High Courts24 Jul 1972
Bhagwan Dass Vs Bhishan Chand and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 7
Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 120 , 126Provincial Insolvency Act, 1920 — Section 28 , 28(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,286 of 4,611
High Courts24 Jul 1972Dismissed
Ram Chander and others Vs Amar Singh
Punjab And Haryana At Chandigarh · (1972) 07 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts21 Jul 1972
Joginder Singh Vs The State
Punjab And Haryana At Chandigarh · (1972) 07 P&H CK 0006
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 7
High Courts19 Jul 1972Dismissed
Katar Singh Vs Manphul and others
Punjab And Haryana At Chandigarh · (1972) 07 P&H CK 0017
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts18 Jul 1972
Mohinder Singh Vs The Estate Officer Capital Project, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 316 : (1975) 1 ILR (P&H) 411
Punjab Land Revenue Act, 1887 — Section 72, 75, 91, 98
High Courts17 Jul 1972Dismissed
The Union of India (UOI) and Others Vs Lachhi Ram, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 404
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 80Evacuee Interest (Separation) Act, 1951 — Section 2, 20, 6, 7
High Courts17 Jul 1972
Man Mohan Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 227
Constitution of India, 1950 — Article 14, 234, 309
High Courts17 Jul 1972Allowed
Ramji Lal Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 398
Penal Code, 1860 (IPC) — Section 420
High Courts14 Jul 1972Dismissed
Puran Chand Vs Smt. Lajya Wati
Punjab And Haryana At Chandigarh · (1972) RCR(Rent) 930
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts14 Jul 1972
Sardul Singh and Another Vs Harbhajan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts13 Jul 1972Dismissed
Bakhshish Singh Vs Gurcharan Singh, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 352
High Courts12 Jul 1972Allowed
Tirkha, etc. Vs Dwarka Parshad, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 395
High Courts04 Jul 1972
Ali Mohammad Vs Mst. Rehmani Meo
Punjab And Haryana At Chandigarh · (1973) CriLJ 763
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Jun 1972
Isher Dass Vs Amar Nath
Punjab And Haryana At Chandigarh · (1973) CriLJ 718 : (1975) 1 ILR (P&H) 348
Penal Code, 1860 (IPC) — Section 409, 420, 466
High Courts14 Jun 1972
State Vs Bhagla and another
Punjab And Haryana At Chandigarh · (1972) 06 P&H CK 0001
Penal Code, 1860 (IPC) — Section 34
High Courts07 Jun 1972
Surrinder Kaur Vs Gurdeep Singh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 134
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9
High Courts06 Jun 1972Allowed
Pritam Singh alias Laddo Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 06 P&H CK 0004
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii)
High Courts02 Jun 1972Dismissed
Chhat Ram etc. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 327
Criminal Procedure Code, 1898 (CrPC) — Section 14, 164, 342Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 467, 471
High Courts26 May 1972Allowed
Sant Lal Vs State of Haryana, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 273
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 19(5), 21, 21(3), 21(4), 21(5)Punjab Agricultural Produce Markets (Haryana Amendment) Act, 1970 — Section 13Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12, 12(2), 13
High Courts26 May 1972
Devi Dass Gopal Krishan Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 31 STC 536
Civil Procedure Code, 1908 (CPC) — Section 38, 39, 41Constitution of India, 1950 — Article 226, 227, 32Punjab General Sales Tax Act, 1948 — Section 10, 11, 2, 21, 21B