COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,218 of 4,611

High Courts31 Aug 1977

Harpal Singh and Others Vs The Union Territory of Chandigarh and Another

Punjab And Haryana At Chandigarh · AIR 1978 P&H 68 : (1978) 36 FLR 149 : (1978) 1 ILR (P&H) 61

Constitution of India, 1950 — Article 14, 16Punjab Police Rules, 1934 — Rule 13.1, 13.1(1), 13.1(2), 13.5, 13.5(2)

High Courts29 Aug 1977

Smt. Pushpa Rani and another Vs Shri Satish Kumar

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts29 Aug 1977Dismissed

Maharaj Parshad Payare Lal Vs Hindustan General Insurance Society Ltd. and Others

Punjab And Haryana At Chandigarh · (1978) ACJ 149

High Courts26 Aug 1977

Piara Singh and Others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1978) CriLJ 771

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 148, 354, 452, 506

High Courts26 Aug 1977

Chhajju Ram Godara and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1978) CriLJ 608

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 430, 437

High Courts25 Aug 1977

Commissioner of Income Tax Vs Mohan Lal Kansal (3 Partners)

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0029

Income Tax Act, 1961 — Section 154, 256(2)

High Courts24 Aug 1977Dismissed

Narain Singh Vs Shri N.S. Cheema and others

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0008

Punjab Gram Panchayat Act, 1952 — Section 13B

High Courts23 Aug 1977Dismissed

The State of Punjab Vs Sari Madho Ram Gupta

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0033

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts23 Aug 1977Dismissed

Sumesh Chand etc. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 35 : (1978) 80 PLR 109

Criminal Procedure Code, 1973 (CrPC) — Section 207A, 207A(7), 209, 227, 397(2)Penal Code, 1860 (IPC) — Section 109, 120B, 306, 307, 323

High Courts23 Aug 1977Dismissed

Sumesh Chand etc. Vs State of Harayana

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 35 : (1978) 80 PLR 109

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts23 Aug 1977

Babu Ram and Another Vs Keshwa Chand Joshi

Punjab And Haryana At Chandigarh · (1977) 79 PLR 614

Guardians and Wards Act, 1890 — Section 17Hindu Minority and Guardianship Act, 1956 — Section 13, 6

High Courts22 Aug 1977

Commissioner of Income Tax Vs Surinder Singh

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0030

Income Tax Act, 1961 — Section 256(2), 271(1)

High Courts19 Aug 1977

Surjit Kaur Vs Tirath Singh

Punjab And Haryana At Chandigarh · AIR 1978 P&H 112 : (1979) 81 PLR 732

Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 24

High Courts18 Aug 1977Allowed

Raja Ram Vs Smt. Sundari Devi

Punjab And Haryana At Chandigarh · (1977) 08 P&H CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 488

High Courts18 Aug 1977Allowed

Nawal Kishore Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 27 : (1978) 80 PLR 167 : (1977) 79 PLR 702

Constitution (Forty-Second Amendment) Act, 1976 — Section 58(4)

High Courts18 Aug 1977

Dhian Chand and Another Vs Parkash Kaur and Others

Punjab And Haryana At Chandigarh · AIR 1978 P&H 221

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 21 Rule 98, Order 21 Rule 99

High Courts18 Aug 1977Allowed

Nawal Kishore Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1978) 1 ILR (P&H) 27 : (1978) 80 PLR 167 : (1977) 79 PLR 702

Civil Procedure Code, 1908 (CPC) — Section 151Constitution (Forty-Second Amendment) Act, 1976 — Section 58, 58(4)Constitution of India, 1950 — Article 226

High Courts11 Aug 1977

Onkar Chand Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1978) CriLJ 44

Penal Code, 1860 (IPC) — Section 406, 420

High Courts11 Aug 1977Dismissed

Sunder Lal Vs Om Singh and Others

Punjab And Haryana At Chandigarh · (1978) ACJ 267

Motor Vehicles Act, 1988 — Section 110A

High Courts10 Aug 1977Dismissed

Jagmel Singh Vs S.D.O. (Civil) with the Powers of Collector, Fazilka and Others

Punjab And Haryana At Chandigarh · AIR 1977 P&H 380

Constitution of India, 1950 — Article 14Punjab Gram Panchayat Act, 1952 — Section 95(4)Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 7