High Courts02 Apr 1962
MADAN LAL Vs Income Tax APPELLATE TRIBUNAL, DELHI.
Punjab And Haryana At Chandigarh · (1963) 50 ITR 447
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 15 of 20
High Courts29 Mar 1962Allowed
Narinjan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 546
Constitution of India, 1950 — Article 226
High Courts29 Mar 1962Allowed
Union of India (UOI) Vs Bakhshi Amrik Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 104 : (1962) 2 ILR (P&H) 597
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 78(6)
High Courts29 Mar 1962Dismissed
Firm Paras Ram Ram Sarup and Others Vs Firm Baldev Sahai Ram Bhagat and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 215
Partnership Act, 1932 — Section 63, 63(2)
High Courts29 Mar 1962
Hakam Devi and Others Vs Phuman Singh Buta Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 156 : (1962) 2 ILR (P&H) 751
Constitution of India, 1950 — Article 227
High Courts28 Mar 1962
Jagdish Lal Ram Nath Vs The State
Punjab And Haryana At Chandigarh · (1963) CriLJ 385
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 307
High Courts28 Mar 1962Dismissed
Jagdish Kumar Vs Smt. Sita Devi
Punjab And Haryana At Chandigarh · AIR 1963 P&H 114
Hindu Marriage Act, 1955 — Section 12(1)
High Courts28 Mar 1962Allowed
Kundan Lal Vs Mst. Bhano
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts27 Mar 1962
Municipal Corporation of Delhi Vs Satpal Kapoor and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 524 : (1962) 2 ILR (P&H) 527
Criminal Procedure Code, 1898 (CrPC) — Section 512Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Mar 1962Dismissed
Pritam Singh Vs Gurdial Kaur and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 537
High Courts27 Mar 1962
Prem Nath and Others Vs Kaudoomal Rikhiram and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 446
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Displaced Persons (Debts Adjustment) Act, 1951 — Section 13Limitation Act, 1963 — Article 171, 177, 5
High Courts27 Mar 1962Dismissed
Rattan Singh Vs The Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 533
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 3(3), 4, 7, 9, 9(1)
High Courts26 Mar 1962Dismissed
Nitya Nand Vs The Estate Officer, Capital Project and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 508
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 41, 42, 98
High Courts26 Mar 1962
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs CENTRAL INDIA GENERAL AGENTS PRIVATE LTD.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 647
Income Tax Act, 1922 — Section 66(2)
High Courts26 Mar 1962Allowed
Joginder Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 512 : (1962) 64 PLR 638
Punjab Municipal Act, 1911 — Section 236
High Courts20 Mar 1962Allowed
Dhanji Ram Sharma Vs The State
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0038
Penal Code, 1860 (IPC) — Section 467, 474
High Courts20 Mar 1962
Dalip Singh Vs Mahla Ram and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 504
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476, 477, 478Penal Code, 1860 (IPC) — Section 109, 193, 209, 228
High Courts19 Mar 1962
Niranjan Singh Bela Singh Vs Railway Board New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 482 : (1962) 1 LLJ 588
Constitution of India, 1950 — Article 19, 19(1), 19(3), 226, 227
High Courts16 Mar 1962
Gopal Paper Mills Limited Vs The Industrial Tribunal, Punjab, Patiala and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 505 : (1963) 1 LLJ 226
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts16 Mar 1962
Hakim Sardar Bahadur Vs Tej Parkash Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 385 : (1962) 2 ILR (P&H) 489
Delhi Rent Control Act, 1958 — Section 14