High Courts28 Sept 1971Allowed
Ranjit Singh Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0006
Punjab Security of Land Tenures Act, 1953 — Section 14A(ii)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 6 of 23
High Courts27 Sept 1971Dismissed
Balbir Kaur Vs The Financial Commissioner Taxation and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 495
Punjab Security of Land Tenures Act, 1953 — Section 10A, 22, 24, 27Punjab Security of Land Tenures Rules, 1956 — Rule 12, 6(8)Punjab Tenancy Act, 1887 — Section 80, 81, 82, 83, 84
High Courts27 Sept 1971Dismissed
Smt. Balbir Kaur Vs The Financial Commissioner Taxation Punjab and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 495
Punjab Security of Land Tenures Act, 1953 — Section 10A(b)
High Courts24 Sept 1971Dismissed
Parkash Chand Seth Vs Sant Singh
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 426
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts23 Sept 1971
The State of Haryana and Others Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 328 : (1974) 1 ILR (P&H) 415
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 46East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16
High Courts23 Sept 1971Dismissed
The Municipal Committee Vs Surinder Kumar
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 420
Limitation Act, 1963 — Section 5Punjab Municipal Act, 1969 — Section 35, 35(1)
High Courts21 Sept 1971
Rameshwar Dass Ashok Kumar Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1973) 30 STC 440
Punjab General Sales Tax Act, 1948 — Section 15, 21, 22, 4, 5
High Courts21 Sept 1971
Ranian and Another Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 333 : (1974) 1 ILR (P&H) 402
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 19
High Courts21 Sept 1971Dismissed
Satwant Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 408
Constitution of India, 1950 — Article 14Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Regulation 15, 15(1), 6, 6(a), 9
High Courts21 Sept 1971
Madho Dass Tek Chand and Another Vs Midha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 330
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 16, 18, 6
High Courts21 Sept 1971Dismissed
Ch. Inder Singh Vs Shri Gulzari Lal Nanda and others
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts20 Sept 1971
The Commissioner of Income Tax Vs Krishan parshad and Company Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 383
Banking Companies Act, 1949 — Section 17Companies Act, 1956 — Section 205, 22Income Tax Act, 1922 — Section 23A
High Courts20 Sept 1971
GROZ-BECKERT SABOO LTD. Vs COMMISSIONER OF Income Tax, PATIALA.
Punjab And Haryana At Chandigarh · (1972) 86 ITR 256
Income Tax Act, 1961 — Section 10, 45
High Courts20 Sept 1971
Groz-Beckert Saboo Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 365 : (1972) 74 PLR 574
Income Tax Act, 1961 — Section 10(3)
High Courts20 Sept 1971Dismissed
Gurdwara Parbandhak Committee Vs Shiromani Gurdwara Parbandhak Committee
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 400
Constitution of India, 1950 — Article 226 , 227Sikh Gurdwaras Act, 1925 — Section 107, 107(1), 107(2), 124(1), 142(1)
High Courts20 Sept 1971Dismissed
Jee Ram and others Vs Gobind and others
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 1971
The Commissioner of Income Tax, Haryana, Himachal Pradesh and Delhi-III, New Delhi Vs M/s Krishan Parshad and Company Pvt. Ltd., Ambala City
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 383
Income Tax Act, 1961 — Section 256(1)
High Courts17 Sept 1971Allowed
Lakshmi Oil Mills Vs Thakur Das and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358
Employees State Insurance Act, 1948 — Section 61Workmens Compensation Act, 1923 — Section 3
High Courts17 Sept 1971Dismissed
Lakshmi Oil Mills Vs Thakur Dass and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358
Workmens Compensation Act, 1923 — Section 3
High Courts17 Sept 1971
Dalip Singh Vs Rajinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 279 : (1974) 1 ILR (P&H) 357
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1