High Courts26 Oct 1970
State Bank of India, Ambala City Vs Brij Mohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 358
Civil Procedure Code, 1908 (CPC) — Section 100, 96Provincial Insolvency Act, 1920 — Section 4, 68
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1970
485 judgments · page 7 of 25
High Courts26 Oct 1970
Munshi and Others Vs Krishnan and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 404
Limitation Act, 1908 — Article 142 , 144
High Courts26 Oct 1970
Harichand and Others Vs Bachan Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 355
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 76
High Courts25 Oct 1970
Gurdial Singh Vs Balwinder Singh and others
Punjab And Haryana At Chandigarh · (1970) 10 P&H CK 0042
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts21 Oct 1970
Commissioner of Income Tax Vs Sardar Singh Sachdeva
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 285 : (1972) 86 ITR 387
Banking Companies Act, 1949 — Section 17Income Tax Act, 1922 — Section 10(2), 22(3), 66(1)
High Courts21 Oct 1970
Ram Saran Vs Deep Chand and others
Punjab And Haryana At Chandigarh · (1970) 10 P&H CK 0028
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Oct 1970
Banarsi Dass and Others Vs Ram Rakhi
Punjab And Haryana At Chandigarh · AIR 1971 P&H 360
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 115
High Courts20 Oct 1970
Commissioner of Income Tax Vs Ferozepur Ice Manufacturers' Association
Punjab And Haryana At Chandigarh · (1972) 84 ITR 607
Income Tax Act, 1922 — Section 26A, 66Partnership Act, 1932 — Section 4
High Courts20 Oct 1970Dismissed
Watan Singh Giani Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 281 : (1971) 73 PLR 828
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1970Dismissed
Watan Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 281 : (1971) 73 PLR 828
Punjab Co-operative Societies Act, 1961 — Section 26A(2)
High Courts19 Oct 1970
Virsa Singh and Others Vs Biswa Nath Bhalla and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 362
Evidence Act, 1872 — Section 50
High Courts19 Oct 1970
Bachan Ram and Others Vs The Gram Panchayat Jonda and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 243
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Article 121
High Courts19 Oct 1970
Commissioner of Income Tax Vs Bipan Lal Kuthiala
Punjab And Haryana At Chandigarh · (1970) 10 P&H CK 0021
Income Tax Act, 1922 — Section 28(1), 28(3)Income Tax Act, 1961 — Section 271, 271(2), 274, 274(1)
High Courts15 Oct 1970
Dalip Singh and Others Vs Uttam Sigh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 329
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 101, 104, 39
High Courts15 Oct 1970
Sukhbir Vs Purna Nand Verma
Punjab And Haryana At Chandigarh · AIR 1971 P&H 464
Punjab Courts Act, 1918 — Section 39(3)
High Courts15 Oct 1970
Deva Singh Vs The Kurukshetra University, Karnal and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 340 : (1973) 1 ILR (P&H) 85
Constitution of India, 1950 — Article 226, 29(2)Kurukshetra University Act, 1956 — Section 15, 16(1), 5
High Courts15 Oct 1970Dismissed
Ganesh Trading Company Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 270
Central Provinces and Berar Sales Tax Act, 1947 — Section 6Punjab General Sales Tax Act, 1948 — Section 2, 5(2)
High Courts14 Oct 1970
Commissioner of Income Tax Vs Textile Manufacturers' Association
Punjab And Haryana At Chandigarh · (1970) 10 P&H CK 0020
Income Tax Act, 1922 — Section 4(3)
High Courts14 Oct 1970
R.B. Jodhamal Kuthiala Vs The Commissioner of Income Tax, Punjab, Jammu and Kashmir Himachal Pradesh, Patiala
Punjab And Haryana At Chandigarh · AIR 1971 P&H 266
Excess Profits Tax Act, 1940 — Section 12, 14Income Tax Act, 1922 — Section 16, 9
High Courts14 Oct 1970
COMMISSIONER OF Income Tax, PUNJAB Vs TEXTILE MANUFACTURERS ASSOCIATION.
Punjab And Haryana At Chandigarh · (1972) 83 ITR 247
Income Tax Act, 1922 — Section 4(3)(i)