High Courts23 Feb 1972
Mohan Lal Gumber Vs Secretary, Board of Direct Taxes and Others
Punjab And Haryana At Chandigarh · (1973) 90 ITR 410
Income Tax Rules, 1962 — Rule 51
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 18 of 21
High Courts21 Feb 1972
Commissioner of Income Tax Vs Roshan Lal Kuthiala
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 184 : (1973) 87 ITR 714
Constitution of India, 1950 — Article 20Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271, 297(1), 297(2)
High Courts20 Feb 1972
Dhan Raj Vs The State of Haryana, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 481
Punjab Security of Land Tenures Act, 1953 — Section 10(2), 10A, 12, 14A, 19CPunjab Security of Land Tenures Rules, 1956 — Rule 11, 13, 13(3), 14, 15
High Courts18 Feb 1972
Mul Chand Chuni Lal Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 429
Provincial Small Cause Courts Act, 1887 — Section 25Sales of Goods Act, 1930 — Section 2(4)
High Courts16 Feb 1972
Fatta Juglal Harijan Vs Karta Budhu and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 299
Gram Panchayat Act — Section 22Punjab Gram Panchayat Act, 1952 — Section 81(1)
High Courts16 Feb 1972
Krishni Devi Vs Tulsan Devi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 305
Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts16 Feb 1972Allowed
Shrimati Krishni Devi Vs Shrimati Tulsan Devi
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0001
Hindu Marriage Act, 1955 — Section 11
High Courts15 Feb 1972
Ram Kali Vs Sohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 419 : (1974) 2 ILR (P&H) 521
Hindu Succession Act, 1956 — Section 15(1)
High Courts12 Feb 1972
Firm Chhelu Mal Hari Ram and Others Vs Firm Mangtu Ram Devki Nandan and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 401
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts10 Feb 1972
Northern India Finance Corporation (P.) Ltd. (In Liquidation) Vs R.L. Soni
Punjab And Haryana At Chandigarh · AIR 1973 P&H 35 : (1973) 43 CompCas 495 : (1974) 2 ILR (P&H) 423
Companies Act, 1956 — Section 446(2), 458Limitation Act, 1963 — Section 19
High Courts09 Feb 1972
Piari Narain Dut Vs Viran Devi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 403 : (1974) 2 ILR (P&H) 416
High Courts09 Feb 1972
Sardha Ram Vs Central Government and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 296
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 34
High Courts08 Feb 1972Allowed
Prem Nath Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0019
Motor Vehicles Act, 1939 — Section 110A
High Courts08 Feb 1972
Naurati and Others Vs Mehma Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 421
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts07 Feb 1972
Durga Dass Vs F. Balak Ram and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 326
Cantonments Act, 1924 — Section 60, 99, 99(2)Civil Procedure Code, 1908 (CPC) — Section 60(1)Provincial Insolvency Act, 1920 — Section 4
High Courts03 Feb 1972
Tokha and Others Vs Samman and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 406 : (1974) 2 ILR (P&H) 411
Hindu Succession Act, 1956 — Section 14, 4Punjab Tenancy Act, 1887 — Section 59(3)
High Courts31 Jan 1972Dismissed
Chhote Lal Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 396
High Courts31 Jan 1972
Amar Singh Vs Chhaju Singh and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 213 : (1972) 2 ILR (P&H) 424
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts31 Jan 1972
Ram Kishan Mehra and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 433
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 29
High Courts31 Jan 1972
Charan Singh Vs Dewan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 288 : (1974) 2 ILR (P&H) 404
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 14, Order 5 Rule 28, Order 9 Rule 13, 151