High Courts30 Dec 1960
SHRI RAMA NAND Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 384 : (1961) 42 ITR 315
Income Tax Act, 1961 — Section 43
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1960
269 judgments · page 1 of 14
High Courts28 Dec 1960Dismissed
Badri Dass Nihala Mal Vs Chunilal Roda Mal and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 398 : (1961) 2 ILR (P&H) 378
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Transfer of Property Act, 1882 — Section 53(1)
High Courts26 Dec 1960
Charan Singh Harnam Singh and Another Vs Gurdial Singh Harnam Singh and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 301 : (1961) 2 ILR (P&H) 340
Punjab Laws Act, 1872 — Section 5
High Courts22 Dec 1960Dismissed
Balkishan Vs Subash Chand and Another
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 262
East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts22 Dec 1960Allowed
Lachhman Singh Sunder Singh Vs Pritam Chand Kirpa Mal and Another
Punjab And Haryana At Chandigarh · AIR 1970 P&H 304
Limitation Act, 1963 — Article 64, 65Punjab Pre-emption Act, 1913 — Section 15(1)
High Courts22 Dec 1960Dismissed
Ram Lal Jain Vs Central Bank of India Ltd., Bombay
Punjab And Haryana At Chandigarh · AIR 1961 P&H 340 : (1961) 31 CompCas 338 : (1961) 2 ILR (P&H) 219
Contract Act, 1872 — Section 151, 73Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 17, 2(6)
High Courts22 Dec 1960
Rup Ram Kalu Ram Aggarwal Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 336 : (1961) 2 ILR (P&H) 325 : (1961) 1 LLJ 740
Constitution of India, 1950 — Article 300, 300(1)
High Courts22 Dec 1960Dismissed
Baldev Singh Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 313
Constitution of India, 1950 — Article 14, 19(1), 31Income Tax Act, 1961 — Section 23A, 3, 34, 34(1), 34(3)
High Courts21 Dec 1960Dismissed
Santa Singh and Another Vs Jawahar Singh and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 207
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Dec 1960Dismissed
Sardarilal and Others Vs Shrimati Shakuntla Devi
Punjab And Haryana At Chandigarh · AIR 1961 P&H 378 : (1961) 2 ILR (P&H) 293
Transfer of Property Act, 1882 — Section 53A, 54
High Courts16 Dec 1960
British India Corporation Ltd. and Another Vs Industrial Tribunal, Punjab, Patiala and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 154
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25J
High Courts13 Dec 1960
SRI MOHAN TAYAL Vs COMMISSIONER OF Income Tax PUNJAB.
Punjab And Haryana At Chandigarh · (1962) 46 ITR 1230
Income Tax Act, 1961 — Section 66(2)
High Courts13 Dec 1960
British Motor and Cycle Mart Vs Babu Lal and Others
Punjab And Haryana At Chandigarh · (1961) 2 LLJ 611
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts13 Dec 1960
S. Gurdip Singh Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 8 : (1961) 2 ILR (P&H) 179
Government of India Act, 1919 — Section 96B(2)Pensions Act, 1871 — Section 4
High Courts12 Dec 1960Dismissed
Sardha Ram Vs Paras Ram
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 279
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 29, 29(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(15)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 13(2), 13(3), 13(4)
High Courts12 Dec 1960
COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR AND HIMACHAL PRADESH, SIMLA Vs SARASWATI SUGAR SYNDICATE.
Punjab And Haryana At Chandigarh · (1961) 42 ITR 311
Income Tax Act, 1922 — Section 18A, 18A(5)
High Courts09 Dec 1960Dismissed
Lakhpat Rai Sharma Vs Atma Singh
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 166
Civil Procedure Code Amendment Act, 1937 — Section 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 13, 38, 39, 44ALimitation Act, 1963 — Section 3
High Courts09 Dec 1960
Lakhpat Rai Sharm Vs Atama Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 228
Civil Procedure Code Amendment Act, 1937 — Order 21 Rule 22, 2, 39, 44A, 44A(3)Limitation Act, 1963 — Section 3Provincial Insolvency Act, 1920 — Section 28
High Courts06 Dec 1960Dismissed
Dr. Tilak Raj Chadha Vs Chief Commissioner, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 275
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 121, 123, 237
High Courts06 Dec 1960
The State Vs Banu Ram and Sanwara Ram and Another
Punjab And Haryana At Chandigarh · (1961) CriLJ 399
Public Gambling Act, 1867 — Section 3, 4, 5