High Courts12 Oct 1978
Lachhman Singh and Others Vs Gurmit Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 50 : (1979) 1 ILR (P&H) 186
Fatal Accidents Act, 1855 — Section 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1978
366 judgments · page 6 of 19
High Courts12 Oct 1978
Narain Dass Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 99
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19(4), 19(5)
High Courts12 Oct 1978
Surain Singh Vs Swami Dhian Santosh Anandpuri and Another
Punjab And Haryana At Chandigarh · AIR 1979 P&H 161
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Oct 1978
Bawa Singh and Others Vs Babu Singh and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 94 : (1979) 1 ILR (P&H) 383
Civil Procedure Code, 1908 (CPC) — Section 152Limitation Act, 1963 — Article 137, 29(2)
High Courts10 Oct 1978Dismissed
Gurmel Singh Vs Smt. Ajit Kaur
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0019
Hindu Marriage Act, 1955 — Section 13(1)(ib)
High Courts10 Oct 1978Dismissed
Chandigarh Administration, Chandigarh Vs Manohar Lal Mathur
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0018
Penal Code, 1860 (IPC) — Section 409
High Courts09 Oct 1978Dismissed
Balbir Kaur Virk Vs Secretary Education Department and Others
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 313
Charitable Endowments Act, 1890 — Section 5(1)Constitution of India, 1950 — Article 226, 227, 29(2), 311Punjab Affiliated Colleges (Security of Service of Employees) Act, 1974 — Section 10, 3, 4, 4(4)
High Courts06 Oct 1978Dismissed
Karnail Singh Vs Nihal Singh and others
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0037
Penal Code, 1860 (IPC) — Section 307, 325
High Courts06 Oct 1978Allowed
Bharat Nidhi Ltd. Vs M/s Sehgal Bros. and others
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0017
Limitation Act, 1963 — Article 136
High Courts06 Oct 1978Dismissed
Mahant Ravi Dutt Gir Sanyasi Chela Mahant Ram Vir, Akhara Desnami Ganga Mandir Vs Mahant Ramanand and another
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts06 Oct 1978
Parkash Kaur Vs Sandhooran and Another
Punjab And Haryana At Chandigarh · AIR 1979 P&H 36 : (1979) 1 ILR (P&H) 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 41 Rule 6, 151, 47
High Courts05 Oct 1978
Commissioner of Income Tax Vs Dilbagh Rai
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 305 : (1979) 117 ITR 842
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 4
High Courts05 Oct 1978Dismissed
Makhan Singh Vs Gian Chand and Another
Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 311
Civil Procedure Code, 1908 (CPC) — Section 2Partition Act, 1893 — Section 2, 3, 4, 8
High Courts04 Oct 1978
Duli Chand Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 81
Motor Vehicles Act, 1939 — Section 48Punjab Gram Panchayat Act, 1952 — Section 95
High Courts03 Oct 1978
Gurcharan Singh Vs Sukhdev Kaur
Punjab And Haryana At Chandigarh · AIR 1979 P&H 98
Hindu Marriage Act, 1955 — Section 13
High Courts03 Oct 1978
The Commissioner of Income Tax, Patiala Vs Krishna Copper and Steel Rolling Mills
Punjab And Haryana At Chandigarh · AIR 1979 P&H 79
Income Tax Act, 1961 — Section 33(1)
High Courts03 Oct 1978Allowed
Durga Parshad Vs Har Narain
Punjab And Haryana At Chandigarh · (1978) 10 P&H CK 0013
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iv)
High Courts03 Oct 1978
COMMISSIONER OF Income Tax, PATIALA Vs KRISHNA COPPER AND STEEL ROLLING MILLS.
Punjab And Haryana At Chandigarh · (1979) 8 CTR 23 : (1979) 119 ITR 256
Income Tax Act, 1961 — Section 33
High Courts03 Oct 1978
State of Punjab Vs Chuni Lal
Punjab And Haryana At Chandigarh · (1979) CriLJ 756
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts30 Sept 1978
Jagir Singh and Others Vs Atma Singh and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 70 : (1979) 1 RCR(Rent) 444
Transfer of Property Act, 1882 — Section 60