High Courts25 Apr 1978Allowed
Shri D.N. Rampal Assistant Advocate General, Punjab Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0004
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,207 of 4,611
High Courts19 Apr 1978Allowed
Kumari Surinder Kaur and another Vs Bhagat Singh and others
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0025
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Apr 1978Dismissed
Anand Kumar Vs Dhani Ram and Others
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 329
Civil Procedure Code, 1908 (CPC) — Section 115Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 17, 18, 20, 21, 22
High Courts15 Apr 1978
Charan Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts12 Apr 1978Allowed
Phool Mati Vs Jai Singh and others
Punjab And Haryana At Chandigarh · (1978) ACJ 319
High Courts12 Apr 1978
State of Haryana Vs Mehal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1978 P&H 341 : (1978) CriLJ 1810 : (1978) 2 ILR (P&H) 44
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 167(2), 170, 173(2)
High Courts12 Apr 1978
Amar Das Chela Jai Ram Dass of Nabha Vs The Shiromani Gurdwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · AIR 1978 P&H 273
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 92Sikh Gurdwaras Act, 1925 — Section 10, 13, 14, 14(1), 148F
High Courts12 Apr 1978Allowed
Phool Mati Vs Jai Singh and Others
Punjab And Haryana At Chandigarh · (1978) ACJ 319
High Courts11 Apr 1978
Gajjan Singh Vs Ram Lok
Punjab And Haryana At Chandigarh · AIR 1978 P&H 307 : (1978) 1 RCR(Rent) 808
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15
High Courts10 Apr 1978
Elveena Vs Gopal Durjan Singh
Punjab And Haryana At Chandigarh · AIR 1979 P&H 4
Divorce Act, 1869 — Section 10
High Courts07 Apr 1978Dismissed
Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 305
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 103, 116(3), 145(1), 155(2), 165Penal Code, 1860 (IPC) — Section 161, 165A, 201
High Courts07 Apr 1978
Faqir Chand and Others Vs The Financial Commissioner, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 269 : (1978) 2 ILR (P&H) 232 : (1979) 1 RCR(Rent) 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Government of India Act, 1915 — Section 107
High Courts06 Apr 1978Allowed
Sinder Singh alias Amarjit Singh and others Vs Bhora Singh and others
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0020
Court Fees Act, 1870 — Section 7(v)
High Courts06 Apr 1978
Bhajan Singh Vs Ganeshi Devi
Punjab And Haryana At Chandigarh · AIR 1978 P&H 257
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 115, 141
High Courts06 Apr 1978Dismissed
Jai Bhagwan Vs Suraj Parkash Bhatia
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0002
Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts05 Apr 1978Dismissed
S. Kharak Singh Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0023
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Apr 1978
Thana Singh Vs Shadi
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0022
Punjab Tenancy Act, 1887 — Section 77(3)(k)
High Courts04 Apr 1978Dismissed
Dr. Gurcharan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 04 P&H CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Apr 1978
Mela Ram Vs Mohan Singh and Others
Punjab And Haryana At Chandigarh · (1978) ACJ 381 : AIR 1978 P&H 323 : (1978) 2 ILR (P&H) 274
High Courts31 Mar 1978Dismissed
Joginder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 269
Criminal Procedure Code, 1973 (CrPC) — Section 293, 342, 510Opium Act, 1878 — Section 9Prevention of Food Adulteration Act, 1954 — Section 13, 14A