High Courts10 Aug 1973
Kehar Dass Vs Tarak Singh and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 133
Arbitration Act, 1940 — Section 14(1), 14(2), 15, 16, 17Contract Act, 1872 — Section 28Specific Relief Act, 1963 — Section 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,271 of 4,611
High Courts10 Aug 1973Dismissed
Nahar Dass, Chela Bawa Joti Parkash Vs Tarak Singh
Punjab And Haryana At Chandigarh · (1973) 08 P&H CK 0006
Arbitration Act, 1940 — Section 14
High Courts09 Aug 1973
Sukhdev Singh and Others Vs Sukhvinder Kaur
Punjab And Haryana At Chandigarh · (1974) CriLJ 229
Criminal Procedure Code, 1898 (CrPC) — Section 177, 202, 438Penal Code, 1860 (IPC) — Section 109, 494
High Courts08 Aug 1973
Anil Kapoor Vs Finance-cum-Health Secretary, Chandigarh Administration and Another
Punjab And Haryana At Chandigarh · (1974) CriLJ 862
Criminal Procedure Code, 1898 (CrPC) — Section 252, 253, 254Penal Code, 1860 (IPC) — Section 182, 199, 200
High Courts07 Aug 1973
Smt. Chawli Devi, etc. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 487
Limitation Act, 1963 — Article 137, 10, 11, 12, 13Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110D
High Courts07 Aug 1973
Smt. Chawli Devi and others Vs Union of India and others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 487
Motor Vehicles Act, 1988 — Section 110A
High Courts06 Aug 1973Allowed
The British India Corporation Ltd., New Egerton Woollen Mills Branch, Dhariwal Vs Mohd. Sadiq and others
Punjab And Haryana At Chandigarh · (1973) 08 P&H CK 0027
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts06 Aug 1973Dismissed
Dharam Chand and others Vs State and others
Punjab And Haryana At Chandigarh · (1973) 08 P&H CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Aug 1973
Narain Singh Vs Sher Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 185
Court Fees Act, 1870 — Article 17, 7
High Courts01 Aug 1973
Controller of Estate Duty Vs Shri Ved Parkash Jain
Punjab And Haryana At Chandigarh · (1974) 96 ITR 303
Estate Duty Act, 1953 — Section 5
High Courts01 Aug 1973
Ishar Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1974) CriLJ 231
Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 406, 420
High Courts31 Jul 1973
Balwant Rai Vs Gurdas Rai and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 160
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 44, 58
High Courts31 Jul 1973
Rajwant Singh and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 137
Constitution of India, 1950 — Article 226, 227, 32Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts30 Jul 1973
Dharam Singh and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 99
General Clauses Act, 1897 — Section 21Gram Panchayat Act — Section 9Haryana Gram Panchayat (First Amendment) Election Rules, 1971 — Rule 38, 39
High Courts30 Jul 1973Allowed
Joginder Singh alias Naginder Singh Vs The Punjab State
Punjab And Haryana At Chandigarh · (1973) 07 P&H CK 0004
High Courts27 Jul 1973
A. Duggal and Co. Vs The Excise and Taxation Commissioner
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 417 : (1973) 32 STC 445
Punjab General Sales Tax Act, 1948 — Section 10, 11, 13, 22, 4
High Courts26 Jul 1973Dismissed
Budh Ram, etc. Vs The Dhuri Co-operative-Cum-Markeing-Cum-Processing Society, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 677
Contract Act, 1872 — Section 23Essential Commodities Act, 1955 — Section 3
High Courts24 Jul 1973Allowed
Sita Ram Vs State
Punjab And Haryana At Chandigarh · (1973) 07 P&H CK 0014
Penal Code, 1860 (IPC) — Section 353
High Courts20 Jul 1973Allowed
Bant Singh and another Vs Gurpreet Singh and others
Punjab And Haryana At Chandigarh · (1973) 07 P&H CK 0010
Punjab Custom (Power to Contest) Act, 1920 — Section 7
High Courts20 Jul 1973Dismissed
Bhan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 409
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311, 311(2)