High Courts21 Mar 1972
Gobind Ram and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 471 : (1974) 2 ILR (P&H) 540
Constitution of India, 1950 — Article 19, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 16 of 21
High Courts21 Mar 1972
Lakha Singh Vs The Registrar, Co-operative Societies, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 13 : (1974) 2 ILR (P&H) 597
Constitution of India, 1950 — Article 14Co-operative Societies Act, 1912 — Section 15A, 2, 27, 27(2)Punjab Co-operative Societies Rules, 1963 — Rule 25, 26, 45
High Courts21 Mar 1972
Employees' State Insurance Corporation, Chandigarh Vs Dalmia Dadri Cement Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 414
Employees State Insurance (Amendment) Act, 1966 — Section 29, 32, 43Employees State Insurance Act, 1948 — Section 66, 66(1), 67, 75(2), 82(2)General Clauses Act, 1897 — Section 6
High Courts20 Mar 1972
Sucha Singh Vs Gurnam Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 418
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 41 Rule 27, 99
High Courts17 Mar 1972
Ram Sarup Vs Sant Lal
Punjab And Haryana At Chandigarh · AIR 1972 P&H 377
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 7 Rule 14, 151
High Courts17 Mar 1972
Brahm Singh and Others Vs Tarsem Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 246
High Courts17 Mar 1972
Pahar Chand and Sons Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 30 STC 211
Punjab General Sales Tax Act, 1948 — Section 11, 2, 22, 23, 5
High Courts16 Mar 1972
Mehta Lal Chand Vs The Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 378 : (1974) 2 ILR (P&H) 533
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33
High Courts16 Mar 1972
Surjit Kaur Vs Gurcharan Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 18
Evidence Act, 1872 — Section 23Hindu Marriage Act, 1955 — Section 9
High Courts16 Mar 1972Dismissed
Gurbachan Singh and another Vs Bhag Singh and another
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0001
High Courts15 Mar 1972Dismissed
Kanwal Singh Vs Hardwari Lal
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 525
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 33, Order 41 Rule 35(3), Order 41 Rule 36Constitution of India, 1950 — Article 145Representation of the People Act, 1951 — Section 116A, 116C, 116C(1), 117, 118
High Courts15 Mar 1972
Naginder Singh and Others Vs Chief Settlement Commissioner, Punjab, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 382
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 1972
Haravtar Singh and Others Vs The Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 467
Constitution of India, 1950 — Article 14
High Courts10 Mar 1972Allowed
The Union of India (UOI) and Others Vs Kirpal Singh, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 507
Constitution of India, 1950 — Article 226, 227, 309Punjab Educational Service (Class III) School Cadre Rules, 1955 — Rule 10, 3, 7States Reorganisation Act, 1956 — Section 115(7)
High Courts10 Mar 1972
Bachan Singh Vs The Agricultural Co-operative Society, Gujjarwal
Punjab And Haryana At Chandigarh · AIR 1972 P&H 476
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Mar 1972Dismissed
Ved Prakash Sethi Vs Musafir Transport Co. Ltd., Mansa and Others
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0049
Motor Vehicles Act, 1988 — Section 110A, 110B, 110D
High Courts09 Mar 1972
Sain Dass Vs Sardari Lal and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 28
Punjab Security of Land Tenures Act, 1953 — Section 17
High Courts09 Mar 1972
T. Bhandari Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 308
Punjab Urban Immovable Property Tax Act, 1940 — Section 5
High Courts09 Mar 1972
Committee of Management of Gurdwara Manji Sahib, Ambala City Vs Shiromani Gurdwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · AIR 1973 P&H 252 : (1974) 2 ILR (P&H) 505
Constitution of India, 1950 — Article 226, 227Sikh Gurdwaras Act, 1925 — Section 108B, 108C, 124, 124(2), 142(1)
High Courts08 Mar 1972Allowed
Mahinder Singh Vs Dial Singh
Punjab And Haryana At Chandigarh · (1973) ACJ 50
Workmens Compensation Act, 1923 — Section 17