Surjit Kaur Vs Jhujhar Singh
.... 1960. Sardul Singh was, therefore. admittedly, alive in 1960. No evidence has been led regarding his actual death Section 107 of the Indian Evidence Act reads:-- "107. Burden of proving death of person known to have been alive within thirty years. When the question is whether a man is alive or de ...
High Court Of Punjab And Haryana At Chandigarh
COMMISSIONER OF INCOME TAX Vs PATIALA FLOUR MILLS CO. PVT. LTD.
.... Schedule to the Companies (Profits) Surtax Act, 1964, for computing the capital. The assessee went up in appeal, which was allowed. The appeal filed by the Revenue against the order of the AAC of IT, Patiala Range, Patiala, was dismissed by the Tribunal. The Revenue, however, succeeded in getting th ...
High Court Of Punjab And Haryana At Chandigarh
Bharat Rubber and Allied Industries Vs The State of Punjab and Others
.... an application for a review of judgment, the day on which the judgment complained of was pronounced, and the time requisite for obtaining a copy of the decree, sentence or order appealed from or sought to be reviewed, shall be excluded. A comparison of the aforesaid provision with the present pr ...
High Court Of Punjab And Haryana At Chandigarh
Malkiat Singh Vs Executive Engineer
.... Court and also to sustain themselves if out of job till the conclusion of the proverbially prolonged litigation in the civil Courts. In view of the above, it is indeed unthinkable that the additional criterion indicated by their Lordships in the context of the taxation statute was intended to be ap ...
High Court Of Punjab And Haryana At Chandigarh
Swaran Dass Vs Shiromani Gurdwara Parbandhak Committee
.... ituation Clause 26 of the Letters Patent is exhaustive and there is no conflict with any similar on parallel provision either of the Sikh Gurdwaras Act or any other clause of the Letters Patent. Therefore, the ghost of any conflict betwixt Section 34 of the Act and Clause 26 of the Letters Patent an ...
High Court Of Punjab And Haryana At Chandigarh
State of Punjab and Others Vs Saroj Devi Etc.
.... ection should give an indefeasible right would in effect be equating it with actual appointment. That in my view would not be warranted either on principle or authority. 6. Viewing the matter from, another angle it must be highlighted that the creation or the constitution of a selection committee ...
High Court Of Punjab And Haryana At Chandigarh
Sohan Singh Vs State of Punjab
.... of the State Government is defective in law the Appellant will not be entitled to the grant of any relief. There can be no doubt that if an appeal is provided by a statutory rule against an order passed by a tribunal the decision of the appellate authority is the operative decision in law if the app ...
High Court Of Punjab And Haryana At Chandigarh
Daya Nand Chaudhary Vs H.L. Sondh and Others
.... of action and not the Petitioner. The objection was overruled and it was held that the Petitioner had a right to file the writ petition. The counsel for the Respondents made a reference to Amar Singh Grewal v. State of Punjab and Ors. C.W. 710 of 1974 decided on 17th April, 1975. In that case, a si ...
High Court Of Punjab And Haryana At Chandigarh
Puran Vs Kapoora and Others
.... on to decide the question whether any and which of the party was in possession of the subject of dispute on the date of the preliminary order; and he was required to direct the parties to appear before the civil Court on the date to be fixed by him. Now in the new Code, the power of the Magistrate t ...
High Court Of Punjab And Haryana At Chandigarh
Rajinder Kumar and Another Vs State of Punjab
.... Rajinder Kumar. Ashok Kumar, accused, is stated to have come to the hotel later and met his companions in room No. 7. He even stated to have prepared three cups of tea at the instance of Jagdish Lal which was served to them. According to his further version at about 1 A.M. Som Nath and Rajinder Kuma ...
High Court Of Punjab And Haryana At Chandigarh
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