High Courts25 Aug 1960
HEMRAJ CHANDAN LAL Vs COMMISSIONER OF Income Tax, PUNJAB, PEPSU, HIMACHAL PRADESH AND JAMMU AND KASHMIR.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 329
Income Tax Act, 1961 — Section 66
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,627 of 4,734
High Courts25 Aug 1960Dismissed
P.S. Kaicker and Another Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1961 P&H 60
High Courts25 Aug 1960Allowed
Mst. Payari Vs Faqir Chand Alakha and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 167 : (1961) CriLJ 549 : (1961) 1 ILR (P&H) 153
Penal Code, 1860 (IPC) — Section 494
High Courts25 Aug 1960
COMMISSIONER OF Income Tax, SIMLA Vs SIMLA BANKING AND INDUSTRIAL CO. LTD.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 332
COMPANIES ACT, 1956 — Section 153
High Courts25 Aug 1960
COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR AND HIMACHAL PRADESH Vs JAGATJIT DISTILLING AND ALLIED INDUSTRIES LTD.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 328
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts23 Aug 1960Allowed
Gurdas Dayaram Vs Mst. Prito and Another Mst. Prito and Another Vs Gurdas Dayaram
Punjab And Haryana At Chandigarh · AIR 1961 P&H 203
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Hindu Succession Act, 1956 — Section 14
High Courts23 Aug 1960Allowed
Smt. Banso and Others Vs Charan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 45
Hindu Succession Act, 1956 — Section 4(1), 8
High Courts22 Aug 1960
S. Kalyan Singh Vs Sh. Tej Kaur
Punjab And Haryana At Chandigarh · AIR 1961 P&H 480 : (1961) 1 ILR (P&H) 303
Hindu Marriage Act, 1955 — Section 28, 3Punjab Courts Act, 1918 — Section 10, 38, 39
High Courts19 Aug 1960Allowed
Beli Ram alias Beli Mal and Another Vs The Assessing Authority and Treasury Officer, and Another
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 136
Constitution of India, 1950 — Article 226, 227Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 5
High Courts18 Aug 1960Allowed
The State Vs Gurdial Singh Gill and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 77
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts18 Aug 1960Allowed
Gian Chand Sharma Vs Bansi Lal and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 31 : (1961) 1 ILR (P&H) 115
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Evidence Act, 1872 — Section 20
High Courts18 Aug 1960
The Brita Cotton Spinning and Weaving Mills Vs Summer Chand
Punjab And Haryana At Chandigarh · AIR 1962 P&H 68 : (1961) 1 ILR (P&H) 108
Employees State Insurance Act, 1948 — Section 40(1)
High Courts18 Aug 1960Dismissed
Kishan Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 1
Constitution of India, 1950 — Article 12, 31, 31APunjab Village Common Lands (Regulation) Act, 1953 — Section 3
High Courts16 Aug 1960Allowed
Banke Behari Lal Prahladilal and Others Vs Jagan Nath Madan and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 476
Constitution of India, 1950 — Article 226
High Courts16 Aug 1960Allowed
Mohammad Ishaq Mohd. Ismail Vs Mohd. Bashir Ahmad Khan and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 8 : (1961) 1 ILR (P&H) 96
Civil Procedure Code, 1908 (CPC) — Section 145, 9
High Courts16 Aug 1960Dismissed
Roop Chand Sharma Vs Avtar Singh Brar
Punjab And Haryana At Chandigarh · AIR 1961 P&H 101 : (1961) CriLJ 308
Contempt of Courts Act, 1971 — Section 3
High Courts11 Aug 1960Dismissed
Gopal Dass and Another Vs Roshan Lal Kapur and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 323 : (1961) 1 ILR (P&H) 91
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(1), 11(2), 11(3)
High Courts10 Aug 1960
Waliati Ram Nathu Ram Vs Municipal Committee, Rupar
Punjab And Haryana At Chandigarh · AIR 1960 P&H 669 : (1961) 1 ILR (P&H) 80
Punjab Municipal Act, 1911 — Section 61, 61(1), 62(10)
High Courts09 Aug 1960
Balmokand Lal Hira Nand Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1961 P&H 3 : (1961) 1 ILR (P&H) 72
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 310, 311
High Courts09 Aug 1960Allowed
Associated Hotels of India Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 66
Constitution of India, 1950 — Article 226