COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,326 of 4,611

High Courts14 Oct 1970

R.B. Jodhamal Kuthiala Vs The Commissioner of Income Tax, Punjab, Jammu and Kashmir Himachal Pradesh, Patiala

Punjab And Haryana At Chandigarh · AIR 1971 P&H 266

Excess Profits Tax Act, 1940 — Section 12, 14Income Tax Act, 1922 — Section 16, 9

High Courts14 Oct 1970

COMMISSIONER OF Income Tax, PUNJAB Vs TEXTILE MANUFACTURERS ASSOCIATION.

Punjab And Haryana At Chandigarh · (1972) 83 ITR 247

Income Tax Act, 1922 — Section 4(3)(i)

High Courts14 Oct 1970

R. B. JODHAMAL KUTHIALA Vs COMMISSIONER OF Income Tax, PUNJAB, (AND VICE VERSA).

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 262 : (1972) 83 ITR 464

Income Tax Act, 1922 — Section 9

High Courts13 Oct 1970

Raja Ram Partap Singh and Another Vs The President, Land Acquisition Tribunal, Ludhiana Improvement Trust, Ludhiana and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 335 : (1971) RCR(Rent) 79

Constitution of India, 1950 — Article 14, 226, 227Land Acquisition Act, 1894 — Section 23Punjab Town Improvement Act, 1922 — Section 59

High Courts13 Oct 1970

Kishan Prasad and Co. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1971) 82 ITR 738

Income Tax Act, 1922 — Section 10(2)

High Courts13 Oct 1970

Commissioner of Income Tax Vs Damyanti Mehta and Yash Raj Mehta

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 79 : (1972) 83 ITR 502

Income Tax Act, 1922 — Section 33B, 33B(2), 34(1)

High Courts13 Oct 1970

COMMISSIONER OF Income Tax, PUNJAB Vs DAMYANTI MEHTA AND YASH RAJ MEHTA.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 79 : (1972) 83 ITR 502

Income Tax Act, 1922 — Section 66(1)

High Courts12 Oct 1970Allowed

Basant Singh Vs Sham Kaur and another

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 245

Criminal Procedure Code, 1898 (CrPC) — Section 488(3)

High Courts12 Oct 1970

Bhupindra Cement Workers' Union and Another Vs Associated Cement Companies and Others

Punjab And Haryana At Chandigarh · (1971) 2 LLJ 28

Factories Act, 1948 — Section 78, 79, 84Industrial Disputes Act, 1947 — Section 10

High Courts12 Oct 1970Allowed

Basant Singh Vs Sham Kaur, etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 245

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3), 488(4)

High Courts07 Oct 1970

The Punjab Waqf Board, Ambala Vs The Panchayat Deh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 482

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101 , 102, 103Limitation Act, 1963 — Article 65

High Courts07 Oct 1970Allowed

Wood Workers and Packing Case Works Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 69 : (1971) 28 STC 291

Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 20, 21, 22, 31, 4

High Courts06 Oct 1970

Nauhar Chand Chanan Ram Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 62

Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1922 — Section 10, 12, 26A, 66(1)

High Courts06 Oct 1970

Bakhtawar Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 220 : (1973) 1 ILR (P&H) 126

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 10, 10(1)

High Courts06 Oct 1970

Nauharchand Chananram Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1971) 82 ITR 189

Income Tax Act, 1922 — Section 10, 12, 26A

High Courts06 Oct 1970

Rajinder Pal Abrol Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 290

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 10(1), 10(3)

High Courts06 Oct 1970Dismissed

Khushal Chand Vs Punjab State etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 115

Punjab Agricultural Produce Markets Act, 1961 — Section 15, 20, 20(1), 3(1), 3(10)

High Courts05 Oct 1970

Shingara Singh and Gujjar Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1971 P&H 246 : (1971) CriLJ 966 : (1973) 1 ILR (P&H) 51

Constitution of India, 1950 — Article 154(1), 163 , 166, 166(3), 245Explosive Substances Act, 1908 — Section 7General Clauses Act, 1897 — Section 2(60)

High Courts05 Oct 1970Dismissed

The Excise and Taxation Commissioner and Another Vs Guranditta Mall Shadi Parkash Rice and Oil Mills

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 47 : (1971) 27 STC 391

Punjab General Sales Tax Act, 1948 — Section 11, 20

High Courts30 Sept 1970

Hari Ram Vs Niranjan Lal and others

Punjab And Haryana At Chandigarh · (1971) RCR(Rent) 62

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17