High Courts21 Dec 1978
Banarsi Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (1980) 2 LLJ 394
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 2A, 33C
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1978
366 judgments · page 1 of 19
High Courts21 Dec 1978
Anup Singh Vs Tarsem Singh
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0009
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 20
High Courts21 Dec 1978Dismissed
Mota Singh, Etc. Vs State of Punjab, Etc.
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 338
Constitution of India, 1950 — Article 13, 14, 19, 31, 31ADefence of India Rules, 1962 — Rule 26, 30(1)General Clauses Act, 1897 — Section 14
High Courts21 Dec 1978
State Vs Kapur Singh and others
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 395(2)
High Courts20 Dec 1978
Punjab State Warehousing Corporation, Chandigarh Vs Shangara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 118 : (1979) 1 ILR (P&H) 324
Land Acquisition Act, 1894 — Section 18, 50, 50(2)
High Courts19 Dec 1978Dismissed
Mangal Chand Phool Chand Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1980) 45 STC 477
Central Sales Tax Act, 1956 — Section 10, 10A, 13, 8, 9Constitution of India, 1950 — Article 20, 226, 246, 265Punjab General Sales Tax Act, 1948 — Section 10
High Courts18 Dec 1978Dismissed
Bharat Engineering Co. Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1980) 45 STC 363
Punjab General Sales Tax Act, 1948 — Section 5
High Courts15 Dec 1978Dismissed
Surrinder Kumar and another Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 276
High Courts15 Dec 1978
Ronaq Singh and Others Vs Ambala Bus Syndicate (Pvt.) Ltd. and Another
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0017
Companies (Court) Rules, 1959 — Rule 24, 96Companies Act, 1956 — Section 433, 434, 439
High Courts15 Dec 1978
Jagmohan Lal Varma Vs Textile Commissioner and Others
Punjab And Haryana At Chandigarh · (1983) 14 ELT 2328 : (1979) 2 ILR (P&H) 199
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2, 28(2), 37, 37(2)Constitution of India, 1950 — Article 14, 19(1), 226, 31
High Courts15 Dec 1978Dismissed
Surinder Kumar and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 276
High Courts14 Dec 1978Dismissed
M/s Mohan Lal Ghansham Dass Vs The Chandigarh Administration and others
Punjab And Haryana At Chandigarh · (1979) 2 RCR(Rent) 168
High Courts13 Dec 1978Allowed
Ashwani Kumar Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0022
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Dec 1978
Harchand Singh Vs The Collector, Agrarian, Bhotinda and Another
Punjab And Haryana At Chandigarh · AIR 1979 P&H 129 : (1979) 1 ILR (P&H) 332
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Punjab Security of Land Tenures Act, 1953 — Section 24
High Courts11 Dec 1978Allowed
Jindu Vs The Sate of Punjab
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0021
Penal Code, 1860 (IPC) — Section 376
High Courts08 Dec 1978
State of Haryana Vs Harbhajan Singh and Another
Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 193
Criminal Procedure Code, 1973 (CrPC) — Section 205, 206, 207, 207A, 209Penal Code, 1860 (IPC) — Section 302, 323, 324
High Courts07 Dec 1978Dismissed
Ishwar Dutt Vs Smt. Dilbhari
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0018
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts06 Dec 1978
Jindal Strips Ltd. Vs Income Tax Officer, Central Circle III, New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1979 P&H 138 : (1979) 1 ILR (P&H) 286 : (1979) 116 ITR 825
Income Tax Act, 1961 — Section 55
High Courts05 Dec 1978
Subhash Chander Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 238 : (1979) 2 ILR (P&H) 388
Constitution of India, 1950 — Article 19(1), 20, 301, 302, 303Drugs and Cosmetics Act, 1940 — Section 33
High Courts05 Dec 1978Dismissed
Charat Singh Vs Piara Lal Formerly Naib Tehsildar, Fatehabad, Now Tehsildar at Ambala
Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 397(3)