COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1970

485 judgments · page 6 of 25

High Courts09 Nov 1970

Gurdial Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 317

Punjab Passengers and Goods Taxation Act, 1952 — Section 22, 4Punjab Passengers and Goods Taxation Rules, 1952 — Rule 9Punjab Reorganisation Act, 1966 — Section 74

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High Courts09 Nov 1970

Kailash Chand and Another Vs Nand Lal Putla and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 372

Arbitration Act, 1940 — Section 33, 6, 8

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High Courts09 Nov 1970Allowed

Badlu Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 377

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 41(1), 41(3), 42Punjab Chaukidara Rules, 1976 — Rule 11, 42

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High Courts09 Nov 1970Allowed

Badlu Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 377

Constitution of India, 1950 — Article 226, 227

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High Courts05 Nov 1970

Baishno Das Kishori Lal Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1972) 84 ITR 85

Income Tax Act, 1922 — Section 17(3), 17(4), 66(2)

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High Courts05 Nov 1970

Baishno Dass Kishori Lall Bhalla Vs The Commissioner of Income Tax Punjab

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 311

Income Tax Act, 1922 — Section 14(2), 15B, 15G, 17, 17(3)

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High Courts05 Nov 1970

The Malwa Bus Service Private Ltd. Vs The State Transport Commissioner, Punjab at Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 466

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43

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High Courts05 Nov 1970

Commissioner of Income Tax Vs Piara Singh

Punjab And Haryana At Chandigarh · (1972) 83 ITR 678

Income Tax Act, 1922 — Section 10(1)

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High Courts05 Nov 1970

COMMISSIONER OF Income Tax, PATIALA Vs PIARA SINGH. [1971] 82 I. T. R. (SH. N.) 27.

Punjab And Haryana At Chandigarh · (1972) 83 ITR 678

Lands Customs Act, 1924 — Section 5

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High Courts04 Nov 1970Allowed

T.S. Shergil, etc. Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 300

Motor Vehicles Act, 1939 — Section 61(1)Punjab Municipal Act, 1911 — Section 241, 242, 5, 61, 61(2)

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High Courts04 Nov 1970Allowed

Shiv Charan Das Vs The Controller of Estate Duty

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 361

Estate Duty Act, 1953 — Section 14, 14(1), 15, 33, 9(1)General Clauses Act, 1897 — Section 13

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High Courts04 Nov 1970Allowed

Gursewak Singh and Others Vs Vice-Chancellor, Guru Nanak University and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 306

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 19 Rule 2(1), 133, 133(1), 133(3)Constitution of India, 1950 — Article 133, 163, 226Salaries and allowances of Ministers Act, 1952 — Section 2

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High Courts04 Nov 1970Dismissed

T. S. Shergil and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 300

Punjab Municipal Act, 1911 — Section 241

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High Courts04 Nov 1970

Shiv Charan Das Vs The Controller of Estate Duty, Patiala

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 361

Estate Duty Act, 1953 — Section 9(2)

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High Courts28 Oct 1970

Shallo Devi and Another Vs Mohinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 325

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53

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High Courts28 Oct 1970

Municipal Committee Vs Industrial Tribunal and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 290 : (1971) 2 LLJ 52

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 22, 23, 24, 26

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High Courts28 Oct 1970Dismissed

National Motors Vs The Punjab State

Punjab And Haryana At Chandigarh · (1971) 28 STC 442

Punjab General Sales Tax Act, 1948 — Section 10, 21, 22

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High Courts28 Oct 1970

Piare Lal Khushbakhat Rai Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1971) 27 STC 398

Punjab General Sales Tax Act, 1948 — Section 22, 23

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High Courts28 Oct 1970

Tuhi Ram Sharma Vs Prithvi Singh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 297 : (1971) 1 ILR (P&H) 353

Constitution of India, 1950 — Article 226, 320(3)Haryana Agricultural Services Class II Rules, 1947 — Rule 7Punjab Civil Services Rules — Rule 3.11, 3.12, 3.13, 3.14

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High Courts26 Oct 1970

Karta Ram Mansa Ram and Another Vs Om Parkash Hirda Ram

Punjab And Haryana At Chandigarh · AIR 1971 P&H 423 : (1971) 1 ILR (P&H) 244

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