High Courts19 May 1981Dismissed
Tantia Dharamshala Trust Vs Hakam Mal
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 453
Limitation Act, 1963 — Article 131, 12, 14, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1981
461 judgments · page 14 of 24
High Courts18 May 1981Dismissed
Food Specialities Ltd. Vs Appellate Collector, Central Excise and Customs and Others
Punjab And Haryana At Chandigarh · (1988) 33 ELT 331 : (1982) 1 ILR (P&H) 112
Central Excise Rules, 1944 — Rule 10, 10(3), 10A, 173C, 173C(1)Central Excises and Salt Act, 1944 — Section 4
High Courts18 May 1981
Teja Singh Vs Smt. Chhoto
Punjab And Haryana At Chandigarh · (1981) CriLJ 1467
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 9
High Courts16 May 1981
Pritam Singh Vs The Collector Sirsa and Another
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 370
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 129, 4(1), 4(2), 4(3), 7
High Courts15 May 1981
Ranjit Ram Vs The Financial Commissioner, Revenue Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 313 : (1981) 3 ILR (P&H) 459
Punjab Land Reforms Act, 1972 — Section 15, 4, 5Punjab Security of Land Tenures Rules, 1956 — Rule 8
High Courts14 May 1981Allowed
The Pamali Jado Company Op. Agricultural Service Society Vs Megha Singh
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 430
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11
High Courts14 May 1981Dismissed
State of Punjab Vs B.D. Soni
Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0004
Penal Code, 1860 (IPC) — Section 223, 34
High Courts13 May 1981
SARASWATI INDUSTRIAL SYNDICATE LTD. Vs COMMISSIONER OF Income Tax, PATIALA-II.
Punjab And Haryana At Chandigarh · (1982) 25 CTR 105 : (1982) 137 ITR 886
Income Tax Act, 1961 — Section 31, 32, 34, 35, 37
High Courts12 May 1981
National Textile Corporation Ltd. Vs Romesh Chander Aggarwal and Another
Punjab And Haryana At Chandigarh · (1982) CriLJ 200
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts11 May 1981
Gurdev Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0028
Penal Code, 1860 (IPC) — Section 302
High Courts11 May 1981
Sardar Mohammed and Others Vs Registrar, Co-operative Societies, Haryana, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 261
Constitution of India, 1950 — Article 14
High Courts11 May 1981
Sardar Mohd and Others Vs Registrar Co-Operative Societies and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 333
Constitution of India, 1950 — Article 14
High Courts08 May 1981
Sat Narain and Others Vs Bharat Bhushan and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 432
High Courts07 May 1981
Gannaur Cooperative Marketing-cum-Processing Society Ltd., Gannaur Vs Assistant Registrar, Cooperative Societies, Sonepat and others
Punjab And Haryana At Chandigarh · (1983) ILR (P&H) 67 : (1982) PLJ 487 : (1984) RRR 641
High Courts06 May 1981
Gram Panchayat, Kundli and Another Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1982 P&H 159
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 26, 26(3), 26(4)
High Courts06 May 1981
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts06 May 1981Allowed
Gram Panchayat Kandli and Another Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 404
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 47Gram panchayat Rules, 1965 — Rule 7
High Courts06 May 1981Dismissed
Amar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0001
Penal Code, 1860 (IPC) — Section 407, 419
High Courts05 May 1981
Bohar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1981) CriLJ 1141 : (1981) 2 ILR (P&H) 524
Constitution of India, 1950 — Article 134, 136, 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 432
High Courts04 May 1981
Jagmohan Lal and Another Vs Palak Chand and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 384
Evidence Act, 1872 — Section 65