High Courts05 Mar 1975Dismissed
Bakshi Chaman Lal (Deceased) Vs Smt. Amrit Kaur
Punjab And Haryana At Chandigarh · (1975) 03 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1975
273 judgments · page 12 of 14
High Courts03 Mar 1975
Lachhman Vs Director, Panchayats, Haryana
Punjab And Haryana At Chandigarh · (1975) PLJ 327 : (1985) RRR 583
High Courts03 Mar 1975
Uttam Singh Vs S. Kripal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1976 P&H 176 : (1975) 2 ILR (P&H) 111
Constitution of India, 1950 — Article 191(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 2, 25(4), 86Life Insurance Corporation Act, 1956 — Section 49, 49(2)
High Courts28 Feb 1975
Amar Nath and Others Vs Mul Raj (deceased) represented by his legal representatives and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 246 : (1975) 2 ILR (P&H) 105
Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 22 Rule 11, Order 22 Rule 4, 151, 152Limitation Act, 1963 — Section 28, 31, 5
High Courts28 Feb 1975
Ranjit Singh Vs Nand Lal
Punjab And Haryana At Chandigarh · (1975) CriLJ 1416
Criminal Procedure Code, 1973 (CrPC) — Section 167, 401, 435, 439Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts27 Feb 1975Allowed
Chhota Singh Vs Jit Singh and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 316
High Courts27 Feb 1975Allowed
Jit Singh and Others Vs Karnail Singh and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 292 : (1976) 2 ILR (P&H) 213
Constitution of India, 1950 — Article 254Punjab Custom (Power to Contest) Act, 1920 — Section 7Punjab Customs (Power to Contest) Amendment Act, 1973 — Section 3
High Courts26 Feb 1975
Ram Singh Vs S.L.Kapur, I.A.S., Registrar, Cooperative Societies
Punjab And Haryana At Chandigarh · (1975) CurLJ 218 : (1975) ILR (P&H) 302 : (1975) PLJ 232 : (1984) RRR 403
High Courts19 Feb 1975Allowed
Ajit Singh Vs The Director Rehabilitation (Rural) Pepsu Patiala Cum Custodian and others
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0022
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)
High Courts18 Feb 1975
The Municipal Committee Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1975) CriLJ 1968
Criminal Procedure Code, 1973 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts14 Feb 1975Allowed
M/s Modi Trading and Industrial Syndicate Private Limited Ferozepur Vs The Workman, through Sutlej Flour Mills Workers Union Ferozepur City and others
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0019
Payment of Bonus Act, 1965 — Section 6(c)
High Courts14 Feb 1975Allowed
Soni Bai, Bhiwani Vs The Collector Agrarian, Hissar (S.D.O. Bhiwani) and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 210
Punjab Security of Land Tenures Act, 1953 — Section 19(B), 5(B)
High Courts14 Feb 1975
State of Puniab Vs M.L. Puri
Punjab And Haryana At Chandigarh · (1975) CriLJ 1425
High Courts14 Feb 1975Dismissed
Dhanna Mal Sehaj Ram and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 365 : (1976) 2 ILR (P&H) 174
Constitution of India, 1950 — Article 19(1), 245, 31, 31(3), 358Essential Commodities Act, 1955 — Section 3, 5
High Courts12 Feb 1975Dismissed
Shiromani Gurdwara Parbandhak Committee Vs Union Territory of Chandigarh etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 159
Constitution of India, 1950 — Article 14Delhi Development Act, 1957 — Section 15Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 8
High Courts11 Feb 1975Dismissed
Rajesh Kumar and others Vs Sh. Hans Raj
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts11 Feb 1975Dismissed
Janta Vidya Mandir Ganpat Rai Rasiwasia College Vs Kurukshetra University and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 148
Constitution of India, 1950 — Article 226, 227Kurukshetra University Act, 1956 — Section 11, 13, 14, 14(2), 14(5)Punjab Reorganisation Act, 1966 — Section 87, 88, 89
High Courts10 Feb 1975Dismissed
The State of Punjab and Others Vs Lal Chand Sabharwal
Punjab And Haryana At Chandigarh · (1975) ACJ 208 : AIR 1975 P&H 294 : (1976) 2 ILR (P&H) 137
Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 149Limitation Act, 1908 — Article 2 , 22Motor Vehicles Act, 1939 — Section 110B
High Courts10 Feb 1975Allowed
Des Raj Vs Mohan Bahadur and another
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0004
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iii)
High Courts07 Feb 1975Allowed
Shri Inder Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0005
Constitution of India, 1950 — Article 226