High Courts19 Jan 1972Dismissed
Lekh Raj Vs General Manager, Northern Railway, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 368
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,296 of 4,611
High Courts19 Jan 1972Allowed
R.B. Lala Jodha Mal Kuthiala and Sons Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 378
Constitution of India, 1950 — Article 14, 20(1)Income Tax (Removal of Difficulties) Order, 1962 — Section 3Income Tax Act, 1922 — Section 22(1), 22(2), 26A, 28(1)
High Courts18 Jan 1972
COMMISSIONER OF Income Tax, PATIALA Vs SHAHZADA NAND and SONS.
Punjab And Haryana At Chandigarh · (1977) 107 ITR 444
Income Tax Act, 1922 — Section 66(2)
High Courts18 Jan 1972Allowed
Shanti Lal Sikka Vs The State of Haryana Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 361
Punjab Civil Services Rules — Rule 4.23, 8.133
High Courts18 Jan 1972
Vishan Dass and Another Vs Jaisi Bai Ude Bhan
Punjab And Haryana At Chandigarh · AIR 1972 P&H 310
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36Displaced Persons (Debts Adjustment) Act, 1951 — Section 32
High Courts18 Jan 1972
Gulwant Kaur Vs Mohinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 260 : (1974) 2 ILR (P&H) 281
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Jan 1972
Dharam Chand Vs The Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 291
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 92
High Courts18 Jan 1972
Hari Chand Moti Ram Vs Santokh Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 312 : (1972) RCR(Rent) 212
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2Transfer of Property Act, 1882 — Section 106
High Courts17 Jan 1972
Jawahar Woollen Textile Mills Vs Commissioner of Income Tax (Central)
Punjab And Haryana At Chandigarh · (1973) 92 ITR 510
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts14 Jan 1972
State Bank of Patiala Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 273 : (1973) 91 ITR 630
Income Tax Act, 1961 — Section 222Income Tax Rules, 1962 — Rule 11(6), 48
High Courts14 Jan 1972
Surjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0008
Opium Act, 1878 — Section 9A
High Courts13 Jan 1972
Bishan Dass and Others Vs Kehar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 263 : (1972) RCR(Rent) 217
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts12 Jan 1972
Chhotu Mauju Vs Gurbhajan Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 265
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9
High Courts12 Jan 1972
Sarbjit Singh and Another Vs Nankana Sahib Transport Company (P.) Ltd. and Others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 264 : (1972) 2 LLJ 341
Industrial Disputes Act, 1947 — Section 10A, 17, 17A, 20, 33
High Courts12 Jan 1972
Brij Bhushan Lal Vs Chief Engineer, North Western Zone (Central Government) and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 266 : (1974) 2 ILR (P&H) 148
Arbitration Act, 1940 — Section 20, 8
High Courts10 Jan 1972
Brij Mohan and Others Vs Jag Mohan and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 317
Delhi Rent Control Act, 1958 — Section 141, 54, 57
High Courts07 Jan 1972Dismissed
State of Punjab and others Vs Mehta Harbans Singh
Punjab And Haryana At Chandigarh · (1972) 01 P&H CK 0032
Punjab Land Revenue Act, 1887 — Section 48B
High Courts06 Jan 1972
Mewa Singh and Others Vs Brahma Nand and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 321
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Jan 1972
Didar Singh Vs Sarbjit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 319
Criminal Procedure Code, 1898 (CrPC) — Section 479
High Courts06 Jan 1972
Shanti Devi Vs Ram Nath
Punjab And Haryana At Chandigarh · AIR 1972 P&H 270 : (1974) 2 ILR (P&H) 143
Hindu Marriage Act, 1955 — Section 12, 13, 13(1)