High Courts27 Apr 1981
Maya Ram Vs Ram Kishan
Punjab And Haryana At Chandigarh · (1984) 2 ILR (P&H) 201 : (1981) 3 ILR (P&H) 428
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,150 of 4,611
High Courts23 Apr 1981
Sohan Lal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 346 : (1982) 1 ILR (P&H) 55
Constitution of India, 1950 — Article 32Punjab Town Improvement Act, 1922 — Section 58(1), 59, 60, 60(1), 60(2)
High Courts21 Apr 1981
Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.
Punjab And Haryana At Chandigarh · (1981) 23 CTR 6 : (1982) 136 ITR 758
Income Tax Act, 1961 — Section 32(1)
High Courts21 Apr 1981
Shri Saraswati Spinning Mills Vs Gheru Lal Bal Chand Abohar
Punjab And Haryana At Chandigarh · AIR 1981 P&H 299 : (1981) 3 ILR (P&H) 381
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 3, Order 10 Rule 4, Order 10 Rule 4(2)
High Courts21 Apr 1981
Daljit Singh and Others Vs Gurmukh Dass
Punjab And Haryana At Chandigarh · AIR 1981 P&H 394 : (1981) 3 ILR (P&H) 447 : (1981) 2 RCR(Rent) 246
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2
High Courts12 Apr 1981
Tek Chand and ors. Vs Tek Chand Superintendent of Police and ors.
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 452
High Courts10 Apr 1981
Commissioner of Income Tax Vs N.D. Radha Kishan and Co.
Punjab And Haryana At Chandigarh · (1983) 140 ITR 860
Income Tax Act, 1961 — Section 37
High Courts10 Apr 1981
Naresh Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1981) CriLJ 1915 : (1982) 1 ILR (P&H) 29
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6
High Courts10 Apr 1981Allowed
Devinder Singh, Asstt. Collector, Customs and Central Excise Vs State of Punjab
Punjab And Haryana At Chandigarh · (1982) 10 ELT 272
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 111, 135, 135(1)
High Courts10 Apr 1981Allowed
Dalip Singh and Another Vs Raj Mall and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 619
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(3)
High Courts09 Apr 1981Dismissed
Siri Ram Vs Air Com. Mahabir Chand
Punjab And Haryana At Chandigarh · (1981) 04 P&H CK 0004
High Courts08 Apr 1981
Ajmer Singh Vs The Registrar, Co-operative Societies, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1981 P&H 107
High Courts07 Apr 1981
Ram Dass Vs Sukhdev Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1981 P&H 301 : (1982) 1 ILR (P&H) 20 : (1981) 2 RCR(Rent) 23
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 141, 16, 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts07 Apr 1981
Vijay Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1981) CriLJ 838
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts06 Apr 1981
Dalip Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 503
Punjab Land Reforms Act, 1972 — Section 3(1), 4, 4(1), 4(2), 5Punjab Land Reforms Rules, 1973 — Rule 5(1)
High Courts03 Apr 1981
State of Punjab and Another Vs Deepak Theatre, Dhuri
Punjab And Haryana At Chandigarh · AIR 1981 P&H 230 : (1982) 1 ILR (P&H) 91
Punjab Cinemas (Regulation) Act, 1952 — Section 5Punjab Cinemas (Regulation) Rules, 1952 — Rule 4
High Courts02 Apr 1981Dismissed
The Punjab University, Chandigarh Vs Sh. Kanwal Marwah
Punjab And Haryana At Chandigarh · (1981) 04 P&H CK 0015
High Courts31 Mar 1981Allowed
Rajesh Gupta Vs Sh. Mahabir Parshad
Punjab And Haryana At Chandigarh · (1981) 1 RCR(Rent) 721
Limitation Act, 1963 — Article 59
High Courts31 Mar 1981Dismissed
Gurdev Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0002
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 67
High Courts30 Mar 1981Allowed
Bhawan Pal Vs Prem Kumar Jain and others
Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482