High Courts17 Sept 1971Allowed
Lakshmi Oil Mills Vs Thakar Dass etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 358
Employees State Insurance Act, 1948 — Section 61Workmens Compensation Act, 1923 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 7 of 23
High Courts17 Sept 1971Allowed
Kartar Singh and others Vs Arjan Singh and others
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0009
Punjab Custom (Power to Contest) Act, 1920 — Section 8
High Courts16 Sept 1971
Tara Chand Hari Ram Vs The Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (1973) 30 STC 342
Punjab General Sales Tax Act, 1948 — Section 11, 22
High Courts16 Sept 1971Allowed
Major Manohar Lal Vs The Union of India (UOI) and Other
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 351
Army Act, 1950 — Section 108, 109, 113, 153, 154Army Rules, 1954 — Rule 40, 40(2), 40(3), 41, 63
High Courts15 Sept 1971Dismissed
Jagar Singh Vs Superintending Canal Officer and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 344
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 3(1), 3(2), 30A, 30FF, 30FF(4)
High Courts15 Sept 1971Dismissed
Jagar Singh Vs Superinteding Canal Officer, Hissar Bhakra Canal Circle, Hissar and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 344
Constitution of India, 1950 — Article 226
High Courts14 Sept 1971Allowed
Mam Raj and others Vs Darshan Singh alias Ranjit Singh and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 333
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3(1)
High Courts14 Sept 1971Allowed
Mam Raj and Others Vs Darshan Singh alias Ranjit Singh and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 333
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(2), Order 41 Rule 2, Order 41 Rule 23A, Order 41 Rule 25Limitation Act, 1963 — Section 14, 5
High Courts14 Sept 1971
Devinder Kumar Kewal Kumar Vs The State
Punjab And Haryana At Chandigarh · (1973) 30 STC 352
Punjab General Sales Tax Act, 1948 — Section 22, 5, 7
High Courts13 Sept 1971
State of Punjab Vs Bachittar Singh Lal Singh and Others
Punjab And Haryana At Chandigarh · (1972) CriLJ 341 : (1972) 1 ILR (P&H) 472
Penal Code, 1860 (IPC) — Section 149, 302, 307, 34
High Courts13 Sept 1971
Smt. Dropti Vs Chinta and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 330
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts13 Sept 1971
Gurdial Singh and Others Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 254
Transfer of Property Act, 1882 — Section 52
High Courts13 Sept 1971
Rajinder Kapur Vs Man Mohan Singh Tandon
Punjab And Haryana At Chandigarh · AIR 1972 P&H 142
Hindu Marriage Act, 1955 — Section 10(1), 12(1)
High Courts13 Sept 1971Allowed
Dropti Vs Chinta and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 330
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 8
High Courts13 Sept 1971Dismissed
Dilbhari Vs The Municipal Committee
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 373
Municipal Works Rules of 1925 — Rule 14(1), 14(2), 15, 6Punjab Municipal Act, 1911 — Section 102, 138, 240, 96, 97
High Courts10 Sept 1971Allowed
Budh Ram Vs Sawni
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0050
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Sept 1971
Harbhajan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 31 : (1974) 1 ILR (P&H) 320
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 86(3)
High Courts08 Sept 1971
Gurdial Singh Uppal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1972) 85 ITR 238
Income Tax Act, 1961 — Section 94(2), 94(3)
High Courts08 Sept 1971
National Rice and Dal Mills Vs The Food Corporation of India, New Delhi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 26 Rule 4
High Courts07 Sept 1971
Commissioner of Income Tax Vs Oriental Carpet Manufacturers (India) P. Ltd.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 312 : (1973) 90 ITR 373
Income Tax Act, 1922 — Section 10(2)