High Courts03 Nov 1971Allowed
Anup Kumar Vs Bhagwat etc.
Punjab And Haryana At Chandigarh · (1971) 11 P&H CK 0010
Court Fees Act, 1870 — Section 7(v)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 4 of 23
High Courts30 Oct 1971Dismissed
M/s. Nirula brothers pvt. Ltd. Vs Krishan Kumar Khurana
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0033
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts29 Oct 1971Dismissed
Madho Singh Vs Mukhtiar Singh and another
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0030
High Courts27 Oct 1971Dismissed
Balwant Singh Vs Gurdial Singh etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 633 : (1971) 73 PLR 1032 : (1972) RCR(Rent) 85
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts27 Oct 1971Dismissed
Balwant Singh Vs Gurdial Singh and another
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 633 : (1971) 73 PLR 1032
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(v)
High Courts22 Oct 1971Dismissed
Smt. Bhagan and others Vs Het Ram
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0029
High Courts22 Oct 1971
Karam Chand Kakkar Vs Income Tax Officer and Another
Punjab And Haryana At Chandigarh · (1974) 93 ITR 198
Income Tax Act, 1961 — Section 147, 148, 149
High Courts21 Oct 1971
Santokh Singh Karam Singh of Malout Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1973) 31 STC 77
Punjab General Sales Tax Act, 1948 — Section 17, 22
High Courts21 Oct 1971
Gian Chand Vs Tirath Ram Gupta
Punjab And Haryana At Chandigarh · AIR 1973 P&H 210
Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1
High Courts21 Oct 1971Dismissed
Surjit Singh alias Sita and another Vs Mst. Hardev Kaur and others
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts21 Oct 1971
Shingara Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts20 Oct 1971
Commissioner of Income Tax Vs Gian Chand and Co.
Punjab And Haryana At Chandigarh · (1973) 87 ITR 113
Income Tax Act, 1961 — Section 185
High Courts20 Oct 1971Allowed
Shri Durga Industries Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 548
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 26, 26(1), 27, 27(1), 47
High Courts20 Oct 1971
Bhagwan Das and Others Vs The Financial Commissioner, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 423
Punjab Security of Land Tenures Act, 1953 — Section 18, 18(1), 4(5)Punjab Security of Land Tenures Rules, 1956 — Rule 23(3)
High Courts19 Oct 1971Dismissed
Harbans Singh Uberoi Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 530
Constitution of India, 1950 — Article 226, 227, 233, 234, 235High Court Establishment (Appointment and Condition of Service) Rules, 1952 — Rule 3Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 2
High Courts15 Oct 1971
Sohan Singh Vs Jawala Singh Natha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 52 : (1974) 1 ILR (P&H) 479
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 2
High Courts15 Oct 1971Allowed
Sawan Ram Vs Gobinda Ram and another
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0006
East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)
High Courts14 Oct 1971Allowed
Sohan Lal and another Vs Central Government and another
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 615
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts14 Oct 1971Dismissed
M/S. Lahore Sargodha Transport Company Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0027
Industrial Disputes Act, 1947 — Section 7
High Courts14 Oct 1971Allowed
Sohan Lal etc. Vs Central Government etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 615
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 149, 151, 152Constitution of India, 1950 — Article 226 , 227Criminal Procedure Code, 1898 (CrPC) — Section 480 , 481