High Courts27 Apr 1973Allowed
Kartar Singh and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0005
Punjab Town Improvement Act, 1922 — Section 36
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1973
278 judgments · page 10 of 14
High Courts24 Apr 1973Dismissed
Chhanka Ram Vs Rehman, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 277
Punjab Security of Land Tenures Act, 1953 — Section 14ATransfer of Property Act, 1882 — Section 107, 53A
High Courts23 Apr 1973
Mount View Hotel Vs The Sales Tax Tribunal
Punjab And Haryana At Chandigarh · (1973) 32 STC 646
Punjab General Sales Tax Act, 1948 — Section 5, 6
High Courts23 Apr 1973
Additional Commissioner of Income Tax Vs Inder Singh Uppal
Punjab And Haryana At Chandigarh · (1975) 98 ITR 368
High Courts23 Apr 1973Allowed
Charanjit Lal Des Raj Vs The Sales Tax Tribunal, Union Territory
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 270 : (1974) 33 STC 271
Punjab General Sales Tax Act, 1948 — Section 11, 14, 16, 17, 18
High Courts21 Apr 1973Dismissed
Messrs Sir Ganga Ram and Sons Vs The Punjab State Electricity Board, Patiala
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0018
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Apr 1973Dismissed
Amrit Banaspati Co. Ltd., Chandigarh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0019
Punjab Municipal Act, 1911 — Section 61(2)
High Courts17 Apr 1973
Tek Chand Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 111
Punjab Municipal Act, 1911 — Section 12Punjab Municipal Election Rules, 1994 — Rule 51, 63
High Courts16 Apr 1973
M/s. Sikands Ltd. N.I.T. Faridabad Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0015
Punjab General Sales Tax Act, 1948 — Section 10(6)
High Courts16 Apr 1973
Gurbachan Singh Vs The Government of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 113
Constitution of India, 1950 — Article 14, 226, 227
High Courts16 Apr 1973Dismissed
The Tourist Cooperative Transport Society Ltd. and Another Vs Dr. Om Prakash and Another
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0006
Central Motor Vehicles Rules, 1989 — Regulation 6Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110A, 110A(3)
High Courts16 Apr 1973Dismissed
The Tourist Co Operative Transport Society Ltd., Ambala City and another Vs Om Parkash and another
Punjab And Haryana At Chandigarh · (1973) 04 P&H CK 0002
Motor Vehicles Act, 1939 — Section 110A(8)
High Courts09 Apr 1973Dismissed
Parshotam Lal and another Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 264 : (1973) 75 PLR 874
Punjab Municipal Act, 1911 — Section 12A
High Courts09 Apr 1973Allowed
Parshotam Lal, etc. Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 264 : (1973) 75 PLR 874
Municipal Election (Third Amendment) Rules, 1972 — Rule 2, 3(1), 3(11), 3(2), 3(3)Municipal Election Rules, 1952 — Rule 68Punjab Municipal Act, 1911 — Section 12A, 12B, 12C, 12E
High Courts06 Apr 1973Allowed
Borstal Inmate Narjit Singh Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 251
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 374, 491, 561A
High Courts05 Apr 1973
Kartar Singh and Others Vs Tarlok Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 34 : (1973) RCR(Rent) 511
High Courts04 Apr 1973Dismissed
Punjab Copra Crushing Oil Mills Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 166
Constitution of India, 1950 — Article 14, 19(1), 226, 245Punjab General Sales Tax (Amendment and Validation) Act, 1972 — Section 10Punjab General Sales Tax Act, 1948 — Section 1(2), 10, 10(1), 11(2), 2
High Courts03 Apr 1973
Amar Singh and Others Vs Ashok Kumar
Punjab And Haryana At Chandigarh · AIR 1974 P&H 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Punjab Pre-emption Act, 1913 — Section 15(1) , 15(2)
High Courts29 Mar 1973Allowed
Bawa Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 160
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts29 Mar 1973Allowed
Bawa Singh, etc. Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 160
Industrial Disputes Act, 1947 — Section 10(1), 33C, 33C(2)Payment of Bonus Act, 1965 — Section 22, 39