High Courts03 Oct 1973Allowed
Karnail Singh Vs The State of Haryana, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 539
Constitution of India, 1950 — Article 14, 15, 16Punjab Land Revenue Rules, 1909 — Rule 15, 16, 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1973
278 judgments · page 5 of 14
High Courts03 Oct 1973Allowed
Karnail Singh Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 539
High Courts03 Oct 1973Allowed
Narinder Singh Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 544
Constitution of India, 1950 — Article 62, 71, 71(1)
High Courts01 Oct 1973
Jawala Singh and Another Vs Lachhman Das and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 188
Specific Relief Act, 1963 — Section 15
High Courts01 Oct 1973Dismissed
The State of Punjab and Others Vs The Industrial Finance Corporation of India and Others
Punjab And Haryana At Chandigarh · (1974) 34 STC 453
COMPANIES ACT, 1956 — Section 391Punjab General Sales Tax Act, 1948 — Section 17
High Courts28 Sept 1973Allowed
Shri Dharam Vir and others Vs Municipal Committee, Kot Kapura and others
Punjab And Haryana At Chandigarh · (1973) 09 P&H CK 0001
Punjab Town Improvement Act, 1922 — Section 4
High Courts26 Sept 1973
Commissioner of Income Tax Vs Brij Bhushan Lal, Ramesh Kumar
Punjab And Haryana At Chandigarh · (1976) 102 ITR 430
Income Tax Act, 1961 — Section 256(1)
High Courts26 Sept 1973
Commissioner of Gift-tax Vs Hari Chand
Punjab And Haryana At Chandigarh · (1974) 95 ITR 308
Gift Tax Act, 1958 — Section 5(1)
High Courts24 Sept 1973
S.P. Gramophone Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1974) 97 ITR 532
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 6
High Courts20 Sept 1973Dismissed
Surinder Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 530
Criminal Procedure Code, 1898 (CrPC) — Section 10(7), 103Evidence Act, 1872 — Section 134, 68Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts20 Sept 1973
Raghunath Singh Romesh Chander Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1975) 35 STC 338
Central Sales Tax Act, 1956 — Section 15Punjab General Sales Tax Act, 1948 — Section 11A, 11AA, 20, 5
High Courts19 Sept 1973Dismissed
Harbhajan Singh Vs Tarlok Singh and others
Punjab And Haryana At Chandigarh · (1973) 09 P&H CK 0021
Penal Code, 1860 (IPC) — Section 4
High Courts17 Sept 1973Dismissed
Saudagar Singh alias Sagu Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 09 P&H CK 0015
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88
High Courts14 Sept 1973
S. Bikramajit Singh Vs Iqbal Kaur
Punjab And Haryana At Chandigarh · AIR 1974 P&H 124
High Courts13 Sept 1973Dismissed
Gurcharan Singh Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 523
Constitution of India, 1950 — Article 16Punjab Police Rules, 1934 — Rule 12.2(3), 13.12(1), 13.16(2)
High Courts13 Sept 1973Allowed
Parsani Devi Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1973) ACJ 531
Fatal Accidents Act, 1855 — Section 1, 2Motor Vehicles Act, 1939 — Section 110A
High Courts13 Sept 1973Allowed
Smt. Parsani Devi Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) ACJ 531
Motor Vehicles Act, 1939 — Section 110A
High Courts13 Sept 1973Dismissed
Surrinder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1973) 09 P&H CK 0002
Essential Commodities Act, 1955 — Section 7
High Courts11 Sept 1973
Bishan Sarup and Bros. and Another Vs Tara Wanti and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 179
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Sept 1973
Durga Parshad Sodhi Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 510
Civil Procedure Code, 1908 (CPC) — Section 113, 9Constitution of India, 1950 — Article 13, 19, 19(1), 19(5), 226Government of India Act, 1858 — Section 65