High Courts01 Sept 1972Dismissed
Harnam Singh and others Vs Bishan Singh and others
Punjab And Haryana At Chandigarh · (1972) 09 P&H CK 0001
Punjab Custom (Limitation) Act, 1920 — Section 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 7 of 21
High Courts30 Aug 1972Allowed
Municipal Committee Vs Baldev Raj
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 510
Criminal Procedure Code, 1898 (CrPC) — Section 342 , 417(3)Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 16(I), 19Probation of Offenders Act, 1958 — Section 4 , 6
High Courts30 Aug 1972Allowed
Municipal Committee Amritsar Vs Baldev Raj
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 510
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts28 Aug 1972Dismissed
Gurmukh Singh, etc. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 502
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34
High Courts28 Aug 1972
The Akal Transport Co. P. Ltd. Vs The District Judge, Ludhiana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 338 : (1975) 1 ILR (P&H) 498
Motor Vehicles Act, 1939 — Section 57
High Courts28 Aug 1972
Rulia and Others Vs Jagdish and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 335
Child Marriage Restraint Act, 1929 — Section 2
High Courts25 Aug 1972
Chaman Lal Talwar Vs Guru Nanak University and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 390
Constitution of India, 1950 — Article 226Guru Nanak University Act, 1969 — Section 8
High Courts25 Aug 1972Dismissed
Dr. Baij Nath Sharma Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0004
Constitution of India, 1950 — Article 226, 227
High Courts23 Aug 1972
Union of India Vs Chhattar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 339
Civil Procedure Code, 1908 (CPC) — Section 80Post Office Savings Bank General Rules, 1981 — Rule 21
High Courts23 Aug 1972
Ajmer Singh and Others Vs Mukhtiar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 266
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 31
High Courts23 Aug 1972Dismissed
Malkiat Singh Vs Santa Singh
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 490
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts23 Aug 1972
Sat Pal Anand and Others Vs R.K. Ahuja and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 197
Arbitration Act, 1940 — Section 14, 19, 20, 33, 34Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 2Contract Act, 1872 — Section 252
High Courts22 Aug 1972
Kharaiti Lal Sharma Vs Pushpa Rani and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 271
Civil Procedure Code, 1908 (CPC) — Section 35Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 21, 23(1)
High Courts22 Aug 1972
Lalji alias Bhola Vs Satpal Khanna
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0009
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3
High Courts22 Aug 1972
Ram Singh and Others Vs Asa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 451
Punjab Relief of Indebtedness Act, 1934 — Section 31Transfer of Property Act, 1882 — Section 105 , 106, 107, 108, 109
High Courts21 Aug 1972
Des Raj and Others Vs Sat Pal and Others
Punjab And Haryana At Chandigarh · (1973) CriLJ 1869
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Aug 1972
Court on its Own Motion Vs Ram Piara Comrade
Punjab And Haryana At Chandigarh · (1973) CriLJ 1106
Contempt of Courts Act, 1971 — Section 2, 3, 6General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 420, 52
High Courts17 Aug 1972Allowed
Pala Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0036
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts17 Aug 1972Allowed
Jai Mal Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 482
Constitution of India, 1950 — Article 226, 227Haryana Gram Panchayat Election Rules, 1971 — Rule 1, 10, 11, 12, 13Punjab Gram Panchayat (Haryana Amendment) Act, 1971 — Section 5
High Courts17 Aug 1972
Bawa Electric Radio Service Vs Sham Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 273
Transfer of Property Act, 1882 — Section 106, 111