High Courts26 Mar 1975Allowed
Mohinder Singh Vs The Inspector General of Police and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 382 : (1976) 2 ILR (P&H) 277
Punjab Police Rules, 1934 — Rule 23.4, 23.5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,249 of 4,611
High Courts25 Mar 1975Dismissed
Chandi Ram etc. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 283
Constitution of India, 1950 — Article 14, 19(1)Northern India Canal and Drainage Act, 1873 — Section 36, 37, 38Punjab Betterment Charges and Acreage Rates (Amendment) Act, 1958 — Section 1(2), 2
High Courts24 Mar 1975
Patiala Biscuit Manufacturers P. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1976) 103 ITR 208
Income Tax Act, 1961 — Section 40
High Courts24 Mar 1975
Bhagat Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 236 : (1975) 2 ILR (P&H) 346
Constitution of India, 1950 — Article 14, 19(1), 226Punjab Excise Act, 1914 — Section 36, 40, 80
High Courts23 Mar 1975
Chandi Ram and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 343
Constitution of India, 1950 — Article 14, 226Punjab Betterment Charges and Acreage Rates Act, 1952 — Section 5APunjab Betterment Charges and Acreage Rates Rules, 1955 — Rule 4
High Courts21 Mar 1975Dismissed
The State of Punjab Vs Mr. Brij Mohan Singh and others
Punjab And Haryana At Chandigarh · (1975) 03 P&H CK 0031
Penal Code, 1860 (IPC) — Section 304A
High Courts21 Mar 1975
State of Punjab Vs Brij Mohan Singh and Others
Punjab And Haryana At Chandigarh · (1975) ACJ 372
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 99Fatal Accidents Act, 1855 — Section 1A , 2Motor Vehicles Act, 1939 — Section 110B , 110CC, 62
High Courts21 Mar 1975
Bagh Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1977) CriLJ 57
Penal Code, 1860 (IPC) — Section 354Probation of Offenders Act, 1958 — Section 11, 3, 4, 6
High Courts21 Mar 1975Allowed
Swarn Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1975) 03 P&H CK 0005
Land Acquisition Act, 1894 — Section 4
High Courts19 Mar 1975Allowed
Dr. Mrs. Perminder Kaur Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 225
Constitution of India, 1950 — Article 16, 16(1)
High Courts18 Mar 1975
Eastern Commercial Corporation Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1975) 03 P&H CK 0028
Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 4, 8
High Courts18 Mar 1975Dismissed
Triloki Nath Bhargava and Another Vs Smt. Jaswant Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 303 : (1976) 2 ILR (P&H) 204
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Court Fees Act, 1870 — Article 1, 11Motor Vehicles Act, 1939 — Section 110D
High Courts18 Mar 1975Allowed
Inderjit Chaudhry, Excise Inspector Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 219 : (1975) 77 PLR 553
Constitution of India, 1950 — Article 16(4)
High Courts18 Mar 1975Allowed
Inderjit Chaudhry Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1976) 2 ILR (P&H) 219 : (1975) 77 PLR 553
Constitution of India, 1950 — Article 16(4)
High Courts17 Mar 1975
SOUTH PUNJAB ELECTRICITY CORPORATION LTD. (NOW ROHTAK TEXTILE MILLS LTD., ROHTAK) Vs THE STATE OF HARYANA.
Punjab And Haryana At Chandigarh · (1976) 5 CTR 138(2)
Central Sales Tax Act, 1956 — Section 2, 3, 4, 5, 8Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 21, 22
High Courts17 Mar 1975
South Punjab Electricity Corporation Ltd. (Now Rohtak, Textile Mills Ltd.) Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1976) 37 STC 35
Central Sales Tax Act, 1956 — Section 2, 3, 4, 5, 8Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 21, 22
High Courts13 Mar 1975
Devinder Kaur Vs Ludhiana Improvement Trust, Ludhiana and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 241 : (1975) 1 ILR (P&H) 756
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23Punjab Town Improvement Act, 1922 — Section 59
High Courts12 Mar 1975Allowed
Surjitinder Singh (decd.) and Others Vs Smt. Jaswant Kaur
Punjab And Haryana At Chandigarh · AIR 1975 P&H 377
Punjab Custom (Power to Contest) Act, 1920 — Section 2Succession Act, 1925 — Section 70
High Courts12 Mar 1975Allowed
Naunihal Singh Vs Janga Singh alias Jang Singh and others
Punjab And Haryana At Chandigarh · (1975) 03 P&H CK 0001
Punjab Land Revenue Act, 1887 — Section 3(8)
High Courts10 Mar 1975
Mam Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1975) PLJ 278 : (1985) RRR 580