High Courts26 Feb 1981
Gamdoor Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1981) CriLJ 1912
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 375Explosive Substances Act, 1908 — Section 2, 3, 4, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1981
461 judgments · page 19 of 24
High Courts25 Feb 1981
Sukhvinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1981) CriLJ 840
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts25 Feb 1981
Harbans Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 402 : (1983) 1 ILR (P&H) 115
Constitution of India, 1950 — Article 14, 226, 227Punjab Gram Panchayat Act, 1952 — Section 13Punjab Gram Panchayat Election Rules, 1960 — Rule 33, 42
High Courts25 Feb 1981
Municipal Corporation of Jullundur City Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 287 : (1981) 2 ILR (P&H) 390
Constitution of India, 1950 — Article 14, 245, 246(3), 248, 248(2)Punjab Municipal Corporation Act, 1976 — Section 44Water (Prevention and Control of Pollution) Act, 1974 — Section 1, 3, 4
High Courts25 Feb 1981Dismissed
Sadha Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) 02 P&H CK 0006
Penal Code, 1860 (IPC) — Section 325
High Courts24 Feb 1981Dismissed
Mahant Swaran Dass Vs Shiromani Gurdwara Parbandhak Committee
Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 380
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Sikh Gurdwaras Act, 1925 — Section 14(1), 7, 7(1), 8
High Courts24 Feb 1981
Bachan Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 32
Penal Code, 1860 (IPC) — Section 28, 34, 420, 463, 464
High Courts23 Feb 1981
Commissioner of Income Tax Vs Neimla Textile and Finishing Mills P. Ltd.
Punjab And Haryana At Chandigarh · (1981) 130 ITR 397
Income Tax Act, 1961 — Section 37(1)
High Courts23 Feb 1981
COMMISSIONER OF INCOME TAX Vs NAIMLA TEXTILE and FINISHING MILLS PVT. LTD.
Punjab And Haryana At Chandigarh · (1981) 23 CTR 1
Income Tax Act, 1961 — Section 37
High Courts23 Feb 1981
Indo Swiss Time Limited Vs Umrao and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 213 : (1981) 2 ILR (P&H) 49
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 52Land Acquisition Act, 1894 — Section 11, 12, 15, 16, 18(1)
High Courts23 Feb 1981
Achhra Singh Vs Om Parkash Garg
Punjab And Haryana At Chandigarh · AIR 1981 P&H 179 : (1981) 1 RCR(Rent) 499
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 13(3)(A) , 151
High Courts20 Feb 1981Dismissed
Madan Mohan Awasthi Vs Secretary Co-op. Department and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 229
High Courts20 Feb 1981
Jagmander Dass Jain and Another Vs Hari Kishan Sushil Kumar
Punjab And Haryana At Chandigarh · AIR 1981 P&H 182 : (1981) 1 RCR(Rent) 489
East Punjab Urban Rent Restriction Act, 1949 — Section 13Punjab Municipal Act, 1911 — Section 220
High Courts20 Feb 1981
Gram Sabha, Shahzadpur and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 33 : (1981) 3 ILR (P&H) 391
Constitution of India, 1950 — Article 14Haryana Municipal Act, 1973 — Section 3(1)Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(2)
High Courts20 Feb 1981
Pushkar Raj Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) CriLJ 1910
Criminal Procedure Code, 1973 (CrPC) — Section 360, 386, 397General Clauses Act, 1897 — Section 8Probation of Offenders Act, 1958 — Section 11, 18, 19
High Courts19 Feb 1981Allowed
Mool Chand and Others Vs Pir Tirath Nath Chela Gir Revail Nath and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 526
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts17 Feb 1981Allowed
Ranjit Singh Vs Muncipal Committee
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 363
Punjab Municipal Act, 1911 — Section 171, 171(1), 171(2), 171(3), 171(4)
High Courts17 Feb 1981Dismissed
Kartar Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1982) 1 ILR (P&H) 11
Constitution of India, 1950 — Article 162, 226, 309, 310, 310(1)Punjab Civil Services Rules — Rule 5.32
High Courts16 Feb 1981
Pritam Singh Vs The Collector Sirsa and Others
Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 375
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(1), 4(2), 4(3), 7
High Courts16 Feb 1981
Pritam Singht Vs The Collector Sirsa and Others
Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 375
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7