High Courts11 May 1970Dismissed
Umed Singh Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1970) 05 P&H CK 0008
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1970
485 judgments · page 15 of 25
High Courts07 May 1970Dismissed
The Municipal Committee Ludhiana Vs Surrinder Kumar
Punjab And Haryana At Chandigarh · (1970) 05 P&H CK 0038
Punjab Municipal Act, 1911 — Section 35
High Courts07 May 1970Dismissed
Jagat Singh Vs Gurminder Singh, etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 240
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 12General Clauses Act, 1897 — Section 8(1)Limitation Act, 1908 — Article 10, 120, 97
High Courts07 May 1970
Commissioner of Income Tax Vs Goyal Oil Mills
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 252 : (1970) 78 ITR 414
Income Tax Act, 1922 — Section 10(2)
High Courts07 May 1970Dismissed
Standard Dyeing and Finishing Mills Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 258
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 19A, 2, 4
High Courts07 May 1970Dismissed
Hazara Singh, etc. Vs Jewan Singh, etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 265
High Courts06 May 1970
Jangir Singh and Another Vs Harmel Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 2 : (1972) 2 ILR (P&H) 351 : (1970) 72 PLR 1018
High Courts06 May 1970Dismissed
Kishan Lal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 234
Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Punjab Minor Minerals Concession Rules, 1964 — Rule 28, 29, 30, 30(2), 31(3)
High Courts05 May 1970
State on Behalf of The Court Vs Kanwal Singh
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 228
Penal Code, 1860 (IPC) — Section 34
High Courts05 May 1970
Gurbaksh Singh Vs The State Of Punjab and others
Punjab And Haryana At Chandigarh · (1970) 05 P&H CK 0035
Constitution of India, 1950 — Article 226
High Courts05 May 1970Dismissed
Ambala Electric Supply Company Ltd. Vs Walaiti Lal Kohli and Others
Punjab And Haryana At Chandigarh · (1970) 40 CompCas 1121
Companies Act, 1956 — Section 111, 155
High Courts05 May 1970Allowed
Calcutta Insurance Ltd. Vs Bhupinder Singh and Others
Punjab And Haryana At Chandigarh · (1970) ACJ 344 : (1972) 2 ILR (P&H) 158 : (1970) 72 PLR 724
Motor Vehicles Act, 1939 — Section 110A
High Courts05 May 1970
Sardul Singh, Head Constable Vs Inspector-General of Police and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 481 : (1970) 2 ILR (P&H) 489
Constitution of India, 1950 — Article 16, 16(1), 226, 227, 311Punjab Police Rules, 1934 — Rule 13.1, 13.10, 13.9
High Courts05 May 1970
State Vs Kanwal Singh
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 228
Criminal Procedure Code, 1898 (CrPC) — Section 288, 479APenal Code, 1860 (IPC) — Section 193
High Courts04 May 1970Allowed
Baddan Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 215
Administration of Evacuee Property Act, 1950 — Section 46, 46Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36Evacuee Interest (Separation) Act, 1951 — Section 9(2)
High Courts04 May 1970Dismissed
Asa Nand Vs Swatantarpaul Singh, etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 151
Punjab Alienation of Land Act, 1900 — Section 5
High Courts04 May 1970Dismissed
Asa Nand Vs Swatantar Paul Singh and others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 151
Punjab Pre-emption Act, 1913 — Section 15
High Courts04 May 1970Dismissed
Gurdip Singh Sra and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 218
Constitution of India, 1950 — Article 14, 16, 16(1), 18Punjab Education Service Class III, School Cadre Rules, 1955 — Rule 7Punjab Services Integration Rules, 1957 — Rule 16
High Courts01 May 1970Dismissed
Tikan Vs Dharamvir Singh and others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 62
Punjab Pre-emption Act, 1913 — Section 10(1)(a)
High Courts01 May 1970Dismissed
Tikan Vs Dharamvir Singh etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 62