High Courts20 Feb 1973Dismissed
Manhor Lal Madan Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0023
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,276 of 4,611
High Courts19 Feb 1973
Rameshwar Pershad Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 98 : (1974) 95 ITR 605
Income Tax Act, 1961 — Section 210, 221Income Tax Rules, 1962 — Rule 38
High Courts19 Feb 1973
Sardarni Ahilya Raghbir Singh Raja Sansi Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1974) 97 ITR 425
Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 45, 52(1)
High Courts14 Feb 1973
Parma Nand Joginder Pal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 32 STC 533
Punjab General Sales Tax Act, 1948 — Section 22, 5
High Courts14 Feb 1973
Commissioner of Income Tax Vs Mohan Lal Sanganeria
Punjab And Haryana At Chandigarh · (1977) 107 ITR 579
High Courts14 Feb 1973
Gumani Ram Siri Ram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1975) 98 ITR 337
Income Tax Act, 1961 — Section 68
High Courts14 Feb 1973
The State of Punjab Vs Parkash Chand Kishan Kumar
Punjab And Haryana At Chandigarh · (1974) 33 STC 37
Punjab General Sales Tax Act, 1948 — Section 6
High Courts09 Feb 1973Allowed
Shri Mohan Lal Thapar Vs Messrs Sard Ispat Udyog Chhehrata, Amritsar and another
Punjab And Haryana At Chandigarh · (1978) 2 RCR(Rent) 608 : (1973) RCR(Rent) 413
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts09 Feb 1973
Ganga Parshad and Another Vs Devi Lal
Punjab And Haryana At Chandigarh · AIR 1974 P&H 62 : (1973) RCR(Rent) 381
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Transfer of Property Act, 1882 — Section 116
High Courts08 Feb 1973
Harish Chander Vs Ganga Singh and Sons and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 156 : (1975) 2 ILR (P&H) 84
Negotiable Instruments Act, 1881 (NI) — Section 37, 64, 84
High Courts05 Feb 1973Allowed
Harbans Kaur and others Vs Ludhiana Improvement Trust, Ludhiana and others
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 705 : (1973) 75 PLR 511
Punjab Town Improvement Act, 1922 — Section 24
High Courts05 Feb 1973Allowed
Harbans Kaur etc. Vs Ludhiana Improvement Trust etc.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 705 : (1973) 75 PLR 511
Constitution of India, 1950 — Article 14Land Acquisition (Amendment and Validation) Act, 1967 — Section 4, 6(1)Land Acquisition Act, 1994 — Section 4, 4(1), 5A(2), 6
High Courts02 Feb 1973Allowed
M.S. Mahadeokar Vs The Chief Commissioner Union Territory, Chandigarh and others
Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0027
Constitution of India, 1950 — Article 309
High Courts02 Feb 1973
Union of India Vs Teja Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 201
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts02 Feb 1973Dismissed
Hans Raj and others Vs Santosh Kumar and others
Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0009
Arbitration Act, 1940 — Section 34
High Courts02 Feb 1973Dismissed
The State of Uttar Pradesh, etc. Vs Firm Pearl Hosiery Mills
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 77
Arbitration Act, 1940 — Section 37, 37(5), 39Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1963 — Section 14
High Courts02 Feb 1973Dismissed
The State of Uttar Pradesh and another Vs Firm M/s Pearl Hosiery Mills, Ludhiana
Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts31 Jan 1973Dismissed
Kewal Krishan Mehra, etc. Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 63
Criminal Procedure Code, 1898 (CrPC) — Section 57Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(3), 10(4)
High Courts30 Jan 1973
Chaman Lal and Sons Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 43
Constitution of India, 1950 — Article 226, 227Gram Panchayat Act, 1952 — Section 97(1)
High Courts30 Jan 1973Allowed
Punjab Engineering Workshop and Others Vs Waryam Singh and Others
Punjab And Haryana At Chandigarh · (1973) ACJ 315
Workmens Compensation Act, 1923 — Section 10, 10(1), 22