COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1974

283 judgments · page 9 of 15

High Courts24 Apr 1974

Jagjit Rai Vohra, Etc. Vs The State of Haryana, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 435

Constitution of India, 1950 — Article 16, 226, 265, 309, 31Government of India Act, 1935 — Section 241Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 2, 5, 6

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High Courts24 Apr 1974

Additional Commissioner of Income Tax Vs Roshan Lal Kuthiala (Deceased) (by his Legal Representatives)

Punjab And Haryana At Chandigarh · (1975) 100 ITR 329

Income Tax Act, 1961 — Section 256(2)

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High Courts24 Apr 1974

Commissioner of Income Tax Vs Dev Raj

Punjab And Haryana At Chandigarh · (1975) 98 ITR 76

Income Tax Act, 1961 — Section 271(1)

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High Courts24 Apr 1974

The State of Punjab Vs National Bakery

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 393 : (1974) 34 STC 37

Punjab General Sales Tax Act, 1948 — Item 63 Schedule B

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High Courts19 Apr 1974

Commissioner of Income Tax Vs Narinder Nath Parveen Chand

Punjab And Haryana At Chandigarh · (1975) 101 ITR 7

Income Tax Act, 1961 — Section 147, 148

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High Courts19 Apr 1974Allowed

Prem Kumar Vs Dera Smadh Baba Sarv Viapi, Patiala

Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0006

Court Fees Act, 1870 — Section 7(v)(a), 7(v)(b)

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High Courts17 Apr 1974Allowed

Surian Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 16

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts16 Apr 1974Dismissed

Kedar Nath and others Vs Firm Hira Lal Bros. and another

Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0042

Land Acquisition Act, 1894 — Section 4, 6

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High Courts10 Apr 1974Dismissed

Bawa Amrita Nand Gir Vs The Advocate General and Others

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 381

Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92 , 93Constitution of India, 1950 — Article 226 , 227

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High Courts10 Apr 1974

Bawa Amrita Nand Gir Chela Bawa Somwar Gir Baghichi Vs Advocate-General Punjab at Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 334

Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226, 227

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High Courts09 Apr 1974

Gurditta Singh and Another Vs Harbans Singh under The Guardianship of his Father

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 376

Redemption of Mortgages (Punjab) Act, 1913 — Section 10, 11, 12, 13, 4Transfer of Property Act, 1882 — Section 60

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High Courts09 Apr 1974

Gurditta Singh and others Vs Harbans Singh

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 376

Redemption of Mortgages (Punjab) Act, 1913 — Section 12

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High Courts09 Apr 1974

M.K. Trading Company Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1974) 34 STC 237

Punjab General Sales Tax Act, 1948 — Section 10, 22, 7

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High Courts09 Apr 1974

Mukhitiar Singh and Another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1975) CriLJ 132

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 102, 300, 302, 34

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High Courts08 Apr 1974Dismissed

Employees State Insurance Corporation, Chandigarh Vs Onkar Nath Gupta

Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0040

Employees State insurance Act, 1948 — Section 75

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High Courts08 Apr 1974Dismissed

Kishan Chand Vs Sant Ram and others

Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0039

Punjab Pre-emption (Repeal) Act, 1973 — Section 3

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High Courts08 Apr 1974

Baboo Ram and Others Vs Bachni

Punjab And Haryana At Chandigarh · AIR 1974 P&H 343

Punjab Tenancy Act, 1887 — Section 59

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High Courts08 Apr 1974Allowed

Union of India (UOI) Vs Hindustan Lever Limited and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 259

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1839 — Section 1Railways Act, 1890 — Section 47, 87

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High Courts08 Apr 1974Allowed

Gurbux Singh and Another Vs Smt. Chinti and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 17

Limitation Act, 1908 — Section 19

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High Courts08 Apr 1974

Amra and Others Vs The Haryana State and Others

Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 372

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(4), 561A

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