COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1971

458 judgments · page 19 of 23

High Courts02 Mar 1971Allowed

Krishan Kumar Sanan and Others Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 242 : (1972) 74 PLR 149

Constitution of India, 1950 — Article 14Punjab Municipal Act, 1911 — Section 61, 62, 62A, 62A(1), 62A(2)

High Courts02 Mar 1971

Amar Chand Vs Harji and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 1 : (1971) 2 ILR (P&H) 304

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 115

High Courts24 Feb 1971Dismissed

Shri Nagin Singh Grewal Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0046

Punjab Services Integration Rules, 1957 — Rule 16

High Courts24 Feb 1971

Raman Lal Khanna Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 234 : (1972) 84 ITR 217

Income Tax Act, 1961 — Section 47

High Courts23 Feb 1971

Jiwan Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 430

Punjab Security of Land Tenures Act, 1953 — Section 2(8)Punjab Tenancy Act, 1887 — Section 4(1)

High Courts23 Feb 1971Allowed

Kishan Singh Vs Mohinder Singh etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 142

Registration Act, 1908 — Section 36Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52

High Courts23 Feb 1971Allowed

The Himalaya Transport Syndicate (P.) Ltd. Kalka Vs The Regional Transport Authority, Ambala

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0005

Punjab Reorganisation Act, 1966 — Section 45, 63

High Courts22 Feb 1971

Sham Lal Sood Vs Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 241 : (1973) 2 ILR (P&H) 98

Central Civil Services (Part B States Transferred Employees) Rules, 1953 — Rule 9(4)

High Courts22 Feb 1971

Kisan Workers Transport Co-operative Society Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 93 : (1973) 88 ITR 122

Income Tax Act, 1961 — Section 143(3), 251(1)

High Courts22 Feb 1971

Kulbushan and Brij Bhushan Vs Controller of Estate Duty

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 79 : (1973) 88 ITR 65

Estate Duty Act, 1953 — Section 27, 53, 59

High Courts19 Feb 1971Dismissed

Hazara Singh and others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0004

Land Acquisition Act, 1894 — Section 31(2)

High Courts19 Feb 1971

Gram Panchayat of Village Barrot and another Vs Shri Sunil Ahuja Sub-Divisional Officer (Civil) Thanesar and others

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0002

Constitution of India, 1950 — Article 226, 227

High Courts17 Feb 1971

Salig Ram and Another Vs Shiv Shankar and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 437

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 80Evidence Act, 1872 — Section 115

High Courts16 Feb 1971Allowed

Abhe Ram Vs The Financial Commissioner, etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 139

Punjab Security of Land Tenures Act, 1953 — Section 14A, 18

High Courts15 Feb 1971Allowed

Shri Baljit Singh Bali and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0033

Constitution of India, 1950 — Article 309

High Courts15 Feb 1971

State of Punjab and Others Vs Harinder Singh Brar Bans Bahadur and Another

Punjab And Haryana At Chandigarh · AIR 1973 P&H 251

Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1962 — Section 5Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 31

High Courts15 Feb 1971

Barar Lion Buttons (P.) Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 87 ITR 44

Income Tax Act, 1961 — Section 34(3)

High Courts15 Feb 1971Allowed

Hazara Singh and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0011

Land Acquisition Act, 1894 — Section 4, 6

High Courts15 Feb 1971Allowed

Shri Salim Chohan and another Vs The Punjab State Electricity Board, Patiala and another

Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0009

Electricity (Supply) Act, 1948 — Section 79(c)

High Courts12 Feb 1971

Kapur Singh Vs Firm Bhagwan Dass Sat Pal

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 70

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Punjab Registration Money Lenders Act, 1938 — Section 3, 4, 5, 6, 7Punjab Registration Money Lenders Rules, 1939 — Rule 12, 12(1), 14