High Courts01 Aug 1974Allowed
Mani Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 135 : (1976) 1 ILR (P&H) 651
Land Acquisition Act, 1894 — Section 18, 9, 9(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1974
283 judgments · page 6 of 15
High Courts31 Jul 1974
Balwant Singh Vs District Food and Supplies Controller and Another
Punjab And Haryana At Chandigarh · (1975) CriLJ 687
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 482Essential Commodities Act, 1955 — Section 3
High Courts31 Jul 1974
Neki Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1974) 07 P&H CK 0005
Penal Code, 1860 (IPC) — Section 34, 406
High Courts29 Jul 1974
Hans Raj Sachdeva Vs The State of Punjab, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 705
Constitution of India, 1950 — Article 14, 226Punjab Municipal (General) Rules, 1979 — Rule 2, 3Punjab Municipal Act, 1911 — Section 240, 38, 38(1), 39, 41
High Courts29 Jul 1974Dismissed
Prabhu Dial Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (1974) RCR(Rent) 602
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
High Courts25 Jul 1974Dismissed
Abnashi Lal and another Vs Smt. Joginder Kaur and others
Punjab And Haryana At Chandigarh · (1974) 07 P&H CK 0020
Punjab Security of Land Tenures Act, 1953 — Section 5B
High Courts25 Jul 1974
State of Punjab Vs Rameshwar Dass
Punjab And Haryana At Chandigarh · (1975) CriLJ 1630
Criminal Procedure Code, 1973 (CrPC) — Section 342, 417
High Courts25 Jul 1974Dismissed
Pepsu Road Transport Corporation Vs Roshan Lal Gupta and Another
Punjab And Haryana At Chandigarh · (1975) ACJ 326
High Courts25 Jul 1974Partly Allowed
Jai Bhagwan Bhardwaj Vs The Pepsu Road Transport Corporation and Another
Punjab And Haryana At Chandigarh · (1975) ACJ 128 : AIR 1975 P&H 254
Motor Vehicles Act, 1939 — Section 110B
High Courts24 Jul 1974
Smt. Kamla Devi and Others Vs Bengal National Textile Mills Limited
Punjab And Haryana At Chandigarh · (1975) 2 LLJ 81
Employees Compensation Act, 1923 — Section 12, 2, 4, 4A
High Courts24 Jul 1974Allowed
Hans Raj Sachdeva Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1974) 07 P&H CK 0015
Punjab Municipal Act, 1911 — Section 38
High Courts24 Jul 1974Dismissed
Shri Ram Nath and Another Vs The Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 138 : (1976) 1 ILR (P&H) 565
Constitution of India, 1950 — Article 14, 19, 19(1), 226Punjab Excise Act, 1964 — Section 58Punjab Liquor Licence Rules, 1956 — Rule 36(17)
High Courts24 Jul 1974Dismissed
Kartar Singh and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 641
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 36, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts24 Jul 1974Dismissed
Kartar Singh and others Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 641
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts23 Jul 1974
Banwari and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) CriLJ 883
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 428, 484Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts22 Jul 1974Dismissed
Shri Dal Chand Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 587
Constitution of India, 1950 — Article 221, 226, 227Punjab Co-operative Societies Act, 1961 — Section 2, 55, 55(1), 55(2), 56
High Courts22 Jul 1974Dismissed
Dal Chand Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 587
Constitution of India, 1950 — Article 226
High Courts19 Jul 1974
Jee Ram Vs The Director of Panchayats Govt. of Haryana at Chandigarh and others
Punjab And Haryana At Chandigarh · (1974) 07 P&H CK 0006
Punjab Gram Panchayat Act, 1952 — Section 9(2)
High Courts16 Jul 1974Dismissed
Frick India Limited Vs The Executive Engineer and Another
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 552
Arbitration Act, 1940 — Section 14, 14(1), 14(1)(2), 14(2), 15Limitation Act, 1963 — Article 119, 158, 178, 5
High Courts16 Jul 1974
Chhail Das Vs State of Haryana
Punjab And Haryana At Chandigarh · (1975) CriLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 399, 482