High Courts24 Nov 1972Allowed
Jagmal Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0027
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 2 of 21
High Courts24 Nov 1972
Jagat Ram and Others Vs Sohan Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 440
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, Order 41 Rule 4, 151Limitation Act, 1963 — Section 5
High Courts24 Nov 1972
Ram Saran Dass Suraj Bhan Vs The Central Government, Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 371
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts24 Nov 1972Dismissed
Surjit Singh Vs Som Dutt and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0003
Punjab Public Relations Department (Class III Non Gazetted) Services Rules, 1958 — Rule 15
High Courts22 Nov 1972
Commissioner of Income Tax and Others Vs Ramesh Chander and Others
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 673 : (1974) 93 ITR 450
Constitution of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1947 — Section 4, 5, 6Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(12), 132(5)
High Courts22 Nov 1972
Bhalle Ram Vs Sub-divisional Magistrate, Jind and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 27
Constitution of India, 1950 — Article 226, 227Haryana Gram Panchayat Election Rules, 1971 — Rule 16, 33, 34
High Courts21 Nov 1972Dismissed
Jaspal and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0010
High Courts16 Nov 1972
Mange and Others Vs Shanker
Punjab And Haryana At Chandigarh · AIR 1973 P&H 372
Registration Act, 1908 — Section 73
High Courts15 Nov 1972Allowed
Yog Raj Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0035
Penal Code, 1860 (IPC) — Section 120B
High Courts14 Nov 1972Dismissed
Liquidator Attached To Punjab and Haryana High Court, Chandigarh Vs Shri Ram Narain Virmani, Delhi
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0030
Companies Act, 1956 — Section 235
High Courts14 Nov 1972Dismissed
Punjab Commerce Bank Ltd. (In Liquidation) Vs Ram Narain Virmani
Punjab And Haryana At Chandigarh · (1973) 43 CompCas 323
Banking Regulation Act, 1949 — Section 43ACompanies Act, 1913 — Section 235, 244B
High Courts14 Nov 1972Allowed
Science House Vs The Assessing Authority
Punjab And Haryana At Chandigarh · (1973) 31 STC 235
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 11A, 5
High Courts10 Nov 1972
Ikbal Begum Vs Akhtar Ali
Punjab And Haryana At Chandigarh · AIR 1973 P&H 478
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Nov 1972Dismissed
Inderjit Singh Vs Ch. Bansi Lal Chief Minister, Haryana Chandigarh
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts09 Nov 1972Dismissed
Parminder Singh Vs Mnkatsar Janta Co-operative Transport Society Ltd.
Punjab And Haryana At Chandigarh · (1973) ACJ 166
Motor Vehicles Act, 1988 — Section 110BPenal Code, 1860 (IPC) — Section 304A
High Courts09 Nov 1972
Tulsan Devi Vs Krishni Devi
Punjab And Haryana At Chandigarh · AIR 1973 P&H 442 : (1975) 1 ILR (P&H) 667
Hindu Marriage Act, 1955 — Section 11, 12, 16, 20(1), 5(1)
High Courts08 Nov 1972Dismissed
Nand Singh and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0036
Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts08 Nov 1972
The General Electric Co. of India (P.) Ltd. Vs Pyara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 14
Trade Marks Act, 1940 — Section 10(1), 73Unfair Competition Act, 1932 — Section 3
High Courts08 Nov 1972Dismissed
Attar Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0006
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 5(2)
High Courts07 Nov 1972
Amrik Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 444
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7