High Courts26 Aug 1970Dismissed
Municipal Committee, Amritsar Vs Ranjit Singh
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0012
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1970
485 judgments · page 12 of 25
High Courts26 Aug 1970
Lakhpat Rai Sharma Vs Atma Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 476 : (1972) 2 ILR (P&H) 636
Civil Procedure Code, 1908 (CPC) — Section 44ALimitation Act, 1908 — Article 182
High Courts25 Aug 1970
Lehna Singh and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 198
Constitution of India, 1950 — Article 14, 16, 226Punjab Public Relations Department (Gazetted) Services, s, 1958 — Rule 15, 9Punjab Reorganisation Act, 1966 — Section 82(6)
High Courts25 Aug 1970
Commissioner of Income Tax Vs Munshi Ram Tilak Raj
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0024
Income Tax Act, 1922 — Section 22, 22(1)Income Tax Act, 1961 — Section 271, 271(1), 297(2)
High Courts25 Aug 1970Allowed
Mehar Singh Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0006
Punjab Gram Panchayat Act, 1952 — Section 102(3)
High Courts21 Aug 1970Dismissed
Raghuvir Lal Sehgal Vs The Haryana State Electricity Board etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 625
Punjab Service of Engineers (Electricity Branch) (Conditions of Service) Rules, 1939 — Rule 7(1A)Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Regulation 15
High Courts21 Aug 1970
The Punjab University, Chandigarh and Others Vs Prem Chand Handa
Punjab And Haryana At Chandigarh · AIR 1971 P&H 177
Civil Procedure Code, 1908 (CPC) — Section 11, 9Evidence Act, 1872 — Section 17, 21
High Courts21 Aug 1970
S. Mohinder Singh Vs Shiv Des Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 186 : (1972) 2 ILR (P&H) 619
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 30 Rule 4Partnership Act, 1932 — Section 44
High Courts20 Aug 1970
Commissioner of Income Tax, Punjab, Jammu and Kashmir and Himachal Pradesh, Patiala Vs S. Raghbir Singh Trust
Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 659
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts20 Aug 1970
Commissioner of Income Tax Vs S. Raghbir Singh Trust
Punjab And Haryana At Chandigarh · AIR 1971 P&H 213 : (1971) 80 ITR 515
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts20 Aug 1970
Chandgi Ram and Another Vs Moonga and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 375 : (1972) 2 ILR (P&H) 611
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 92, 92(2), 92(3)
High Courts19 Aug 1970
Commissioner of Income Tax Vs Smt. Sharda Ajmani
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 605
Income Tax Act, 1922 — Section 17(1A), 2(14), 4, 4(1), 4A
High Courts19 Aug 1970
COMMISSIONER OF Income Tax, PUNJAB Vs SMT. SHARDA AJMAJI, AMRITSAR.
Punjab And Haryana At Chandigarh · (1971) 81 ITR 197
Income Tax Act, 1922 — Section 66(1)
High Courts18 Aug 1970Allowed
Sanatan Dharam College Vs The Punjab University and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 599
Punjab University Act, 1947 — Section 27, 30
High Courts18 Aug 1970Allowed
Joginder Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0007
Penal Code, 1860 (IPC) — Section 149, 332
High Courts18 Aug 1970
Prem Nath Bhalla Vs State of Haryana and other
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 772
Punjab Municipal (Executive Officer) Act, 1931 — Section 3(4)(I)
High Courts14 Aug 1970
Dhaunkal Sheo Ram Vs Man Kauri and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 101 : (1970) 72 PLR 882
Constitution of India, 1950 — Article 133(1)
High Courts13 Aug 1970
B.S. Brar Vs State and another
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0044
High Courts13 Aug 1970Allowed
Shiv Dutt Bali Vs Manohar Lal Saini
Punjab And Haryana At Chandigarh · (1970) 08 P&H CK 0034
Penal Code, 1860 (IPC) — Section 500
High Courts11 Aug 1970Dismissed
Jaswant Kaur and Others Vs Ratti Ram and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 554
Motor Vehicles Act, 1939 — Section 110, 110(1)