High Courts17 May 1975
Managing Committee Dhagana Co-op. Agricultural Service Society Vs Sarabjit Singh Sandhu
Punjab And Haryana At Chandigarh · (1976) ILR (P&H) 64 : (1975) PLJ 481 : (1984) RRR 383
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,247 of 4,611
High Courts17 May 1975Allowed
Guru Nanak University Vs Dr. (Mrs.) Iqbal Kaur Sandhu and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 69 : (1976) 1 ILR (P&H) 408
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 311Guru Nanak Dev University Act, 1969 — Section 19
High Courts14 May 1975Dismissed
Raj Singh Vs Amar Singh, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 323
High Courts14 May 1975
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) PLJ 507 : (1984) RRR 389
High Courts13 May 1975Allowed
Ran Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 473
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32BB
High Courts13 May 1975
Sohan Lal Vs Smt. Ram Murti and another
Punjab And Haryana At Chandigarh · (1975) 05 P&H CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 488(3)
High Courts13 May 1975Allowed
Ran Singh Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 473
Constitution of India, 1950 — Article 14, 19, 19(1), 31(2B), 31APepsu Tenancy and Agricultural Lands Act, 1955 — Section 3(1), 3(2), 32A, 32B, 32BB
High Courts09 May 1975Allowed
Amrit Vanaspati Company Limited and another Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1975) 05 P&H CK 0018
Evidence Act, 1872 — Section 115
High Courts08 May 1975Dismissed
Sadhu Singh and Others Vs Pritam Singh and Another
Punjab And Haryana At Chandigarh · AIR 1976 P&H 38 : (1976) 1 ILR (P&H) 120
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4
High Courts05 May 1975Dismissed
Chaman Lal Deceased Vs Smt. Amrit Kaur
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 469
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts02 May 1975Allowed
Gram Panchayat Deka Fateh Singh Tehsil Gulha, District Karnal and another Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1975) 05 P&H CK 0017
Punjab Gram Panchayat Act, 1952 — Section 4
High Courts02 May 1975Allowed
M/s Oritnetal Fire and General Insurance Company Ltd. Chandigarh Vs Smt. Meena Sharma and others
Punjab And Haryana At Chandigarh · (1975) 05 P&H CK 0015
Motor Vehicles Act, 1988 — Section 110A
High Courts02 May 1975Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Meena Sharma and Others
Punjab And Haryana At Chandigarh · (1975) ACJ 335
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110A
High Courts01 May 1975Dismissed
Balwinder Kumar and Others Vs The Guru Nanak University, Amritsar
Punjab And Haryana At Chandigarh · AIR 1976 P&H 169
Constitution of India, 1950 — Article 14Guru Nanak University Act, 1969 — Section 19, 5
High Courts01 May 1975Dismissed
Balwinder Kumar, etc. Vs The Guru Nanak University
Punjab And Haryana At Chandigarh · (1976) 1 ILR (P&H) 107
Constitution of India, 1950 — Article 14Guru Nanak University Act, 1969 — Section 19, 5(1), 5(3), 5(6)Punjab University Calendar Regulations, 1970 — Regulation 2(1)
High Courts29 Apr 1975Dismissed
The Daily Milap Vs The Government of Punjab etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 452
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5), 2Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13, 16, 3, 3(2)
High Courts28 Apr 1975
Balbir Singh and Others Vs Hardeep Singh
Punjab And Haryana At Chandigarh · (1976) CriLJ 1136 : (1975) 2 ILR (P&H) 703
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts21 Apr 1975Dismissed
Hari Kishan Chela Daya Singh Vs The Shiromani Gurdwara Parbandhak Committee, Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 180 : (1975) 2 ILR (P&H) 569
Sikh Gurdwaras Act, 1925 — Section 16, 2(4), 7, 8, 9
High Courts18 Apr 1975Allowed
Mehar Singh etc. Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 436
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 113A, 113A(1), 17, 5, 5(2)
High Courts18 Apr 1975
Mitta Ram Vs Sant Ram
Punjab And Haryana At Chandigarh · (1975) PLJ 243 : (1985) RRR 587