High Courts07 Sept 1971Dismissed
Kartar Singh Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0037
Lunacy Act, 1912 — Section 62
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 8 of 23
High Courts07 Sept 1971
Ram Sarup Vs Samunder Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 280 : (1974) 1 ILR (P&H) 317
Constitution of India, 1950 — Article 15Punjab Gram Panchayat Act, 1952 — Section 5(4)
High Courts06 Sept 1971
Sher Singh Vs Additional Director, Consolidation of Holdings, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 294 : (1974) 1 ILR (P&H) 309
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts02 Sept 1971
The Administrator, Municipality Yamunanagar Vs Saraswati Industrial Syndicate Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 165 : (1974) 1 ILR (P&H) 281
Punjab Municipal Act, 1911 — Section 84, 85(2)
High Courts02 Sept 1971Dismissed
Nasib Singh and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 285
Criminal Procedure (Amendment) Act, 1955 — Section 106, 79Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(4), 196, 196A, 196A(2)Evidence Act, 1872 — Section 11, 79
High Courts02 Sept 1971Dismissed
Nasib Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 285
Penal Code, 1860 (IPC) — Section 120B, 467
High Courts31 Aug 1971Dismissed
Darbara Singh Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0054
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 17
High Courts31 Aug 1971
The Punjab Transport Co-operative Society Ltd. Vs The State Transport Commissioner, Punjab, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 167
Motor Vehicles Act, 1939 — Section 47, 62Punjab Motor Vehicles Rules, 1940 — Rule 4. 64 A, 4. 64 A(1), 4. 64 A(2)
High Courts30 Aug 1971
Ram Sarup Jug Lal Vs Harphul Jaggu and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 338 : (1974) 1 ILR (P&H) 278
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Northern India Canal and Drainage Act, 1873 — Section 30FF
High Courts30 Aug 1971Dismissed
Nirula Brothers Private Ltd. Vs Krishan Kumar Khurana
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 273
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts27 Aug 1971
Kidar Nath and Others Vs Ram Chand and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 335
High Courts26 Aug 1971Allowed
In Re: Industrial Cables (India) Limited Industrial Area
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 257
Companies Act, 1956 — Section 17, 17(1), 189
High Courts26 Aug 1971
Commissioner of Income Tax Vs Jai Hind Picture Co. (P.) Ltd.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 114 : (1973) 87 ITR 218
Income Tax Act, 1922 — Section 10(2)Punjab Urban Immovable Property Tax Act, 1940 — Section 2, 3
High Courts26 Aug 1971
Balkesh and Another Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 197 : (1974) 1 ILR (P&H) 267
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)Transfer of Property Act, 1882 — Section 106
High Courts26 Aug 1971
Fateh Chand Jairam Dass Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 88 ITR 226
Income Tax Act, 1961 — Section 149, 149(1)
High Courts26 Aug 1971
Sat Pal Gobind Ram Vs Ram Chand Sadhu Ram
Punjab And Haryana At Chandigarh · AIR 1972 P&H 339
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2, 3(2), 6Transfer of Property Act, 1882 — Section 106
High Courts26 Aug 1971Allowed
Industrial Cables (India) Ltd. Vs Registrar of Companies
Punjab And Haryana At Chandigarh · (1973) 43 CompCas 353
Companies Act, 1956 — Section 17(1)
High Courts25 Aug 1971Allowed
Munshi Singh Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 107 : (1972) 74 PLR 495
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32BB, 32BB(1), 32BB(3), 32C, 32D
High Courts25 Aug 1971Dismissed
Sat Dev Vs The Punjab State etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 93
Constitution of India, 1950 — Article 14, 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 3Patiala Municipal (Executive Officers) Act, 2003 — Section 1(2)
High Courts25 Aug 1971
Harnek Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 232 : (1972) 1 ILR (P&H) 451
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 19, 20, 20(2), 21, 21