Punjab And Haryana At Chandigarh Judgments 1973

High Courts19 Dec 1973Dismissed

Charan Singh Vs Gehal Singh, etc.

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 35

Preventive Detention Act, 1950 — Section 2Punjab Custom (Limitation) Act, 1920 — Section 4Punjab Custom (Power to Contest) Act, 1920 — Section 4, 6, 6, 7

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High Courts19 Dec 1973Dismissed

Charan Singh Vs Gehl Singh and another

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 35

Punjab Custom (Power to Contest) Act, 1920 — Section 7

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High Courts18 Dec 1973

Harchet Singh Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (1973) 12 P&H CK 0003

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High Courts14 Dec 1973

Kapoor Chand Rikhi Ram Mahajan Vs Hakim Jagdish Chand Siripat Rai and Another

Punjab And Haryana At Chandigarh · AIR 1974 P&H 215

Limitation Act, 1908 — Article 23, 24, 25, 36

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High Courts10 Dec 1973

Nanak Singh Vs Chhindo and Another

Punjab And Haryana At Chandigarh · AIR 1974 P&H 220

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Punjab Custom (Power to Contest) Act, 1920 — Section 7

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High Courts07 Dec 1973

Ram Rattan Vs State of Haryana

Punjab And Haryana At Chandigarh · (1976) PLJ 24 : (1984) RRR 380

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High Courts06 Dec 1973Allowed

Chand Singh Vs Shrimati Ind Kaur and others

Punjab And Haryana At Chandigarh · (1973) 12 P&H CK 0001

Punjab Custom (Limitation) Act, 1920 — Article 2(b)

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High Courts05 Dec 1973Allowed

Messrs Pahlad Rai Bhawani Prasad Vs The Market Committee, Kosli

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 29

Punjab Agricultural Produce Markets Act, 1961 — Section 5

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High Courts05 Dec 1973

Hindustan Tools Mfg. Co. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1976) 102 ITR 174

Income Tax Act, 1961 — Section 139(1), 139(2), 139(3), 271(1), 41

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High Courts05 Dec 1973Allowed

Pahlad Rai Bhagwani Prasad Vs The Market Committee and Another

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 29

Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29, 29(2), 31, 31(1), 31(4)Punjab Agricultural Produce Markets Act, 1961 — Section 10, 11, 12, 12(5), 23

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High Courts04 Dec 1973

Lal Chand Vs Parshotam Lal

Punjab And Haryana At Chandigarh · (1974) RCR(Rent) 209

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High Courts04 Dec 1973

Gurcharan Singh Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1974 P&H 223

Constitution of India, 1950 — Article 226, 227East Punjab Control of Bricks Supplies Act, 1949 — Section 3

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High Courts04 Dec 1973Dismissed

Haryana State, etc. Vs Savitri Devi and Others

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 11

Constitution of India, 1950 — Article 226, 227, 32Government of India Act, 1935 — Section 226Income Tax Act, 1922 — Section 67

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High Courts03 Dec 1973

Commissioner of Income Tax Vs S. Swaran Singh Shah

Punjab And Haryana At Chandigarh · (1974) 97 ITR 205

Income Tax Act, 1961 — Section 271(1)

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High Courts29 Nov 1973Dismissed

Rikhi Ram Ram Gopal Cotton Ginning Factory Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1974) 33 STC 376

Central Sales Tax Act, 1956 — Section 12, 14, 15, 2, 3Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 11, 12, 14, 30

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High Courts27 Nov 1973