Silk Mills Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1952) 21 ITR 548
Excess Profits Tax Act, 1940 — Section 10AIncome Tax Act, 1961 — Section 66
High Courts01 Jun 1951Allowed
Neki Ram and Another Vs Hazari and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 226
Evidence Act, 1872 — Section 101, 102, 103, 13Limitation Act, 1908 — Section 5
High Courts01 Jun 1951
Des Raj Pahwa and Another Vs The Concord of India Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1951 P&H 114
Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 2Motor Vehicles Act, 1939 — Section 96
High Courts31 May 1951
Raj Kumari Vs The Co-operative Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0022
Civil Procedure Code, 1908 (CPC) — Section 39, 42, 47Evidence Act, 1872 — Section 114
High Courts30 May 1951
JAMNA DAS RAMESHWAR DAS Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1952) 21 ITR 109
Income Tax Act, 1961 — Section 66(2)
High Courts30 May 1951
Radha Kishen Vs Ganga Ram
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0021
Arbitration Act, 1940 — Section 32
High Courts30 May 1951
Jamna Das Rameshwar Das Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1952) 21 ITR 109
Income Tax Act, 1961 — Section 66(2)
High Courts29 May 1951
Khushi Ram Vs Amin Chand and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 124
Constitution of India, 1950 — Article 227, 227(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15, 15(4)Government of India Act, 1915 — Section 107 , 107(1)
High Courts29 May 1951Allowed
Narshingdas Vs Sohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 289
Transfer of Property Act, 1882 — Section 41
High Courts28 May 1951
Gian Chandra Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1951 P&H 110
High Courts (Punjab) Order, 1947 — Article 13(1), 13(2), 13(3), 13(4)Penal Code, 1860 (IPC) — Section 380, 420Punjab High Court Rules and Orders — Rule 12
High Courts25 May 1951
Nathu Vs Rulla and Others
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0040
Constitution of India, 1950 — Article 13, 15, 15(1), 19(1), 228
High Courts25 May 1951Dismissed
Mehar Chand and Another Vs Magan and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 364
Arbitration Act, 1940 — Section 30
High Courts25 May 1951Dismissed
Ramji Das Vs Mangat Ram etc.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 308
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Punjab Restitution of Mortgaged Lands Act, 1938 — Section 3
High Courts24 May 1951Allowed
Mt. Khela Wati Vs Chet Ram Khub Ram Chet Ram Khub Ram Vs Mt. Khela Wati
Punjab And Haryana At Chandigarh · AIR 1952 P&H 67
Arbitration Act, 1940 — Section 2, 4Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts24 May 1951
Hira Lal and Another Vs Ram Rakha and Another
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0036
Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 409, 420Sales of Goods Act, 1930 — Section 47
High Courts24 May 1951
Tara Chand Rattan Chand and Another Vs Ved Prakash Keshori Lal and Another
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(3), Order 18 Rule 2, 115
High Courts24 May 1951Dismissed
Ebrahim Aboobaker and Another Vs L. Achhru Ram
Punjab And Haryana At Chandigarh · AIR 1952 P&H 1
Administration of Evacuee Property (Central) Rules, 1950 — Rule 5, 5(5)Administration of Evacuee Property Ordinance, 1949 — Section 2, 24, 7Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6