High Courts11 Apr 1975Allowed
Rajinder Singh Nanda Vs Kewal Krishan
Punjab And Haryana At Chandigarh · AIR 1976 P&H 21 : (1976) 2 ILR (P&H) 433 : (1975) RCR(Rent) 325
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1975
273 judgments · page 10 of 14
High Courts10 Apr 1975
Rikhi Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) CurLJ 428 : (1975) PLJ 188 : (1986) RRR 309
High Courts10 Apr 1975Dismissed
The State of Punjab Vs Ajit Singh etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 362
Criminal Procedure Code, 1973 (CrPC) — Section 110, 161, 342Evidence Act, 1872 — Section 24, 27, 32, 32(1), 32(2)Opium Act, 1878 — Section 9
High Courts07 Apr 1975Allowed
Snkhder Raj Jain and Others Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (1975) ACJ 246
Motor Vehicles Act, 1988 — Section 110A
High Courts07 Apr 1975Allowed
Karam Singh Grewal Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 440
Constitution of India, 1950 — Article 16, 226, 309, 311, 311(2)Haryana Agricultural Services Class II Rules, 1947 — Rule 7Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 5, 6(1), 7, 7(1), 7(2)
High Courts07 Apr 1975Dismissed
Sant Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 112 : (1976) 2 ILR (P&H) 442
Punjab Gram Panchayat Act, 1952 — Section 13O, 4, 5
High Courts07 Apr 1975Allowed
Hari Chand Vs Hans Raj
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 351
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15, 28, 32, 33, 35Specific Relief Act, 1877 — Section 52, 53, 54, 55, 56
High Courts04 Apr 1975Dismissed
The Superintendent of Police and Others Vs Kashmir Singh Constable and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 343
Constitution of India, 1950 — Article 16Punjab Police Rules, 1934 — Rule 13.7, 13.7(1), 13.7(2), 13.8A, 19.2
High Courts03 Apr 1975
Promod Sharma Vs Smt. Radha
Punjab And Haryana At Chandigarh · AIR 1976 P&H 355 : (1976) 2 ILR (P&H) 335
Hindu Marriage Act, 1955 — Section 12, 15
High Courts03 Apr 1975
Phul Chand Vs Financial Commissioner (Rvenue) Punjab
Punjab And Haryana At Chandigarh · (1975) CurLJ 479 : (1975) ILR (P&H) 435 : (1975) PLJ 242 : (1984) RRR 395
High Courts02 Apr 1975Allowed
Smt. Nirmal Khosla Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 22
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23Limitation Act, 1963 — Section 5
High Courts02 Apr 1975
Raja Ragavendra Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 327 : (1976) 102 ITR 40
Income Tax Act, 1922 — Section 14(1), 2(6C)Income Tax Act, 1961 — Section 10(2), 2(24)
High Courts31 Mar 1975Allowed
Vijay Singh Lamba Vs The Panjab University, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1976 P&H 143 : (1975) 2 ILR (P&H) 665
Punjab University Calendar Regulations, 1973 — Regulation 31, 32.1
High Courts31 Mar 1975Dismissed
Parkash Chander Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 30 : (1976) 2 ILR (P&H) 307
Constitution of India, 1950 — Article 14, 226, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts26 Mar 1975
HARINDAR SINGH Vs THE UNION OF INDIA AND ANOTHER
Punjab And Haryana At Chandigarh · (1976) 5 CTR 64(2)
Constitution of India, 1950 — Article 14, 226, 227
High Courts26 Mar 1975Allowed
Mohinder Singh Vs The Inspector General of Police and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 382 : (1976) 2 ILR (P&H) 277
Punjab Police Rules, 1934 — Rule 23.4, 23.5
High Courts26 Mar 1975
Colonel his Highness Raja Sir Harinder Singh Brar Bans Bahadur Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1976) 102 ITR 812
Constitution of India, 1950 — Article 14, 19(1)
High Courts26 Mar 1975
State of Punjab Vs Mewa Singh alias Manjit Singh
Punjab And Haryana At Chandigarh · (1976) CriLJ 656
Criminal Procedure Code, 1973 (CrPC) — Section 209, 228, 484Penal Code, 1860 (IPC) — Section 409, 467, 471
High Courts25 Mar 1975Dismissed
Chandi Ram etc. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 283
Constitution of India, 1950 — Article 14, 19(1)Northern India Canal and Drainage Act, 1873 — Section 36, 37, 38Punjab Betterment Charges and Acreage Rates (Amendment) Act, 1958 — Section 1(2), 2
High Courts24 Mar 1975
Patiala Biscuit Manufacturers P. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1976) 103 ITR 208
Income Tax Act, 1961 — Section 40