High Courts30 Dec 1979
Harjinder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1979) 12 P&H CK 0005
Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1979
405 judgments · page 1 of 21
High Courts21 Dec 1979
Maharaj Mal Hans Raj Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (1982) 133 ITR 361
Income Tax Act, 1961 — Section 139(8), 214, 215, 216, 217
High Courts19 Dec 1979
Commissioner of Income Tax Vs Chief Justice M.S. Gujral
Punjab And Haryana At Chandigarh · (1980) 3 TAXMAN 364
Income Tax Act, 1961 — Section 10(13A)
High Courts19 Dec 1979
Commissioner of Income Tax Vs M.S. Gujral, Chief Justice, Sikkim High Court
Punjab And Haryana At Chandigarh · (1980) 125 ITR 655
Income Tax Act, 1961 — Section 10(13A)Income Tax Rules, 1962 — Rule 2A
High Courts19 Dec 1979
Commissioner of Income Tax Vs Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (1980) 124 ITR 894
Electricity (Supply) Act, 1948 — Section 2, 2(6), 26Income Tax Act, 1922 — Section 10(2)
High Courts19 Dec 1979Allowed
Subash Chander Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 225
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 68
High Courts19 Dec 1979
Kanshi Ram Vs Siri Ram and Another
Punjab And Haryana At Chandigarh · AIR 1980 P&H 145 : (1980) 2 ILR (P&H) 195
Punjab Gram Panchayat Act, 1952 — Section 13
High Courts17 Dec 1979Allowed
Ajit Singh and another Vs Dharmender Singh and others
Punjab And Haryana At Chandigarh · (1979) 12 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts17 Dec 1979
Commissioner of Income Tax Vs Jagdish Lal Behl and Others
Punjab And Haryana At Chandigarh · (1980) 15 CTR 281 : (1983) 139 ITR 621
Constitution of India, 1950 — Article 20Income Tax Act, 1961 — Section 276, 276B, 278BPenal Code, 1860 (IPC) — Section 409
High Courts17 Dec 1979Dismissed
Babu Ram and Others Vs Punjab State Electricity Board etc.
Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 186
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110A, 110A(1), 110BPenal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Dec 1979Allowed
Mohan Lal Vs Ram Dass
Punjab And Haryana At Chandigarh · (1979) 12 P&H CK 0007
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
High Courts11 Dec 1979Allowed
Rajdhani Films Pvt. Lmt. Vs Northern India Motion Pictures Association and others
Punjab And Haryana At Chandigarh · (1979) 12 P&H CK 0017
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Dec 1979
Commissioner of Income Tax Vs Daljit Singh
Punjab And Haryana At Chandigarh · (1980) 15 CTR 260 : (1981) 131 ITR 719
Income Tax Act, 1961 — Section 256(1), 64(1)
High Courts07 Dec 1979Dismissed
Rajinder Weaving Factory Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 183
Constitution of India, 1950 — Article 226
High Courts06 Dec 1979
Randhir Singh Vs Kamlesh and Others
Punjab And Haryana At Chandigarh · AIR 1980 P&H 70
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Dec 1979Allowed
Smt. Sarswati Vs The State of Punjab and other
Punjab And Haryana At Chandigarh · (1979) 12 P&H CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 216
High Courts04 Dec 1979
Bawa Gopal Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1980 P&H 69
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 9
High Courts03 Dec 1979
Kalu Ram Vs Gonda Mal
Punjab And Haryana At Chandigarh · AIR 1980 P&H 140 : (1980) 1 ILR (P&H) 444 : (1980) 1 RCR(Rent) 289
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(2)(1), 14
High Courts03 Dec 1979
East India Cotton Mfg. Co. Limited Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1980) 2 LLJ 360
Constitution of India, 1950 — Article 226, 227
High Courts30 Nov 1979Allowed
Bharat Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 179
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 4(1), 5