COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,277 of 4,611

High Courts25 Jan 1973Allowed

Joginder Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 55

Criminal Procedure Code, 1898 (CrPC) — Section 199, 238(3), 4, 4(1)Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 366, 375, 376, 452, 497

High Courts25 Jan 1973

Sunder Singh and Others Vs The Central Co-operative Bank Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1973 P&H 417 : (1975) 2 ILR (P&H) 39

Limitation Act, 1963 — Section 3

High Courts23 Jan 1973Dismissed

Mohinder Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0002

Penal Code, 1860 (IPC) — Section 302

High Courts22 Jan 1973Allowed

Dalip Singh Vs Smt. Balwinder Kaur and others

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0030

Criminal Procedure Code, 1898 (CrPC) — Section 488(1)

High Courts22 Jan 1973

Gurbax Singh and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1974) CriLJ 426 : (1975) 2 ILR (P&H) 35

Penal Code, 1860 (IPC) — Section 148, 149, 324, 325, 326

High Courts19 Jan 1973

Parma Nand and Another Vs Suresh Chand and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 46

Administration of Evacuee Property Act, 1950 — Section 28, 46, 7, 8Civil Procedure Code, 1908 (CPC) — Section 11, 9Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 20

High Courts18 Jan 1973

Jagatjit Cotton Textile Mills Ltd. and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 426 : (1975) 2 ILR (P&H) 26

Constitution of India, 1950 — Article 166, 166(2), 166(3)Punjab Municipal Act, 1911 — Section 5, 5(1), 6

High Courts16 Jan 1973

Bahadur Chand and Others Vs Ashok Sharma and Others

Punjab And Haryana At Chandigarh · AIR 1974 P&H 52

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 6 Rule 17, Order 7 Rule 11

High Courts16 Jan 1973

Commissioner of Income Tax Vs Indian Motors Transport Co. (P.) Ltd.

Punjab And Haryana At Chandigarh · (1975) 2 ILR (P&H) 17 : (1974) 95 ITR 73

Income Tax Act, 1922 — Section 10(2), 35(11)

High Courts15 Jan 1973Dismissed

Hukam Chand and others Vs Shri Gurdas Mal

Punjab And Haryana At Chandigarh · (1973) ACJ 504

High Courts15 Jan 1973Dismissed

Hnkam Chand and Others Vs Gordas Mal

Punjab And Haryana At Chandigarh · (1973) ACJ 504

High Courts12 Jan 1973Dismissed

Mohan Lal Jain Vs Mohan Lal and another

Punjab And Haryana At Chandigarh · (1973) RCR(Rent) 380

High Courts10 Jan 1973Dismissed

In The Matter of The Companies Act I of 1956 and of Messrs Suraj Bachat Yojna (P) Ltd. Amritsar Registrar of Companies Punjab, Himachal Pradesh and Chandigarh, Jullundur Vs Messrs Suraj Bachat Yojna Private Limited and others

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0028

Companies Act, 1956 — Section 439(5)

High Courts09 Jan 1973

Kesar Singh and Others Vs The State and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 424

Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 6, 9

High Courts09 Jan 1973Dismissed

The State of Haryana Vs Shri Ram Niwas Birla Alias R.N. Birla and another

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0010

Essential Commodities Act, 1955 — Section 7

High Courts09 Jan 1973Dismissed

Life Convict Bhana Ram Vs Superintendent Jail, Sangrur and another

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0003

Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3

High Courts08 Jan 1973Allowed

Man Mohan Singh Vs The State

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0024

Criminal Procedure Code, 1898 (CrPC) — Section 661A

High Courts08 Jan 1973

Sat Narain and Others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1974) CriLJ 232

Penal Code, 1860 (IPC) — Section 405, 406, 420

High Courts05 Jan 1973

Punjab National Bank and Another Vs Punjab Finance Pvt. Ltd. and Others

Punjab And Haryana At Chandigarh · (1973) 43 CompCas 350

Companies Act, 1956 — Section 441(2), 446, 446(1), 446(3)

High Courts05 Jan 1973Dismissed

Babu Singh Alias Parma Nand Vs Jaswant and another

Punjab And Haryana At Chandigarh · (1973) 01 P&H CK 0009

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1