High Courts08 Apr 1968Allowed
Dalip Singh Bhagwana and Others Vs Supdt. Canal Officer, Rohtak and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 526 : (1969) 1 ILR (P&H) 267
Northern India Canal and Drainage Act, 1873 — Section 30B(3), 30C
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 15 of 20
High Courts05 Apr 1968Allowed
Krishna and Co. Vs Firm Bhagat Ram Girdhari Lal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 552
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts05 Apr 1968Allowed
Mohinder Singh and Others Vs Smt. Balbir Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 545
High Courts05 Apr 1968
Mohinder Singh and Others Vs Samir Singh
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 529
Contract Act, 1872 — Section 74Stamp Act, 1899 — Section 2
High Courts03 Apr 1968
GOPAL SINGH Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1968) 70 ITR 840
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts03 Apr 1968
SATPRAKASH RAM NARANJAN Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 53 : (1969) 71 ITR 646
Income Tax Act, 1922 — Section 66(1)
High Courts02 Apr 1968
Harbans Lal Nihal Chand Vs Superintendent of Police, Karnal and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 131
Constitution of India, 1950 — Article 311, 311(2)Police Act, 1861 — Section 12, 7
High Courts02 Apr 1968Allowed
Shiromani Gurdwaras Parbandhak Committee, Amritsar and Another Vs Lachhman Singh Gill and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 40
Constitution of India, 1950 — Article 14Sikh Gurdwaras Act, 1925 — Section 70, 79
High Courts01 Apr 1968
Punjab Co-operative Bank Ltd., Amritsar Vs Commissioner of Income Tax, Punjab, Patiala
Punjab And Haryana At Chandigarh · AIR 1968 P&H 476
Income Tax Act, 1922 — Section 13, 16(2)
High Courts01 Apr 1968
PUNJAB CO-OPERATIVE BANK LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 70 ITR 849
Income Tax Act, 1922 — Section 66(1)
High Courts29 Mar 1968Allowed
Ranjit Kaur Vs Piar Singh
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0049
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iii)
High Courts29 Mar 1968Partly Allowed
Khalsa College, Amritsar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 403
Constitution of India, 1950 — Article 30Punjab University (Amendment) Act, 1962 — Section 27, 27(1), 31, 31(1), 31(2)Punjab University (Amendment) Rules — Rule 10, 15, 9
High Courts28 Mar 1968Allowed
Sarup Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0053
High Courts28 Mar 1968
Sadhu Singh Balwant Singh Vs Jagdish Kaur Sadhu Singh
Punjab And Haryana At Chandigarh · AIR 1969 P&H 139
Evidence Act, 1872 — Section 101, 102, 103Hindu Marriage Act, 1955 — Section 9
High Courts28 Mar 1968
R. N. OSWAL HOSIERY AND MAHABIR WOOLLEN MILLS Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 44 : (1968) 70 ITR 843
Income Tax Act, 1922 — Section 66(1)
High Courts28 Mar 1968
R.N. Oswal Hosiery and Mahabir Wollen Mills Vs Commissioner of Income Tax, Patiala
Punjab And Haryana At Chandigarh · AIR 1969 P&H 8
Income Tax Act, 1922 — Section 66(1)
High Courts27 Mar 1968Dismissed
Khazan Singh and Others Vs The President of India and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 478
Land Acquisition Act, 1894 — Section 17(4), 5A
High Courts27 Mar 1968Allowed
Kirpa Ram and others Vs Harnam Singh and another
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0014
Punjab Pre-emption Act, 1913 — Section 15(2)
High Courts27 Mar 1968
S. RAM SINGH UPPAL Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1969) 71 ITR 609
Constitution of India, 1950 — Article 14, 226, 32
High Courts26 Mar 1968
Haryana Co-operative Transport Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 66 : (1969) 18 FLR 280 : (1969) 1 ILR (P&H) 523 : (1970) 1 LLJ 611
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 7(3), 9, 9(1)