High Courts28 Feb 1966Dismissed
Bakkar Singh and Another Vs Baggu Singh and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 926
Punjab Alienation of Land Act, 1900 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,406 of 4,611
High Courts25 Feb 1966Dismissed
Shiv Parshad Jain Vs Brij Lal
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0036
High Courts25 Feb 1966
SAHUKARA BANK LTD. Vs Income Tax OFFICER, LUDHIANA, AND OTHERS.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 745
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 1, 173, 220, 221, 222
High Courts25 Feb 1966
Piara Lal and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 1
Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3
High Courts25 Feb 1966Allowed
First National Bank Ltd. (In Liqn.) Vs Shri Devi Dayal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 292 : (1969) 39 CompCas 638
Banking Companies Act, 1949 — Section 45A , 45BCivil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 21 Rule 12, Order 6 Rule 15Succession Act, 1925 — Section 371, 372
High Courts25 Feb 1966Dismissed
Kanwar Behari Vs Smt. Vindhya Devi
Punjab And Haryana At Chandigarh · AIR 1966 P&H 481
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts25 Feb 1966Dismissed
Shiv Parshad Vs Brij Lal
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0009
High Courts23 Feb 1966Allowed
D.A.V. College, Hoshiarpur Society Vs Sarvada Nand Anglo Sanskrit Higher Secondary School, Managing Committee
Punjab And Haryana At Chandigarh · AIR 1967 P&H 501
Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
High Courts23 Feb 1966
Chiranji Lal and Bros. Vs The State of Delhi
Punjab And Haryana At Chandigarh · (1966) 18 STC 240
Civil Procedure Code, 1908 (CPC) — Section 15, 39Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts23 Feb 1966
Daulat Ram Vs Surinder Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 471 : (1966) 2 ILR (P&H) 913
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 3(5), Order 32 Rule 7
High Courts22 Feb 1966Dismissed
Ujagar Singh Piehhlag Vs Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 420
Civil Procedure Code, 1908 (CPC) — Section 47Punjab Custom (Limitation) Act, 1920 — Article 1
High Courts22 Feb 1966
Lakshmi Narayan Public Charity Trust Vs V.R. Tuteja, Tax Recovery Officer and Others
Punjab And Haryana At Chandigarh · (1974) 97 ITR 323
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 4(3)
High Courts21 Feb 1966Allowed
Ramesh Chander Garg Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 476
Constitution of India, 1950 — Article 15(4), 226
High Courts17 Feb 1966Dismissed
Ashok Kumar and Others Vs The Financial Commissioner Revenue, Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0032
Constitution of India, 1950 — Article 226
High Courts17 Feb 1966
COMMISSIONER OF Income Tax PUNJAB Vs BANKAMAL NARANJAN DAS KAITHAL.
Punjab And Haryana At Chandigarh · (1967) 65 ITR 337
Income Tax Act, 1961 — Section 24(2)
High Courts17 Feb 1966Allowed
Ram Gopal Mola Ram and Others Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 540 : (1967) 64 ITR 419
Constitution of India, 1950 — Article 295, 295(1)Finance Act, 1950 — Section 13
High Courts16 Feb 1966
Union of India (UOI) Vs Ram Nath Chitory
Punjab And Haryana At Chandigarh · AIR 1966 P&H 500 : (1966) 2 ILR (P&H) 907
Constitution of India, 1950 — Article 311Limitation Act, 1908 — Article 122
High Courts16 Feb 1966
Prem Payari Aggarwal Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 130 : (1966) 2 ILR (P&H) 902 : (1966) 18 STC 150
Central Sales Tax Act, 1956 — Section 3, 6
High Courts16 Feb 1966Allowed
Ram Kishan and Others Vs Jagdish Khatar and Others
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0003
Evidence Act, 1872 — Section 115
High Courts15 Feb 1966Dismissed
Dr. Maharaj Krishna Chopra and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 308
Motor Vehicles Act, 1988 — Section 110A