High Courts22 May 1972
Beacon Pharmaceutical Vs Duni Chand Khosla and Sons
Punjab And Haryana At Chandigarh · AIR 1973 P&H 160
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 29
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,288 of 4,611
High Courts22 May 1972
Shadi Lal Vs Surinder Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 241
High Courts22 May 1972
Nanak Singh Vs State
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0001
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts19 May 1972Dismissed
Jai Pal Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 173
Army Act, 1950 — Section 125, 126, 126(1), 3, 69Criminal Procedure Code, 1898 (CrPC) — Section 213, 243, 244, 245, 247Penal Code, 1860 (IPC) — Section 302
High Courts19 May 1972Dismissed
State of Punjab Vs Des Raj
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 166
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Punjab Police Rules, 1934 — Rule 16.24, 16.38Railways Act, 1989 — Section 120
High Courts17 May 1972
V.K. Jain Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1974 P&H 21
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(2)Constitution of India, 1950 — Article 133, 226, 227
High Courts16 May 1972Dismissed
Madan Singh, etc. Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 156
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17(4), 36, 4, 4(1), 48(1)
High Courts15 May 1972Dismissed
Municipal Committee Vs Mohan Lal
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 152
Punjab Municipal Act, 1911 — Section 121
High Courts15 May 1972Allowed
Karnal Machinery Store Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1973) 31 STC 3
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 4, 5, 6
High Courts15 May 1972Dismissed
Municipal Committee, Ambala City Vs Mohan Lal
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0044
Punjab Municipal Act, 1911 — Section 121
High Courts15 May 1972
Harbans Singh Vs Mehnga Singh and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 409
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 May 1972Dismissed
Kuldip Parkash Jain and others Vs Prem Chand
Punjab And Haryana At Chandigarh · (1972) RCR(Rent) 706
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts12 May 1972
Deesons Engineers Co. Vs C.P. Engineering Co.
Punjab And Haryana At Chandigarh · AIR 1973 P&H 242 : (1975) 1 ILR (P&H) 147
Arbitration Act, 1940 — Section 14(2), 17, 19, 20, 31(4)
High Courts12 May 1972
Sampuran Singh Vs Jal Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 320
High Courts12 May 1972Allowed
Tilak Raj Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0002
Punjab Municipal Act, 1911 — Section 39(1)
High Courts11 May 1972Dismissed
Gurdial Singh Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 77
Constitution of India, 1950 — Article 22, 22(5), 22(6)Criminal Procedure Code, 1898 (CrPC) — Section 491General Clauses Act, 1897 — Section 21
High Courts11 May 1972
COMMISSIONER OF Income Tax, PUNJAB Vs AYA SINGH ISHAR SING.
Punjab And Haryana At Chandigarh · (1973) 92 ITR 182
Income Tax Act, 1961 — Section 139, 148, 271, 30, 31
High Courts10 May 1972
S.D. Ghai and Co. Vs Punjabi University, Patiala
Punjab And Haryana At Chandigarh · AIR 1973 P&H 410
Arbitration Act, 1940 — Section 14(2), 2, 21, 28, 30
High Courts10 May 1972
Jyoti Cold Stores and Others Vs Punjab Financial Corporation, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1973 P&H 38
Contract Act, 1872 — Section 72, 74State Financial Corporations Act, 1951 — Section 31
High Courts10 May 1972
Hiralal Dewan Chand Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1974) 93 ITR 204
Income Tax Act, 1961 — Section 147, 148