High Courts13 Feb 1974Dismissed
Rikhi Ram and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1975 P&H 364
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1974
283 judgments · page 13 of 15
High Courts12 Feb 1974Allowed
Rup Chand Dharam Chand, Kanpur Vs Basant Lal Banarsi Lal, Dhuri
Punjab And Haryana At Chandigarh · AIR 1975 P&H 171 : (1976) 1 ILR (P&H) 96
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts12 Feb 1974Allowed
Nihal Singh Bhajan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 48
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5)
High Courts12 Feb 1974Dismissed
Shiromani Gurdwara Parbandhak Committee, Amritsar Vs Union Territory of Chandigarh and others
Punjab And Haryana At Chandigarh · (1974) 02 P&H CK 0002
Punjab New Capital (Periphery) Control Act, 1952 — Section 6
High Courts08 Feb 1974Dismissed
Krishan Sarup Oberoi Vs Ram Niwas Ram Niwas Vs Krishan Sarup Oberoi
Punjab And Haryana At Chandigarh · AIR 1975 P&H 22 : (1976) 1 ILR (P&H) 87
Civil Procedure (Punjab Amendment) Act — Order 41 Rule 23ACivil Procedure Code, 1859 — Section 122, 351Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts07 Feb 1974
Punjab Finance Private Ltd. Vs Malhara Singh and Others (No. 2)
Punjab And Haryana At Chandigarh · (1975) 45 CompCas 261
Companies Act, 1956 — Section 446(2)Court Fees Act, 1870 — Article 1
High Courts07 Feb 1974
Punjab Finance Private Limited Vs Shri Malhara Singh, etc.
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 79
Companies (Court) Rules, 1959 — Rule 11, 12, 233Companies Act, 1956 — Section 391, 446, 446(2), 45B, 460(4)Court Fees Act, 1870 — Article 1
High Courts05 Feb 1974Dismissed
Mangal Dass Vs Naunihal Singh and others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 73
Suits Valuation Act, 1887 — Section 9
High Courts05 Feb 1974
Lalit Behari Vs Sant Lal
Punjab And Haryana At Chandigarh · AIR 1974 P&H 339 : (1974) 2 ILR (P&H) 293 : (1974) RCR(Rent) 255
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts05 Feb 1974Dismissed
Mangal Dass Vs Naunihal Singh, etc.
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 73
Suits Valuation Act, 1887 — Section 11, 3, 8, 9
High Courts02 Feb 1974Dismissed
Khadi Ashram Vs The Workmen of Khadi Ashram, etc.
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 293
Industrial Disputes Act, 1947 — Section 10(1), 10(2), 2Khadi And Village Industries Commission Act, 1956 — Section 10, 15, 15(1), 15(2), 16Societies Registration Act, 1860 — Section 12, 4, 5, 6
High Courts31 Jan 1974
Shiv Charan Singh and Others Vs Gram Panchayat, Narike
Punjab And Haryana At Chandigarh · AIR 1974 P&H 283
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts30 Jan 1974
Jit Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 01 P&H CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts28 Jan 1974Allowed
Sardul Singh, etc. Vs The State
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 64
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6), 428, 561APenal Code, 1860 (IPC) — Section 148, 149, 307, 325, 447
High Courts28 Jan 1974Allowed
Sardul Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 64
Penal Code, 1860 (IPC) — Section 148, 447
High Courts23 Jan 1974
Vidya Wati Vs Babu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 275
Stamp Act, 1899 — Section 2(16)
High Courts21 Jan 1974Allowed
Surjit Singh Sud Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 708
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 5(7A)
High Courts21 Jan 1974Allowed
Surjit Singh Sud, Chairman, Improvement Trust, Jullundur Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 708
Punjab Town Improvement Act, 1922 — Section 5
High Courts18 Jan 1974Allowed
Ranjit Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1974) 01 P&H CK 0025
Penal Code, 1860 (IPC) — Section 34, 366
High Courts17 Jan 1974
Mohinder Singh and Another Vs The Financial Commissioner Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 258
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 5(3)