High Courts21 Nov 1975Dismissed
Atma Ram and others Vs Kanwar Mahinder Singh and others
Punjab And Haryana At Chandigarh · (1976) RCR(Rent) 36
East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,241 of 4,611
High Courts21 Nov 1975Dismissed
Sardara Singh and others Vs Hakam Singh and others
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 257
Penal Code, 1860 (IPC) — Section 409
High Courts20 Nov 1975Allowed
Chattar Singh, etc. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 106
Constitution of India, 1950 — Article 16, 309Punjab Food and Supplies Department (State Service, Class III) Rules, 1968 — Rule 11, 9, 9I, 9K, 9LStates Reorganisation Act, 1956 — Section 115(7)
High Courts20 Nov 1975Allowed
Chattar Singh and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 106
Punjab Food and Supplies Department (State Service, Class III) Rules, 1968 — Rule 9(X)
High Courts14 Nov 1975Allowed
The State of Haryana Vs Rajinder Nath
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 249
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts13 Nov 1975Allowed
Sita Singh and others Vs The State of Punjab and anothers
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 241
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Nov 1975Allowed
Sita Singh etc. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 241
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(1), 482Penal Code, 1860 (IPC) — Section 114, 120B, 34, 463, 467
High Courts12 Nov 1975
Bachan Singh and Baru Vs Gram Panchayat of village Gurnala
Punjab And Haryana At Chandigarh · (1977) PLJ 192 : (1985) RRR 549
High Courts11 Nov 1975Dismissed
M/s Sardari Lal and Brothers, Dinanagar Vs M/s Gurdit Singh and Sons, Dinanagar and others
Punjab And Haryana At Chandigarh · (1975) 11 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts10 Nov 1975Dismissed
Parsa Singh Vs Smt. Parkash Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 235
Evidence Act, 1872 — Section 65, 74(2)Registration Act, 1908 — Section 57(5)
High Courts10 Nov 1975Allowed
Balbir Singh and another Vs Smt. Darshan Kaur and others
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 239 : (1976) 78 PLR 239
Evidence Act, 1872 — Section 65(c)
High Courts10 Nov 1975Allowed
Balbir Singh and Another Vs Darshan Kaur, etc.
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 239 : (1976) 78 PLR 239
Evidence Act, 1872 — Section 65
High Courts07 Nov 1975Dismissed
The Bapauli Co-operative Agricultural Service Society Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1975) 11 P&H CK 0002
Punjab Co-operative Societies Act, 1961 — Section 84A
High Courts05 Nov 1975Dismissed
Bikramjtit Singh Paul Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1976) RCR(Rent) 67
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts04 Nov 1975
Kesri Soda Water Factory and Sweet Shop Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1977) 39 STC 122
Punjab General Sales Tax Act, 1948 — Section 14
High Courts04 Nov 1975Dismissed
Gurdial Singh Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 184
Constitution of India, 1950 — Article 309, 310, 311, 311(2), 313Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 40, 40(3)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 49
High Courts29 Oct 1975Dismissed
Rikhi Ram and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1976 P&H 196 : (1977) 1 ILR (P&H) 176
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 19, 19(1), 19(6)
High Courts29 Oct 1975
Manmohan Krishan Mahajan Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (1977) 107 ITR 420
Income Tax Act, 1961 — Section 132, 132(1), 132(5)
High Courts27 Oct 1975Allowed
U.P. Roadways Gwalior Road, Agra Vs Mst. Sushila Devi and others
Punjab And Haryana At Chandigarh · (1975) 10 P&H CK 0017
Limitation Act, 1963 — Section 17(1)(c)
High Courts27 Oct 1975
M.L. Trighatia Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1976) 2 LLJ 357
Constitution of India, 1950 — Article 14, 16, 311Evidence Act, 1872 — Section 123