High Courts24 Mar 1981Dismissed
Hawa Singh and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 552
Punjab Gram Panchayat Act, 1952 — Section 26, 26(1), 26(2), 26(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1981
461 judgments · page 17 of 24
High Courts24 Mar 1981
B.K. Bhalla and Others Vs State of Punjab Etc.
Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 133
Constitution of India, 1950 — Article 16, 187, 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Income Tax Act, 1961 — Section 2
High Courts24 Mar 1981
Commissioner of Income Tax Vs United India Woollen Mills
Punjab And Haryana At Chandigarh · (1981) 24 CTR 244 : (1981) 132 ITR 457 : (1982) 49 STC 161
Income Tax Act, 1961 — Section 145(1)
High Courts24 Mar 1981
Smt. Ravi Kanta Jain Vs Pioneer Arms Company etc.
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 352
High Courts23 Mar 1981Allowed
Resham Singh Vs The State
Punjab And Haryana At Chandigarh · (1981) CriLJ 1691
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts19 Mar 1981Dismissed
Chander Vs Madan Gopal
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 550
High Courts19 Mar 1981Allowed
Gram Sabha Balad Kalanand Another Vs Sarwan Singh and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 336
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts18 Mar 1981Allowed
Ram Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0042
Opium Act, 1878 — Section 9
High Courts18 Mar 1981
Raja Ram Trehan Vs Principal, Sudarshan Singh, Malva Khalsa Higher Secondary School
Punjab And Haryana At Chandigarh · (1981) CriLJ 1469
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 254, 255, 378Penal Code, 1860 (IPC) — Section 500
High Courts18 Mar 1981
Sham Lal Vs Ajit Singh and Another
Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 41
High Courts17 Mar 1981
Commissioner of Income Tax Vs Jagadhri Electric Supply and Industrial Co.
Punjab And Haryana At Chandigarh · (1981) 25 CTR 94 : (1981) 2 ILR (P&H) 481 : (1983) 140 ITR 490
Income Tax Act, 1961 — Section 184(7), 253(1), 263, 263(1)Income Tax Rules, 1962 — Rule 24Partnership Act, 1932 — Section 30(5)
High Courts17 Mar 1981Allowed
Pahara Singh and Others Vs Gram Panchayat of Village Behbal Kalan and Others
Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts16 Mar 1981
Hosiery Industry Federation Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1983) 140 ITR 983
Income Tax Act, 1961 — Section 11(1), 2(15), 28
High Courts16 Mar 1981
Teja Singh Vs Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 169 : (1982) 1 ILR (P&H) 383
Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 2 Rule 3, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 225, 226, 32
High Courts16 Mar 1981
Haqiqat Singh Vs The Additional Director, Consolidation of Holdings, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 204 : (1981) 2 ILR (P&H) 412
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 16, 16A, 17East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 17, 18, 28
High Courts16 Mar 1981
Maghar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1982) CriLJ 317
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432, 482
High Courts16 Mar 1981Dismissed
New Piar Bus Service Vs Ajit Singh and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 429
High Courts13 Mar 1981
Sohalu Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 350
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts13 Mar 1981
Leela Wati Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 315, 318
High Courts12 Mar 1981
Saraswati Industrial Syndicate Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.
Punjab And Haryana At Chandigarh · (1982) 136 ITR 361
Income Tax Act, 1961 — Section 37(1), 37(2A), 37(3)Income Tax Rules, 1962 — Rule 6C, 6C(3), 6C(4)