COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,196 of 4,611

High Courts19 Jan 1979

Gurdwara Sahib Padshahi Daswin Tittarsar Vs Kesar Singh Chela Tirath Singh of Gurdwara Sahib Tittarsar

Punjab And Haryana At Chandigarh · AIR 1979 P&H 166 : (1979) 1 ILR (P&H) 429

Civil Procedure Code, 1908 (CPC) — Section 43, 92Sikh Gurdwaras Act, 1925 — Section 28, 3(2), 87(1)

High Courts18 Jan 1979

Municipal Committee, Khanna Vs Sub-Divisional Officer (C) Samrala

Punjab And Haryana At Chandigarh · (1979) ILR (P&H) 269 : (1979) PLJ 174 : (1986) RRR 334

High Courts15 Jan 1979Dismissed

Nebh Raj and others Vs Sunder Dass and another

Punjab And Haryana At Chandigarh · (1979) 01 P&H CK 0023

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

High Courts15 Jan 1979

Government of Haryana and Others Vs Hakam Singh and Another

Punjab And Haryana At Chandigarh · AIR 1979 P&H 122

Land Acquisition Act, 1894 — Section 4, 6

High Courts15 Jan 1979

State of Haryana and Others Vs Hakam Singh and Another

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 400

Land Acquisition Act, 1894 — Section 4, 40, 41, 42, 5A

High Courts12 Jan 1979

The Atam Nagar Co-operative House Building Society Ltd. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1979 P&H 196

High Courts12 Jan 1979

Ram Sarup Vs Food Corporation of India, Patiala and Another

Punjab And Haryana At Chandigarh · AIR 1979 P&H 116

Land Acquisition Act, 1894 — Section 18

High Courts11 Jan 1979Dismissed

Messrs Om Parkash Ved Parkash Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (1979) 01 P&H CK 0006

High Courts10 Jan 1979Dismissed

Malhara Singh and Others Vs Official Liquidator, Punjab Finance Private Ltd. (In Liquidation)

Punjab And Haryana At Chandigarh · (1979) 01 P&H CK 0016

Companies Act, 1956 — Section 446, 468Contract Act, 1872 — Section 173, 176

High Courts21 Dec 1978

Banarsi Dass Vs State of Haryana

Punjab And Haryana At Chandigarh · (1980) 2 LLJ 394

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 2A, 33C

High Courts21 Dec 1978

Anup Singh Vs Tarsem Singh

Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0009

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 20

High Courts21 Dec 1978Dismissed

Mota Singh, Etc. Vs State of Punjab, Etc.

Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 338

Constitution of India, 1950 — Article 13, 14, 19, 31, 31ADefence of India Rules, 1962 — Rule 26, 30(1)General Clauses Act, 1897 — Section 14

High Courts21 Dec 1978

State Vs Kapur Singh and others

Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 395(2)

High Courts20 Dec 1978

Punjab State Warehousing Corporation, Chandigarh Vs Shangara Singh and Others

Punjab And Haryana At Chandigarh · AIR 1979 P&H 118 : (1979) 1 ILR (P&H) 324

Land Acquisition Act, 1894 — Section 18, 50, 50(2)

High Courts19 Dec 1978Dismissed

Mangal Chand Phool Chand Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1980) 45 STC 477

Central Sales Tax Act, 1956 — Section 10, 10A, 13, 8, 9Constitution of India, 1950 — Article 20, 226, 246, 265Punjab General Sales Tax Act, 1948 — Section 10

High Courts18 Dec 1978Dismissed

Bharat Engineering Co. Vs The Assessing Authority and Another

Punjab And Haryana At Chandigarh · (1980) 45 STC 363

Punjab General Sales Tax Act, 1948 — Section 5

High Courts15 Dec 1978

Ronaq Singh and Others Vs Ambala Bus Syndicate (Pvt.) Ltd. and Another

Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0017

Companies (Court) Rules, 1959 — Rule 24, 96Companies Act, 1956 — Section 433, 434, 439

High Courts15 Dec 1978

Jagmohan Lal Varma Vs Textile Commissioner and Others

Punjab And Haryana At Chandigarh · (1983) 14 ELT 2328 : (1979) 2 ILR (P&H) 199

Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2, 28(2), 37, 37(2)Constitution of India, 1950 — Article 14, 19(1), 226, 31

High Courts14 Dec 1978Dismissed

M/s Mohan Lal Ghansham Dass Vs The Chandigarh Administration and others

Punjab And Haryana At Chandigarh · (1979) 2 RCR(Rent) 168

High Courts13 Dec 1978Allowed

Ashwani Kumar Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1978) 12 P&H CK 0022

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)