COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1971

458 judgments · page 23 of 23

High Courts08 Jan 1971

Jaisi Ram Vs Financial Commissioner, Revenue, Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 72 : (1973) 1 ILR (P&H) 614

Constitution of India, 1950 — Article 226, 227Punjab Tenancy Act, 1887 — Section 39(1), 39(2)

Read judgment

High Courts08 Jan 1971Allowed

Des Raj Vs The Treasury Officer and Assessing Authority etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 631 : (1972) 74 PLR 852

Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 5

Read judgment

High Courts08 Jan 1971Allowed

Des Raj Vs The Treasury Officer and Assessing Authority, Patiala and others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 631 : (1972) 74 PLR 852

Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 5

Read judgment

High Courts08 Jan 1971Allowed

Kesar Singh Vs Tara Chand and another

Punjab And Haryana At Chandigarh · (1971) 01 P&H CK 0004

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

Read judgment

High Courts07 Jan 1971Allowed

Jit Ram and others Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 25

Penal Code, 1860 (IPC) — Section 149, 302

Read judgment

High Courts07 Jan 1971

Faqir Singh Vs Gurbachan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 399

Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts07 Jan 1971

Jit Ram, etc. Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 25

Criminal Procedure Code, 1898 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 149, 302

Read judgment

High Courts07 Jan 1971Dismissed

Vatoo Ram Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 602

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409Punjab Gram Panchayat Act, 1952 — Section 10, 102(1), 15, 25

Read judgment

High Courts07 Jan 1971Dismissed

Vatoo Ram Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 602

Punjab Gram Panchayat Act, 1952 — Section 102(1)

Read judgment

High Courts06 Jan 1971Allowed

S. Sant Singh Vs The Assessing Authority and Others

Punjab And Haryana At Chandigarh · (1971) 28 STC 567

Punjab General Sales Tax Act, 1948 — Section 10, 13

Read judgment

High Courts06 Jan 1971

The State of Haryana Vs Prakash Chand

Punjab And Haryana At Chandigarh · (1971) CriLJ 1404 : (1973) 2 ILR (P&H) 227

Essential Commodities Act, 1955 — Section 3, 7

Read judgment

High Courts06 Jan 1971

Dyal Kaur Vs Ujagar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 18 : (1973) 2 ILR (P&H) 6

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 33 Rule 9, 115

Read judgment

High Courts06 Jan 1971

Commissioner of Income Tax Vs Dr. Sham Lal Narula

Punjab And Haryana At Chandigarh · (1972) 84 ITR 625

Land Acquisition Act, 1894 — Section 16, 34

Read judgment

High Courts06 Jan 1971Dismissed

Union of India (UOI) Vs Ram Lal, Contractor

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 19

Civil Procedure Code, 1908 (CPC) — Section 80, 9Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 35, 36

Read judgment

High Courts05 Jan 1971Allowed

Devi Shanker Parbhakar Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 111

Read judgment

High Courts05 Jan 1971Allowed

Devi Shanker Parbhakar Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 111

Constitution of India, 1950 — Article 226, 227, 311, 311(2)Punjab Public Relations Department (Gazetted) Services, s, 1958 — Rule 10, 10(1), 9

Read judgment

High Courts04 Jan 1971Dismissed

Devi Chand Vs Chatar Singh, etc.

Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 1

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 10, 32E, 7, 7A, 7A(2)

Read judgment

High Courts04 Jan 1971

Sadhu Sukh Ram Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 487 : (1973) 1 ILR (P&H) 597

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 23(3)

Read judgment