High Courts22 Oct 1981Allowed
Doctor Parshotam Kumar Mittal Vs Punjab Public Service Commission, Patiala and others
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0001
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1981
461 judgments · page 5 of 24
High Courts21 Oct 1981Dismissed
Sultan and another Vs Shaym Lal and another
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0033
Punjab Pre-emption Act, 1913 — Section 15(1)(c)
High Courts21 Oct 1981Dismissed
S.S. Marwah Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1982) 2 ILR (P&H) 234
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5, 9Constitution of India, 1950 — Article 226, 227, 233
High Courts21 Oct 1981
Amarjit Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 342, 364
High Courts21 Oct 1981Allowed
Jhalla Ram Vs Gram Sabha Kosli and another
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0003
Punjab Gram Panchayat Act, 1952 — Section 21
High Courts20 Oct 1981
Commissioner of Income Tax Vs Om Parkash Bidhi Chand
Punjab And Haryana At Chandigarh · (1982) 27 CTR 6 : (1983) 141 ITR 750
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 185(1)
High Courts20 Oct 1981Allowed
Sardar Singh Vs Punjab Wakf Board, Ambala Cantt
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0002
Administration of Evacuee Property Act, 1950 — Section 11
High Courts19 Oct 1981
Prem Singh alias Prem and another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0034
Penal Code, 1860 (IPC) — Section 302
High Courts19 Oct 1981
Virochan Vs Ram Saran Dass
Punjab And Haryana At Chandigarh · (1982) CriLJ 1219 : (1982) 2 ILR (P&H) 227
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 2
High Courts16 Oct 1981
Bhim Sain Vs Laxmi Narain
Punjab And Haryana At Chandigarh · AIR 1982 P&H 155 : (1982) 2 ILR (P&H) 219 : (1981) 2 RCR(Rent) 527
East Punjab Urban Rent Restriction Act, 1949 — Section 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts15 Oct 1981
Jogi Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1982) PLJ 71 : (1985) RRR 294
High Courts14 Oct 1981
Union of India and Others Vs Arshad
Punjab And Haryana At Chandigarh · AIR 1982 P&H 106
Administration of Evacuee Property Act, 1950 — Section 2, 7, 7(3)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 28
High Courts12 Oct 1981Allowed
Charan Singh and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts12 Oct 1981
Teja Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 610 : (1991) 1 RRR 164
High Courts12 Oct 1981
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 2201
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313
High Courts09 Oct 1981
Gurdev Singh and Others Vs Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 289
High Courts09 Oct 1981
Siri Kishan and Others Vs Mem Chand
Punjab And Haryana At Chandigarh · AIR 1982 P&H 188 : (1982) 2 ILR (P&H) 209
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 30, 9
High Courts06 Oct 1981
Shishu and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1982) CriLJ 124
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 482
High Courts05 Oct 1981
Dharam Chand Vs Mathura Dass
Punjab And Haryana At Chandigarh · AIR 1982 P&H 224 : (1981) 2 RCR(Rent) 486
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13(2)
High Courts05 Oct 1981Allowed
Gram Panchayat of Village Kaila Bandar Vs Commissioner, Patiala Division Patiala and another
Punjab And Haryana At Chandigarh · (1981) 10 P&H CK 0017
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7