Punjab And Haryana At Chandigarh Judgments 1966

High Courts23 Dec 1966

Kirpal Singh Vs The Central Government and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 574

Administration of Evacuee Property Act, 1950 — Section 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 20, 20(1), 20A, 20BDisplaced Persons (Compensation and Rehabilitation) Amendment Act, 1960 — Section 1, 6

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High Courts23 Dec 1966

Col. His Highness Raja Sir Harindar Singh Brar Bans Bahadur Vs The Wealth-Tax Officer and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 559

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 3Wealth Tax Act, 1957 — Section 2, 2(1), 25, 3, 35

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High Courts23 Dec 1966Dismissed

Sri Harindar Singh Vs Wealth Tax Officer, A ward, Bhatinda and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 353 : (1967) 64 ITR 394

Expenditure Tax Act, 1957 — Section 3Gift Tax Act, 1958 — Section 3Income Tax Act, 1961 — Section 4

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High Courts23 Dec 1966Dismissed

Ranjit Singh Vs Commandant and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 7 : (1967) 1 ILR (P&H) 640

Constitution of India, 1950 — Article 311(2)Punjab Police Rules, 1934 — Rule 16.4(1)

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High Courts20 Dec 1966Dismissed

Dial Chand Vs Mahant Kapur Chand

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 548 : (1967) 69 PLR 248

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts20 Dec 1966Allowed

Biru Ram Vs Ishar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 274 : (1968) CriLJ 798 : (1967) 2 ILR (P&H) 552

Criminal Procedure Code, 1898 (CrPC) — Section 202, 253(2)

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High Courts19 Dec 1966

Raghbir Singh Vs The Election Tribunal and Another

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 517

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6A

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High Courts19 Dec 1966Dismissed

Union of India (UOI) Vs Lachhmi Narain

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 533

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(1), 12(4), 15Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5 , 7

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High Courts16 Dec 1966Dismissed

Santosh Singh Vs Dalip Kaur and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 408

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 48 , 48(2)Displaced Persons (Debts Adjustment) Act, 1951 — Section 31, 32(6), 36, 37, 38Limitation Act, 1908 — Article 181 , 182

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High Courts16 Dec 1966