High Courts17 Aug 1972Allowed
Jai Mal Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 482
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1972
405 judgments · page 8 of 21
High Courts16 Aug 1972
Registrar of Companies Vs Himprastha Financiers P. Ltd. and Others
Punjab And Haryana At Chandigarh · (1974) 44 CompCas 154 : (1975) 1 ILR (P&H) 463
Companies Act, 1956 — Section 162, 220, 220(3)Criminal Procedure Code, 1898 (CrPC) — Section 438(1), 438(5)Probation of Offenders Act, 1958 — Section 11, 11(2), 3
High Courts16 Aug 1972
The Punjabi University Vs Manmohan and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 236
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14
High Courts11 Aug 1972
Gurbax Singh and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 310
Constitution of India, 1950 — Article 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3(1)
High Courts11 Aug 1972Allowed
Raja Ram Vs Financial Commissioner, Punjab (Taxation) Chandigarh and others
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts10 Aug 1972Allowed
The Co-operative General Insurance Society Ltd. and others Vs Surjit Singh and another
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0026
High Courts10 Aug 1972
The Amritsar Central Co-Operative Store Ltd. Vs Ram Kishan Mehra and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 342
Constitution of India, 1950 — Article 217(2)Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 10, 11, 12, 13, 14Defence of India Act, 1962 — Section 29, 29(1), 30, 35, 37
High Courts09 Aug 1972Allowed
Jaswant Rai Gupta Vs Ram Sarup
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0038
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
High Courts09 Aug 1972Allowed
Suraj Parkash Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0037
Punjab Municipal Act, 1911 — Section 24(1)
High Courts09 Aug 1972
Sewti Devi Vs Kanti Parshad and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 126
Limitation Act, 1963 — Article 120
High Courts07 Aug 1972
Rattan Devi and Another Vs Surain Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 285
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 113, 116, 143
High Courts07 Aug 1972Dismissed
Suresh Chandra Marwaha Vs Lauls Private Ltd. and Others
Punjab And Haryana At Chandigarh · (1973) 75 PLR 558
Companies Act, 1956 — Section 155, 171, 172, 173, 397
High Courts07 Aug 1972
Madan Lal Sharma and Another Vs The Deputy Commissioner, Mohindergarh at Narnaul and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 311
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19(1)Constitution of India, 1950 — Article 226, 227, 311Penal Code, 1860 (IPC) — Section 148, 149, 353, 447, 506
High Courts02 Aug 1972
Ishar and Others Vs Sudesh Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 392
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115 , 151Constitution of India, 1950 — Article 32
High Courts02 Aug 1972
Krishan Chander Vs Ram Lal
Punjab And Haryana At Chandigarh · AIR 1973 P&H 396
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 123, 123(1)(A), 82, 86
High Courts02 Aug 1972
Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 442 : (1973) 91 ITR 501
Income Tax Act, 1961 — Section 28
High Courts02 Aug 1972
Shankar Singh and Others Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 307 : (1975) 1 ILR (P&H) 456
Civil Procedure Code, 1908 (CPC) — Section 144Punjab Tenancy Act, 1887 — Section 50
High Courts01 Aug 1972
State of Punjab Vs Dr. Niranjan Singh Dhillon
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 429
Constitution of India, 1950 — Article 154, 166, 166(1), 166(2), 166(3)Criminal Procedure Code, 1898 (CrPC) — Section 173, 196A, 196A(2)Government of India Act, 1953 — Section 59(1), 59(2)
High Courts28 Jul 1972
Puran Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 131 : (1975) 1 ILR (P&H) 423
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts27 Jul 1972
Rajinder Singh Konner Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (1972) 07 P&H CK 0019
Criminal Procedure Code, 1898 (CrPC) — Section 107, 150