High Courts08 Mar 1972Dismissed
Mehar Singh, Sarpanch Vs The Director of Panchayats Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 499
Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 17 of 21
High Courts08 Mar 1972
Amar Singh and Another Vs Ram Rakha
Punjab And Haryana At Chandigarh · AIR 1972 P&H 383
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts08 Mar 1972
Balwant Singh Vs Gram Sabha, Behrampur Bet and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 309
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 16
High Courts08 Mar 1972
Karnail Singh Amar Singh Vs Bhupinder Kaur
Punjab And Haryana At Chandigarh · AIR 1973 P&H 19
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 34, 420, 506
High Courts08 Mar 1972
State of Punjab Vs S. Bhagwant Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 41
Limitation Act, 1908 — Article 14
High Courts08 Mar 1972Allowed
Mohinder Singh Vs Dial Singh
Punjab And Haryana At Chandigarh · (1973) ACJ 50
Workmens Compensation Act, 1923 — Section 17
High Courts07 Mar 1972
Kartar Singh Vs Lal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 385 : (1974) 2 ILR (P&H) 489
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1)Punjab Land Revenue Act, 1887 — Section 122
High Courts07 Mar 1972
Santa Singh Vs Basanta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 30
High Courts07 Mar 1972Allowed
State of Punjab and Others Vs Lt. J.P.S. Kapoor
Punjab And Haryana At Chandigarh · (1973) ACJ 216
Motor Vehicles Act, 1939 — Section 110A, 110A(3), 77, 78
High Courts06 Mar 1972
Amar Singh Lamba Vs Sewa Singh and Another
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 202 : (1973) 90 ITR 1
Income Tax Act, 1961 — Section 138, 138(1)
High Courts03 Mar 1972
Shriomani Gurdwara Parbandhak Committee, Amritsar Vs Mahant Isher Singh Chela Deva Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 389
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, Order 45 Rule 3(1)Constitution of India, 1950 — Article 133Limitation Act, 1963 — Article 132
High Courts02 Mar 1972
Rabi Ram and Another Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 390
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts02 Mar 1972
Khushi Ram Vs Ram Chand
Punjab And Haryana At Chandigarh · AIR 1972 P&H 303
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 3(2)
High Courts02 Mar 1972
Chiranjit Lal Vs Narain Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 432
Transfer of Property Act, 1882 — Section 106
High Courts02 Mar 1972Allowed
Oswal Spinning and Weaving Mills Limited Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0002
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Mar 1972
Yoginder Mohan Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0051
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts25 Feb 1972
Dina Nath and Another Vs Mansa Ram
Punjab And Haryana At Chandigarh · AIR 1973 P&H 253
High Courts24 Feb 1972Allowed
State of Punjab Vs Gurmit Singh
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0017
Arms Act, 1959 — Section 25
High Courts23 Feb 1972Dismissed
The Karnal Co-Operative Farmers Society Ltd. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0020
Constitution of India, 1950 — Article 226
High Courts23 Feb 1972
J.M.A. Industries Private Ltd. Vs The State
Punjab And Haryana At Chandigarh · (1973) 32 STC 36
Central Sales Tax Act, 1956 — Section 22, 3