High Courts18 Jun 1951
In Re: Kishan Parshad and Co. Ltd.
Punjab And Haryana At Chandigarh · (1952) 21 ITR 303
Income Tax Act, 1961 — Section 3, 66(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 9 of 15
High Courts18 Jun 1951
KISHAN PARSHAD and CO., LTD., AMBALA Vs RE.
Punjab And Haryana At Chandigarh · (1952) 21 ITR 303
Income Tax Act, 1961 — Section 3, 66(1)
High Courts18 Jun 1951Dismissed
Anraj Narain Dass Vs Commr. of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1952 P&H 46 : (1951) 20 ITR 562
Evidence Act, 1872 — Section 1Income Tax Act, 1922 — Section 23, 31, 33
High Courts14 Jun 1951Dismissed
Mst. Har Kaur Vs Court of Wards, S. Kuldip Singh and another
Punjab And Haryana At Chandigarh · (1951) 06 P&H CK 0009
Limitation Act, 1963 — Article 75
High Courts14 Jun 1951Allowed
Jagdish Ram Vs Jagat Ram and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 123
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 11
High Courts13 Jun 1951Dismissed
Jowand Singh Vs Chanda Singh and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 291
High Courts13 Jun 1951
Jawala Dass Ram Narain Vs Nand Lal
Punjab And Haryana At Chandigarh · AIR 1951 P&H 128
Civil Procedure Code, 1908 (CPC) — Section 20Displaced Persons (Institution of Suits) Act, 1948 — Section 4
High Courts12 Jun 1951
The Imperial Technical Works Vs Inderjit Kaur
Punjab And Haryana At Chandigarh · AIR 1951 P&H 122
Civil Procedure Code, 1908 (CPC) — Section 38, 47, 9Limitation Act, 1963 — Section 5
High Courts11 Jun 1951
CHUNI LAL NAYYAR Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1951) 20 ITR 568
Income Tax Act, 1961 — Section 34, 66(1)
High Courts11 Jun 1951
Ram Pershad Mattan Lal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1952) 21 ITR 555
Income Tax Act, 1961 — Section 66(2)
High Courts11 Jun 1951
RAM PERSHAD MATTAN LAL Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1952) 21 ITR 555
Income Tax Act, 1961 — Section 66(2)
High Courts07 Jun 1951
T. N. SWAMI AND CO. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · AIR 1951 P&H 120 : (1951) 20 ITR 601
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 34
High Courts06 Jun 1951Allowed
Bulaqi Singh Vs Behari Lal Behari Lal Vs Bulaqi Singh
Punjab And Haryana At Chandigarh · AIR 1952 P&H 68
High Courts05 Jun 1951
Lilu Ram and Another Vs Mst. Ram Piyari
Punjab And Haryana At Chandigarh · AIR 1952 P&H 293
Contract Act, 1872 — Section 2
High Courts05 Jun 1951Allowed
Mt. Amar Devi Vs Sant Ram, etc. Sant Ram, etc. Vs Mt. Amar Devi
Punjab And Haryana At Chandigarh · AIR 1952 P&H 242
High Courts05 Jun 1951Dismissed
Oriental Building and Furnishing Co. Vs The Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1952 P&H 40 : (1952) 21 ITR 105
Appellate Tribunal Rules, 1946 — Rule 12Income Tax Act, 1922 — Section 13, 23(3), 33, 33(4)
High Courts05 Jun 1951Allowed
Sm. Raj Rani Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 383
Civil Procedure Code, 1908 (CPC) — Section 9Delhi Premises (Requisition and Eviction) Act, 1947 — Section 13, 3
High Courts04 Jun 1951Allowed
Bishan Singh Vs Chanan Singh
Punjab And Haryana At Chandigarh · (1951) 06 P&H CK 0035
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