COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1972

405 judgments · page 14 of 21

High Courts24 Apr 1972Dismissed

The Excise and Taxation Officer, Assessing Authority Vs Kapoor Weaving Factory

Punjab And Haryana At Chandigarh · (1973) 31 STC 325

Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 7

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High Courts21 Apr 1972Allowed

The Municipal Committee Vs The State of Punjab Etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 28

Punjab Municipal Act, 1911 — Section 232, 233, 234, 235, 237

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High Courts21 Apr 1972Allowed

Budhu Ram etc. Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 14

Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 19

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High Courts19 Apr 1972

Commissioner of Income Tax Vs Satnam Transport Co. (P.) Ltd.

Punjab And Haryana At Chandigarh · (1973) 92 ITR 42

Income Tax Act, 1922 — Section 35(2)Income Tax Act, 1961 — Section 155, 155(5)

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High Courts19 Apr 1972Dismissed

The Municipal Committee Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 564

Constitution of India, 1950 — Article 132(1), 226, 227Industrial Disputes Act, 1947 — Section 10

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High Courts19 Apr 1972Dismissed

Maghar Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0007

Punjab Excise Act, 1914 — Section 61(1)(a)

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High Courts18 Apr 1972

Hari Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (1976) PLJ 174 : (1984) RRR 430

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High Courts18 Apr 1972

Swarn Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1973) CriLJ 398

Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7

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High Courts17 Apr 1972Dismissed

Chanan Singh and others Vs Lal Singh

Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0047

Punjab Security of Land Tenures Act, 1953 — Section 17A

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High Courts17 Apr 1972Allowed

Babu Ram and another Vs Pakiza Begam and others

Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0034

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts11 Apr 1972

Nirvair Singh Vs The Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 322

East Punjab Essential Services Maintenance Act, 1947 — Section 3Punjab Civil Services Rules — Rule 4.4

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High Courts11 Apr 1972

Raj Kumar and Others Vs Prem Parkash Kaur and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 458

Hindu Succession Act, 1956 — Section 14

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High Courts11 Apr 1972

Kelvinator of India Limited Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1973) 32 STC 283

Central Sales Tax Act, 1956 — Section 2, 21, 22, 3, 4Sales of Goods Act, 1930 — Section 18, 19, 20, 21, 22

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High Courts11 Apr 1972Allowed

Kartar Chand Vs Sohan Singh

Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0011

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High Courts07 Apr 1972Dismissed

Sher Singh Vs Mehar Singh Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 694

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High Courts07 Apr 1972

Hans Raj Vs Som Prakash

Punjab And Haryana At Chandigarh · AIR 1973 P&H 245 : (1972) RCR(Rent) 875

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2

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High Courts07 Apr 1972

Tilak Ram and Sons Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1973 P&H 359

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Evidence Act, 1872 — Section 59

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High Courts06 Apr 1972

The State of Punjab Vs Land Acquisition Collector, Kapurthala and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 29

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 18(3)

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High Courts06 Apr 1972Dismissed

Gulzar Singh Vs State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 1

Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4

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High Courts05 Apr 1972

Raghbir Singh Vs Satpal Kaur

Punjab And Haryana At Chandigarh · AIR 1973 P&H 117

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 13, 13(1)Penal Code, 1860 (IPC) — Section 494

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