High Courts06 Feb 1975Dismissed
Behari Lal Uppal Vs Sawan Singh and another
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0020
Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1975
273 judgments · page 13 of 14
High Courts06 Feb 1975Allowed
Smt. Har Kaur Vs Gurmit Singh and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 312 : (1976) 2 ILR (P&H) 99
Limitation Act, 1963 — Article 123
High Courts06 Feb 1975Dismissed
Chaman Lal Bhutani Vs The Financial Commissioner (Revenue), Haryana, Chandigarh, and others
Punjab And Haryana At Chandigarh · (1975) 02 P&H CK 0001
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 1975Allowed
Gobind Prasad Lath Vs Suri Paul
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 81
Contract Act, 1872 — Section 192
High Courts05 Feb 1975
Chander Bhan Vs Devi Dass and Another
Punjab And Haryana At Chandigarh · (1975) CriLJ 1003
Criminal Procedure Code, 1973 (CrPC) — Section 342, 377, 378, 386, 391Penal Code, 1860 (IPC) — Section 447
High Courts05 Feb 1975
Punjab Khadi Gram Udyog Sangh Vs Jit Ram and Others
Punjab And Haryana At Chandigarh · (1975) 2 LLJ 413
Constitution of India, 1950 — Article 226, 227Industrial Employment (Standing Orders) Act, 1946 — Section 11, 15, 4, 5, 6
High Courts05 Feb 1975Allowed
Shri Gobind Prasad Lath Vs Shri Paul Oswal
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 81
Contract Act, 1872 — Section 192, 194Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 181(2), 181(4), 182Penal Code, 1860 (IPC) — Section 405, 409, 417, 467, 468
High Courts31 Jan 1975Dismissed
Labh Singh Vs Shrimati Joginder Kaur and another
Punjab And Haryana At Chandigarh · (1975) 01 P&H CK 0026
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts31 Jan 1975Dismissed
Risala and another Vs Zile Singh
Punjab And Haryana At Chandigarh · (1975) 01 P&H CK 0023
Punjab Relief of Indebtedness Act, 1934 — Section 30(2)
High Courts31 Jan 1975Dismissed
Risal Singh Vs Gram Sabha and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 76
Civil Procedure Code, 1908 (CPC) — Section 9Gram Panchayat Act, 1952 — Section 104(2), 105, 105(2), 105(3)
High Courts31 Jan 1975Allowed
Daropti Vs Chandgi Ram etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 71
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 208Penal Code, 1860 (IPC) — Section 34, 427, 436
High Courts31 Jan 1975Allowed
The State of Haryana and Others Vs Polu Ram Bhura Ram and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 213
Punjab Betterment Charges and Acreage Act, 1953 — Section 4, 5(1), 5APunjab Betterment Charges and Acreage Rates Rules, 1955 — Rule 11A
High Courts31 Jan 1975
Darshan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1975) CriLJ 1974
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 8, 9Constitution of India, 1950 — Article 14, 19, 207, 21, 22Penal Code, 1860 (IPC) — Section 324, 325, 34
High Courts31 Jan 1975Dismissed
Risal Singh Vs Gram Sabha Village Saidpur Tehsil Sonepat and others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 76
Gram Panchayat Act, 1952 — Section 105
High Courts27 Jan 1975
Prem Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) CriLJ 1420
Criminal Procedure Code, 1973 (CrPC) — Section 228, 230, 231, 232, 233Penal Code, 1860 (IPC) — Section 393, 398
High Courts24 Jan 1975Dismissed
Sangit Mohinder Singh Vs The Punjabi University, Patiala
Punjab And Haryana At Chandigarh · AIR 1975 P&H 318 : (1976) 2 ILR (P&H) 56
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 25(1), 54, 9
High Courts24 Jan 1975Allowed
The Controller of Stores and Another Vs Kapoor Textile Agencies
Punjab And Haryana At Chandigarh · AIR 1975 P&H 321 : (1976) 2 ILR (P&H) 64
Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Suits Valuation Act, 1887 — Section 11
High Courts24 Jan 1975
Ram Dhari and others Vs The Sub Divisional Magistrate and others
Punjab And Haryana At Chandigarh · (1975) 01 P&H CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts23 Jan 1975
Partap Singh Kadian Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 324 : (1976) 2 ILR (P&H) 13
Constitution of India, 1950 — Article 19, 358Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Jan 1975Dismissed
Siri Ram Singh and Others Vs Kundan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 374
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 17(1)Northern India Canal and Drainage Act, 1873 — Section 30A, 30B, 30FF