COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1970

485 judgments · page 10 of 25

High Courts22 Sept 1970Allowed

Saraswati Industrial Syndicate Ltd. Vs The Deputy Commissioner etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 8

Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 20Punjab Municipal Act, 1911 — Section 65(1), 66, 68, 69, 84

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High Courts18 Sept 1970

Inde Kaur Vs Chief Settlement Commissioner, Punjab, Rehabilitation Department Jullundur and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 256

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10East Punjab Evacuees (Administration of Property) Act, 1947 — Section 41, 5A

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High Courts18 Sept 1970Allowed

Zilla Parishad Ferozepore Vs Satnam Singh

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0014

Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 118

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High Courts17 Sept 1970Allowed

Rattan Lal Vs Mst. Laxmi Devi

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0016

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts16 Sept 1970Dismissed

Dalip Singh Vs Dharman and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 5

Hindu Adoptions and Maintenance Act, 1956 — Section 13

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High Courts15 Sept 1970

Jagdish Ram Sharma and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 139

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 9

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High Courts15 Sept 1970

Summa Ram and Another Vs Chain Singh and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 259

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 8

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High Courts15 Sept 1970Dismissed

Jai Singh and others Vs Prem Singh and others

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0007

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High Courts15 Sept 1970Dismissed

Ved Parkash Vs The Chief Commissioner and others

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0004

Constitution of India, 1950 — Article 226

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High Courts15 Sept 1970

Amar Nath Dauli Ram Vs Ganesha Ram Alakh Ram

Punjab And Haryana At Chandigarh · AIR 1971 P&H 241

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 115

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High Courts14 Sept 1970Dismissed

Sant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 697

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302

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High Courts14 Sept 1970

Mangla Balmukund Vs Nathiya Ghantoli and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 365 : (1970) 72 PLR 988

Hindu Succession Act, 1956 — Section 15(2)

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High Courts14 Sept 1970Dismissed

Mangla Vs Smt. Nathiya and others

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0009

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High Courts11 Sept 1970

East India Cotton Manufacturing Co. Pvt. Ltd. Vs The Assessing Authority-cum-Excise and Taxation Officer, Gurgaon and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 195

Central Sales Tax Act, 1956 — Section 7, 8(1), 8(3)

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High Courts11 Sept 1970Dismissed

Ram Sarup Jain Vs Ram Chander and others

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts10 Sept 1970Dismissed

Union of India (UOI) and Others Vs Madan Lal

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 693

Punjab Services Integration Rules, 1957 — Rule 16States Reorganisation Act, 1956 — Section 115(5)

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High Courts10 Sept 1970

Gurbachan Singh Balwa Vs Lachman Singh Gill and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 188 : (1971) 1 LLJ 634

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts09 Sept 1970Allowed

The Excise and Taxation Officer (Assessing Authority) and Another Vs Jaswant Singh

Punjab And Haryana At Chandigarh · (1971) 27 STC 582

East Punjab Control of Bricks Supplies Act, 1949 — Section 3

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High Courts09 Sept 1970Allowed

Krishan Lal Bajaj and Company Vs The Assessing Authority and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 1

Punjab General Sales Tax Act, 1948 — Section 5, 6

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High Courts08 Sept 1970

Commissioner of Income Tax Vs Ambala Cantt. Electric Supply Co. Ltd.

Punjab And Haryana At Chandigarh · (1971) 82 ITR 217

Income Tax Act, 1922 — Section 10(2), 10(5)

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