High Courts09 Mar 1960
Firm Sohan Lal Arjan Dass Vs Firm Banwari Lal Vishwa Nath
Punjab And Haryana At Chandigarh · AIR 1960 P&H 549
Sales of Goods Act, 1930 — Section 35, 36, 45, 46, 56
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1960
269 judgments · page 12 of 14
High Courts07 Mar 1960
R.S. Seth Girdhari Lal Vs Ratan Lal L. Shiv Lal
Punjab And Haryana At Chandigarh · AIR 1960 P&H 639
Civil Procedure Code, 1908 (CPC) — Section 100, 47, 96Delhi Rent Control (Procedure) Rules, 1947 — Rule 4, 5Merwara Rent Control Act, 1947 — Section 14
High Courts07 Mar 1960Dismissed
Gurdit Singh Natha Singh Vs Employees State Insurance Corporation
Punjab And Haryana At Chandigarh · AIR 1961 P&H 109 : (1960) 2 LLJ 446
Employees State Insurance (Central) Rules, 1950 — Rule 4, 5Employees State Insurance Act, 1948 — Section 53
High Courts03 Mar 1960Dismissed
Smt. Chander Wati Vs L. Hari Chand and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 11
High Courts03 Mar 1960
COMMISSIONER OF Income Tax Vs KISHORE CHAND RAMJI DASS.
Punjab And Haryana At Chandigarh · (1962) 44 ITR 622
Income Tax Act, 1961 — Section 33B
High Courts02 Mar 1960
Walyti Ram Ram Ditta Mal Vs Bhagwan Dass Rajinder Kumar
Punjab And Haryana At Chandigarh · AIR 1960 P&H 471
Contract Act, 1872 — Section 30Partnership Act, 1932 — Section 60(3), 69
High Courts02 Mar 1960
Commissioner of Income Tax, Delhi and Rajasthan, New Delhi Vs Bharat Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1960 P&H 598 : (1961) 41 ITR 653
Income Tax Act, 1922 — Section 66(1)
High Courts01 Mar 1960Allowed
Punjab Co-operative Bank Ltd. Vs L. Naranjan Dass Budwar
Punjab And Haryana At Chandigarh · AIR 1961 P&H 369
Civil Procedure Code, 1908 (CPC) — Section 44ADisplaced Persons (Land Acquisition) Act, 1949 — Section 2 , 7Limitation Act, 1908 — Article 181 , 182(5)
High Courts29 Feb 1960
Regional Director, Employees State Insurance Corporation Vs Ram Lakhan Pandey
Punjab And Haryana At Chandigarh · AIR 1960 P&H 559 : (1960) 1 FLR 473
Employees State Insurance Act, 1948 — Section 77, 82
High Courts23 Feb 1960
PRAN NATH Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1960) 38 ITR 595
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 22
High Courts23 Feb 1960
Kanhiya Shanker and Others Vs Mohabata Sedhu and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 494
High Courts22 Feb 1960
B.D. Gupta Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1960 P&H 465
Constitution of India, 1950 — Article 226, 32Sea Customs Act, 1878 — Section 182
High Courts18 Feb 1960Dismissed
The Hoshiarpur Azad Transporters (Private) Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 374
Constitution of India, 1950 — Article 226
High Courts18 Feb 1960Dismissed
Mani Singh Harnam Singh Vs Sher Singh, Shibhu and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 102
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 42
High Courts17 Feb 1960
ATMA RAM BINDRA BAN Vs COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT.
Punjab And Haryana At Chandigarh · (1960) 39 ITR 418
Income Tax Act, 1961 — Section 66(1)
High Courts17 Feb 1960
Manohar Lal Munshi Lal Vs Commissioner of Income Tax, New Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 520 : (1962) 44 ITR 618
Income Tax Act, 1961 — Section 66(1)
High Courts17 Feb 1960Allowed
Sodhi Shamsher Singh Vs Pepsu State and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 358
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 80
High Courts16 Feb 1960
COMMISSIONER OF Income Tax Vs HUKAM CHAND DALAL.
Punjab And Haryana At Chandigarh · (1962) 44 ITR 614
Income Tax Act, 1961 — Section 66(1)
High Courts16 Feb 1960
Mangal Sain Vs The Chief Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 626
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts16 Feb 1960
Thakar Dass Vs Chief Regional Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 474
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 15, 7, 8Provincial Insolvency Act, 1920 — Section 28