High Courts09 Apr 1974
M.K. Trading Company Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 34 STC 237
Punjab General Sales Tax Act, 1948 — Section 10, 22, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,260 of 4,611
High Courts09 Apr 1974
Mukhitiar Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1975) CriLJ 132
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 102, 300, 302, 34
High Courts08 Apr 1974Dismissed
Employees State Insurance Corporation, Chandigarh Vs Onkar Nath Gupta
Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0040
Employees State insurance Act, 1948 — Section 75
High Courts08 Apr 1974Dismissed
Kishan Chand Vs Sant Ram and others
Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0039
Punjab Pre-emption (Repeal) Act, 1973 — Section 3
High Courts08 Apr 1974
Baboo Ram and Others Vs Bachni
Punjab And Haryana At Chandigarh · AIR 1974 P&H 343
Punjab Tenancy Act, 1887 — Section 59
High Courts08 Apr 1974Allowed
Union of India (UOI) Vs Hindustan Lever Limited and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 259
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1839 — Section 1Railways Act, 1890 — Section 47, 87
High Courts08 Apr 1974Allowed
Gurbux Singh and Another Vs Smt. Chinti and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 17
Limitation Act, 1908 — Section 19
High Courts08 Apr 1974
Amra and Others Vs The Haryana State and Others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 372
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(4), 561A
High Courts08 Apr 1974
The Commissioner of Income Tax Vs Hindustan Milk Food Mfg. Ltd.
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 357
Companies Act, 1956 — Section 131, 132, 217Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 34(3)
High Courts08 Apr 1974
Commissioner of Income Tax Vs Hindustan Milk Food Mfg. Ltd.
Punjab And Haryana At Chandigarh · (1975) 98 ITR 517
Super Profits Tax Act, 1963 — Rule 1
High Courts05 Apr 1974Dismissed
Shri Shanti Swarupa Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1974) 04 P&H CK 0011
Punjab Land Reforms Act, 1972 — Section 15Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts03 Apr 1974
Union of India (UOI) Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1974) 34 STC 394
Constitution of India, 1950 — Article 285Punjab General Sales Tax Act, 1948 — Section 10, 2
High Courts03 Apr 1974Dismissed
The State of Haryana Vs Phula Ram
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 678
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200East Punjab Essential Services Maintenance Act, 1947 — Section 3, 5, 7, 7(1), 7(3)Evidence Act, 1872 — Section 56, 57
High Courts03 Apr 1974Dismissed
Makhan Singh and Others Vs Gopal Singh and Others
Punjab And Haryana At Chandigarh · (1974) ACJ 407
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110DPunjab Motor Accidents Claims Tribunal Rules, 1964 — Rule 4, 5
High Courts03 Apr 1974
Satnam Singh Vs Zila Parishad
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 303
Constitution of India, 1950 — Article 14, 309, 310, 311, 311(1)Contract Act, 1872 — Section 23District Board Rules, 1926 — Rule 1, 1(1), 3A
High Courts03 Apr 1974
The Commissioner of Income Tax Vs Vidya Sagar
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 339
Civil Procedure Code, 1908 (CPC) — Section 115, 24Income Tax Act, 1922 — Section 66, 66(1)Income Tax Act, 1961 — Section 139(1), 139(2), 139(5), 141, 184(7)
High Courts02 Apr 1974
Amar Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) PLJ 6 : (1984) RRR 397
High Courts29 Mar 1974
Hardam Singh Vs Vidya Sagar and Another
Punjab And Haryana At Chandigarh · (1974) CriLJ 1158
Penal Code, 1860 (IPC) — Section 379, 411
High Courts28 Mar 1974
Surat Singh Vs Nafe Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 274 : (1976) 1 ILR (P&H) 265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts28 Mar 1974Dismissed
Union of India (UOI) Vs Burma Nand
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 268
Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 7, 115, 115, 9Constitution of India, 1950 — Article 227, 311