High Courts14 Oct 1971
The Atlas Cycle Industries Ltd. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1972) 29 STC 730
Factories Act, 1948 — Section 49, 50Punjab General Sales Tax Act, 1948 — Section 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 5 of 23
High Courts13 Oct 1971Allowed
Jarnail Singh and others Vs Intzamia Committee, Dharamshala and others
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0034
High Courts13 Oct 1971Dismissed
Delco Engineering Works Vs General Motors Corporation
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 502
Limitation Act, 1908 — Article 120, 23Trade and Merchandise Marks Act, 1958 — Section 12(3) , 27(2)
High Courts13 Oct 1971Allowed
Tara Chand and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0005
Punjab Co-operative Societies Act, 1961 — Section 59
High Courts12 Oct 1971Allowed
Sat Pal Gupta and others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0028
Constitution of India, 1950 — Article 226
High Courts12 Oct 1971
Commissioner of Income Tax Vs Arjan Singh
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 470 : (1973) 87 ITR 494
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(1), 2(1)
High Courts11 Oct 1971Dismissed
Panta Singh and others Vs Phuman Singh and others
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0020
Punjab Pre-emption Act, 1913 — Section 15(1)
High Courts11 Oct 1971
Avtar Singh Ranjit Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1973) 30 STC 116
Limitation Act, 1963 — Section 5Punjab General Sales Tax Act, 1948 — Section 11, 22
High Courts08 Oct 1971Dismissed
Shri Surjit Singh Sud, Chairman, Improvement Trust, Jullundur Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 453
Punjab Town Improvement Act, 1922 — Section 73
High Courts08 Oct 1971
Rajinder Lal Vs Om Parkash Madan
Punjab And Haryana At Chandigarh · AIR 1973 P&H 21
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 29, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 90
High Courts08 Oct 1971Allowed
Industrial Finance Corporation of India Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1973) 30 STC 581
Punjab General Sales Tax Act, 1948 — Section 11BTransfer of Property Act, 1882 — Section 58, 60
High Courts08 Oct 1971Dismissed
Surjit Singh Sud Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 453
Constitution of India, 1950 — Article 14Employment, Suspension, Removal and Conduct of Officers and Servants of the Trust Rules, 1945 — Rule 1, 10, 11B, 12, 13Punjab Improvement Trust Leave Rules, 1944 — Rule 3
High Courts07 Oct 1971Dismissed
Labh Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 449
Penal Code, 1860 (IPC) — Section 108, 109, 111, 161, 420
High Courts06 Oct 1971Dismissed
Shri Joginder Singh Vs Shri Dev Singh
Punjab And Haryana At Chandigarh · (1971) 10 P&H CK 0022
Workmens Compensation Act, 1923 — Section 30
High Courts06 Oct 1971Allowed
The State of Punjab and Another Vs Bhagat Ram Amar Nath
Punjab And Haryana At Chandigarh · (1971) 28 STC 676
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 21
High Courts29 Sept 1971Dismissed
Harbans Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 443 : (1972) 74 PLR 26
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts29 Sept 1971
Mal Singh and Another Vs Ram Kaur
Punjab And Haryana At Chandigarh · AIR 1973 P&H 124
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Sept 1971Dismissed
Harbans Singh Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 443 : (1972) 74 PLR 26
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 409, 466
High Courts28 Sept 1971Dismissed
The Divisional Personnel Officer, Northern Railways, D.S. Office Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 438
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 12, 15, 15(2), 7
High Courts28 Sept 1971Dismissed
Mahant Shiv Nath Vs Punjab Wakf Board
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 434
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1