High Courts21 Nov 1973
Prithi Pal Singh Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 485
Punjab Municipal Act, 1911 — Section 20(1), 232, 24Punjab Municipal Election Rules, 1994 — Rule 47, 47(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1973
278 judgments · page 2 of 14
High Courts21 Nov 1973
Ambala Bus Syndicate Private Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1974) 95 ITR 383
Income Tax Act, 1961 — Section 37
High Courts21 Nov 1973
Messrs Escort Limited, Delhi and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts21 Nov 1973Allowed
Ratno and others Vs Inder Singh and others
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0002
Redemption of Mortgages (Punjab) Act, 1913 — Section 12
High Courts20 Nov 1973
Col. H.H. Sir Harinder Singh Brar Bans Bahadur Vs Commissioner of Wealth-tax
Punjab And Haryana At Chandigarh · (1975) 98 ITR 458
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts20 Nov 1973Dismissed
Om Parkash Aggarwal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0001
Prevention of Corruption Act, 1988 — Section 5(2)
High Courts19 Nov 1973
Controller of Estate Duty Vs Smt. Motia Rani Malhotra
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 1 : (1975) 98 ITR 42
Estate Duty Act, 1953 — Section 15, 2(15), 2(16), 5
High Courts18 Nov 1973
Shiv Lal Vs Pt. Ishar Das
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 24
Arbitration Act, 1940 — Section 11Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts16 Nov 1973
Bhartya Trading Co. Vs The Controller of Stores, Punjab, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1974 P&H 193
Arbitration Act, 1940 — Section 14
High Courts14 Nov 1973
Partap Kaur and Another Vs Sardara Singh and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 298
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts13 Nov 1973Dismissed
Samand Singh Sohan Singh and Company Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 564
Punjab Excise Act, 1914 — Section 36, 60Punjab Liquor Licence Rules, 1956 — Rule 37(33)
High Courts13 Nov 1973Dismissed
M/s. Samand Singh Sohan Singh and Co., Amritsar Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0022
Punjab Excise Act, 1914 — Section 60
High Courts13 Nov 1973Allowed
Pala Ram Gupta Vs Harish Chander Jain
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0006
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts12 Nov 1973Allowed
Narandass Rajaram and Co. Pvt. Ltd. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 658 : (1974) 34 STC 181
Central Sales Tax Act, 1956 — Section 15Punjab General Sales Tax Act, 1948 — Section 11AA, 5
High Courts09 Nov 1973
Ajaib Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0031
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts08 Nov 1973Allowed
Rattan Lal Vs The State
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0030
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts08 Nov 1973
Chanan Singh Vs Karam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 202
High Courts07 Nov 1973Allowed
Jagdish Raj Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0032
Prevention of Food Adulteration Act, 1954 — Section 7(1)(a)(i)
High Courts07 Nov 1973Dismissed
The State of Punjab and Others Vs Dunlop India Limited
Punjab And Haryana At Chandigarh · (1974) 33 STC 168
Punjab General Sales Tax Act, 1948 — Section 14B
High Courts06 Nov 1973Allowed
Narender Singh Rao Vs State of Haryana
Punjab And Haryana At Chandigarh · (1973) 11 P&H CK 0033