High Courts29 Mar 1973
Ganga Ram and Others Vs Risal Singh
Punjab And Haryana At Chandigarh · AIR 1974 P&H 36
Arbitration Act, 1940 — Section 30Punjab Registration Money Lenders Act, 1938 — Section 2(8), 2(9), 3, 4, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1973
278 judgments · page 11 of 14
High Courts28 Mar 1973
Roshan Lal Kuthiala (deceased by legal representatives) Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 152 : (1974) 93 ITR 542 : (1973) 75 PLR 916
Income Tax Act, 1922 — Section 22(1), 22(2), 28
High Courts28 Mar 1973Allowed
Roshan Lal Kuthiala Deceased (Represented) By Rajinder Lal Kuthiala and others Vs The Commissioner of Income Tax, New Delhi
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 152 : (1974) 93 ITR 542 : (1973) 75 PLR 916
Income Tax Act, 1922 — Section 34
High Courts28 Mar 1973
Pritpal Singh and Others Vs New Suraj Transport Co. (P) Ltd. Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 39
Motor Vehicles Act, 1939 — Section 110Punjab Motor Accidents Claims Tribunal Rules, 1964 — Rule 19, 20, 21
High Courts27 Mar 1973Dismissed
Chanan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0001
Penal Code, 1860 (IPC) — Section 302
High Courts22 Mar 1973
Basti Ram Vs Ved Parkash and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 152
Succession Act, 1925 — Section 114, 115, 57
High Courts16 Mar 1973
Nathu Ram and Others Vs Madan Gopal and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 64
High Courts16 Mar 1973Dismissed
Prem Singh Vs The State
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0004
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 1973Allowed
Tejinder Singh Sandhu Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 142 : (1973) 75 PLR 587
Constitution of India, 1950 — Article 226
High Courts15 Mar 1973Allowed
Tejinder Singh Sandhu Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 142 : (1973) 75 PLR 587
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 10, 15(7), 2, 29, 3Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4
High Courts15 Mar 1973
Prithi Pal Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0012
Punjab Municipal Act, 1911 — Section 232
High Courts13 Mar 1973
The State of Haryana Vs Satya Narain
Punjab And Haryana At Chandigarh · (1974) CriLJ 113 : (1975) 2 ILR (P&H) 135
Criminal Procedure Code, 1898 (CrPC) — Section 170Penal Code, 1860 (IPC) — Section 304A
High Courts13 Mar 1973
Prem Chand Ram Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 92
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 31(13), 31(8), 31(9)Punjab Agricultural Produce Markets Act, 1961 — Section 10
High Courts12 Mar 1973Dismissed
Suraj Mal and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0003
Constitution of India, 1950 — Article 19(1)(a)
High Courts09 Mar 1973
Jagdish Singh Sanga Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 114
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1973Allowed
Habri Janta Co-operative Society Vs Haryana State
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0002
Arbitration Act, 1940 — Section 35
High Courts04 Mar 1973Allowed
Hawa Singh B.K.O. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0020
High Courts01 Mar 1973
Pakhar Singh Vs Gurbanta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 95
Representation of the People Act, 1951 — Section 123(1), 80, 81
High Courts28 Feb 1973Allowed
Lt. A.L. Tandon and Another Vs Golab Singh
Punjab And Haryana At Chandigarh · (1973) ACJ 265
High Courts27 Feb 1973
Ajit Singh Vs Charan Singh Pardeshi and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 116 : (1975) 2 ILR (P&H) 125
Criminal Procedure Code, 1973 (CrPC) — Section 342Trade and Merchandise Marks Act, 1958 — Section 125(1), 33, 37, 77(2), 78