High Courts18 Oct 1966
D.L.F. Housing and Construction (P) Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1967 P&H 325
Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,395 of 4,611
High Courts14 Oct 1966Allowed
The State of Punjab Vs Lachhman Singh
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 142
Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 2, 5
High Courts13 Oct 1966
Indra Perfumery Co. and Others Vs Moti Lal Lalu Mal and Another
Punjab And Haryana At Chandigarh · (1966) 10 P&H CK 0025
Delhi Rent Control Act, 1958 — Section 14, 15(1)Transfer of Property Act, 1882 — Section 106, 111
High Courts13 Oct 1966
HUKAM CHAND ULFATRAI Vs COMMISSIONER OF Income Tax DELHI.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 619
Income Tax Act, 1922 — Section 66(1)
High Courts10 Oct 1966
GOPI LAL Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.
Punjab And Haryana At Chandigarh · (1967) 65 ITR 477
Income Tax Act, 1922 — Section 66(1)
High Courts10 Oct 1966
Official Receiver, Indore (Madhya Pradesh) and Another Vs Gurbax Singh and Others
Punjab And Haryana At Chandigarh · (1966) 10 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 11Constitution of India, 1950 — Article 133Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts10 Oct 1966
R. B. SETH GUJAR MAL MODI AND OTHERS Vs COMMISSIONER OF Income Tax PUNJAB, AND ANOTHER. ([1967] 64 I. T. R. (SH. N.) 6.).
Punjab And Haryana At Chandigarh · (1967) 64 ITR 249
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148, 149, 150, 297
High Courts10 Oct 1966
Gopi Lal Vs Commissioner of Income Tax Delhi and Rajasthan
Punjab And Haryana At Chandigarh · AIR 1967 P&H 505 : (1967) 2 ILR (P&H) 136
Income Tax (Amendment) Act, 1961 — Section 143(1), 247, 250, 267Income Tax Act, 1922 — Section 23, 30, 31, 38(5)
High Courts04 Oct 1966Allowed
Shiv Charan Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 103
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 161, 169, 173, 173(1)Penal Code, 1860 (IPC) — Section 120B, 148, 149, 188, 302
High Courts04 Oct 1966Allowed
Amar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 120 : (1967) 69 PLR 484
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 10A, 18, 18(1), 18(2), 18(4)Punjab Security of Land Tenures Rules, 1953 — Rule 21, 5
High Courts04 Oct 1966Dismissed
Sewa Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 89
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2), 21(3), 21(4), 42, 46(2)Income Tax Act, 1961 — Section 34
High Courts04 Oct 1966Allowed
Hari Krishan Sharma Vs The Sub-divisional Officer (Licensing Authority) and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 82
Constitution of India, 1950 — Article 19(1), 226, 39Punjab Cinemas (Regulation) Act, 1952 — Section 5, 5(1), 5(2), 5(3)Punjab Cinemas (Regulation) Rules, 1952 — Rule 3
High Courts28 Sept 1966Dismissed
K.K. Jaggia Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1968 P&H 97 : (1967) 1 ILR (P&H) 95
Constitution of India, 1950 — Article 226, 309Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7.2, 7.2(1), 7.2(2), 7.5
High Courts28 Sept 1966Allowed
The Delhi Cloth and General Mills Company Ltd. Vs The Municipal Corporation of Delhi and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 936
Delhi Municipal Corporation Act, 1957 — Section 178(1)
High Courts27 Sept 1966Dismissed
Gurdit Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 73
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 3(1), 32A, 32DDPunjab Land Revenue Act, 1887 — Section 15, 15(1)
High Courts26 Sept 1966
Delhi Beopar Mandal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1967 P&H 255
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 28(1)Partnership Act, 1932 — Section 4
High Courts26 Sept 1966Allowed
Chanan Dass Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 41
Civil Procedure Code, 1908 (CPC) — Section 107 , 115Constitution of India, 1950 — Article 226 , 227Delhi and Ajmer Rent Control Act, 1952 — Section 35 , 35(1)
High Courts23 Sept 1966Dismissed
Kali Ram Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 44
Constitution of India, 1950 — Article 226, 32Punjab Municipal Act, 1911 — Section 16, 20Punjab Resumption of Jagirs Act, 1957 — Section 2(3), 3, 4, 5, 5(1)
High Courts20 Sept 1966Allowed
Roshan Lal Sharma Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 47
Constitution of India, 1950 — Article 14, 16, 162, 309Punjab Civil Secretariat (State Service Class — II) Rules, 1963 — Rule 1, 2, 3, 8States Reorganisation Act, 1956 — Section 115(7), 117
High Courts19 Sept 1966
Jaswant Singh and Another Vs Smt. Pritam Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 482 : (1967) CriLJ 1690 : (1967) 1 ILR (P&H) 815
Criminal Procedure Code, 1898 (CrPC) — Section 118, 122, 143, 144, 145