COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1972

405 judgments · page 19 of 21

High Courts31 Jan 1972Dismissed

Chhote Lal Patwari Vs The State of Haryana, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 396

Constitution of India, 1950 — Article 311(2)Punjab Revenue Patwaris (Class III) Service Rules, 1966 — Rule 10(1), 11, 14, 14(1), 14(3)

High Courts28 Jan 1972

Ram Sarup and Others Vs Toti and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 329

Hindu Succession Act, 1956 — Section 14(1)

High Courts28 Jan 1972

Khiali Ram and Another Vs Sant Lal

Punjab And Haryana At Chandigarh · AIR 1972 P&H 393

Evidence Act, 1872 — Section 35

High Courts25 Jan 1972

Varinder Kumar and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1972) CriLJ 975

Penal Code, 1860 (IPC) — Section 120B, 419, 420

High Courts24 Jan 1972

Inder Singh Vs Chhaju Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 255

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts24 Jan 1972

Sarwan Singh and Another Vs Tarsem Lal and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 315

High Courts24 Jan 1972

Raghubans Singh Sehgal Vs Wishav Wati Bajaj

Punjab And Haryana At Chandigarh · AIR 1972 P&H 259

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 115

High Courts24 Jan 1972Allowed

The Controller of Estate Duty Vs M.L. Manchanda

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 287

Estate Duty Act, 1953 — Section 5, 6, 63, 64(1)

High Courts24 Jan 1972

Controller of Estate Duty Vs M.L. Manchanda

Punjab And Haryana At Chandigarh · (1974) 93 ITR 173

Estate Duty Act, 1953 — Section 5, 6

High Courts20 Jan 1972

D.A.V. College, Hoshiarpur Society, Hoshiarpur Vs Sarvada Nand Anglo Sanskrit Higher Secondary School, Managing Committee

Punjab And Haryana At Chandigarh · AIR 1972 P&H 245 : (1972) 1 ILR (P&H) 533

Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34

High Courts20 Jan 1972

Dhan Raj Mukh Ram Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 300

Punjab Security of Land Tenures Act, 1953 — Section 10, 9, 9(1)

High Courts20 Jan 1972Dismissed

Krishan Lal Vs Faqir Chand and others

Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0010

High Courts19 Jan 1972

Jodha Mal Kuthiala (R.B.) and Sons Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1974) 93 ITR 318

Income Tax Act, 1922 — Section 22(2), 26AIncome Tax Act, 1961 — Section 2(39), 271(1), 271(2), 297(2)

High Courts19 Jan 1972Dismissed

Lekh Raj Vs General Manager, Northern Railway, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 368

Constitution of India, 1950 — Article 226, 227

High Courts19 Jan 1972Allowed

R.B. Lala Jodha Mal Kuthiala and Sons Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 378

Constitution of India, 1950 — Article 14, 20(1)Income Tax (Removal of Difficulties) Order, 1962 — Section 3Income Tax Act, 1922 — Section 22(1), 22(2), 26A, 28(1)

High Courts18 Jan 1972

COMMISSIONER OF Income Tax, PATIALA Vs SHAHZADA NAND and SONS.

Punjab And Haryana At Chandigarh · (1977) 107 ITR 444

Income Tax Act, 1922 — Section 66(2)

High Courts18 Jan 1972Allowed

Shanti Lal Sikka Vs The State of Haryana Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 361

Punjab Civil Services Rules — Rule 4.23, 8.133

High Courts18 Jan 1972

Vishan Dass and Another Vs Jaisi Bai Ude Bhan

Punjab And Haryana At Chandigarh · AIR 1972 P&H 310

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36Displaced Persons (Debts Adjustment) Act, 1951 — Section 32

High Courts18 Jan 1972

Gulwant Kaur Vs Mohinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 260 : (1974) 2 ILR (P&H) 281

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts18 Jan 1972

Dharam Chand Vs The Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 291

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 92