COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1974

283 judgments · page 7 of 15

High Courts16 Jul 1974Dismissed

Frick India Ltd. Vs The Executive Engineer, Project Public Health Division No. 4, Chandigarh and Another

Punjab And Haryana At Chandigarh · AIR 1975 P&H 39

Arbitration Act, 1940 — Section 14, 14(1), 17, 44Arbitration Rules, 1940 — Rule 12Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9

High Courts31 May 1974Allowed

The State of Punjab and Others Vs Surjit Singh

Punjab And Haryana At Chandigarh · AIR 1975 P&H 11

Evidence Act, 1872 — Section 123

High Courts31 May 1974Allowed

Bhagwan Singh Vs Hardial Singh and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 256

Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2(14)

High Courts30 May 1974Allowed

Hari Krishan Khosla (decd.) and Others Vs The Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1975 P&H 74 : (1974) 2 ILR (P&H) 577

Constitution of India, 1950 — Article 14Interest Act, 1839 — Section 1Land Acquisition Act, 1894 — Section 23

High Courts22 May 1974Allowed

Gobind Dev Mehta and Another Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1975 P&H 299

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 95(3)

High Courts20 May 1974Dismissed

Bhajan Singh Vs Teja Singh etc.

Punjab And Haryana At Chandigarh · (1974) 05 P&H CK 0026

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts20 May 1974

Balbir Chand Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1975) CriLJ 130

Penal Code, 1860 (IPC) — Section 302, 307

High Courts17 May 1974

Jai Chand Bhagat and another Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (1974) 05 P&H CK 0002

Haryana Restrictions on (Development and Regulation of) Colonies Act, 1971 — Section 2(c)

High Courts10 May 1974Dismissed

Smt. Joginder Kaur and Others Vs The Financial Commissioner, Revenue, Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 15

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(2)Constitution of India, 1950 — Article 226

High Courts10 May 1974

Niemla Textile Finishing Mills (P.) Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1975) 45 CompCas 554 : (1975) 100 ITR 611

Companies Act, 1956 — Section 314(1), 314(2)Income Tax Act, 1961 — Section 37

High Courts09 May 1974Dismissed

Northern India Caterers Pvt. Ltd. Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1975) 35 STC 121

Punjab General Sales Tax Act, 1948 — Section 2, 4, 5, 6

High Courts09 May 1974

Sidhu Ram Atam Parkash Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1974) 34 STC 344

Punjab General Sales Tax Act, 1948 — Section 11, 22

High Courts09 May 1974

Commissioner of Income Tax Vs Straw-Board Mfg. Co. Ltd.

Punjab And Haryana At Chandigarh · (1975) 98 ITR 78

Income Tax Act, 1961 — Section 33, 80E

High Courts08 May 1974Allowed

Sardar Umrao Singh and other Vs The State of Punjab and other

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 517

Constitution of India, 1950 — Article 226

High Courts08 May 1974

Kapurthala Northern India Tanneries Ltd. Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1975) 35 STC 375

Punjab General Sales Tax Act, 1948 — Section 22

High Courts08 May 1974

Sardar Umrao Singh, etc. Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 517

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 226Punjab Jagirs Act, 1941 — Section 10, 2, 7, 8, 9Punjab Land Revenue (Amendment) Act, 1968 — Section 4

High Courts08 May 1974

The State of Punjab Vs Nand Kishore

Punjab And Haryana At Chandigarh · AIR 1974 P&H 303 : (1974) 2 ILR (P&H) 547

Civil Procedure Code, 1908 (CPC) — Section 11Hotel and Lodging House Rates Control Act, 1947 — Section 6(1)Punjab Civil Services Rules — Rule 5.32

High Courts07 May 1974

Hira Lal Ram Dayal Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1975) 101 ITR 591

Income Tax Act, 1961 — Section 256(2), 55(2)

High Courts07 May 1974Allowed

Chanan Mal Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1975 P&H 102

Constitution of India, 1950 — Article 246, 31, 31(2), 31A(1)Haryana Minerals (Vesting of Rights) Act, 1973 — Section 1, 3, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 2

High Courts07 May 1974Allowed

Chanan Mal Vs The State of Haryana, etc.

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 487

Constitution of India, 1950 — Article 13, 14, 19, 31, 31(2)Land Acquisition Act, 1894 — Section 18, 19Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14