High Courts20 Oct 1972
Harbalas and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0002
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 4 of 21
High Courts19 Oct 1972
Joginder Singh Virk and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 465 : (1974) CriLJ 240
Constitution of India, 1950 — Article 26
High Courts19 Oct 1972
Commissioner of Income Tax Vs Hindustan Milk Food Manufacturers Ltd.
Punjab And Haryana At Chandigarh · (1974) 96 ITR 278
Income Tax Act, 1922 — Section 10(2), 15C
High Courts18 Oct 1972
Dev Raj Vs The Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 65 : (1973) 1 ILR (P&H) 192
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 22, 24, 3, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 19, 19(2), 22, 24, 25
High Courts18 Oct 1972Allowed
Gram Panchayat Rajipur Jhujna Vs The Punjab State (Now Haryana State)
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0015
Punjab Gram Panchayat Act, 1952 — Section 5
High Courts13 Oct 1972Dismissed
Smt. Dhanpati Vs Ratia
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0014
Limitation Act, 1963 — Section 6
High Courts13 Oct 1972Dismissed
Raja Raghavinder Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0007
Income Tax Act, 1922 — Section 14(1)
High Courts11 Oct 1972
Raj Sons and Another Vs Bombay Dyeing and Manufacturing Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 476
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts10 Oct 1972Dismissed
Bakshi Amrik Singh Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 163
Constitution of India, 1950 — Article 162, 300(1), 352, 53, 73Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
High Courts10 Oct 1972
Kalia and Others Vs Gram Sabha Manas
Punjab And Haryana At Chandigarh · AIR 1973 P&H 479
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts10 Oct 1972Dismissed
Baxi Amrik Singh Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 163
Constitution of India, 1950 — Article 162, 300, 300(1), 352, 53Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
High Courts08 Oct 1972Allowed
H.K. Khanna Vs The Union of India and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0035
Punjab Municipal Act, 1911 — Section 16(1)(e)
High Courts06 Oct 1972Dismissed
Ram Narain Sharma and anothers Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0038
Punjab Panchayat Samities (Co-option of Members) Rules, 1961 — Rule 4(I)
High Courts06 Oct 1972
Arjan Radio House Vs Assessing Authority (Excise and Taxation Officer) and Another
Punjab And Haryana At Chandigarh · (1973) 31 STC 49
Punjab General Sales Tax Act, 1948 — Section 11A, 2, 5
High Courts06 Oct 1972
Piara Singh and Others Vs Shri Guru Granth Sahib Madnipur and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 470
High Courts06 Oct 1972Allowed
Seth Ganpat Ram Cotton Ginning and Pressing Factory Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1973) 31 STC 250
High Courts06 Oct 1972Allowed
Bhim Cotton Company Vs Assessing Authority (Excise and Taxation Officer), etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 590
Punjab General Sales Tax Act, 1948 — Section 13(2), 5(2), 6
High Courts04 Oct 1972
Harbans Lal Vs Ved Parkash
Punjab And Haryana At Chandigarh · AIR 1973 P&H 351
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts04 Oct 1972
Anup Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 472
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 2Punjab Gram Panchayat Act, 1952 — Section 5
High Courts04 Oct 1972
Shanti Vs Surta and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 387
Punjab Custom (Power to Contest) Act, 1920 — Section 7Punjab Laws Act, 1872 — Section 5Transfer of Property Act, 1882 — Section 52