High Courts16 Mar 1973
Nathu Ram and Others Vs Madan Gopal and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 64
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,275 of 4,611
High Courts16 Mar 1973Dismissed
Prem Singh Vs The State
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0004
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 1973Allowed
Tejinder Singh Sandhu Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 142 : (1973) 75 PLR 587
Constitution of India, 1950 — Article 226
High Courts15 Mar 1973Allowed
Tejinder Singh Sandhu Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 142 : (1973) 75 PLR 587
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 10, 15(7), 2, 29, 3Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4
High Courts15 Mar 1973
Prithi Pal Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0012
Punjab Municipal Act, 1911 — Section 232
High Courts13 Mar 1973
The State of Haryana Vs Satya Narain
Punjab And Haryana At Chandigarh · (1974) CriLJ 113 : (1975) 2 ILR (P&H) 135
Criminal Procedure Code, 1898 (CrPC) — Section 170Penal Code, 1860 (IPC) — Section 304A
High Courts13 Mar 1973
Prem Chand Ram Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 92
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 31(13), 31(8), 31(9)Punjab Agricultural Produce Markets Act, 1961 — Section 10
High Courts12 Mar 1973Dismissed
Suraj Mal and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0003
Constitution of India, 1950 — Article 19(1)(a)
High Courts09 Mar 1973
Jagdish Singh Sanga Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 114
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1973Allowed
Habri Janta Co-operative Society Vs Haryana State
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0002
Arbitration Act, 1940 — Section 35
High Courts04 Mar 1973Allowed
Hawa Singh B.K.O. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1973) 03 P&H CK 0020
High Courts01 Mar 1973
Pakhar Singh Vs Gurbanta Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 95
Representation of the People Act, 1951 — Section 123(1), 80, 81
High Courts28 Feb 1973Allowed
Lt. A.L. Tandon and Another Vs Golab Singh
Punjab And Haryana At Chandigarh · (1973) ACJ 265
High Courts27 Feb 1973
Ajit Singh Vs Charan Singh Pardeshi and Another
Punjab And Haryana At Chandigarh · AIR 1974 P&H 116 : (1975) 2 ILR (P&H) 125
Criminal Procedure Code, 1973 (CrPC) — Section 342Trade and Merchandise Marks Act, 1958 — Section 125(1), 33, 37, 77(2), 78
High Courts23 Feb 1973
Kalu Vs Nand Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 50
Hindu Succession Act, 1956 — Section 3(1)
High Courts23 Feb 1973Dismissed
Pt. Wazir Chand Vs Murti Bara Shivala
Punjab And Haryana At Chandigarh · (1973) 02 P&H CK 0010
High Courts22 Feb 1973
Jagan Nath Pyare Lal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 92 ITR 207
Income Tax Act, 1922 — Section 26A, 66Income Tax Rules, 1922 — Rule 2, 3, 4
High Courts21 Feb 1973
Hakim Ram Saran Dass Vs Manik Chand
Punjab And Haryana At Chandigarh · AIR 1974 P&H 45
Specific Relief Act, 1963 — Section 21
High Courts21 Feb 1973
Puran Chand Gupta and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 450
Punjab General Clauses Act, 1898 — Section 22(36)Punjab Municipal Act, 1911 — Section 1(3), 15, 16, 3(7), 3(8)
High Courts21 Feb 1973
Shiromani Gurdwara Prabandhak Committee, Amritsar Vs Sewa Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 414
Sikh Gurdwaras Act, 1925 — Section 15, 3(2), 3(3), 5