COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1973

278 judgments · page 13 of 14

High Courts05 Feb 1973Allowed

Harbans Kaur etc. Vs Ludhiana Improvement Trust etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 705 : (1973) 75 PLR 511

Constitution of India, 1950 — Article 14Land Acquisition (Amendment and Validation) Act, 1967 — Section 4, 6(1)Land Acquisition Act, 1994 — Section 4, 4(1), 5A(2), 6

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High Courts02 Feb 1973Allowed

M.S. Mahadeokar Vs The Chief Commissioner Union Territory, Chandigarh and others

Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0027

Constitution of India, 1950 — Article 309

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High Courts02 Feb 1973

Union of India Vs Teja Singh and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 201

Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts02 Feb 1973Dismissed

Hans Raj and others Vs Santosh Kumar and others

Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0009

Arbitration Act, 1940 — Section 34

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High Courts02 Feb 1973Dismissed

The State of Uttar Pradesh, etc. Vs Firm Pearl Hosiery Mills

Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 77

Arbitration Act, 1940 — Section 37, 37(5), 39Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1963 — Section 14

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High Courts02 Feb 1973Dismissed

The State of Uttar Pradesh and another Vs Firm M/s Pearl Hosiery Mills, Ludhiana

Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0002

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts31 Jan 1973Dismissed

Kewal Krishan Mehra, etc. Vs The State of Punjab, etc.

Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 63

Criminal Procedure Code, 1898 (CrPC) — Section 57Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(3), 10(4)

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High Courts30 Jan 1973

Chaman Lal and Sons Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 43

Constitution of India, 1950 — Article 226, 227Gram Panchayat Act, 1952 — Section 97(1)

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High Courts30 Jan 1973Allowed

Punjab Engineering Workshop and Others Vs Waryam Singh and Others

Punjab And Haryana At Chandigarh · (1973) ACJ 315

Workmens Compensation Act, 1923 — Section 10, 10(1), 22

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High Courts25 Jan 1973Allowed

Joginder Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 55

Criminal Procedure Code, 1898 (CrPC) — Section 199, 238(3), 4, 4(1)Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 366, 375, 376, 452, 497

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High Courts25 Jan 1973

Sunder Singh and Others Vs The Central Co-operative Bank Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1973 P&H 417 : (1975) 2 ILR (P&H) 39

Limitation Act, 1963 — Section 3

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High Courts23 Jan 1973Dismissed

Mohinder Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0002

Penal Code, 1860 (IPC) — Section 302

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High Courts22 Jan 1973Allowed

Dalip Singh Vs Smt. Balwinder Kaur and others

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0030

Criminal Procedure Code, 1898 (CrPC) — Section 488(1)

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High Courts22 Jan 1973

Gurbax Singh and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1974) CriLJ 426 : (1975) 2 ILR (P&H) 35

Penal Code, 1860 (IPC) — Section 148, 149, 324, 325, 326

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High Courts19 Jan 1973

Parma Nand and Another Vs Suresh Chand and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 46

Administration of Evacuee Property Act, 1950 — Section 28, 46, 7, 8Civil Procedure Code, 1908 (CPC) — Section 11, 9Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 20

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High Courts18 Jan 1973