High Courts01 Aug 1968
H.H. Raja Sir Harindar Singh Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1969) 73 ITR 236
Income Tax Act, 1922 — Section 16(1), 16(3), 9(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 10 of 20
High Courts01 Aug 1968Dismissed
Kharaiti Ram Bansi Lal Vs Shmt. Radha Rani and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 374
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 15, 15(1), 15(7)
High Courts31 Jul 1968Allowed
Puran Singh Vs Gehal Singh and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 369
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, 151Limitation Act, 1963 — Section 5
High Courts31 Jul 1968
Basant Lal Malhotra Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 178 : (1969) 2 ILR (P&H) 292
Constitution of India, 1950 — Article 234, 309Punjab Civil Services Rules — Rule 4.2
High Courts31 Jul 1968Allowed
Puran Singh Vs Gehal Singh and others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 369
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Jul 1968Dismissed
Ram Sarup and Brothers Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 756
Central Provinces and Berar Sales Tax Rules, 1947 — Rule 20AConstitution of India, 1950 — Article 226, 227, 32Income Tax Act, 1961 — Section 270, 271, 272, 273
High Courts30 Jul 1968
Mahesh Chand Vs Puran Chand and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 159 : (1969) 1 ILR (P&H) 613
Arbitration Act, 1940 — Section 17
High Courts30 Jul 1968
Umaro Singh Gopi Chand and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 62
Land Acquisition Act, 1894 — Section 17(1), 4, 5A, 6
High Courts30 Jul 1968
Anand Kumar Nirwani Vs Registrar, Punjab University
Punjab And Haryana At Chandigarh · AIR 1969 P&H 144
Constitution of India, 1950 — Article 226
High Courts29 Jul 1968Dismissed
Nand Lal Vs Rattan Singh and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 139
Conduct of Elections Rules, 1961 — Rule 63Constitution of India, 1950 — Article 226, 227Gram Panchayat Election Rules, 1960 — Rule 23, 32, 32(3), 34, 35
High Courts29 Jul 1968Dismissed
Malvinderjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 148
Constitution of India, 1950 — Article 226, 227Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7, 7(1), 7.2, 7.3
High Courts26 Jul 1968Allowed
Puran Chand and others Vs Bakshi Gopi Chand and others
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0035
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts26 Jul 1968
Bhaiya Ram Hargo Lal Vs Mahavir Prasad Murari Lal Mahajan
Punjab And Haryana At Chandigarh · AIR 1969 P&H 110 : (1969) 1 ILR (P&H) 132 : (1969) RCR(Rent) 1
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106, 111
High Courts26 Jul 1968Dismissed
Pritam Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 736
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Civil Services Rules — Rule 3.11Punjab Service of Engineers (Electricity Branch) (Conditions of Service) Rules, 1939 — Rule 2, 5, 7, 7(1), 7A
High Courts25 Jul 1968
Goverdhan Dass and Another Vs Darshan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 372
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115 , 153
High Courts25 Jul 1968Dismissed
Bhagwan Dass Vs The Estate Officer, Capital Project and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 281
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 3(1), 3(3), 3(6), 3(7), 3(8)
High Courts24 Jul 1968Allowed
Brij Lal Vs Shri Rajeshwar Parshad and others
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0041
Contract Act, 1872 — Section 23Punjab Excise Act, 1914 — Section 26
High Courts24 Jul 1968Allowed
Sham Kanr and Others Vs The Motor Accidents Claims Tribunal, Punjab and Another
Punjab And Haryana At Chandigarh · (1968) ACJ 360
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, Order 13 Rule 8, Order 16 Rule 10, Order 16 Rule 20Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110A(2), 110A(3), 110E
High Courts24 Jul 1968Dismissed
Bihari Lal Vs Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 604
Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 11, 11(1), 11(2), 20, 3
High Courts23 Jul 1968Allowed
Sant Singh Nalwa Vs Financial Commissioner (Development) and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 127
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2(1)Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 31, 31(4), 5