High Courts18 Sept 1974Dismissed
Jasmel Singh Vs Smt. Gurnam Kaur
Punjab And Haryana At Chandigarh · AIR 1975 P&H 225
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Hindu Marriage Act, 1955 — Section 13, 23(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,255 of 4,611
High Courts17 Sept 1974Dismissed
Smt. Jasbir Kaur alias Parkash Kaur Vs Ranjit Singh
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0030
Hindu Marriage Act, 1955 — Section 10
High Courts17 Sept 1974
Nihal Singh etc. Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 214
Haryana General Sales Tax Act, 1973 — Section 1(3), 11(2), 2, 3, 3(2)Income Tax Act, 1922 — Section 16(3)Punjab Land Revenue Act, 1887 — Section 59
High Courts13 Sept 1974Dismissed
Hari Singh Vs Director of Panchayats, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 36 : (1976) 1 ILR (P&H) 753
Punjab Gram Panchayat Act, 1952 — Section 102(2), 95(2), 95(3)
High Courts12 Sept 1974
Ranjit Singh Vs Jaswant Singh
Punjab And Haryana At Chandigarh · AIR 1975 P&H 121 : (1976) 1 ILR (P&H) 742
Trade and Merchandise Marks Act, 1958 — Section 105, 27(2)
High Courts12 Sept 1974
Balbir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 83 : (1976) 1 ILR (P&H) 724
Constitution of India, 1950 — Article 16, 162, 187, 309States Reorganisation Act, 1956 — Section 115(7)
High Courts12 Sept 1974
Durga Dass and Others Vs Dharam Vir and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 168 : (1975) 1 ILR (P&H) 120
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 29Punjab Town Improvement Act, 1922 — Section 4, 5, 8
High Courts10 Sept 1974Allowed
Ashok Kumar Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 71 : (1975) 1 ILR (P&H) 244
Punjab Security of Land Tenures Act, 1953 — Section 24Punjab Security of Land Tenures Rules, 1956 — Rule 6
High Courts09 Sept 1974Dismissed
Dharam Singh and others Vs The Executive Magistrate 1st Class, Panipat and another
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0028
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 1974
Saroj Kumari and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1975 P&H 353 : (1975) 1 ILR (P&H) 89
Constitution of India, 1950 — Article 14, 19, 31, 31CHaryana Ceiling on Land Holdings Act, 1972 — Section 16, 4, 4(1), 4(4), 7Punjab Land Reforms Rules, 1973 — Rule 5(2), 5(4)
High Courts09 Sept 1974Allowed
Devi Singh and Others Vs Haryana State and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 125
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1) 5A, 5A(1), 5A(3)
High Courts09 Sept 1974Dismissed
Surjit Kumar Vs Jai Paul and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 91 : (1975) 1 ILR (P&H) 116
High Courts09 Sept 1974
Kishan Chand Aggarwal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1975) 100 ITR 496
Income Tax Rules, 1962 — Rule 52(1), 53, 61
High Courts06 Sept 1974Dismissed
Gugan Singh Vs The Registrar, Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0008
Punjab University Act, 1947 — Section 20(4)
High Courts06 Sept 1974Dismissed
M/s. Kapur Silk Weaving Mills, Amritsar Vs Manohar Lal
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0006
Payment of Wages Act, 1936 — Section 15
High Courts06 Sept 1974Allowed
Gram Panchayat, Gholian Khuro Vs The Excise and Taxation Commissioner, Punjab, Patiala and others
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0005
Punjab Gram Panchayat Act, 1952 — Section 26(1)
High Courts04 Sept 1974Dismissed
Union of India (UOI) and Another Vs Mrs. Hardarshan Sahi
Punjab And Haryana At Chandigarh · AIR 1975 P&H 228
Constitution of India, 1950 — Article 226
High Courts04 Sept 1974
Srikanth Tikoo Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1974) 09 P&H CK 0007
Punjab Municipal Act, 1911 — Section 237
High Courts02 Sept 1974
Dr. S. Herbert Vs Punjab Synod Board of Medical Works and Others
Punjab And Haryana At Chandigarh · (1975) 2 LLJ 19
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts30 Aug 1974
Muni Lal Vs The Collector of Central Excise, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1975 P&H 130
Customs Act, 1962 — Section 110(1), 110(2), 112, 124