High Courts23 Dec 1971Dismissed
The Municipal Committee, Banga Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0016
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 1 of 23
High Courts22 Dec 1971
Sat Paul and Another Vs Jai Bhan Ananta Saini
Punjab And Haryana At Chandigarh · AIR 1973 P&H 58
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149, 151, 21Court Fees Act, 1870 — Section 12Limitation Act, 1963 — Section 5
High Courts21 Dec 1971
Atlas Cycle Industries Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1973) 1 LLJ 182
Industrial Disputes Act, 1947 — Section 10, 12, 18, 19, 2
High Courts21 Dec 1971
Mulkh Raj Krishan Kumar and Co. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 62 : (1972) 2 ILR (P&H) 161
Punjab Excise Act, 1914 — Section 36Punjab Liquor Licence Rules, 1956 — Rule 36(23), 36(24), 37(33)
High Courts20 Dec 1971
Lal Singh and Others Vs Surjit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 49
High Courts20 Dec 1971
Chandgi Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 1971
Y.S. Kumar and Another Vs Kuldip Singh Jaspal
Punjab And Haryana At Chandigarh · AIR 1972 P&H 326
High Courts13 Dec 1971Allowed
Dera Baba Ram Gir Vs The State of Haryana, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 129
Punjab Land Revenue (Surcharge) Act, 1954 — Section 1(3), 2, 2(1), 3
High Courts13 Dec 1971Allowed
Dera Baba Ram Gir Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 129
Punjab Land Revenue (Surcharge) Act, 1954 — Section 2
High Courts10 Dec 1971Allowed
Mangal Singh Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 119
Punjab Civil Services Rules — Rule 8.116, 8.119, 8.45, 8.46Punjab Reorganisation Act, 1966 — Section 79, 80, 80(1), 80(2), 80(20)Rent and Mortgage Interest Restrictions (Amendment) Act, 1933 — Section 3(1)
High Courts10 Dec 1971
Madan Mohan and Others Vs The Superintending Canal Officer and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 208
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts10 Dec 1971Allowed
Smt. Kusam Latta Vs Hari Charan
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0008
Hindu Marriage Act, 1955 — Section 9
High Courts09 Dec 1971Dismissed
Dina Nath Bhandari Vs Parkash Chand Jain
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(1)
High Courts08 Dec 1971
The State of Punjab and Another Vs Aryavarta Industries Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1973) 30 STC 200
Central Sales Tax Act, 1956 — Section 5Punjab General Sales Tax Act, 1948 — Section 5
High Courts07 Dec 1971Dismissed
Om Parkash Vs The Director, Postal Services and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 72
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 18, 19Constitution of India, 1950 — Article 310, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 258(2), 306, 349, 562
High Courts07 Dec 1971
Om Prakash Vs The Director Postal Services (Posts and Telegraphs Department), Ambala and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14 , 15, 16, 17, 18Constitution of India, 1950 — Article 226, 227, 311(1)Penal Code, 1860 (IPC) — Section 109, 120
High Courts06 Dec 1971Dismissed
Bimal Kishore Kapur Vs The Chartered Bank Amritsar
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0013
Transfer of Property Act, 1882 — Section 67A
High Courts03 Dec 1971Dismissed
Harjit Singh and another Vs Hardev Singh Chhina and others
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0018
Constitution of India, 1950 — Article 226
High Courts02 Dec 1971Allowed
Mam Chand and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0007
Constitution of India, 1950 — Article 226
High Courts02 Dec 1971Allowed
Wazir Chand Vs Chief Settlement Commissioner, Punjab and another
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0006
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 57