Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 226 , 227Punjab Co-operative Societies Act, 1961 — Section 27

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High Courts08 Aug 1968Dismissed

Khushal Singh Vs The Judicial Magistrate, 1st Class and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 481

Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 23, 38, 48, 48(3)

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High Courts07 Aug 1968Allowed

Sialkot Silk Stores Vs Chief Commissioner, Union Territory

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 302 : (1969) 23 STC 51

Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 6Punjab Reorganisation Act, 1966 — Section 2, 88

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High Courts06 Aug 1968

Raj Singh Baldev Kishan Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1969) 72 ITR 735

Income Tax Act, 1922 — Section 10(2)

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High Courts05 Aug 1968Allowed

Harinder Kaur alias Bhupinder Kaur Vs The Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 161

Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 12, 12(1), 12(2), 16, 5

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High Courts05 Aug 1968

Commissioner of Income Tax Vs Col. H.H. Raja Sir Harinder Singh

Punjab And Haryana At Chandigarh · (1969) 73 ITR 433

Income Tax Act, 1922 — Section 12B

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High Courts01 Aug 1968Dismissed

Messrs. Kharati Ram Bansi Lal and others Vs Shmt. Radha Rani and another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 374

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts01 Aug 1968

P.D. Gaur Vs Balasundram

Punjab And Haryana At Chandigarh · AIR 1969 P&H 60 : (1969) CriLJ 320 : (1969) 2 ILR (P&H) 385

Contempt of Courts Act, 1971 — Section 3

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High Courts01 Aug 1968Dismissed

Kharaiti Ram Bansi Lal Vs Shmt. Radha Rani and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 374

East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 15, 15(1), 15(7)

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High Courts31 Jul 1968Allowed

Puran Singh Vs Gehal Singh and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 369

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, 151Limitation Act, 1963 — Section 5

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High Courts31 Jul 1968

Basant Lal Malhotra Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 178 : (1969) 2 ILR (P&H) 292

Constitution of India, 1950 — Article 234, 309Punjab Civil Services Rules — Rule 4.2

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High Courts31 Jul 1968Allowed

Puran Singh Vs Gehal Singh and others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 369

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts31 Jul 1968Dismissed

Ram Sarup and Brothers Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 756

Central Provinces and Berar Sales Tax Rules, 1947 — Rule 20AConstitution of India, 1950 — Article 226, 227, 32Income Tax Act, 1961 — Section 270, 271, 272, 273

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High Courts30 Jul 1968