High Courts03 Oct 1972
Mango Vs Joginder Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 292
Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 5 of 21
High Courts03 Oct 1972Allowed
Pee Key Carriers and Others Vs Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (1973) ACJ 247
High Courts03 Oct 1972Dismissed
Gurcharan Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0006
High Courts29 Sept 1972Dismissed
M/s. Oriental Fire and General Insurance Co. Ltd., New Delhi and another Vs Raja Ram Gupta and others
Punjab And Haryana At Chandigarh · (1972) 09 P&H CK 0032
Constitution of India, 1950 — Article 227
High Courts29 Sept 1972Dismissed
Oriental Fire and General Insurance Co. Ltd. and Another Vs Raja Ram Gupta and Others
Punjab And Haryana At Chandigarh · (1974) ACJ 143
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 137, 226, 227Fatal Accidents Act, 1855 — Section 1A
High Courts29 Sept 1972Dismissed
Bansi Lal and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1972) 09 P&H CK 0005
Constitution of India, 1950 — Article 226
High Courts28 Sept 1972Dismissed
Registrar of Companies Vs Ajanta Lucky Scheme and Investment Company Private Ltd. and Others
Punjab And Haryana At Chandigarh · (1973) 43 CompCas 314
Companies Act, 1956 — Section 434
High Courts28 Sept 1972
Raghbir Singh and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 376
Constitution of India, 1950 — Article 14, 16, 162, 19(1), 226Punjab Gram Panchayat Act, 1952 — Section 105, 67(1), 99(2)Punjab Village Common Lands (Regulation) Act, 1953 — Section 2
High Courts27 Sept 1972Dismissed
Messrs Pahlad Rai Bhawani Prasad Vs The Market Committee and another
Punjab And Haryana At Chandigarh · (1972) 09 P&H CK 0035
Constitution of India, 1950 — Article 226
High Courts27 Sept 1972
Sushma Dewan Vs Ajit Kumar Dewan
Punjab And Haryana At Chandigarh · AIR 1973 P&H 256
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)Divorce Act, 1869 — Section 3(1)Hindu Marriage Act, 1955 — Section 10, 19
High Courts26 Sept 1972Dismissed
Mohinder Singh Kohli Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 583
Punjab Excise Act, 1914 — Section 58
High Courts26 Sept 1972
Ajab Lal Sahni Vs The Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 3
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 3Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 24, 25
High Courts26 Sept 1972Dismissed
Mohinder Singh Kohli Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 583
Constitution of India, 1950 — Article 301, 304, 305Punjab Distillery Rules, 1932 — Rule 4, 93Punjab Excise Act, 1914 — Section 3(6), 58, 58(2)
High Courts25 Sept 1972Allowed
Amir Chand Om Parkash Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1973) 31 STC 232
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11A, 5
High Courts22 Sept 1972
Darbara Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 295
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 101Punjab Gram Panchayat Rules, 1965 — Rule 42
High Courts21 Sept 1972
Daya Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 261
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153Constitution of India, 1950 — Article 226 , 227Land Acquisition Act, 1894 — Section 11, 17, 18, 18(3), 19
High Courts21 Sept 1972
Mohinder Partap Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 1
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts21 Sept 1972
Registered Society, Arya Priti Nidhi Sabha etc. Vs Paras Ram
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 574
High Courts20 Sept 1972
Tulsa Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 263
Land Acquisition Act, 1894 — Section 4, 6
High Courts20 Sept 1972Allowed
Jai Ram Hans Raj Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1973) 32 STC 107
Constitution of India, 1950 — Article 226, 265