High Courts15 Jan 1982
K.L. Bawa Vs Basant Textiles
Punjab And Haryana At Chandigarh · AIR 1982 P&H 275
Civil Procedure Code, 1908 (CPC) — Section 47, 60(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,135 of 4,611
High Courts15 Jan 1982Dismissed
State Bank of Patiala Vs Amar Nath and Others
Punjab And Haryana At Chandigarh · (1985) 57 CompCas 628
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts14 Jan 1982Dismissed
Municipal Committee, Ladwa Tehsil Thanesar, Distt. Karnal Vs Daryat Lal and others
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0052
Punjab Municipal Act, 1911 — Section 61
High Courts14 Jan 1982Allowed
Provident Fund Inspector, Panipat Vs Ram Kumar and others
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0042
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e)
High Courts13 Jan 1982Dismissed
Ram Richhpal Vs Inspecting Assistant Commissioner
Punjab And Haryana At Chandigarh · (1982) 10 TAXMAN 210
Income Tax Act, 1961 — Section 269F(6)
High Courts13 Jan 1982
Ram Richhpal and Others Vs Inspecting Assistant Commissioner of Income Tax, Acquisition Range and Others
Punjab And Haryana At Chandigarh · (1982) 138 ITR 641
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269F(6)
High Courts13 Jan 1982Dismissed
Mathura Parshad and others Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Jan 1982Allowed
Balraj Kumar Murria Vs State of Punjab
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0051
Constitution of India, 1950 — Article 227
High Courts12 Jan 1982
Gheru Lal Bal Chand Vs Income Tax Officer, 'A' Ward
Punjab And Haryana At Chandigarh · (1982) 28 CTR 23 : (1982) 137 ITR 190
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(1), 131(2), 131(3), 133A
High Courts11 Jan 1982Allowed
Naval Singh Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0055
Land Acquisition Act, 1894 — Section 4
High Courts11 Jan 1982
Walaiti Ram and Another Vs Harbans Lal
Punjab And Haryana At Chandigarh · AIR 1982 P&H 250 : (1982) 2 RCR(Rent) 460
East Punjab Urban Rent Restriction Act, 1949 — Section 10(1), 19(1), 19(3)
High Courts11 Jan 1982
Harbans Singh and another Vs Sarup Chand Gupta, Additional District Judge, Faridkot and others
Punjab And Haryana At Chandigarh · (1982) ILR (P&H) 131 : (1982) PLJ 72 : (1985) RRR 405
High Courts08 Jan 1982
Union of India Vs Girdhari and Another
Punjab And Haryana At Chandigarh · AIR 1982 P&H 152 : (1982) 1 ILR (P&H) 552
Court Fees Act, 1870 — Article 11, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts08 Jan 1982
Kundan Singh Vs Additional Director, Consolidation of Holdings, Punjab, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1982 P&H 538
Civil Procedure Code, 1908 (CPC) — Section 42Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4)
High Courts08 Jan 1982
Bachna Ram Vs Nar Singh Dass and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 281 : (1982) 1 RCR(Rent) 432
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts07 Jan 1982Dismissed
Heman and others Vs Tulsi Ram (Died)
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0009
Punjab Security of Land Tenures Act, 1953 — Section 14A
High Courts07 Jan 1982Partly Allowed
Amrit Kaur Puri Vs Kapurthala Flour, Oil and General Mills Co. P. Ltd. and Others
Punjab And Haryana At Chandigarh · (1984) 56 CompCas 194
Companies Act, 1956 — Section 155, 287(2), 9
High Courts06 Jan 1982Dismissed
Bachan Singh and another Vs The Punjab State
Punjab And Haryana At Chandigarh · (1982) 01 P&H CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 87, 88
High Courts06 Jan 1982
Vidya Dhar Vs Onkar Nath
Punjab And Haryana At Chandigarh · AIR 1982 P&H 182 : (1982) 1 RCR(Rent) 381
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts05 Jan 1982
Commissioner of Income Tax Vs Basant Singh
Punjab And Haryana At Chandigarh · (1983) 140 ITR 937