High Courts28 Mar 1967Dismissed
Gurbakhsh Singh Vs The Deputy Commissioner
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 91
Civil Procedure Code, 1908 (CPC) — Section 80Punjab Land Revenue Act, 1887 — Section 13, 15, 3(8), 61, 66
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,390 of 4,611
High Courts28 Mar 1967Allowed
Subedar Samandar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 72
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 17, 17(4), 4, 5A, 6
High Courts28 Mar 1967
ORIENTAL CARPET MANUFACTURERS (INDIA) PRIVATE LTD. Vs COMMISSIONER OF WEALTH-TAX, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 85 : (1967) 65 ITR 326 : (1967) 69 PLR 615
COMPANIES ACT, 1956 — Section 3
High Courts27 Mar 1967
Pioneer Sports Works (Private) Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 82 : (1969) 1 LLJ 167
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17
High Courts24 Mar 1967Dismissed
Keso and Others Vs Gopal Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 73 : (1967) 69 PLR 454
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts24 Mar 1967Dismissed
Triloki Nath Vs Firm Hindu Joint Family Tara Chand, Avadh Behari and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 77
Partnership Act, 1932 — Section 19, 22
High Courts22 Mar 1967
LALCHAND MOHAN LAL FAZILKA Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 66 : (1967) 65 ITR 418
Income Tax Act, 1922 — Section 26A
High Courts22 Mar 1967
Chhotta Singh and Others Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 435 : (1969) CriLJ 1529 : (1969) 2 ILR (P&H) 249
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 39
High Courts21 Mar 1967
Amir Chand Gupta Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1969) 1 LLJ 162
Employees State Insurance Act, 1948 — Section 82
High Courts21 Mar 1967Dismissed
Sarla Devi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 62 : (1967) 69 PLR 769
Civil Procedure Code, 1908 (CPC) — Section 20East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts17 Mar 1967Allowed
Ambala Bus Syndicate (P) Ltd. Vs M/s Indra Motors Kurali
Punjab And Haryana At Chandigarh · (1967) 03 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Section 11East Punjab Urban Rent Restriction Act, 1949 — Section 15
High Courts17 Mar 1967
PATIALA BISCUIT MANUFACTURERS PVT. LTD. Vs COMMISSIONER OF Income Tax PUNJAB, HIMACHAL PRADESH, JAMMU AND KASHMIR.
Punjab And Haryana At Chandigarh · (1967) 66 ITR 33
Income Tax Act, 1961 — Section 66(1)
High Courts17 Mar 1967Dismissed
Mukhtiara Vs Sardarni Virpal Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 239
Evidence Act, 1872 — Section 101Land Acquisition Act, 1894 — Section 52A
High Courts16 Mar 1967Dismissed
The State of Punjab Vs S. Bhagwan Singh Grewal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 58 : (1968) 1 ILR (P&H) 55
Limitation Act, 1908 — Article 102
High Courts15 Mar 1967Allowed
Gajjan Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 53 : (1967) 69 PLR 395
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30A, 30B(3), 30E
High Courts14 Mar 1967Allowed
Kawal Nain Singh Vs The Panjab University
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 40 : (1967) 69 PLR 392
High Courts14 Mar 1967Dismissed
The Union of India (UOI) Vs Sheela Devi and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 44
Land Acquisition Act, 1894 — Section 18, 25, 25(1), 25(2), 4
High Courts13 Mar 1967Dismissed
Shiv Charan Dass and Others Vs The Amritsar Improvement Trust and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 25
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Land Acquisition Act, 1894 — Section 4, 9Punjab Development of Damaged Areas Act, 1951 — Section 1, 11, 12, 2, 3
High Courts13 Mar 1967Allowed
State of Punjab Vs Giani Bir Singh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 479 : (1968) 1 ILR (P&H) 10
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Specific Relief Act, 1877 — Section 42Transfer of Property Act, 1882 — Section 53
High Courts12 Mar 1967
COMMISSIONER OF Income Tax, PUNJAB. Vs MOTHU RAM PREM CHAND.
Punjab And Haryana At Chandigarh · (1967) 66 ITR 638
Income Tax Act, 1922 — Section 28(1)(c), 66(1)