High Courts14 Oct 1970
R. B. JODHAMAL KUTHIALA Vs COMMISSIONER OF Income Tax, PUNJAB, (AND VICE VERSA).
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 262 : (1972) 83 ITR 464
Income Tax Act, 1922 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1970
485 judgments · page 8 of 25
High Courts13 Oct 1970
Raja Ram Partap Singh and Another Vs The President, Land Acquisition Tribunal, Ludhiana Improvement Trust, Ludhiana and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 335 : (1971) RCR(Rent) 79
Constitution of India, 1950 — Article 14, 226, 227Land Acquisition Act, 1894 — Section 23Punjab Town Improvement Act, 1922 — Section 59
High Courts13 Oct 1970
Kishan Prasad and Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1971) 82 ITR 738
Income Tax Act, 1922 — Section 10(2)
High Courts13 Oct 1970
Commissioner of Income Tax Vs Damyanti Mehta and Yash Raj Mehta
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 79 : (1972) 83 ITR 502
Income Tax Act, 1922 — Section 33B, 33B(2), 34(1)
High Courts13 Oct 1970
COMMISSIONER OF Income Tax, PUNJAB Vs DAMYANTI MEHTA AND YASH RAJ MEHTA.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 79 : (1972) 83 ITR 502
Income Tax Act, 1922 — Section 66(1)
High Courts12 Oct 1970Allowed
Basant Singh Vs Sham Kaur and another
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 245
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts12 Oct 1970
Bhupindra Cement Workers' Union and Another Vs Associated Cement Companies and Others
Punjab And Haryana At Chandigarh · (1971) 2 LLJ 28
Factories Act, 1948 — Section 78, 79, 84Industrial Disputes Act, 1947 — Section 10
High Courts12 Oct 1970Allowed
Basant Singh Vs Sham Kaur, etc.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 245
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3), 488(4)
High Courts07 Oct 1970
The Punjab Waqf Board, Ambala Vs The Panchayat Deh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 482
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101 , 102, 103Limitation Act, 1963 — Article 65
High Courts07 Oct 1970Allowed
Wood Workers and Packing Case Works Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 69 : (1971) 28 STC 291
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 20, 21, 22, 31, 4
High Courts06 Oct 1970
Nauhar Chand Chanan Ram Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 62
Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1922 — Section 10, 12, 26A, 66(1)
High Courts06 Oct 1970
Bakhtawar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 220 : (1973) 1 ILR (P&H) 126
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 10, 10(1)
High Courts06 Oct 1970
Nauharchand Chananram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1971) 82 ITR 189
Income Tax Act, 1922 — Section 10, 12, 26A
High Courts06 Oct 1970
Rajinder Pal Abrol Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 290
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 10(1), 10(3)
High Courts06 Oct 1970Dismissed
Khushal Chand Vs Punjab State etc.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 115
Punjab Agricultural Produce Markets Act, 1961 — Section 15, 20, 20(1), 3(1), 3(10)
High Courts05 Oct 1970
Shingara Singh and Gujjar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1971 P&H 246 : (1971) CriLJ 966 : (1973) 1 ILR (P&H) 51
Constitution of India, 1950 — Article 154(1), 163 , 166, 166(3), 245Explosive Substances Act, 1908 — Section 7General Clauses Act, 1897 — Section 2(60)
High Courts05 Oct 1970Dismissed
The Excise and Taxation Commissioner and Another Vs Guranditta Mall Shadi Parkash Rice and Oil Mills
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 47 : (1971) 27 STC 391
Punjab General Sales Tax Act, 1948 — Section 11, 20
High Courts30 Sept 1970
Hari Ram Vs Niranjan Lal and others
Punjab And Haryana At Chandigarh · (1971) RCR(Rent) 62
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Sept 1970Dismissed
Siri Ram Vs The Deputy Excise and Taxation Commissioner, etc.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 39
Punjab Excise Act, 1914 — Section 36, 58, 59, 61, 65Punjab Liquor Licence Rules, 1956 — Rule 37(21), 37(25), 37(33)
High Courts29 Sept 1970Dismissed
Mangal Singh and Another Vs Piara Lal and Another
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 35
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4, 115