High Courts26 Aug 1985
COMMISSIONER OF INCOME TAX Vs AMRITSAR TRANSPORT CO. (P.) LTD.
Punjab And Haryana At Chandigarh · (1986) 51 CTR 384
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1985
970 judgments · page 20 of 49
High Courts26 Aug 1985
Himmatram Laxminarain Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 53 CTR 390 : (1986) 161 ITR 7 : (1986) 24 TAXMAN 768
Income Tax Act, 1961 — Section 69
High Courts26 Aug 1985Allowed
Ravi Chand Mangla and others Vs Lakshmi Narain
Punjab And Haryana At Chandigarh · (1985) 2 RCR(Rent) 463
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(b), Order 41 Rule 27(c)
High Courts26 Aug 1985
Ram Kishan and Others Vs Mast Ram and Another
Punjab And Haryana At Chandigarh · AIR 1986 P&H 61 : (1986) 2 ILR (P&H) 103 : (1986) 89 PLR 35
Punjab Security of Land Tenures Act, 1953 — Section 14, 9(1)
High Courts26 Aug 1985
Moti Lal Banerjee Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0071
High Courts26 Aug 1985
Amritsar Transport Co. P. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 51 CTR 395 : (1986) 161 ITR 18
Income Tax Act, 1961 — Section 37(2A), 40
High Courts26 Aug 1985
Industrial Finance Corporation of India and Another Vs Sehgal Papers Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1986 P&H 21
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14, 19Contract Act, 1872 — Section 54, 65
High Courts26 Aug 1985Allowed
Arjan Dass and another Vs Master Shiv Dutt
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 675
High Courts25 Aug 1985Dismissed
Karam Chand and another Vs Kewal Krishan and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0110
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts24 Aug 1985Allowed
Shrimati Durga Devi Vs Pepsu Road Transport G.M. Patiala and Others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0120
High Courts24 Aug 1985
Karam Chand and Another Vs Kewal Krishan and Others
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 45
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Punjab Security of Land Tenures Act, 1953 — Section 10A, 17, 59, 8
High Courts24 Aug 1985
Onkar Nath and Another Vs Basheer and Others
Punjab And Haryana At Chandigarh · AIR 1986 P&H 152 : (1985) 88 PLR 432
Specific Relief Act, 1963 — Section 28
High Courts24 Aug 1985
Unnati and Others Vs Pepsu Road Transport Corporation, Patiala and Another
Punjab And Haryana At Chandigarh · (1987) ACJ 271 : AIR 1986 P&H 275
High Courts24 Aug 1985
Gram Panchayat Pali Vs Munshi Singh and Others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0017
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 13B
High Courts24 Aug 1985Dismissed
The Punjab State Vs Mehar Singh and another
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0001
Arbitration Act, 1940 — Section 34
High Courts23 Aug 1985Dismissed
M.M. Sehgal Vs Sehgal Papers Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · (1986) 60 CompCas 510 : (1986) 2 ILR (P&H) 36
Companies (Court) Rules, 1959 — Rule 79, 79(4)Companies Act, 1956 — Section 391, 391(2), 392
High Courts22 Aug 1985
The New India Assurance Co. Ltd. Vs Jagdeep Riar and Others
Punjab And Haryana At Chandigarh · (1986) 1 ACC 291
High Courts22 Aug 1985
Rakesh Kumar Jain Vs Hira Lal and anr.
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0041
High Courts22 Aug 1985Dismissed
Col. K.S. Dhaliwal and Another Vs Jagdeep Riar and Others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0026
High Courts22 Aug 1985
Colonel K.S. Dhaliwal and Another Vs Jagdeep Riar and Others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0018