High Courts01 Dec 1971Allowed
Chanan Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 12 P&H CK 0019
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 2 of 23
High Courts30 Nov 1971
Seth Brothers Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1973) 90 ITR 191
Income Tax (Amendment) Act, 1965 — Section 132(8), 6Income Tax Act, 1961 — Section 132
High Courts30 Nov 1971
Madan Singh Vs Sham Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 122
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts29 Nov 1971Dismissed
Nazar Singh Sarwan Singh Vs The State of Haryana, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 46
Constitution of India, 1950 — Article 226, 227, 255, 304Punjab Passengers and Goods Taxation (Amendment) Act, 1952 — Section 2Punjab Passengers and Goods Taxation (Amendment) Ordinance, 1952 — Ordinance 2
High Courts27 Nov 1971
Shrimati Mohinder Kaur Vs Desa Singh
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0023
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(ii)
High Courts26 Nov 1971
Shri Ude Singh Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 29
Punjab Gram Panchayat Act, 1952 — Section 6(5)(g)
High Courts26 Nov 1971
Ude Singh Vs The State of Haryana, etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 29
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(1)Constitution of India, 1950 — Article 12, 13(3), 19(1), 226, 298General Clauses Act, 1897 — Section 3(31)
High Courts25 Nov 1971Dismissed
Singha Vs The State
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0013
Penal Code, 1860 (IPC) — Section 402
High Courts19 Nov 1971Allowed
Shrimati Damyanti Devi etc. Vs Shrimati Sita Devi etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 677
Fatal Accidents Act, 1855 — Section 1, 1A, 2Fatal Accidents Act, 1959 — Section 2(1)Motor Vehicles (Amendment) Act, 1956 — Section 110, 110A, 110F, 80
High Courts19 Nov 1971Allowed
Damyanti Devi and Others Vs Sita Devi and Others
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0033
Fatal Accidents Act, 1855 — Section 1, 1A, 2Motor Vehicles (Amendment) Act, 1956 — Section 80Motor Vehicles Act, 1988 — Section 110, 110A, 110B, 110C, 110D
High Courts18 Nov 1971
Shiv Lal Vs Ishar Das
Punjab And Haryana At Chandigarh · AIR 1973 P&H 249
Arbitration Act, 1940 — Section 11Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts18 Nov 1971Allowed
Inder Parkash Anand Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 698
Civil Services (Classification, Control and Appeal) Rules — Rule 60Constitution of India, 1950 — Article 14, 200, 226, 227, 233Criminal Procedure Code, 1898 (CrPC) — Section 494
High Courts16 Nov 1971Dismissed
Messrs Sohan Lal and Sons and others Vs Union of India
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0027
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Nov 1971Dismissed
Brij Lal Khera Vs Raksha Devi and Another
Punjab And Haryana At Chandigarh · (1972) ACJ 69
Motor Vehicles Act, 1939 — Section 96(2)
High Courts16 Nov 1971Dismissed
Baldev Raj Sharma Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 20
Punjab Civil Services Rules — Rule 2.49Punjab Municipal Act, 1911 — Section 232, 233, 234, 235, 236
High Courts16 Nov 1971Dismissed
Shri Baldev Raj Sharma Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 20
Punjab Municipal Act, 1911 — Section 236
High Courts12 Nov 1971
Bharat Singh and Company Vs The State of Haryana, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 14
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 97Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(1), 10A(2)
High Courts12 Nov 1971Allowed
Municipal Committee, Amritsar Vs Dheru Ram
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0012
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts12 Nov 1971Allowed
Municipal Committee, Amritsar Vs Shri Dheru Ram
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0002
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts11 Nov 1971Dismissed
Gajjan Singh and others Vs Bachan Singh and others
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0016
Hindu Adoptions and Maintenance Act, 1956 — Section 16