COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,338 of 4,611

High Courts26 Feb 1970

B.K. Talwar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 48

Constitution of India, 1950 — Article 226Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 8States Reorganisation Act, 1956 — Section 116(2)

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High Courts26 Feb 1970Dismissed

Administrator Amritsar Municipality Vs Bhupinder Singh

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 319

Criminal Procedure Code, 1898 (CrPC) — Section 438Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 6

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High Courts26 Feb 1970

Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1971) 79 ITR 164

Electricity Act, 1910 — Section 7, 7(1)Income Tax Act, 1922 — Section 10(2)

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High Courts26 Feb 1970Allowed

Sir Sahabji Mills Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 312

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16

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High Courts26 Feb 1970Allowed

Raja Ram Baru Ram and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 361 : (1972) 1 ILR (P&H) 287

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 19(1), 226, 31(1)Food Corporations Act, 1964 — Section 42

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High Courts26 Feb 1970

Teja Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 96

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20

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High Courts26 Feb 1970

Ajit Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1971 P&H 94 : (1971) CriLJ 494

Penal Code, 1860 (IPC) — Section 100, 300

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High Courts25 Feb 1970

Commissioner of Income Tax Vs Ramlal Mansukh Rai

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 282 : (1970) 77 ITR 964

Income Tax Act, 1922 — Section 30

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High Courts25 Feb 1970

Shanti Devi Vs General Manager, Punjab Roadways and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 13 : (1970) 72 PLR 798

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High Courts25 Feb 1970Dismissed

M.S. Oberoi Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1970 P&H 407

Civil Procedure Code, 1908 (CPC) — Section 113Constitution (Amendment) Act, 1968 — Section 10EConstitution of India, 1950 — Article 13, 14, 226, 227, 228

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High Courts25 Feb 1970