COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1978

366 judgments · page 11 of 19

High Courts19 May 1978Dismissed

Amar Singh and Others Vs Major Singh and Others

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0020

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 41 Rule 28Evidence Act, 1872 — Section 33Fatal Accidents Act, 1855 — Section 1A, 2

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High Courts19 May 1978

S.K. Verma and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1979 P&H 149 : (1978) 2 ILR (P&H) 414

Constitution of India, 1950 — Article 16, 311

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High Courts18 May 1978Dismissed

B.S. Bansal Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 342

Constitution of India, 1950 — Article 226, 227Punjab Service of Engineers (Class I) Public Works Department (Buildings and Roads Branch) Rules, 1960 — Rule 22, 22(1), 6

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High Courts18 May 1978

Ujagar Singh Vs Sham Singh and Others

Punjab And Haryana At Chandigarh · AIR 1979 P&H 12

Evidence Act, 1872 — Section 115

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High Courts18 May 1978Dismissed

Roshan Lal Anand etc. Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 354 : (1978) 80 PLR 596

Constitution of India, 1950 — Article 226Punjab District Attorneys Service Rules, 1960 — Rule 12, 3, 5(2), 9

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High Courts18 May 1978Dismissed

Roshan Lal Anand and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 354 : (1978) 80 PLR 596

Constitution of India, 1950 — Article 226

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High Courts16 May 1978Dismissed

M/s. Kulu Transport Cooperative Society Ltd., Kulu Vs M/s. Arora Traders, Gurdaspur Road, Pathankot

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0025

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High Courts16 May 1978

Labh Kaur Vs Narain Singh

Punjab And Haryana At Chandigarh · AIR 1978 P&H 317

Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts16 May 1978Dismissed

Jagjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 335

Constitution of India, 1950 — Article 14, 246Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 2, 4, 5, 5(1), 5(2)

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High Courts15 May 1978Allowed

Niranjan Lal Vs Punjab State Electricity Board, Patiala and others

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0022

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts15 May 1978

Balwant Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 398

Penal Code, 1860 (IPC) — Section 326

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High Courts15 May 1978

Balwant Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 398

Penal Code, 1860 (IPC) — Section 109, 320, 323, 324, 326

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High Courts12 May 1978

Sant Ram and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 107, 150

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High Courts12 May 1978

Sadhu Singh Vs Narain Singh Sewadar and Others

Punjab And Haryana At Chandigarh · AIR 1978 P&H 319 : (1978) 2 ILR (P&H) 393 : (1979) 81 PLR 24

Evidence Act, 1872 — Section 138

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High Courts12 May 1978

Mandi Adampur Marketing Society Ltd Vs Ram Sarup

Punjab And Haryana At Chandigarh · (1978) ILR (P&H) 552 : (1978) PLJ 251 : (1984) RRR 371

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High Courts11 May 1978

Akhara Brahm Buta Amritsar Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0023

Land Acquisition Act, 1894 — Section 4

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High Courts08 May 1978Dismissed

Smt. Surjit Kaur Vs Shri Ujjal Singh

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0028

Hindu Marriage Act, 1955 — Section 9

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High Courts08 May 1978Allowed

Amar Singh Vs Narain Dass and others

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0024

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High Courts08 May 1978Allowed

Krishan Lal Vs Chandi Parshad

Punjab And Haryana At Chandigarh · (1978) 05 P&H CK 0012

Civil Procedure Code, 1908 (CPC) — Section 60

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High Courts05 May 1978

Dalbir Singh and Others Vs Lakhi Ram and Others

Punjab And Haryana At Chandigarh · AIR 1979 P&H 10

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

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