High Courts09 Jul 1975Dismissed
M/s. Mohinder Kumar Rajinder Parkash Vs Bashehshar Nath
Punjab And Haryana At Chandigarh · (1975) 07 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1975
273 judgments · page 8 of 14
High Courts08 Jul 1975Allowed
Zile Singh, Panch Vs Deputy Commissioner, Sonepat and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 91 : (1976) 2 ILR (P&H) 647
Punjab Gram Panchayat Act, 1952 — Section 5
High Courts08 Jul 1975Dismissed
Ram Kala and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1975) 07 P&H CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Jul 1975Allowed
Kundan Singh Vs The Executive Magistrate 1st Class etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 480, 482
High Courts03 Jul 1975
Commissioner of Income Tax Vs Behari Lal Pyare Lal
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 630 : (1977) 107 ITR 587
Income Tax Act, 1961 — Section 271(1), 41(1), 5(1)
High Courts03 Jul 1975
Kundan Singh Vs The Executive Magistrate Ist Class, Barnala and others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 635
Punjab Gram Panchayat Act, 1952 — Section 13G
High Courts02 Jul 1975Allowed
Satya Narain and others Vs Jagar and others
Punjab And Haryana At Chandigarh · (1975) 07 P&H CK 0038
Limitation Act, 1963 — Article 120, 121
High Courts02 Jul 1975Dismissed
Hazara Singh Vs Attar Kaur
Punjab And Haryana At Chandigarh · AIR 1976 P&H 24
Evidence Act, 1872 — Section 35, 50, 60, 64
High Courts01 Jul 1975
Major Singh and Sakinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1976) PLJ 195 : (1984) RRR 457
High Courts01 Jul 1975Dismissed
Bhagwan Singh etc. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 615 : (1975) 77 PLR 585
Constitution of India, 1950 — Article 14, 19(1), 226, 227, 31Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3), 3(3A)
High Courts01 Jul 1975Allowed
M/s. Bhagwan Singh and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1975) 07 P&H CK 0004
Constitution of India, 1950 — Article 226, 227
High Courts10 Jun 1975Allowed
Hari Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) 06 P&H CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts17 May 1975Allowed
B.R. Kapur Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 497
All India Services Act, 1951 — Section 3(1) , 3(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Constitution of India, 1950 — Article 14, 16
High Courts17 May 1975Dismissed
Kushi Ram Raghunath Rai Vs The Regional Provident Fund Commissioner, Punjab, Haryana, Union Territory of Chandigarh and Hlmachal Pradesh
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 481
Constitution of India, 1950 — Article 14Employees Provident Fund and Family Pension Act, 1952 — Section 1(3), 14, 14(1A), 14AA, 16
High Courts17 May 1975Allowed
The Food Corporation of India and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 587 : (1976) 38 STC 144
Constitution of India, 1950 — Article 14, 226, 227Essential Commodities Act, 1955 — Section 3, 5Sales of Goods Act, 1930 — Section 23
High Courts17 May 1975
Managing Committee Dhagana Co-op. Agricultural Service Society Vs Sarabjit Singh Sandhu
Punjab And Haryana At Chandigarh · (1976) ILR (P&H) 64 : (1975) PLJ 481 : (1984) RRR 383
High Courts17 May 1975Allowed
Guru Nanak University Vs Dr. (Mrs.) Iqbal Kaur Sandhu and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 69 : (1976) 1 ILR (P&H) 408
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 311Guru Nanak Dev University Act, 1969 — Section 19
High Courts14 May 1975Dismissed
Raj Singh Vs Amar Singh, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 323
High Courts14 May 1975
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) PLJ 507 : (1984) RRR 389
High Courts13 May 1975Allowed
Ran Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 473
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32BB