High Courts20 Jul 1973Dismissed
Sant Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 07 P&H CK 0002
Punjab Gram Panchayat Act, 1952 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,272 of 4,611
High Courts18 Jul 1973Dismissed
Pritam Singh Vs The State
Punjab And Haryana At Chandigarh · (1973) 07 P&H CK 0013
Penal Code, 1860 (IPC) — Section 34
High Courts18 Jul 1973
Ved Parkash Madan Lal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1976) 102 ITR 213
Income Tax Act, 1961 — Section 154
High Courts17 Jul 1973
Additional Commissioner of Income Tax Vs Jai Bajrang Nail Industries
Punjab And Haryana At Chandigarh · (1974) 95 ITR 415
High Courts01 Jun 1973
Patiala Bus Pvt. Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 140
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68Road Transport Corporations Act, 1950 — Section 20
High Courts31 May 1973
Kehar Singh Vs The State
Punjab And Haryana At Chandigarh · (1974) CriLJ 233
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts31 May 1973
Punjab Finance Private Limited Vs Malhara Singh and Others (No. 1)
Punjab And Haryana At Chandigarh · (1975) 45 CompCas 254 : (1975) 2 ILR (P&H) 395
Companies (Court) Rules, 1959 — Rule 139Companies Act, 1956 — Section 457(1), 643(1)
High Courts30 May 1973Dismissed
Sood and Company Vs Sorjit Kaur and Others
Punjab And Haryana At Chandigarh · (1973) 05 P&H CK 0012
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1988 — Section 110A , 110B, 110C, 110D, 110E
High Courts30 May 1973Dismissed
Sood (Sud) and Company Kulu Vs Surjit Kaur and others
Punjab And Haryana At Chandigarh · (1973) 05 P&H CK 0011
Fatal Accidents Act, 1855 — Section 1A
High Courts29 May 1973Allowed
Ram Nath Vs Ramesh and Others
Punjab And Haryana At Chandigarh · AIR 1975 P&H 33 : (1975) 2 ILR (P&H) 387
Constitution of India, 1950 — Article 226
High Courts28 May 1973
Punjab State Vs Daya Nand
Punjab And Haryana At Chandigarh · AIR 1974 P&H 108
Punjab Tenancy Act, 1887 — Section 5
High Courts28 May 1973
Jaswant Rai Vs Devi Dass
Punjab And Haryana At Chandigarh · AIR 1974 P&H 104 : (1973) RCR(Rent) 659
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts28 May 1973
Maya Devi and Others Vs The Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 100
Constitution of India, 1950 — Article 226, 227Punjab Capital (Development and Regulation) Buildings Rules, 1952 — Rule 117, 3
High Courts28 May 1973Dismissed
Mani Ram and others Vs Dharam Singh and others
Punjab And Haryana At Chandigarh · (1973) 05 P&H CK 0005
Registration Act, 1908 — Section 47
High Courts28 May 1973Dismissed
Pirthi Raj Vs Sardara
Punjab And Haryana At Chandigarh · (1973) 05 P&H CK 0004
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts27 May 1973
Municipal Committee Vs Amrik Singh
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 519
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11(1), 11(2), 11(3), 13, 13(2)
High Courts25 May 1973Allowed
Dr. K.L. Jaura Vs Panjab University, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 376
Punjab University Act, 1947 — Section 13, 13(1), 13(2), 14, 15Punjab University Calendar Regulations, 1972 — Regulation 16.1, 16.2, 17, 17.1, 17.2
High Courts25 May 1973Dismissed
Moman Ram and another Vs Hanuman and others
Punjab And Haryana At Chandigarh · (1973) 05 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 May 1973Allowed
Dr. K.L. Jaura Vs Punjab University and others
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 376
Punjab University Act, 1947 — Section 8
High Courts24 May 1973Dismissed
Hari Kishan Dogra Vs Arjan Singh
Punjab And Haryana At Chandigarh · (1973) RCR(Rent) 721
East Punjab Urban Rent Restriction Act, 1949 — Section 13