COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,303 of 4,611

High Courts20 Sept 1971

The Commissioner of Income Tax Vs Krishan parshad and Company Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 383

Banking Companies Act, 1949 — Section 17Companies Act, 1956 — Section 205, 22Income Tax Act, 1922 — Section 23A

High Courts20 Sept 1971

GROZ-BECKERT SABOO LTD. Vs COMMISSIONER OF Income Tax, PATIALA.

Punjab And Haryana At Chandigarh · (1972) 86 ITR 256

Income Tax Act, 1961 — Section 10, 45

High Courts20 Sept 1971

Groz-Beckert Saboo Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 365 : (1972) 74 PLR 574

Income Tax Act, 1961 — Section 10(3)

High Courts20 Sept 1971Dismissed

Gurdwara Parbandhak Committee Vs Shiromani Gurdwara Parbandhak Committee

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 400

Constitution of India, 1950 — Article 226 , 227Sikh Gurdwaras Act, 1925 — Section 107, 107(1), 107(2), 124(1), 142(1)

High Courts20 Sept 1971Dismissed

Jee Ram and others Vs Gobind and others

Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0003

Constitution of India, 1950 — Article 226, 227

High Courts17 Sept 1971Allowed

Lakshmi Oil Mills Vs Thakur Das and Others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358

Employees State Insurance Act, 1948 — Section 61Workmens Compensation Act, 1923 — Section 3

High Courts17 Sept 1971Dismissed

Lakshmi Oil Mills Vs Thakur Dass and others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358

Workmens Compensation Act, 1923 — Section 3

High Courts17 Sept 1971

Dalip Singh Vs Rajinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 279 : (1974) 1 ILR (P&H) 357

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

High Courts17 Sept 1971Allowed

Lakshmi Oil Mills Vs Thakar Dass etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358

Employees State Insurance Act, 1948 — Section 61Workmens Compensation Act, 1923 — Section 3

High Courts17 Sept 1971Allowed

Kartar Singh and others Vs Arjan Singh and others

Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0009

Punjab Custom (Power to Contest) Act, 1920 — Section 8

High Courts16 Sept 1971

Tara Chand Hari Ram Vs The Sales Tax Tribunal and Others

Punjab And Haryana At Chandigarh · (1973) 30 STC 342

Punjab General Sales Tax Act, 1948 — Section 11, 22

High Courts16 Sept 1971Allowed

Major Manohar Lal Vs The Union of India (UOI) and Other

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 351

Army Act, 1950 — Section 108, 109, 113, 153, 154Army Rules, 1954 — Rule 40, 40(2), 40(3), 41, 63

High Courts15 Sept 1971Dismissed

Jagar Singh Vs Superintending Canal Officer and Others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 344

Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 3(1), 3(2), 30A, 30FF, 30FF(4)

High Courts15 Sept 1971Dismissed

Jagar Singh Vs Superinteding Canal Officer, Hissar Bhakra Canal Circle, Hissar and others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 344

Constitution of India, 1950 — Article 226

High Courts14 Sept 1971Allowed

Mam Raj and others Vs Darshan Singh alias Ranjit Singh and others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 333

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3(1)

High Courts14 Sept 1971Allowed

Mam Raj and Others Vs Darshan Singh alias Ranjit Singh and Others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 333

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(2), Order 41 Rule 2, Order 41 Rule 23A, Order 41 Rule 25Limitation Act, 1963 — Section 14, 5

High Courts14 Sept 1971

Devinder Kumar Kewal Kumar Vs The State

Punjab And Haryana At Chandigarh · (1973) 30 STC 352

Punjab General Sales Tax Act, 1948 — Section 22, 5, 7

High Courts13 Sept 1971

State of Punjab Vs Bachittar Singh Lal Singh and Others

Punjab And Haryana At Chandigarh · (1972) CriLJ 341 : (1972) 1 ILR (P&H) 472

Penal Code, 1860 (IPC) — Section 149, 302, 307, 34

High Courts13 Sept 1971

Smt. Dropti Vs Chinta and others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 330

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21

High Courts13 Sept 1971

Gurdial Singh and Others Vs Sewa Singh and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 254

Transfer of Property Act, 1882 — Section 52