High Courts18 Mar 1971Allowed
The Malwa Sugar Factory, Dhuri Vs Mst Bhagwan Kaur and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 195 : (1971) 73 PLR 790
Workmens Compensation Act, 1923 — Section 2(n)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 18 of 23
High Courts18 Mar 1971
The Malwa Sugar Factory Vs Bhagwan Kaur etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 195 : (1971) 73 PLR 790
Workmens Compensation Act, 1923 — Section 12(1), 2
High Courts17 Mar 1971
Ram Singh, etc. Vs Bishan Sarup Bansal, Superintending Canal Officer etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 169
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 16, 21, 22, 28, 30
High Courts17 Mar 1971
Victory Public Hill Motor Transport Co. (Pvt.) Ltd. Vs Kartar Bus Service Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 491 : (1973) 2 ILR (P&H) 184
Motor Vehicles Act, 1939 — Section 64
High Courts17 Mar 1971Allowed
Union of India (UOI) Vs Market Area Committee
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 180
Limitation Act, 1908 — Section 23Limitation Act, 1963 — Section 2, 22Punjab Agricultural Procedure Markets Act, 1961 — Section 31, 31(1), 31(2)
High Courts17 Mar 1971
Ram Parshad Vs Gobinda etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 187
Punjab Security of Land Tenures Act, 1953 — Section 17A, 17A(1), 17B, 17B(1), 18
High Courts17 Mar 1971Dismissed
Employees State Insurance Corporation Vs Sh. B.S. Kapoor, Ceneral Manager and Proprietor of M/s. Organo Chemical Industries, Sonepat and others
Punjab And Haryana At Chandigarh · (1971) 03 P&H CK 0007
Employees State Insurance Act, 1948 — Section 82(2)
High Courts16 Mar 1971Dismissed
Suraj Bhan and others Vs Balwant Singh
Punjab And Haryana At Chandigarh · (1971) 03 P&H CK 0037
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts15 Mar 1971
Shanti Devi and Others Vs General Manager, Haryana Roadways, Ambala and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 65 : (1971) 2 ILR (P&H) 210
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 109, 110, 151Constitution of India, 1950 — Article 133 , 136Contempt of Courts Act, 1971 — Section 3
High Courts15 Mar 1971
Sunder Dass Bhagwan Dass and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 109 : (1971) 2 ILR (P&H) 226
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 4, 7, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 16
High Courts10 Mar 1971
Controller of Estate Duty Vs Jai Gopal Mehra
Punjab And Haryana At Chandigarh · (1972) 85 ITR 175
Estate Duty Act, 1953 — Section 10, 2, 2(15), 27, 9
High Courts10 Mar 1971Dismissed
Behari Lal etc. Vs Shmt. Kaushalya Devi
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 167 : (1971) RCR(Rent) 439
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 1, 141 , 151Punjab High Court Rules and Orders — Rule 7
High Courts10 Mar 1971Dismissed
Kartar Singh Vs Jagat Singh and Others
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 110
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 5 Rule 20, Order 9 Rule 13, 35AConstitution of India, 1950 — Article 226 , 227
High Courts10 Mar 1971Allowed
The Controller of Estate Duty Vs Jai Gopal Mehra
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 190
Estate Duty Act, 1953 — Section 10, 10(1), 2(15), 27, 9Partnership Act, 1932 — Section 14, 15, 29, 30, 32Stamp Duties Act, 1920 — Section 102(2)
High Courts09 Mar 1971
Kehr Singh Vs Satbir, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 162
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(3), Order 17 Rule 3, Order 23 Rule 1(3), Order 23 Rule 3
High Courts08 Mar 1971Allowed
Usha Vs Sudhir Kumar
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 248
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 10, 24, 26, 28, 36
High Courts08 Mar 1971
Shakuntla Tandan Vs Sardari Lal Tandan
Punjab And Haryana At Chandigarh · AIR 1972 P&H 29
Hindu Marriage Act, 1955 — Section 13(1, 9
High Courts08 Mar 1971Dismissed
Amir Chand Vs The Punjab State etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 156
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 24
High Courts04 Mar 1971
Commissioner of Income Tax (Central) Vs National Exhibitors
Punjab And Haryana At Chandigarh · (1973) 88 ITR 210
Income Tax Act, 1961 — Section 271
High Courts02 Mar 1971Dismissed
Shri Krishan Kumar Sanan and others Vs The Punjab State and another
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 242 : (1972) 74 PLR 149
Punjab Municipal Act, 1911 — Section 62A(3)