High Courts06 Nov 1972Allowed
Messrs Khalsa Shoe Co. Vs Municipal Committee, Ambala City
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0028
Punjab Municipal Act, 1911 — Section 3(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 3 of 21
High Courts06 Nov 1972
Milkha Singh and Another Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 445
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Registration Act, 1908 — Section 47, 61Transfer of Property Act, 1882 — Section 54
High Courts03 Nov 1972Allowed
Mehanga Singh Vs Banta Singh and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0033
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Nov 1972
Ranbir Singh and Another Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 274
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 30Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 29
High Courts03 Nov 1972Dismissed
Seth Anand Kumarson Vs Kasturi Lal
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts31 Oct 1972
Walaiti Ram and Another Vs Thakur Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26, Order 41 Rule 27
High Courts30 Oct 1972Dismissed
Khushi Ram Gill Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 661
Constitution of India, 1950 — Article 311, 311(2)Punjab Excise Subordinate Services Rules, 1943 — Rule 5.10, 5.7, 5.8. 5.9
High Courts30 Oct 1972
Gurdial Singh and Others Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 18 : (1975) 1 ILR (P&H) 655
Punjab Security of Land Tenures Act, 1953 — Section 17
High Courts30 Oct 1972
Bharat Singh and Others Vs Molu and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 331
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Oct 1972
Malkiat Singh and Another Vs Gram Panchayat Sekha Kalan
Punjab And Haryana At Chandigarh · AIR 1974 P&H 28
Civil Procedure Code, 1908 (CPC) — Section 9East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 33, 44Transfer of Property Act, 1882 — Section 123
High Courts27 Oct 1972Dismissed
Sukhdev Singh Vs The Deputy Commissioner, Jullundur and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0003
Gram Panchayat Election Rules, 1960 — Rule 5
High Courts25 Oct 1972Allowed
Amir Chand Sethi and Sons Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1973) 31 STC 229
Punjab General Sales Tax Act, 1948 — Section 10, 5, 7
High Courts25 Oct 1972Allowed
Sohan Singh and others Vs Shri Surjit Singh Sodhi, Commissioner, Patiala Division, Patiala and others
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 647
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A
High Courts25 Oct 1972
Sohan Singh, etc. Vs Surjit Singh Sodhi, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 647
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(5), 10A(7), 26Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(2)Town and Country Planning Act, 1947 — Section 23(5)
High Courts24 Oct 1972
Mangal Sein Vs Sri Kishan Dass and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 456
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Section 29(2)Representation of the People Act, 1951 — Section 100, 123(1), 123(6), 15, 30
High Courts24 Oct 1972Dismissed
Ved Pal Singh Vs Bhalla Ram and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0009
Hindu Adoptions and Maintenance Act, 1956 — Section 9
High Courts24 Oct 1972
Chaman Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 30
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1972Allowed
Nobat Ram Vs Mangal Singh
Punjab And Haryana At Chandigarh · (1973) RCR(Rent) 147 : (1973) RCR(Rent) 208
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts20 Oct 1972
Inderjit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 374
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts20 Oct 1972
Ram Sarup Vs Mangal Dass and another
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0013