COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1974

283 judgments · page 4 of 15

High Courts18 Sept 1974Dismissed

Zile Singh and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 115 : (1975) 1 ILR (P&H) 251

Haryana Gram Panchayat Election Rules, 1971 — Rule 46Punjab General Clauses Act, 1898 — Section 11(2)Punjab Gram Panchayat Act, 1952 — Section 13B, 13C, 13O(1)

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High Courts18 Sept 1974Dismissed

Jasmel Singh Vs Smt. Gurnam Kaur

Punjab And Haryana At Chandigarh · AIR 1975 P&H 225

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Hindu Marriage Act, 1955 — Section 13, 23(1)

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High Courts17 Sept 1974Dismissed

Smt. Jasbir Kaur alias Parkash Kaur Vs Ranjit Singh

Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0030

Hindu Marriage Act, 1955 — Section 10

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High Courts17 Sept 1974

Nihal Singh etc. Vs The State of Haryana etc.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 214

Haryana General Sales Tax Act, 1973 — Section 1(3), 11(2), 2, 3, 3(2)Income Tax Act, 1922 — Section 16(3)Punjab Land Revenue Act, 1887 — Section 59

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High Courts13 Sept 1974Dismissed

Hari Singh Vs Director of Panchayats, Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 36 : (1976) 1 ILR (P&H) 753

Punjab Gram Panchayat Act, 1952 — Section 102(2), 95(2), 95(3)

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High Courts13 Sept 1974

Jai Gopal Vs The State

Punjab And Haryana At Chandigarh · (1975) CriLJ 921

Penal Code, 1860 (IPC) — Section 379, 411Probation of Offenders Act, 1958 — Section 3, 4, 6

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High Courts12 Sept 1974

Ranjit Singh Vs Jaswant Singh

Punjab And Haryana At Chandigarh · AIR 1975 P&H 121 : (1976) 1 ILR (P&H) 742

Trade and Merchandise Marks Act, 1958 — Section 105, 27(2)

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High Courts12 Sept 1974

Balbir Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 83 : (1976) 1 ILR (P&H) 724

Constitution of India, 1950 — Article 16, 162, 187, 309States Reorganisation Act, 1956 — Section 115(7)

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High Courts12 Sept 1974

Durga Dass and Others Vs Dharam Vir and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 168 : (1975) 1 ILR (P&H) 120

Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 29Punjab Town Improvement Act, 1922 — Section 4, 5, 8

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High Courts10 Sept 1974Allowed

Ashok Kumar Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 71 : (1975) 1 ILR (P&H) 244

Punjab Security of Land Tenures Act, 1953 — Section 24Punjab Security of Land Tenures Rules, 1956 — Rule 6

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High Courts09 Sept 1974Dismissed

Dharam Singh and others Vs The Executive Magistrate 1st Class, Panipat and another

Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0028

Constitution of India, 1950 — Article 226, 227

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High Courts09 Sept 1974

Saroj Kumari and Others Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1975 P&H 353 : (1975) 1 ILR (P&H) 89

Constitution of India, 1950 — Article 14, 19, 31, 31CHaryana Ceiling on Land Holdings Act, 1972 — Section 16, 4, 4(1), 4(4), 7Punjab Land Reforms Rules, 1973 — Rule 5(2), 5(4)

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High Courts09 Sept 1974Allowed