High Courts10 Nov 1972Dismissed
Inderjit Singh Vs Ch. Bansi Lal Chief Minister, Haryana Chandigarh
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,280 of 4,611
High Courts09 Nov 1972Dismissed
Parminder Singh Vs Mnkatsar Janta Co-operative Transport Society Ltd.
Punjab And Haryana At Chandigarh · (1973) ACJ 166
Motor Vehicles Act, 1988 — Section 110BPenal Code, 1860 (IPC) — Section 304A
High Courts09 Nov 1972
Tulsan Devi Vs Krishni Devi
Punjab And Haryana At Chandigarh · AIR 1973 P&H 442 : (1975) 1 ILR (P&H) 667
Hindu Marriage Act, 1955 — Section 11, 12, 16, 20(1), 5(1)
High Courts08 Nov 1972Dismissed
Nand Singh and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0036
Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts08 Nov 1972
The General Electric Co. of India (P.) Ltd. Vs Pyara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 14
Trade Marks Act, 1940 — Section 10(1), 73Unfair Competition Act, 1932 — Section 3
High Courts08 Nov 1972Dismissed
Attar Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0006
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 5(2)
High Courts07 Nov 1972
Amrik Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 444
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7
High Courts06 Nov 1972Allowed
Messrs Khalsa Shoe Co. Vs Municipal Committee, Ambala City
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0028
Punjab Municipal Act, 1911 — Section 3(1)
High Courts06 Nov 1972
Milkha Singh and Another Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 445
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Registration Act, 1908 — Section 47, 61Transfer of Property Act, 1882 — Section 54
High Courts03 Nov 1972Allowed
Mehanga Singh Vs Banta Singh and others
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0033
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Nov 1972
Ranbir Singh and Another Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 274
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 30Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 29
High Courts03 Nov 1972Dismissed
Seth Anand Kumarson Vs Kasturi Lal
Punjab And Haryana At Chandigarh · (1972) 11 P&H CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts31 Oct 1972
Walaiti Ram and Another Vs Thakur Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26, Order 41 Rule 27
High Courts30 Oct 1972Dismissed
Khushi Ram Gill Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 661
Constitution of India, 1950 — Article 311, 311(2)Punjab Excise Subordinate Services Rules, 1943 — Rule 5.10, 5.7, 5.8. 5.9
High Courts30 Oct 1972
Gurdial Singh and Others Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 18 : (1975) 1 ILR (P&H) 655
Punjab Security of Land Tenures Act, 1953 — Section 17
High Courts30 Oct 1972
Bharat Singh and Others Vs Molu and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 331
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Oct 1972
Malkiat Singh and Another Vs Gram Panchayat Sekha Kalan
Punjab And Haryana At Chandigarh · AIR 1974 P&H 28
Civil Procedure Code, 1908 (CPC) — Section 9East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 33, 44Transfer of Property Act, 1882 — Section 123
High Courts27 Oct 1972Dismissed
Sukhdev Singh Vs The Deputy Commissioner, Jullundur and others
Punjab And Haryana At Chandigarh · (1972) 10 P&H CK 0003
Gram Panchayat Election Rules, 1960 — Rule 5
High Courts25 Oct 1972Allowed
Amir Chand Sethi and Sons Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1973) 31 STC 229
Punjab General Sales Tax Act, 1948 — Section 10, 5, 7
High Courts25 Oct 1972
Sohan Singh, etc. Vs Surjit Singh Sodhi, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 647
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(5), 10A(7), 26Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(2)Town and Country Planning Act, 1947 — Section 23(5)