COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1969

399 judgments · page 4 of 20

High Courts07 Nov 1969Allowed

New India Motors Private Ltd. Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 127

Constitution of India, 1950 — Article 14, 19, 226, 227, 31Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 10, 10(1), 10(2), 10(3), 10(4)Transfer of Property Act, 1882 — Section 54

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High Courts07 Nov 1969Allowed

Jangir Singh and Others Vs Sucha Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 133

Evidence Act, 1872 — Section 13, 42Inheritance (Amendment) Act, 1929 — Section 1(2)Punjab Laws Act, 1872 — Section 5

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High Courts07 Nov 1969Allowed

Messrs. New india Motors Pvt. Ltd., New delhi Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 127

Constitution of India, 1950 — Article 223

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High Courts06 Nov 1969Dismissed

Karam Singh Vs Hartej Bahadur Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 74 : (1970) 72 PLR 433

Consolidation Act, 1948 — Section 23, 23(2)Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23

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High Courts06 Nov 1969

Commissioner of Income Tax Vs Dalmia Dadri Cement Ltd.

Punjab And Haryana At Chandigarh · (1970) 77 ITR 410

Income Tax Act, 1922 — Section 10(2)

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High Courts06 Nov 1969Dismissed

Amra Vati Vs Raj Kumar Rattan

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 120

Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1A)

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High Courts06 Nov 1969Allowed

Smt. Chandra Wati Vs Narain Dass

Punjab And Haryana At Chandigarh · (1969) 11 P&H CK 0010

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29

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High Courts06 Nov 1969

Karam Singh Vs Hartej Bahadur Singh and others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 74 : (1970) 72 PLR 433

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43

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High Courts05 Nov 1969Allowed

Balbir Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 459

Constitution of India, 1950 — Article 311Punjab Civil Services Rules — Rule 3.26

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High Courts04 Nov 1969

Baldev Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 16 : (1971) CriLJ 234 : (1971) 2 ILR (P&H) 235

Constitution of India, 1950 — Article 22, 22(1), 226Punjab Security of Land Tenures Act, 1953 — Section 9

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High Courts04 Nov 1969

Dalmia Dadri Cement Co. Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1970) 77 ITR 405

Income Tax Act, 1922 — Section 10(2)

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High Courts04 Nov 1969

Dalmia Dadri Cement Ltd. Vs Commissioner of Income Tax (No. 2)

Punjab And Haryana At Chandigarh · (1970) 77 ITR 849

Income Tax Act, 1922 — Section 10(2)

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High Courts03 Nov 1969Dismissed

Sada Kaur Vs Bakhtawar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 289 : (1970) 1 ILR (P&H) 663

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High Courts03 Nov 1969Dismissed

Sardara Singh and Another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 117

Land Acquisition Act, 1894 — Section 18, 20, 31, 31(2)

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High Courts30 Oct 1969Dismissed

Dr. B.R. Chauhan Vs The Panjab University and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 58

Constitution of India, 1950 — Article 15, 16, 226, 227, 309Punjab University Act, 1947 — Section 20, 31, 31(2)

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High Courts29 Oct 1969Dismissed

Messrs Aggarwal Sons Vs Damodar Dass and others

Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0022

Contempt of Courts Act, 1971 — Section 3

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High Courts29 Oct 1969

Commissioner of Income Tax Vs Satya Paul Virmani

Punjab And Haryana At Chandigarh · (1970) 77 ITR 212

Income Tax Act, 1922 — Section 34(1), 66(1), 66(2)

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High Courts29 Oct 1969Dismissed

Aggarwal Sons Vs Damodar Dass, Chief Administrator and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 53

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, 151Contempt of Courts Act, 1971 — Section 3

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High Courts29 Oct 1969Allowed

Hans Raj Vs The State

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 45

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 13(1), 13(2), 13(3)

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High Courts28 Oct 1969

Kishore Chand Ramji Dass Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1970) 77 ITR 76

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2Partnership Act, 1932 — Section 30

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