High Courts16 Apr 1975Allowed
Ram Sarup Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) 04 P&H CK 0022
Penal Code, 1860 (IPC) — Section 354
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,248 of 4,611
High Courts16 Apr 1975Dismissed
Sant Lal and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 67
Prevention of Food Adulteration Act, 1954 — Section 23(1), 9Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts15 Apr 1975
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 361
Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(2), 173, 2Evidence Act, 1872 — Section 27Official Secrets Act, 1923 — Section 3
High Courts15 Apr 1975
Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.
Punjab And Haryana At Chandigarh · (1982) 136 ITR 366
Income Tax Act, 1961 — Section 1, 10, 2, 32, 37
High Courts11 Apr 1975Allowed
Rajinder Singh Nanda Vs Kewal Krishan
Punjab And Haryana At Chandigarh · AIR 1976 P&H 21 : (1976) 2 ILR (P&H) 433 : (1975) RCR(Rent) 325
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts10 Apr 1975
Rikhi Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) CurLJ 428 : (1975) PLJ 188 : (1986) RRR 309
High Courts10 Apr 1975Dismissed
The State of Punjab Vs Ajit Singh etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 362
Criminal Procedure Code, 1973 (CrPC) — Section 110, 161, 342Evidence Act, 1872 — Section 24, 27, 32, 32(1), 32(2)Opium Act, 1878 — Section 9
High Courts07 Apr 1975Allowed
Snkhder Raj Jain and Others Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (1975) ACJ 246
Motor Vehicles Act, 1988 — Section 110A
High Courts07 Apr 1975Allowed
Karam Singh Grewal Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 440
Constitution of India, 1950 — Article 16, 226, 309, 311, 311(2)Haryana Agricultural Services Class II Rules, 1947 — Rule 7Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 5, 6(1), 7, 7(1), 7(2)
High Courts07 Apr 1975Dismissed
Sant Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 112 : (1976) 2 ILR (P&H) 442
Punjab Gram Panchayat Act, 1952 — Section 13O, 4, 5
High Courts07 Apr 1975Allowed
Hari Chand Vs Hans Raj
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 351
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15, 28, 32, 33, 35Specific Relief Act, 1877 — Section 52, 53, 54, 55, 56
High Courts04 Apr 1975Dismissed
The Superintendent of Police and Others Vs Kashmir Singh Constable and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 343
Constitution of India, 1950 — Article 16Punjab Police Rules, 1934 — Rule 13.7, 13.7(1), 13.7(2), 13.8A, 19.2
High Courts03 Apr 1975
Promod Sharma Vs Smt. Radha
Punjab And Haryana At Chandigarh · AIR 1976 P&H 355 : (1976) 2 ILR (P&H) 335
Hindu Marriage Act, 1955 — Section 12, 15
High Courts03 Apr 1975
Phul Chand Vs Financial Commissioner (Rvenue) Punjab
Punjab And Haryana At Chandigarh · (1975) CurLJ 479 : (1975) ILR (P&H) 435 : (1975) PLJ 242 : (1984) RRR 395
High Courts02 Apr 1975Allowed
Smt. Nirmal Khosla Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 22
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23Limitation Act, 1963 — Section 5
High Courts02 Apr 1975
Raja Ragavendra Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 327 : (1976) 102 ITR 40
Income Tax Act, 1922 — Section 14(1), 2(6C)Income Tax Act, 1961 — Section 10(2), 2(24)
High Courts31 Mar 1975Allowed
Vijay Singh Lamba Vs The Panjab University, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1976 P&H 143 : (1975) 2 ILR (P&H) 665
Punjab University Calendar Regulations, 1973 — Regulation 31, 32.1
High Courts31 Mar 1975Dismissed
Parkash Chander Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · AIR 1976 P&H 30 : (1976) 2 ILR (P&H) 307
Constitution of India, 1950 — Article 14, 226, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts26 Mar 1975
HARINDAR SINGH Vs THE UNION OF INDIA AND ANOTHER
Punjab And Haryana At Chandigarh · (1976) 5 CTR 64(2)
Constitution of India, 1950 — Article 14, 226, 227