High Courts17 Feb 1960
Manohar Lal Munshi Lal Vs Commissioner of Income Tax, New Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 520 : (1962) 44 ITR 618
Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,633 of 4,734
High Courts17 Feb 1960Allowed
Sodhi Shamsher Singh Vs Pepsu State and Others
Punjab And Haryana At Chandigarh · AIR 1961 P&H 358
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 80
High Courts16 Feb 1960
COMMISSIONER OF Income Tax Vs HUKAM CHAND DALAL.
Punjab And Haryana At Chandigarh · (1962) 44 ITR 614
Income Tax Act, 1961 — Section 66(1)
High Courts16 Feb 1960
Mangal Sain Vs The Chief Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 626
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts16 Feb 1960
Thakar Dass Vs Chief Regional Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 474
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 15, 7, 8Provincial Insolvency Act, 1920 — Section 28
High Courts16 Feb 1960Dismissed
Smt. Chando Devi Vs Municipal Committee, Delhi
Punjab And Haryana At Chandigarh · AIR 1961 P&H 424
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts14 Feb 1960
Jullundur Vegetable Syndicate Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1962 P&H 248
East Punjab General Sales Tax Act, 1948 — Section 10, 11, 16, 22, 4(1)East Punjab General Sales Tax Rules, 1949 — Rule 40Income Tax Act, 1961 — Section 23(4), 24B
High Courts12 Feb 1960
Municipal Committee, Raikot Vs Ram Lal Jain and others
Punjab And Haryana At Chandigarh · (1960) 02 P&H CK 0003
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(c), 2, 2(s)Punjab Municipal Act, 1911 — Section 61(2)
High Courts10 Feb 1960
Durga Parshad Vs Custodian of Evacuee Property 'P' Block, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 341
Administration of Evacuee Property Act, 1950 — Section 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 47East Punjab Evacuees (Administration of Property) Act, 1947 — Section 15(1), 17(1), 8(1)
High Courts09 Feb 1960
Kirori Jugal Kishore and Another Vs Man Bai and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 485
High Courts05 Feb 1960
COMMISSIONER OF Income Tax, PUNJAB Vs GURSAHAI SAIGAL.
Punjab And Haryana At Chandigarh · (1961) 41 ITR 592
Income Tax Act, 1922 — Section 66(1)
High Courts04 Feb 1960
COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR AND HIMACHAL PRADESH. Vs NATHU RAM BABU RAM.
Punjab And Haryana At Chandigarh · (1960) 38 ITR 591
High Courts04 Feb 1960Allowed
Mst. Biro Mahajan Vs Dulla Singh
Punjab And Haryana At Chandigarh · AIR 1961 P&H 175
Limitation Act, 1908 — Article 64, 19Punjab Relief of Indebtedness Act, 1934 — Section 26
High Courts01 Feb 1960
Ravinder Kumar Sardari Lal Vs District Magistrate, Delhi
Punjab And Haryana At Chandigarh · AIR 1960 P&H 332 : (1960) CriLJ 981
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 226Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts27 Jan 1960
Anant Ram Munshi Vs Spedding Dinga Singh and Company and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 415
High Courts27 Jan 1960
Bahadur Singh and Others Vs Har Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 328
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
High Courts27 Jan 1960
Shree Gopal Paper Mills Ltd. Vs Ram Labhaya Mal and Others
Punjab And Haryana At Chandigarh · AIR 1960 P&H 375 : (1960) 1 FLR 381 : (1961) 1 LLJ 627
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 6
High Courts25 Jan 1960
Union of India (UOI) Vs Sh. Roshan Lal Gupta and Another
Punjab And Haryana At Chandigarh · AIR 1961 P&H 128
Defence of India Act, 1939 — Section 19
High Courts22 Jan 1960Dismissed
Smt. Samitran Devi Vs Suba Ram
Punjab And Haryana At Chandigarh · AIR 1961 P&H 161
Guardians and Wards Act, 1890 — Section 25
High Courts21 Jan 1960Dismissed
M. Mohan Lal Kalia Vs Wood Trading Co.
Punjab And Haryana At Chandigarh · AIR 1961 P&H 234 : (1962) 32 CompCas 454