High Courts24 Jan 1978Dismissed
Shri Prem Kumar Bhagowalia Vs The Deputy Registrar, C Operative Societies, Gurdaspur and others
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0036
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,212 of 4,611
High Courts24 Jan 1978Allowed
Mst. Prito Vs Iqbal Singh
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts23 Jan 1978Dismissed
Waryam Singh and another Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0032
Constitution (Forty-Second Amendment) Act, 1976 — Section 58Constitution of India, 1950 — Article 136
High Courts23 Jan 1978Dismissed
The State of Haryana Vs Rajeshwar Parshad and Another
Punjab And Haryana At Chandigarh · (1978) 42 STC 196
Criminal Procedure Code, 1973 (CrPC) — Section 165Penal Code, 1860 (IPC) — Section 186, 34, 353Punjab General Sales Tax Act, 1948 — Section 10, 13, 14, 3
High Courts23 Jan 1978
Constable Ram Nath Vs State of Punjab
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0012
Prevention of Corruption Act, 1988 — Section 5(2)
High Courts23 Jan 1978Allowed
Ravi Kumar Vs Smt. Nirmal Devi
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0009
Hindu Marriage Act, 1955 — Section 9
High Courts23 Jan 1978Allowed
Bishan Dial and another Vs Joginder Singh and another
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0008
High Courts20 Jan 1978Allowed
Mekhan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0031
Opium Act, 1878 — Section 9(a)
High Courts19 Jan 1978Dismissed
Madan Lal Vs Vir Inder Kumar Kaura
Punjab And Haryana At Chandigarh · (1978) 1 RCR(Rent) 376
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jan 1978
M/s. Neelam Finance and Trading Co. (P) Ltd. Vs Punjab State etc.
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0010
Land Acquisition Act, 1894 — Section 4
High Courts18 Jan 1978
Bhagwan Singh Vs Kalu
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 15 : (1978) 80 PLR 427
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4(3), 122, 128(1), 157
High Courts13 Jan 1978
Balbir Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1978 P&H 142 : (1979) CriLJ 102
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 36
High Courts13 Jan 1978
Jog Raj and Another Vs Banarsi Dass and Another
Punjab And Haryana At Chandigarh · AIR 1978 P&H 189 : (1978) 2 ILR (P&H) 8
Land Acquisition Act, 1894 — Section 11, 18, 31
High Courts13 Jan 1978
Chanan Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 1 : (1978) 80 PLR 242
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts13 Jan 1978Allowed
Chanan Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1978) 2 ILR (P&H) 1 : (1978) 80 PLR 242
Penal Code, 1860 (IPC) — Section 161
High Courts12 Jan 1978Allowed
Banarsi @ Benarsi Dass Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0030
Penal Code, 1860 (IPC) — Section 366
High Courts12 Jan 1978Dismissed
Ravinder Kumar Jain Vs Punjab Registered (Iron and Steel) Stockholders Association Ltd.
Punjab And Haryana At Chandigarh · (1978) 48 CompCas 401
Companies Act, 1956 — Section 166, 171
High Courts12 Jan 1978Dismissed
Smt. Sunita Devi Vs Shri Raj Pal Kaushal
Punjab And Haryana At Chandigarh · (1978) 01 P&H CK 0002
Guardians and Wards Act, 1890 — Section 25
High Courts10 Jan 1978
Sunder Singh and Another Vs Beas Construction Board, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1979 P&H 1 : (1978) 37 FLR 187 : (1979) 1 ILR (P&H) 45
Industrial Disputes Act, 1947 — Section 2, 25
High Courts10 Jan 1978Dismissed
Sohan Singh and others Vs The Union Territory, Chandigarh and others
Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 294 : (1978) 80 PLR 235
Constitution of India, 1950 — Article 226