COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,148 of 4,611

High Courts02 Jun 1981

Court on its Own Motion Vs Sukhvinder Singh and Others

Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 549

Constitution of India, 1950 — Article 19, 21, 225Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 157Jurisdiction (Punjab and Haryana) Rules, 1976 — Rule 10(2), 10(3)

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High Courts02 Jun 1981

Court on its own Motion Vs Sukhvinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1981 P&H 361

Constitution of India, 1950 — Article 19, 21, 225Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 157Police Act, 1861 — Section 44

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High Courts02 Jun 1981

Kailash Chand Gupta and Another Vs Financial Commissioner, Haryana, Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 1981 P&H 374 : (1981) 2 RCR(Rent) 725

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 2

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High Courts02 Jun 1981

Bikkar Singh Vs Mohinder Kaur

Punjab And Haryana At Chandigarh · AIR 1981 P&H 391 : (1982) 1 ILR (P&H) 417

Hindu Marriage Act, 1955 — Section 12, 9

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High Courts01 Jun 1981

Commissioner of Income Tax Vs Ess Ess Kay Engineering Co. Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1981) 25 CTR 88 : (1982) 137 ITR 446

Income Tax Act, 1961 — Section 147

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High Courts29 May 1981Dismissed

Khusbash Singh Sandhu Vs State of Punjab

Punjab And Haryana At Chandigarh · (1981) 2 ILR (P&H) 539

Constitution of India, 1950 — Article 226Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 2, 3, 4, 4(1), 5Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 4(1)

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High Courts29 May 1981

Charanjit Lal Vs Ram Sarup and Others

Punjab And Haryana At Chandigarh · AIR 1982 P&H 44 : (1982) 1 ILR (P&H) 310

Punjab Security of Land Tenures Act, 1953 — Section 17

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High Courts29 May 1981

Union Territory of Chandigarh Vs Sardara Singh and Others

Punjab And Haryana At Chandigarh · AIR 1981 P&H 354 : (1982) 1 ILR (P&H) 409

Civil Procedure Code, 1908 (CPC) — Section 122, 125, 35, 53Constitution of India, 1950 — Article 31(2)Land Acquisition Act, 1921 — Section 18, 2, 26(2)

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High Courts27 May 1981Allowed

Kundan Lal Vs Tejbir Singh D.S.P., Kaithal

Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts27 May 1981Dismissed

The State of Haryan Vs S.N. Kapoor (deceased) through his L.Rs.

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 386

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 4

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High Courts25 May 1981Dismissed

Ajanta Electricals Vs Collector Central Excise and Others

Punjab And Haryana At Chandigarh · (1988) 35 ELT 34

Constitution of India, 1950 — Article 226

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High Courts25 May 1981

Allied Metal Products Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1981) 25 CTR 371 : (1982) 137 ITR 689

Income Tax Act, 1961 — Section 30, 37

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High Courts22 May 1981Allowed

Dr. Bhagat Singh, Vice Chancellor, Punjabi University, Patiala Vs The Chancellor Punjabi University, Chandigarh and Others

Punjab And Haryana At Chandigarh · (1982) 1 ILR (P&H) 73 : (1981) 83 PLR 740

Punjabi University Act, 1961 — Section 9A

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High Courts21 May 1981Allowed

Amar Nath Alias Mothu Vs Kishen Kaur and another

Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0039

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

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High Courts20 May 1981Dismissed

Khusbash Singh Sandhu, P.C.S. District Transport Officer, Bhatinda Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1981) 05 P&H CK 0038

Constitution of India, 1950 — Article 226

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High Courts19 May 1981Dismissed

Arun Spinning Mills Vs Collector of Customs and Central Excise and Others

Punjab And Haryana At Chandigarh · (1988) 33 ELT 272 : (1982) 1 ILR (P&H) 197

Central Excise Rules, 1944 — Rule 173(O), 173(Q), 174, 178, 225Central Excises and Salt Act, 1944 — Section 38, 40(2), 9Companies (Amendment) Act, 1956 — Section 446

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High Courts19 May 1981