High Courts17 Apr 1972Allowed
Babu Ram and another Vs Pakiza Begam and others
Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Section 10
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,291 of 4,611
High Courts11 Apr 1972
Nirvair Singh Vs The Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 322
East Punjab Essential Services Maintenance Act, 1947 — Section 3Punjab Civil Services Rules — Rule 4.4
High Courts11 Apr 1972
Raj Kumar and Others Vs Prem Parkash Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 458
Hindu Succession Act, 1956 — Section 14
High Courts11 Apr 1972Allowed
Kartar Chand Vs Sohan Singh
Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0011
High Courts07 Apr 1972Dismissed
Sher Singh Vs Mehar Singh Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 694
High Courts07 Apr 1972
Hans Raj Vs Som Prakash
Punjab And Haryana At Chandigarh · AIR 1973 P&H 245 : (1972) RCR(Rent) 875
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
High Courts07 Apr 1972
Tilak Ram and Sons Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1973 P&H 359
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Evidence Act, 1872 — Section 59
High Courts06 Apr 1972
The State of Punjab Vs Land Acquisition Collector, Kapurthala and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 29
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 18(3)
High Courts06 Apr 1972Dismissed
Gulzar Singh Vs State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1975) 1 ILR (P&H) 1
Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4
High Courts05 Apr 1972
Raghbir Singh Vs Satpal Kaur
Punjab And Haryana At Chandigarh · AIR 1973 P&H 117
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 13, 13(1)Penal Code, 1860 (IPC) — Section 494
High Courts05 Apr 1972Allowed
Raghbir Singh Vs Sat Pal Kaur
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 686
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1A), 23(1)Penal Code, 1860 (IPC) — Section 494
High Courts05 Apr 1972Allowed
Amar Nath and another Vs Prem Nath
Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0012
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts04 Apr 1972
The State of Punjab Vs Lal Chand Jharu Ram
Punjab And Haryana At Chandigarh · (1972) CriLJ 1491
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 19, 7
High Courts03 Apr 1972
The State of Haryana Vs Phula Ram
Punjab And Haryana At Chandigarh · (1972) 04 P&H CK 0022
Evidence Act, 1872 — Section 56, 57Police Act, 1861 — Section 22, 29
High Courts03 Apr 1972
Padam Parshad Vs The Punjab National Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1974 P&H 22
High Courts30 Mar 1972
Lachman Dass Constable Vs The State of Punjab Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 647
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 451Punjab Police Rules, 1934 — Rule 13.7, 13.8A, 16.3
High Courts30 Mar 1972Dismissed
Sohela Mal Dayal Singh Etc. Vs The State Agricultural Marketing Board and Others
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 651
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 226Punjab Agricultural Produce Markets Act, 1961 — Section 1, 19, 2, 3, 3(14)Punjab Municipal Act, 1911 — Section 236
High Courts30 Mar 1972
Ram Saran Dass Vs The Commissioner, Ambala and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 11 : (1974) 2 ILR (P&H) 643
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 5, 5(1), 6Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 12Transfer of Property Act, 1882 — Section 54
High Courts30 Mar 1972
Sukhdev Raj Vs District Magistrate and Others
Punjab And Haryana At Chandigarh · (1973) CriLJ 1074
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts30 Mar 1972
Chanan Singh Vs Khushal Kaur
Punjab And Haryana At Chandigarh · AIR 1972 P&H 376
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2