High Courts25 Aug 1971Allowed
Munshi Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 107 : (1972) 74 PLR 495
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1971
458 judgments · page 9 of 23
High Courts25 Aug 1971
Suraj Kaur Vs Shingara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 341
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Aug 1971
Bhago Vs Bachni and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 169
Hindu Adoptions and Maintenance Act, 1956 — Section 27
High Courts24 Aug 1971
Dalmia Dadri Cement Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 90 ITR 297
Income Tax Act, 1922 — Section 10(2), 35(1)
High Courts24 Aug 1971
Kundanlal Verma Vs Sushila Devi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 283
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts24 Aug 1971
Hardial Singh and Another Vs Bagga Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 343
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 41 Rule 4, 151
High Courts23 Aug 1971
Jathedar Sadhu Singh and Others Vs Charan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 347
Court Fees Act, 1870 — Section 7Land Acquisition Act, 1894 — Section 17(2)Punjab Village Common Lands (Regulation) Act, 1961 — Section 4
High Courts19 Aug 1971Dismissed
Smt. Chhima Devi Vs Devi Dass
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 88 : (1971) 73 PLR 1000
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
High Courts19 Aug 1971
Balwant Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1972) CriLJ 703
Penal Code, 1860 (IPC) — Section 148, 149, 307, 365
High Courts19 Aug 1971Dismissed
Chhima Devi Vs Devi Dass
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 88 : (1971) 73 PLR 1000
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts18 Aug 1971
Shazada Nand and Sons Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 90 ITR 91
Income Tax Act, 1961 — Section 28, 36(1)
High Courts17 Aug 1971Allowed
Ram Kumar etc. Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 84
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Punjab) Rules, 1958 — Rule 39, 57Industrial Disputes Act, 1947 — Section 3, 39
High Courts17 Aug 1971
Gumani Ram Siri Ram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1972) 85 ITR 67
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts16 Aug 1971
Registered Society, Arya Priti Nidhi Sabha, Punjab Gurudatt Bhawan, Jullundur City and others Vs Paras Ram
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0045
High Courts16 Aug 1971
Karnail Singh and Others Vs Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 426
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts12 Aug 1971
Waryam Singh Vs The State
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0057
Penal Code, 1860 (IPC) — Section 302, 324
High Courts12 Aug 1971
State of Haryana Vs Ramji Lal Devi Sahai and Another
Punjab And Haryana At Chandigarh · (1972) CriLJ 796
Probation of Offenders Act, 1958 — Section 11, 4
High Courts12 Aug 1971
Dayanand Anglo-Vedic College Managing Committee New Delhi and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 170 : (1972) 1 ILR (P&H) 364
Constitution of India, 1950 — Article 14, 170, 170(1), 171, 171(1)Guru Nanak Dev University Act, 1969 — Section 5(3)Punjab Reorganisation Act, 1966 — Section 13, 72, 72(1)
High Courts12 Aug 1971
Jita Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 281
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts12 Aug 1971
Narinder Singh and Others Vs Randhawa Transport Co. Private Ltd. and Others
Punjab And Haryana At Chandigarh · (1973) 43 CompCas 341
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Companies (Court) Rules, 1959 — Rule 11, 21Companies Act, 1956 — Section 397, 398