COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1970

485 judgments · page 5 of 25

High Courts17 Nov 1970

Mehnga Singh and Others Vs Dewan Dilbagh Rai and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 351 : (1971) RCR(Rent) 7

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Punjab Relief of Indebtedness Act, 1934 — Section 31

High Courts16 Nov 1970Dismissed

Gur Iqbal Singh and Sons Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1971) 28 STC 663

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

High Courts16 Nov 1970

Mehar Chand Vs Suraj Bhan and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 435 : (1971) RCR(Rent) 21

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts12 Nov 1970Allowed

Chiranji Lal Steel Rolling Mills Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 325

Income Tax Act, 1922 — Section 37, 66(1), 66(2)

High Courts12 Nov 1970

Kartar Singh Vs Mohinder Singh

Punjab And Haryana At Chandigarh · AIR 1971 P&H 458

Evidence Act, 1872 — Section 92Stamp Duties Act, 1899 — Section 35

High Courts12 Nov 1970

Basant Lal Om Parkash Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1972) 83 ITR 356

Income Tax Act, 1922 — Section 28(1), 66(2)

High Courts12 Nov 1970

Chiranji Lal Steel Rolling Mills Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1972) 84 ITR 222

Income Tax Act, 1922 — Section 37, 66(1), 66(2)

High Courts12 Nov 1970

BASANT LAL OM PARKASH Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1972) 83 ITR 356

Income Tax Act, 1922 — Section 28(1)(c)

High Courts11 Nov 1970

Brij Bhushan Lal Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 321

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

High Courts11 Nov 1970

Brij Bushan Lal Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 321

Income Tax Act, 1922 — Section 34

High Courts11 Nov 1970

BRIJ BUSHAN LAL Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1971) 81 ITR 497

Income Tax Act, 1922 — Section 34

High Courts11 Nov 1970

Mohinder Singh and Another Vs Nanak Singh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 381

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 63, 115

High Courts11 Nov 1970Allowed

Mohinder Singh, etc. Vs Nanak Singh, etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 390

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61Transfer of Property Act, 1882 — Section 54

High Courts10 Nov 1970

Krishan Lal Kashmiri Lal Vs The State

Punjab And Haryana At Chandigarh · (1971) 27 STC 578

Civil Procedure Code, 1908 (CPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 35Punjab General Sales Tax Act, 1948 — Section 21, 22, 5, 6

High Courts10 Nov 1970

Commissioner of Income Tax Vs Hargopal Bhalla and Sons

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 316 : (1971) 82 ITR 243

Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 143(3), 271(1), 297(2)

High Courts10 Nov 1970

Commissioner of Income Tax Vs Jishan Lal Kuthiala

Punjab And Haryana At Chandigarh · (1972) 86 ITR 680

Income Tax Act, 1922 — Section 10, 24(1)

High Courts10 Nov 1970

Achhar Singh and Others Vs Ananti

Punjab And Haryana At Chandigarh · AIR 1971 P&H 477

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 9

High Courts10 Nov 1970

Kailash Devi and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 353

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 31(2)

High Courts10 Nov 1970Dismissed

Kanwar Ranjit Singh Sandhoo Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 385

Criminal Procedure Code, 1898 (CrPC) — Section 435, 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 379

High Courts09 Nov 1970

Hardev Singh and others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1970) 11 P&H CK 0056

Penal Code, 1860 (IPC) — Section 302