High Courts10 May 1972Dismissed
Ranjit Singh Vs Bhagwanti
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0006
Hindu Marriage Act, 1955 — Section 10(1)(b)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,289 of 4,611
High Courts09 May 1972Allowed
Joginder Singh and another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0057
Penal Code, 1860 (IPC) — Section 302
High Courts09 May 1972Dismissed
Ved Parkash etc. Vs Faqir Chand etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 72
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A
High Courts05 May 1972
Ram Swaroop Vs Janak
Punjab And Haryana At Chandigarh · AIR 1973 P&H 40
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 10, 24
High Courts05 May 1972Allowed
Dunlop India Limited Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1973) 30 STC 597
Punjab General Sales Tax Act, 1948 — Section 14B, 3
High Courts05 May 1972
Resham Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) CriLJ 766
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts04 May 1972
Mange Ram and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 142 : (1975) 1 ILR (P&H) 49
Constitution of India, 1950 — Article 226, 227, 329Haryana Gram Panchayat Election Rules, 1971 — Rule 39, 44, 45Punjab Gram Panchayat (Haryana Amendment) Act, 1971 — Section 4
High Courts03 May 1972
The State of Haryana Vs Mansa Ram
Punjab And Haryana At Chandigarh · (1973) CriLJ 386
Punjab New Capital (Periphery) Control Act, 1952 — Section 12(1)
High Courts02 May 1972
Kamlesh Kumari Vs Balbir Singh Bedi and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 152
Evidence Act, 1872 — Section 73Hindu Marriage Act, 1955 — Section 13, 21
High Courts02 May 1972
State of Haryana Vs Mansa Ram
Punjab And Haryana At Chandigarh · (1972) 05 P&H CK 0007
Punjab New Capital (Periphery) Control Act, 1952 — Section 12(1)
High Courts01 May 1972Dismissed
Union of India Vs Nand Lal and others
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 41
Income Tax Act, 1961 — Section 46
High Courts01 May 1972Dismissed
Union of India (UOI) Vs Nand Lal, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 41
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, 80Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1961 — Section 46
High Courts28 Apr 1972Dismissed
Dildar Singh Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0004
Punjab Municipal Act, 1911 — Section 38(1)
High Courts27 Apr 1972Dismissed
The Divisional Personnel Officer, Delhi. Division Northern Railway, etc. Vs Jaswant Rai etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 33
Payment of Wages Act, 1936 — Section 15, 15(2), 7, 7(1)
High Courts27 Apr 1972Dismissed
Management of The Ambala Cantonment Electric Supply Corporation Ltd. Vs Workmen of The Ambala Cantonment Electric Supply Corporation Ltd.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 135
Electricity Act, 1910 — Section 12, 6, 6(1), 7Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 10(4), 25FF, 33C
High Courts26 Apr 1972
National Insurance Company Ltd. Vs Rani Rai Bajaj and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 104
Civil Procedure Code, 1908 (CPC) — Section 13, 149, 151Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 108, 110, 95, 95(1), 95(2)
High Courts26 Apr 1972
Suraj Bhan and Others Vs Jogi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 398
High Courts26 Apr 1972
Ramesh Kumar and Others Vs The Punjabi University and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 157
Constitution of India, 1950 — Article 226
High Courts26 Apr 1972
Mayapati and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 356
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 3, 4, 5Punjab Land Revenue Act, 1887 — Section 27(1)
High Courts26 Apr 1972
Chet Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 55
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32