COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,285 of 4,611

High Courts16 Aug 1972

Registrar of Companies Vs Himprastha Financiers P. Ltd. and Others

Punjab And Haryana At Chandigarh · (1974) 44 CompCas 154 : (1975) 1 ILR (P&H) 463

Companies Act, 1956 — Section 162, 220, 220(3)Criminal Procedure Code, 1898 (CrPC) — Section 438(1), 438(5)Probation of Offenders Act, 1958 — Section 11, 11(2), 3

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High Courts16 Aug 1972

The Punjabi University Vs Manmohan and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 236

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14

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High Courts11 Aug 1972

Gurbax Singh and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 310

Constitution of India, 1950 — Article 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3(1)

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High Courts11 Aug 1972Allowed

Raja Ram Vs Financial Commissioner, Punjab (Taxation) Chandigarh and others

Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0003

Constitution of India, 1950 — Article 226

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High Courts10 Aug 1972Allowed

The Co-operative General Insurance Society Ltd. and others Vs Surjit Singh and another

Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0026

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High Courts10 Aug 1972

The Amritsar Central Co-Operative Store Ltd. Vs Ram Kishan Mehra and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 342

Constitution of India, 1950 — Article 217(2)Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 10, 11, 12, 13, 14Defence of India Act, 1962 — Section 29, 29(1), 30, 35, 37

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High Courts09 Aug 1972Allowed

Jaswant Rai Gupta Vs Ram Sarup

Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0038

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)

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High Courts09 Aug 1972Allowed

Suraj Parkash Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1972) 08 P&H CK 0037

Punjab Municipal Act, 1911 — Section 24(1)

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High Courts09 Aug 1972

Sewti Devi Vs Kanti Parshad and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 126

Limitation Act, 1963 — Article 120

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High Courts07 Aug 1972

Rattan Devi and Another Vs Surain Singh

Punjab And Haryana At Chandigarh · AIR 1973 P&H 285

Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 113, 116, 143

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High Courts07 Aug 1972Dismissed

Suresh Chandra Marwaha Vs Lauls Private Ltd. and Others

Punjab And Haryana At Chandigarh · (1973) 75 PLR 558

Companies Act, 1956 — Section 155, 171, 172, 173, 397

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High Courts07 Aug 1972

Madan Lal Sharma and Another Vs The Deputy Commissioner, Mohindergarh at Narnaul and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 311

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19(1)Constitution of India, 1950 — Article 226, 227, 311Penal Code, 1860 (IPC) — Section 148, 149, 353, 447, 506

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High Courts02 Aug 1972

Ishar and Others Vs Sudesh Kumar and Another

Punjab And Haryana At Chandigarh · AIR 1973 P&H 392

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115 , 151Constitution of India, 1950 — Article 32

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High Courts02 Aug 1972

Krishan Chander Vs Ram Lal

Punjab And Haryana At Chandigarh · AIR 1973 P&H 396

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 123, 123(1)(A), 82, 86

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High Courts02 Aug 1972

Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 442 : (1973) 91 ITR 501

Income Tax Act, 1961 — Section 28

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High Courts02 Aug 1972

Shankar Singh and Others Vs Mangal Singh and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 307 : (1975) 1 ILR (P&H) 456

Civil Procedure Code, 1908 (CPC) — Section 144Punjab Tenancy Act, 1887 — Section 50

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High Courts01 Aug 1972

State of Punjab Vs Dr. Niranjan Singh Dhillon

Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 429

Constitution of India, 1950 — Article 154, 166, 166(1), 166(2), 166(3)Criminal Procedure Code, 1898 (CrPC) — Section 173, 196A, 196A(2)Government of India Act, 1953 — Section 59(1), 59(2)

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High Courts28 Jul 1972

Puran Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 131 : (1975) 1 ILR (P&H) 423

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18

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High Courts27 Jul 1972

Rajinder Singh Konner Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (1972) 07 P&H CK 0019

Criminal Procedure Code, 1898 (CrPC) — Section 107, 150

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High Courts24 Jul 1972

Inspector General of Police, Punjab and Others Vs Amrik Singh

Punjab And Haryana At Chandigarh · AIR 1973 P&H 314

Punjab Police Rules, 1934 — Rule 16.3(1)

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