Civil Procedure Code, 1908 (CPC) — Section 80Defence of India Act, 1971 — Section 14, 16(1), 16(2), 17(1), 17(2)Defence of India Rules, 1962 — Rule 75A, 75A(4)

Read judgment

High Courts02 Jan 1961Dismissed

Sat Narain and Others Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 314

Defence of India Act, 1939 — Section 14, 15, 17, 19Defence of India Rules, 1962 — Rule 75AEvidence Act, 1872 — Section 115

Read judgment

High Courts30 Dec 1960

SHRI RAMA NAND Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 384 : (1961) 42 ITR 315

Income Tax Act, 1961 — Section 43

Read judgment

High Courts28 Dec 1960Dismissed

Badri Dass Nihala Mal Vs Chunilal Roda Mal and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 398 : (1961) 2 ILR (P&H) 378

Civil Procedure Code, 1908 (CPC) — Section 100 , 101Transfer of Property Act, 1882 — Section 53(1)

Read judgment

High Courts26 Dec 1960

Charan Singh Harnam Singh and Another Vs Gurdial Singh Harnam Singh and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 301 : (1961) 2 ILR (P&H) 340

Punjab Laws Act, 1872 — Section 5

Read judgment

High Courts22 Dec 1960Dismissed

Balkishan Vs Subash Chand and Another

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 262

East Punjab Urban Rent Restriction Act, 1949 — Section 3

Read judgment

High Courts22 Dec 1960Allowed

Lachhman Singh Sunder Singh Vs Pritam Chand Kirpa Mal and Another

Punjab And Haryana At Chandigarh · AIR 1970 P&H 304

Limitation Act, 1963 — Article 64, 65Punjab Pre-emption Act, 1913 — Section 15(1)

Read judgment

High Courts22 Dec 1960Dismissed

Ram Lal Jain Vs Central Bank of India Ltd., Bombay

Punjab And Haryana At Chandigarh · AIR 1961 P&H 340 : (1961) 31 CompCas 338 : (1961) 2 ILR (P&H) 219

Contract Act, 1872 — Section 151, 73Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 17, 2(6)

Read judgment

High Courts22 Dec 1960

Rup Ram Kalu Ram Aggarwal Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 336 : (1961) 2 ILR (P&H) 325 : (1961) 1 LLJ 740

Constitution of India, 1950 — Article 300, 300(1)

Read judgment

High Courts22 Dec 1960Dismissed

Baldev Singh Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 313

Constitution of India, 1950 — Article 14, 19(1), 31Income Tax Act, 1961 — Section 23A, 3, 34, 34(1), 34(3)

Read judgment

High Courts21 Dec 1960Dismissed

Santa Singh and Another Vs Jawahar Singh and Others

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 207

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts21 Dec 1960Dismissed

Sardarilal and Others Vs Shrimati Shakuntla Devi

Punjab And Haryana At Chandigarh · AIR 1961 P&H 378 : (1961) 2 ILR (P&H) 293

Transfer of Property Act, 1882 — Section 53A, 54

Read judgment

High Courts16 Dec 1960

British India Corporation Ltd. and Another Vs Industrial Tribunal, Punjab, Patiala and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 154

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25J

Read judgment

High Courts13 Dec 1960

SRI MOHAN TAYAL Vs COMMISSIONER OF Income Tax PUNJAB.

Punjab And Haryana At Chandigarh · (1962) 46 ITR 1230

Income Tax Act, 1961 — Section 66(2)

Read judgment

High Courts13 Dec 1960

British Motor and Cycle Mart Vs Babu Lal and Others

Punjab And Haryana At Chandigarh · (1961) 2 LLJ 611

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25, 25F

Read judgment

High Courts13 Dec 1960

S. Gurdip Singh Vs Union of India and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 8 : (1961) 2 ILR (P&H) 179

Government of India Act, 1919 — Section 96B(2)Pensions Act, 1871 — Section 4

Read judgment

High Courts12 Dec 1960Dismissed

Sardha Ram Vs Paras Ram

Punjab And Haryana At Chandigarh · (1961) 2 ILR (P&H) 279

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 29, 29(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(15)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 13(2), 13(3), 13(4)

Read judgment