High Courts13 Jul 1979
Sohan Lal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 1979 P&H 271 : (1981) 3 ILR (P&H) 399
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1979
405 judgments · page 13 of 21
High Courts13 Jul 1979Dismissed
National Engineering and Metal Industries Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1979) 2 TAXMAN 465
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c)
High Courts12 Jul 1979Dismissed
Om Parkash and Others Vs Smt. Tirshala and Others
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 263 : (1979) 2 RCR(Rent) 278
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts12 Jul 1979Dismissed
Sham Singh Vs Prem Chand and Others
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 259
Transfer of Property Act, 1882 — Section 54
High Courts12 Jul 1979
Sadhu Vs Mst. Kishni
Punjab And Haryana At Chandigarh · (1979) 07 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Jul 1979Dismissed
Shri Bhagwan Sarup Sharma Vs Shri Prem Kumar and another
Punjab And Haryana At Chandigarh · (1979) 2 RCR(Rent) 421
High Courts11 Jul 1979
Commissioner of Income Tax Vs Kundan Lal
Punjab And Haryana At Chandigarh · (1980) 123 ITR 800
Income Tax Act, 1961 — Section 212, 212(3), 273
High Courts11 Jul 1979Allowed
Suraj Kumar Jain Vs Roshan Lal and others
Punjab And Haryana At Chandigarh · (1979) 07 P&H CK 0012
High Courts10 Jul 1979
Balbir Singh Vs State
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 218
Opium Act, 1878 — Section 11
High Courts10 Jul 1979Dismissed
Smt. Shakuntla Devi, etc. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1979) 07 P&H CK 0011
Land Acquisition Act, 1894 — Section 4
High Courts09 Jul 1979
Shrimati Uma and others Vs The Tribunal Constituted Under The Punjab Town Improvement Act, 192, Jullundur and others
Punjab And Haryana At Chandigarh · (1979) 07 P&H CK 0031
Punjab Town Improvement Act, 1922 — Section 18
High Courts02 Jul 1979
Madan Lal and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1980 P&H 87 : (1980) 1 ILR (P&H) 203
Constitution of India, 1950 — Article 141, 226Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 3, 5, 7
High Courts18 Jun 1979Allowed
Joginder and others Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1979) 06 P&H CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 May 1979
Kuldip Sham Vs State of Punjab
Punjab And Haryana At Chandigarh · (1980) CriLJ 71
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 May 1979
Pearl Woollen Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1980) 14 CTR 119 : (1980) 123 ITR 658
Income Tax Act, 1922 — Section 17, 3Income Tax Act, 1961 — Section 114, 14, 182, 4, 45
High Courts25 May 1979
Court on its own motion Vs Kasturi Lal and Others
Punjab And Haryana At Chandigarh · AIR 1980 P&H 72 : (1980) CriLJ 63 : (1980) 1 ILR (P&H) 151
Constitution of India, 1950 — Article 215, 225Contempt of Courts (Punjab and Haryana) Rules, 1974 — Rule 6Contempt of Courts Act, 1971 — Section 14, 15, 17, 18, 19
High Courts25 May 1979Dismissed
Simplex Hosiery Factory and Another Vs Chanchal Kumari Etc.
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 197
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2 , Order 10 Rule 2(2), Order 14 Rule 1, Order 14 Rule 1(5), Order 14 Rule 2
High Courts25 May 1979Dismissed
Bakhshish Singh etc. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1979) 05 P&H CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 May 1979Dismissed
Simplex Hosiery Factory and another Vs Chanchal Kumari and others
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 197
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3
High Courts24 May 1979
Oswal Woollen Mills Ltd. Vs Commissioner of Income Tax, (Central)
Punjab And Haryana At Chandigarh · (1979) 12 CTR 111 : (1980) 122 ITR 789
Income Tax Act, 1922 — Section 18A, 18A(1), 18A(2)Income Tax Act, 1961 — Section 256, 273