High Courts11 Nov 1971Dismissed
Banta Singh and others Vs Phuman Singh and another
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0007
Punjab Pre-emption Act, 1913 — Section 15(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 3 of 23
High Courts11 Nov 1971Dismissed
Sadhu Singh Vs Devi Dayal Kohli
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 10
Criminal Procedure (Amendment) Act, 1955 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 407, 417, 417(3), 494Penal Code, 1860 (IPC) — Section 379, 406, 509
High Courts10 Nov 1971Dismissed
M/s. Deluxe Dhaba Ambala Cantt Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0004
Punjab General Sales Tax Act, 1948 — Section 11(6)
High Courts09 Nov 1971Dismissed
Ranjit Kaur Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 670 : (1972) 74 PLR 430
Hindu Marriage (Amendment) Act, 1964 — Section 13(1), 13(1A)Hindu Marriage Act, 1955 — Section 10, 13, 13(1A), 23, 23(1)Penal Code, 1860 (IPC) — Section 323, 342, 392
High Courts09 Nov 1971Dismissed
Mohinder Singh Kohli, Bottle Marchant, Chowk Arya Samaj, Bhatinda Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0035
Punjab Excise Act, 1914 — Section 3(6a)
High Courts09 Nov 1971
COMMISSIONER OF GIFT-TAX, PATIALA Vs TAJ NATH.
Punjab And Haryana At Chandigarh · (1972) 86 ITR 96
Hindu Succession Act, 1956 — Section 30
High Courts09 Nov 1971
Dayal Singh Vs Bhajan Kaur
Punjab And Haryana At Chandigarh · AIR 1973 P&H 44 : (1974) 2 ILR (P&H) 1
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 12, 13, 16, 23(1)
High Courts09 Nov 1971
Commissioner of Gift-tax Vs Tej Nath
Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 498 : (1972) 74 PLR 1
Gift Tax Act, 1958 — Section 2
High Courts09 Nov 1971Dismissed
Smt. Ranjit Kaur Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 670 : (1972) 74 PLR 430
Hindu Marriage Act, 1955 — Section 13
High Courts08 Nov 1971Allowed
Dilbagh Rai Vs Brahm Datt and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 666
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 19, 19(3), 3, 5Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12(2)
High Courts08 Nov 1971Allowed
In the Matter of Companies Act, In the Matter of The Rohtak Krishna Trading Company Ltd. and Mahabir Prasad etc. Vs The Rohtak Krishna Trading Company Ltd. etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 658
Companies Act, 1956 — Section 166, 397, 398, 399, 403Forward Contracts (Regulation) Act, 1952 — Section 2, 5, 5(2), 6, 9A(1)
High Courts08 Nov 1971Dismissed
Surinder Singh Vs Rajinder Kaur
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 654
Criminal Procedure Code, 1898 (CrPC) — Section 179, 181(2)Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 403
High Courts08 Nov 1971
Shri Mahabir Prashad and others Vs The Rohtak Krishna Trading Company Ltd. and others
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0001
Companies Act, 1953 — Section 397, 398
High Courts07 Nov 1971Dismissed
Bhupinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 60
Punjab Security of Land Tenures Rules, 1956 — Rule 6, 6(5), 6(6)
High Courts05 Nov 1971Allowed
Smt. Veena Kumari Vs Prem Kumar
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0009
Hindu Marriage Act, 1955 — Section 13(1)(ii)
High Courts04 Nov 1971Dismissed
Sohan Lal Surinder Prakash and Others Vs National Ins. Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (1972) ACJ 324
Motor Vehicles Act, 1988 — Section 110A
High Courts04 Nov 1971
Suraj Bhan and Others Vs Balwan Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 276
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12Limitation Act, 1963 — Section 21, 6
High Courts03 Nov 1971Allowed
Samdu and others Vs Subhan Khan and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 639
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts03 Nov 1971
S. Iqbal Singh Vs S. Gurdas Singh Badal and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 163 : (1972) 1 ILR (P&H) 554
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 , Order 1 Rule 10(2), Order 6 Rule 17Constitution of India, 1950 — Article 226, 227, 245(1), 246(1), 327Parliamentary Elections Act, 1868 — Section 51
High Courts03 Nov 1971Allowed
Samdu etc. Vs Subhan Khan etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 639
Administration of Evacuee Property Act, 1950 — Section 2, 46, 7, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80East Punjab Evacuee Property (Administration) Ordinance, 1949 — Section 7