High Courts12 Feb 1971
The Regional Transport Authority, Patiala and Another Vs Gurbachan Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 5 : (1971) 2 ILR (P&H) 94
Motor Vehicles Act, 1988 — Section 2(18), 2(20), 2(22), 2(23), 2(25)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 20 of 23
High Courts11 Feb 1971Dismissed
The State of Haryana Vs Mohan Singh
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0035
Penal Code, 1860 (IPC) — Section 279, 338
High Courts11 Feb 1971Dismissed
Darshan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 55
Criminal Procedure Code, 1898 (CrPC) — Section 190Police Act, 1861 — Section 20Punjab Excise Act, 1914 — Section 11, 3(8), 46, 46(1), 60
High Courts11 Feb 1971Dismissed
Gian Chand Tangri Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 133
Constitution of India, 1950 — Article 16, 16(1)Punjab Civil Secretariat (State Service Class II) (1st Amendment) Rules, 1966 — Rule 8(1)
High Courts10 Feb 1971Dismissed
Shri Gurcharan Singh Mann Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 49
Pepsu Secretariat Services Recruitment, Promotion, Punishment and Seniority Rules, 1952 — Rule 15
High Courts10 Feb 1971Dismissed
Gurcharan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 49
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Pepsu Secretariat Services Recruitment, Promotion, Punishment and Seniority Rules, 1952 — Rule 15
High Courts09 Feb 1971
Lachhman Dass Ram Kishan Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 112
Constitution of India, 1950 — Article 133
High Courts08 Feb 1971
Inder Vs Gurdit Singh
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 43
Constitution of India, 1950 — Article 227Punjab Tenancy Act, 1887 — Section 77, 77(3), 99
High Courts08 Feb 1971
Charan Singh Vs Jagir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 392 : (1973) 2 ILR (P&H) 230
Punjab Security of Land Tenures Act, 1953 — Section 17Punjab Tenancy Act, 1887 — Section 2(6), 4(5)
High Courts05 Feb 1971
Jug Lal and Another Vs The Gram Panchayat of Village Siwa and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 393
Punjab Gram Panchayat Act, 1952 — Section 2Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts05 Feb 1971
Sham Kaur Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 71
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 25
High Courts05 Feb 1971Allowed
M.K. Bakshi Deputy Excise and Taxation Commissioner (Distilleries), Punjab, Patiala Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0007
Constitution of India, 1950 — Article 226
High Courts05 Feb 1971Allowed
Om Parkash Chawla Vs The Union of India
Punjab And Haryana At Chandigarh · (1971) RCR(Rent) 328
Arbitration Act, 1940 — Section 34
High Courts05 Feb 1971
Amar Singh Vs Chhaju Singh and another
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0003
Evidence Act, 1872 — Section 50
High Courts04 Feb 1971
Mangat Rai and Others Vs Mohan Lal
Punjab And Haryana At Chandigarh · AIR 1971 P&H 429 : (1971) RCR(Rent) 693 : (1971) RCR(Rent) 310
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 15Transfer of Property Act, 1882 — Section 106
High Courts04 Feb 1971
Birjinder Singh Vs The Kurukshetra University and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 17
High Courts03 Feb 1971Dismissed
The Steel and General Mills Company Ltd. New Industrial Area Vs The Additional District Judge, Rohtak, and others
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0039
Payment of Wages Act, 1936 — Section 15
High Courts03 Feb 1971
Vir Bhan Aggarwal Vs Kunj Lal and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 456 : (1971) RCR(Rent) 331
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts03 Feb 1971
Hari Singh Kaka Singh Vs Harijan Co-operative Society of Chupki
Punjab And Haryana At Chandigarh · AIR 1971 P&H 422
Limitation Act, 1908 — Article 148
High Courts03 Feb 1971
Ram Sarup Mohan Singh Vs The Deputy Commissioner, Rohtak and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 408
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102(2)