High Courts21 Feb 1978
State of Punjab Vs Naib Singh
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 32
Penal Code, 1860 (IPC) — Section 320, 324, 326Probation of Offenders Act, 1958 — Section 4, 4(1), 4(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1978
366 judgments · page 16 of 19
High Courts21 Feb 1978Dismissed
Dinesh Kumar and others Vs Sukhbir Singh and others
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0015
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Feb 1978Allowed
State of Punjab Vs Piara Singh
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 39
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b)
High Courts20 Feb 1978
Krihsan Lal Vs Munshi Ram and others
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0016
Motor Vehicles Act, 1939 — Section 94, 95
High Courts17 Feb 1978Dismissed
Jagir Singh Vs The Assistant Registrar and others
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0012
Constitution of India, 1950 — Article 226
High Courts16 Feb 1978
Ramji Lal Vs Het Ram and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 233
High Courts15 Feb 1978Dismissed
The State of Haryana Vs Ram Niwas
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0040
Opium Act, 1878 — Section 19(1)
High Courts15 Feb 1978Dismissed
Mohan Singh and another Vs Ramji Dass and others
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0036
High Courts15 Feb 1978Dismissed
State of Haryana Vs Ram Niwas
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 26 : (1978) 80 PLR 343
Dangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 3, 9(1)Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts14 Feb 1978
Shiv Das and Others Vs Devki and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 285
Evidence Act, 1872 — Section 63Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 58, 59, 60
High Courts13 Feb 1978
Jagjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) CriLJ 1588 : (1978) 2 ILR (P&H) 20
Penal Code, 1860 (IPC) — Section 148, 302, 404
High Courts13 Feb 1978
Commissioner of Income Tax Vs Jagat Ram Om Parkash
Punjab And Haryana At Chandigarh · (1979) 116 ITR 266
Income Tax Act, 1961 — Section 187, 187(2), 36(2)
High Courts13 Feb 1978
Jagraj Singh and Others Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 335 : (1978) 80 PLR 279
Constitution of India, 1950 — Article 226, 227Punjab Land Reforms Act, 1972 — Section 11, 11(2), 3(15), 4, 4(1)
High Courts13 Feb 1978Dismissed
Joginder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 02 P&H CK 0013
Prevention of Corruption Act, 1947 — Section 5(1)(d)
High Courts13 Feb 1978Allowed
Jagraj Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 335 : (1978) 80 PLR 279
Constitution of India, 1950 — Article 226
High Courts10 Feb 1978Dismissed
Prem Singh Vs The Union Territory of Chandigarh and others
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 377 : (1978) 80 PLR 568
Punjab Municipal Act, 1911 — Section 241
High Courts10 Feb 1978
Smt. Sudesh Khanna Vs Inspecting Assistant Commissioner of Income Tax, Acquisition Range and Others
Punjab And Haryana At Chandigarh · (1978) 9 CTR 27 : (1978) 114 ITR 261
Income Tax Act, 1961 — Section 269D, 269D(1), 269F, 269F(6), 269HVoluntary Disclosure of Income and Wealth Act, 1976 — Section 14, 3(1), 8(2)
High Courts10 Feb 1978
SMT. SUDESH KHANNA Vs INSPECTING ASSISTANT COMMISSIONER OF Income Tax, ACQUISITION RANGE, SECTOR 9, CHANDIGARH, AND OTHERS.
Punjab And Haryana At Chandigarh · (1978) 9 CTR 27 : (1978) 114 ITR 261
Income Tax Act, 1961 — Section 139, 269A, 269B, 269C, 269D
High Courts10 Feb 1978Dismissed
Prem Singh Vs The Union Territory of Chandigarh, etc.
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 377 : (1978) 80 PLR 568
Punjab Municipal Act, 1911 — Section 238(1), 241, 242(1), 244
High Courts09 Feb 1978
Punjab State Vs Ishar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 241 : (1978) 2 ILR (P&H) 167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1(2)