High Courts23 Apr 1971Dismissed
Smt. Bhago Vs Bant Singh alias Balwant Singh
Punjab And Haryana At Chandigarh · (1971) 04 P&H CK 0030
Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 16 of 23
High Courts23 Apr 1971
Daulat Singh and Others Vs The Deputy Commissioner, Karnal and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 28
Constitution of India, 1950 — Article 226
High Courts20 Apr 1971
Raghvir Parshad etc. Vs Chet Ram
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 323
High Courts20 Apr 1971
Raj Kumar Vs Girja Shanker
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 320
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 19, 4
High Courts20 Apr 1971Allowed
Municipal Committee, Hansi Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1971) 04 P&H CK 0022
Punjab Municipal Act, 1911 — Section 59
High Courts20 Apr 1971Allowed
Raj Kumar Jain Vs Girja Shanker
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 320 : (1971) RCR(Rent) 697
East Punjab Urban Rent Restriction Act, 1949 — Section 19
High Courts19 Apr 1971
The Model Town Welfare Council, Ludhiana Vs Bhupinder Pal Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 76 : (1971) 2 ILR (P&H) 579 : (1971) RCR(Rent) 617
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2
High Courts19 Apr 1971
Mohinder Singh Nand Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1971) CriLJ 1764
Evidence Act, 1872 — Section 32, 8Penal Code, 1860 (IPC) — Section 302, 307, 326, 452
High Courts16 Apr 1971
Uttam Singh Sarpanch Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 131
Constitution of India, 1950 — Article 226, 227Gram Panchayat Act, 1952 — Section 102(1)Gram Panchayat Rules, 1965 — Rule 23(1)
High Courts16 Apr 1971Dismissed
Gurdial Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 311
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 102(1), 102(2)
High Courts16 Apr 1971Dismissed
Bachan Singh Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1971) 04 P&H CK 0002
High Courts15 Apr 1971Allowed
Ram Chand Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 269
East Punjab Utilization of Lands Act, 1949 — Section 2
High Courts15 Apr 1971Allowed
Santa Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 263 : (1972) 74 PLR 58
High Courts15 Apr 1971Allowed
Santa Singh Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 263 : (1972) 74 PLR 58
Constitution of India, 1950 — Article 226, 227Nazool Lands (Transfer) Rules, 1956 — Rule 3, 5, 8
High Courts15 Apr 1971Allowed
Harbhagwan Das Vs Daljit Singh
Punjab And Haryana At Chandigarh · (1971) 04 P&H CK 0018
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts15 Apr 1971
Guru Nanak Ex Servicemen Co-operative T.F. Society Group No. 2 and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 83
Constitution of India, 1950 — Article 13(2), 14, 226, 227East Punjab Utilization of Lands Act, 1949 — Section 3, 5, 6Punjab Laws Act, 1872 — Section 6
High Courts15 Apr 1971Allowed
Ram Chand Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 269
City of Bangalore Improvement Act, 1945 — Section 27A, 52Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(31), 14East Punjab General Sales Tax Act, 1948 — Section 5
High Courts10 Apr 1971Allowed
Lekh Singh Vs The State
Punjab And Haryana At Chandigarh · (1971) 04 P&H CK 0003
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts07 Apr 1971
Amarjit Singh Vs Saroj Malik
Punjab And Haryana At Chandigarh · AIR 1972 P&H 21 : (1973) 2 ILR (P&H) 221
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts06 Apr 1971Dismissed
O.P. Oberoi and Company Vs Charu Ram
Punjab And Haryana At Chandigarh · (1971) ACJ 349
Workmens Compensation Act, 1923 — Section 3, 30