High Courts28 Oct 1977Allowed
Smt. Ind Kaur Vs Tara Singh and others
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0029
Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1977
272 judgments · page 3 of 14
High Courts25 Oct 1977Dismissed
Kirpa Singh and Another Vs Mirpur Jattan Cooperative Agricultural Service Society Ltd.
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 232
Arbitration Act, 1940 — Section 19, 46Punjab General Clauses Act, 1898 — Section 4
High Courts25 Oct 1977Dismissed
Kirpa Singh (Died) and others Vs The Mirpur Jattan Co-Operative Agricultural Service Society Ltd.
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 232
Punjab Co-operative Societies Act, 1961 — Section 56
High Courts25 Oct 1977Dismissed
Smt. Surinder Kaur Vs Mohinder Singh and others
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0006
Penal Code, 1860 (IPC) — Section 109
High Courts25 Oct 1977Allowed
Kundan Singh Patang and Others Vs Raghbir Singh Gill and Others
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 95
Conduct of Elections Rules, 1961 — Rule 40, 40A, 70, 73, 73(2)Evidence Act, 1872 — Section 122, 123, 124, 125, 126Representation of the People Act, 1951 — Section 100, 100(1), 87(2), 94
High Courts24 Oct 1977
Daljit Singh Minhas and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 117 : (1978) 1 ILR (P&H) 175
Constitution of India, 1950 — Article 14, 15, 16
High Courts24 Oct 1977Dismissed
Budh Ram Vs Bhagat Ram
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0017
High Courts20 Oct 1977
Sugan Chand Bhuramal and Sons and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 199
Central Sales Tax Act, 1956 — Section 9(2), 9(3)Constitution of India, 1950 — Article 131
High Courts19 Oct 1977
Sagarmal Vs Gulab Chand and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 251
Registration Act, 1908 — Section 17
High Courts19 Oct 1977Allowed
Avtar Singh and Others Vs Bhajan Singh and Others
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts17 Oct 1977Dismissed
Labh Singh and others Vs Puran Singh (deceased)
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0020
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts13 Oct 1977
Ganpat Vs Ram Devi and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 137 : (1978) 1 ILR (P&H) 151
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41(1)
High Courts12 Oct 1977Allowed
Bimla Devi Vs Sat Pal Sharma
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 170
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 1, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 21, 23, 24, 9
High Courts12 Oct 1977
Shiv Chand Vs Ujagar Singh
Punjab And Haryana At Chandigarh · AIR 1978 P&H 200 : (1978) 1 ILR (P&H) 224
Representation of the People Act, 1951 — Section 79, 82, 86(1), 86(4)
High Courts12 Oct 1977Allowed
Piare Lal Vs Gobind Ram
Punjab And Haryana At Chandigarh · (1978) 1 RCR(Rent) 201
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts11 Oct 1977Dismissed
Jagtar Singh Vs Chanan Singh
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0036
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts11 Oct 1977Dismissed
M/s. Hindustan Tyre Company, Ludhiana Vs Labour Court and others
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0033
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Oct 1977Dismissed
Bhagwan Singh Vs Smt. Jagdish Kaur
Punjab And Haryana At Chandigarh · (1977) 10 P&H CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts11 Oct 1977Allowed
Sohan Lal Vs Nasib Chand and Others
Punjab And Haryana At Chandigarh · (1978) 41 STC 381
Punjab General Sales Tax Act, 1948 — Section 14, 26
High Courts10 Oct 1977Dismissed
Sant Lal etc. Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 163
Constitution of India, 1950 — Article 233(2)Prevention of Food Adulteration Act, 1954 — Section 23(1), 9, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 8(5)