High Courts12 Mar 1961Dismissed
Balwant Singh Gill Vs The Registrar, Co-operative Societies, Punjab, Jullundur and Another
Punjab And Haryana At Chandigarh · (1961) 03 P&H CK 0023
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,618 of 4,734
High Courts10 Mar 1961Dismissed
Kaur Singh Gajjan Singh Vs Jaggar Singh Kehar Singh Jaggar Singh Kehar Singh Vs Kaur Singh Gajjan Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 489 : (1961) 2 ILR (P&H) 664
Constitution of India, 1950 — Article 14, 15, 15(3)Hindu Succession Act, 1956 — Section 14, 30, 4
High Courts09 Mar 1961
State of Punjab Vs Dhanna Ram Har Bhagwan and Another
Punjab And Haryana At Chandigarh · (1961) 12 STC 612
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 21, 22
High Courts08 Mar 1961
State Vs Bukan Singh and Others
Punjab And Haryana At Chandigarh · (1961) CriLJ 546
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Mar 1961
Gandhi and Others Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 447
Contract Act, 1872 — Section 128
High Courts06 Mar 1961
J. DALMIA Vs COMMISSIONER OF Income Tax DELHI and RAJASTHAN.
Punjab And Haryana At Chandigarh · (1962) 44 ITR 127
Income Tax Act, 1961 — Section 66
High Courts03 Mar 1961
J. Dalmia Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 659
Companies Act, 1913 — Article 95, 96Income Tax Act, 1961 — Section 66(1)
High Courts01 Mar 1961
Bhag Mal Vs Master Khem Chand and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 421
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), 115
High Courts28 Feb 1961
Labh Singh and Chanan Singh Vs Superintendent, Nari Niketan
Punjab And Haryana At Chandigarh · (1961) CriLJ 542 : (1961) 2 ILR (P&H) 647
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 491
High Courts28 Feb 1961Dismissed
Raja Sir Harinder Singh Vs S. Bhag Singh S. Bhag Singh Vs Raja Sir Harinder Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 443
Limitation Act, 1963 — Article 90
High Courts28 Feb 1961
MATHURA PERSHAD and CO. Vs COMMISSIONER OF Income Tax, NEW DELHI.
Punjab And Haryana At Chandigarh · (1962) 45 ITR 486
Business Profits Tax Act, 1947 — Section 11(1)Income Tax Act, 1961 — Section 66(1)
High Courts27 Feb 1961Allowed
Lord Krishna Sugar Mills Ltd. and Another Vs Smt. Abnash Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 505 : (1961) 31 CompCas 587 : (1961) 2 ILR (P&H) 639
Companies (Court) Rules, 1959 — Rule 9, 96Companies Act, 1956 — Section 443(2)
High Courts26 Feb 1961
Chhotey Lal Moolchand and Another Vs Parbati Devi and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 378 : (1962) 2 ILR (P&H) 93
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Article 1
High Courts24 Feb 1961
COMMISSIONER OF Income Tax, DELHI Vs HARISH CHANDER JAGANNATH PRASAD.
Punjab And Haryana At Chandigarh · (1961) 43 ITR 231
Income Tax Act, 1961 — Section 66
High Courts24 Feb 1961
WEBBING AND BELTING FACTORY PRIVATE LTD. Vs COMMISSIONER OF Income Tax, NEW DELHI.
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 632 : (1961) 43 ITR 234
Income Tax Act, 1961 — Section 66(I)
High Courts24 Feb 1961Allowed
Bharat Singh and Another Vs Bhagirthi
Punjab And Haryana At Chandigarh · AIR 1961 P&H 475
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts23 Feb 1961Dismissed
Mota Singh and Others Vs Prem Parkash Kaur and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 614
Constitution of India, 1950 — Article 19Hindu Succession Act, 1956 — Section 3, 8Succession Act, 1925 — Section 100
High Courts22 Feb 1961
Mangat Rai and Others Vs Kidar Nath and Others
Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 579
Punjab Relief of Indebtedness Act, 1934 — Section 30, 30(1), 7, 7(1), 7(2)Usurious Loans Act, 1918 — Section 2(2), 2(3), 3, 3(1), 3(2)
High Courts22 Feb 1961
Krishan Khanna Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 32 : (1961) 2 ILR (P&H) 595
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 3, 5Motor Vehicles Act, 1939 — Section 133(3)
High Courts21 Feb 1961Allowed
Cantonment Board, Ferozepur Cantt Vs Bajrang Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 460 : (1961) 2 ILR (P&H) 565
Cantonments Act, 1924 — Section 273(1), 273(3)Cantonments Fund Servants Rules, 1937 — Rule 11, 12