High Courts27 Apr 1966
TARA CHAND Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE "B", AMRITSAR AND OTHERS.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 141
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 11 of 19
High Courts27 Apr 1966
Kapur Chand Jain and Others Vs Jai Bhagwan Gupta and Others
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0005
Arbitration Act, 1940 — Section 8(2)
High Courts26 Apr 1966Dismissed
Baij Nath Vs F. Monga Lal Murari Lal
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 412
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts26 Apr 1966Dismissed
Baij Nath Vs Firm Monga Lal Murari Lal
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 412
Civil Procedure Code, 1908 (CPC) — Section 60(1)East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts26 Apr 1966Allowed
Barkat Ram and Others Vs Union of India (UOI), Secy. Ministry of Rehabilitation
Punjab And Haryana At Chandigarh · AIR 1966 P&H 507 : (1967) 1 ILR (P&H) 536
Constitution of India, 1950 — Article 14, 15, 16, 17, 18Government of India Act, 1935 — Section 299(2)Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 7(1)
High Courts25 Apr 1966Dismissed
Gulzari Lal Bhargava and Another Vs Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 525
Delhi Liquor Licence Rules, 1976 — Rule 5.25A(2), 7(2), 7(2)(D)Punjab Excise Act, 1914 — Section 16, 21, 26, 3(13), 3(4)
High Courts22 Apr 1966
Nar Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0046
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4)
High Courts22 Apr 1966Dismissed
Chandra Prakash Agarwala Vs S.G. Bose Mullick and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 517
Constitution of India, 1950 — Article 352, 352(1)Defence of India Act, 1971 — Section 3(2), 3(4), 44Defence of India Rules, 1962 — Rule 30
High Courts22 Apr 1966Dismissed
Vasdev Vs The Hoshiarpur Kishore Co-Operative Bank Ltd., Society
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0041
High Courts22 Apr 1966Allowed
Gulab Rai Purshotam Das Kohali and Another Vs The Chief Commissioner, Delhi Administration and Another
Punjab And Haryana At Chandigarh · (1966) 18 STC 320
Constitution of India, 1950 — Article 226
High Courts21 Apr 1966
Kahan Singh Vs Gurdev Singh and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 512
Court Fees Act, 1870 — Section 7
High Courts21 Apr 1966Dismissed
Kahla Singh and Others Vs Rajinder Singh and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 514
High Courts21 Apr 1966
The State of Patlala And East Punjab States Union (now The State of Punjab) and Others Vs Messrs Puran Chand Ranga Ram and Another
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0033
Arbitration Act, 1940 — Section 16
High Courts21 Apr 1966Dismissed
Prithvi Chand, Chandu Mal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 195 : (1967) 1 ILR (P&H) 503
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 40, 40(3)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 49
High Courts21 Apr 1966Dismissed
Sohan Singh and Others Vs The Superintending Engineer and Ors
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 406
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 20, 20(1), 30A
High Courts21 Apr 1966Allowed
Jagir Singh and Others Vs Dalbara Singh and Another
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0007
Transfer of Property Act, 1882 — Section 53
High Courts20 Apr 1966
COMMISSIONER OF Income Tax, PUNJAB Vs D. D. PURI.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 162
Constitution of India, 1950 — Article 226
High Courts20 Apr 1966
RAJA SIR HARINDAR SINGH BAHADUR OF FARIDKOT Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 155
High Courts20 Apr 1966Allowed
Nand Nandan Sarup Vs Dist. Magistrate and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 342 : (1967) CriLJ 1047 : (1966) 2 ILR (P&H) 819 : (1969) 1 LLJ 472
Penal Code, 1860 (IPC) — Section 161Police Act, 1861 — Section 12Prevention of Corruption Act, 1988 — Section 5(2)
High Courts20 Apr 1966Dismissed
P.C. Gulati Vs Lajya Ram Kapur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 79 : (1967) CriLJ 398 : (1967) 1 ILR (P&H) 496
Criminal Procedure Code, 1898 (CrPC) — Section 252, 253, 254, 255, 256