High Courts10 Oct 1979
Commissioner of Income Tax Vs Patiala Flour Mills Co. P. Ltd.
Punjab And Haryana At Chandigarh · (1980) 14 CTR 102 : (1981) 127 ITR 301
Income Tax Act, 1961 — Section 14, 280O, 33(1), 33(2), 80B(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1979
405 judgments · page 7 of 21
High Courts09 Oct 1979Allowed
Rajinder Nath Malhotra Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1979) 10 P&H CK 0034
High Courts09 Oct 1979
Suba Singh and Others Vs Bagicha Singh
Punjab And Haryana At Chandigarh · AIR 1980 P&H 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 21 Rule 37, Order 39 Rule 2A, 51 , 58Limitation Act, 1963 — Article 135
High Courts09 Oct 1979
Mohinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1980 P&H 112 : (1980) 2 ILR (P&H) 1
Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 11
High Courts09 Oct 1979
Kartara and another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1979) 10 P&H CK 0012
Penal Code, 1860 (IPC) — Section 34
High Courts04 Oct 1979Dismissed
Amar Chand Vs Bhim Sain
Punjab And Haryana At Chandigarh · (1979) 10 P&H CK 0025
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 23
High Courts04 Oct 1979Allowed
Ram Kishan Dass Vs Dwarka Parshad Bhousarala
Punjab And Haryana At Chandigarh · (1979) 10 P&H CK 0009
High Courts03 Oct 1979Allowed
Ladha Ram Vs Ram Sarup
Punjab And Haryana At Chandigarh · (1979) 10 P&H CK 0035
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts28 Sept 1979
Rajender Parshad and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1980 P&H 37
Constitution of India, 1950 — Article 19, 31, 31A, 31A(1)Haryana Municipal Act, 1973 — Section 4 , 6Haryana Municipal Common Lands (Regulation) Act, 1974 — Section 2(g)
High Courts28 Sept 1979
Vikas Manufacturing Company Vs Bharaj Manufacturing Company (Regd.) and Another
Punjab And Haryana At Chandigarh · AIR 1980 P&H 127
Trade and Merchandise Marks Act, 1958 — Section 105, 106, 28, 30
High Courts28 Sept 1979Allowed
Oriental Fire and General Insurance Co. Ltd. and Others Vs Deep Kaur and Others
Punjab And Haryana At Chandigarh · (1980) ACJ 100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1939 — Section 110A, 81, 95
High Courts27 Sept 1979Allowed
Sardara Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1979) 09 P&H CK 0042
Penal Code, 1860 (IPC) — Section 376
High Courts27 Sept 1979
Om Parkash Aggarwal Vs Commissioner of Wealth Tax
Punjab And Haryana At Chandigarh · (1992) 63 TAXMAN 185
Income Tax Act, 1961 — Section 271(1)(a)Wealth Tax Act, 1957 — Section 14, 17, 18(1)(a)
High Courts26 Sept 1979Allowed
Bir Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 35
High Courts26 Sept 1979Allowed
Sarwan Singh Vs The Collector, Customs and Central Excise, Central Excise Collectorate
Punjab And Haryana At Chandigarh · (1979) 09 P&H CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 523
High Courts25 Sept 1979Allowed
Nand Lal Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1979) 09 P&H CK 0043
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts25 Sept 1979Dismissed
Swaran Dass etc. Vs Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 533
Punjab Municipal Act, 1911 — Section 12A, 12B, 12C, 12D, 12EPunjab Municipal Election Rules, 1952 — Rule 3(3), 5, 5(1), 5(6), 5(7)
High Courts25 Sept 1979
Commissioner of Income Tax Vs Narain Dass Wadhwa
Punjab And Haryana At Chandigarh · (1980) 14 CTR 99 : (1980) 123 ITR 281
Income Tax Act, 1961 — Section 171
High Courts24 Sept 1979
Om Prakash Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1979) 09 P&H CK 0038
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 11A, 33, 33A
High Courts24 Sept 1979
Commissioner of Income Tax Vs Ram Singh Harmohan Singh
Punjab And Haryana At Chandigarh · (1980) 1 ILR (P&H) 220 : (1980) 121 ITR 381
Income Tax Act, 1961 — Section 139(1), 148, 271(1)