High Courts25 Nov 1978Allowed
Joginder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0053
Penal Code, 1860 (IPC) — Section 314
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,198 of 4,611
High Courts24 Nov 1978Allowed
Chander Mohan Vs Jagdish Chand Etc.
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0008
Provincial Insolvency Act, 1920 — Section 20
High Courts23 Nov 1978Allowed
Rattan Lal Vs Madan Lal Malhotra and others
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0047
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts23 Nov 1978
Sohinder Singh and Bros. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1979) 9 CTR 23 : (1980) 121 ITR 834
Income Tax Act, 1961 — Section 271(1)
High Courts23 Nov 1978Allowed
Raj Kumar Verma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 313
Constitution of India, 1950 — Article 309Punjab Civil Services Rules — Rule 3(3), 3.10, 3.11, 3.9, 4Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4
High Courts22 Nov 1978Allowed
Suresh Chand Vs Ved Parkash
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 358
Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 1978
Oswal Cotton Spinning and Weaving Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1979) 10 CTR 114 : (1981) 129 ITR 761
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Super Profits Tax Act, 1963 — Rule 1
High Courts22 Nov 1978
Commissioner of Income Tax Vs Tulsi Ram Karam Chand
Punjab And Haryana At Chandigarh · (1979) 10 CTR 121 : (1981) 130 ITR 968
Finance Act, 1955 — Section 8Income Tax Act, 1922 — Section 10(2), 10(2A), 66(1), 66(2)Income Tax Act, 1961 — Section 14, 256(1), 44, 72
High Courts22 Nov 1978
Cantonment Board, Ferozepore Vs Inder Singh
Punjab And Haryana At Chandigarh · AIR 1979 P&H 157 : (1979) 2 ILR (P&H) 177
Contonments Act, 1924 — Section 187, 191, 256, 259, 259(1)
High Courts22 Nov 1978
Gurbax Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 187
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 166, 166(1)
High Courts22 Nov 1978
Suresh Chand and Others Vs Director of Panchayats and Another
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 358
Constitution (Forty-Second Amendment) Act, 1976 — Section 58Constitution of India, 1950 — Article 226, 226(1), 227Gram Panchayat Act, 1952 — Section 10(1), 100, 100(2), 102, 102(1)
High Courts22 Nov 1978Allowed
Ranbir Singh Vs The Cane Commissioner and Others
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 181
Companies Act, 1956 — Section 617Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2(2)
High Courts21 Nov 1978
Commissioner of Income Tax Vs Dehati Co-operative Marketing-cum-Processing Society
Punjab And Haryana At Chandigarh · (1979) 9 CTR 32 : (1979) 2 ILR (P&H) 300 : (1981) 130 ITR 504
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 139(1), 139(2), 148, 271, 271(1)
High Courts20 Nov 1978Dismissed
Bachan Dass and another Vs Thakurdwara Mai Ass Kaur, Patiala
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts16 Nov 1978Allowed
Maj. H.L. Manchanda and another Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0039
Army Act, 1950 — Section 3Punjab District Soldiers Sailors and Airmens Boards State (Service Class II) Rules, 1968 — Rule 7
High Courts15 Nov 1978Dismissed
Kirpa Ram Vs Suraj Bhan
Punjab And Haryana At Chandigarh · (1978) 11 P&H CK 0032
East Punjab Urban Rent Restriction Act, 1949 — Section 15
High Courts10 Nov 1978Allowed
Brij Kishore Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 111 : (1979) 81 PLR 214
Penal Code, 1860 (IPC) — Section 302
High Courts10 Nov 1978
Brij Kishore Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 111 : (1979) 81 PLR 214
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 1(3), 27, 29B, 397, 399General Clauses Act, 1897 — Section 5
High Courts10 Nov 1978
Smt. Raj and Another Vs Devi Ditta Mall and Another
Punjab And Haryana At Chandigarh · (1979) 49 CompCas 361 : (1979) 2 ILR (P&H) 107
Insurance Act, 1938 — Section 39, 39(5), 39(6)
High Courts10 Nov 1978
Brij Lal Puri and Another Vs Muni Tandon
Punjab And Haryana At Chandigarh · AIR 1979 P&H 132 : (1979) 2 ILR (P&H) 96 : (1979) 1 RCR(Rent) 190
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)