High Courts16 Jul 1981
Ram Niwas and Another Vs Rakesh Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 397 : (1982) 1 ILR (P&H) 456 : (1982) 1 RCR(Rent) 134
Civil Procedure Code, 1908 (CPC) — Section 149
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,147 of 4,611
High Courts16 Jul 1981
Maya Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 384 : (1981) 3 ILR (P&H) 499
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28, 6Punjab Town Improvement Act, 1922 — Section 24, 28, 36, 40, 42
High Courts15 Jul 1981
Desa Vs Sadhu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 382
Punjab Custom (Limitation) Act, 1920 — Article 4
High Courts15 Jul 1981
Pardeep Kumar Vs Punjab University, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1982 P&H 41
High Courts15 Jul 1981
Jathedar Jagdev Singh and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1982 P&H 16 : (1982) 1 ILR (P&H) 441
Electricity (Supply) Act, 1948 — Section 10 , 10(5)Punjab Agricultural Produce Markets Act, 1961 — Section 15, 3(1), 3(7), 3(8), 35Punjab Co-operative Societies Act, 1961 — Section 13(10), 13(11), 13(12), 13(8), 13(9)
High Courts15 Jul 1981
Chhaju Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 148
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20, 21, 21(1), 21(2), 21(3)
High Courts15 Jul 1981
Ujagar Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 366 : (1981) 3 ILR (P&H) 521
Administration of Evacuee Property Act, 1950 — Section 7, 8
High Courts15 Jul 1981Dismissed
Mattu Singh alias Matoo Ram alias Matia Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 535
Pepsu Government Revenue Department Rules — Rule 14Pepsu Nazool Lands (Transfer) Rules, 1956 — Rule 3
High Courts14 Jul 1981Allowed
Smt. Bhani alias Bhan Kaur Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 508
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 1981Allowed
Messrs Raja Industries Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1981) 07 P&H CK 0029
Constitution of India, 1950 — Article 226
High Courts14 Jul 1981Allowed
The Nazool Land Co-operatlve Societies Scheduled Castes Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 538
Constitution of India, 1950 — Article 226
High Courts14 Jul 1981
Kartar Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1981) PLJ 483 : (1985) RRR 470
High Courts13 Jul 1981Dismissed
Vir Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 525
Constitution of India, 1950 — Article 226, 227
High Courts14 Jun 1981Dismissed
Niranjan Kaur Vs Nirbigan Kaur
Punjab And Haryana At Chandigarh · (1981) 06 P&H CK 0011
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts04 Jun 1981
Commissioner of Income Tax Vs Khem Chand Bahadur Chand
Punjab And Haryana At Chandigarh · (1981) 131 ITR 336
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37(1), 37(2), 37(2A), 37(2B)
High Courts04 Jun 1981
Niranjan Kaur Vs Nirbigan Kaur
Punjab And Haryana At Chandigarh · AIR 1981 P&H 368 : (1981) 3 ILR (P&H) 621
Court Fees Act, 1870 — Article 1, 7
High Courts04 Jun 1981
Budhi Parkash Yadav Vs K.C. Sharma and Another
Punjab And Haryana At Chandigarh · (1981) CriLJ 993 : (1982) 1 ILR (P&H) 424
Criminal Procedure Code, 1973 (CrPC) — Section 132, 197Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323
High Courts04 Jun 1981Dismissed
The Asian Rubber and Plastic Industries Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1982) 50 STC 383
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 11A, 21
High Courts03 Jun 1981
Anand Parkash Vs Bharat Bhushan Rai and Another
Punjab And Haryana At Chandigarh · AIR 1981 P&H 269 : (1981) 3 ILR (P&H) 556 : (1982) 1 RCR(Rent) 1
Civil Procedure Code Amendment Act, 1976 — Order 11 Rule 21, Order 17 Rule 1, Order 18 Rule 17, Order 29 Rule 3, 151
High Courts02 Jun 1981Dismissed
Neelam Devi and others Vs Union of India and another
Punjab And Haryana At Chandigarh · (1981) 06 P&H CK 0016
Constitution of India, 1950 — Article 300(1)