COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,292 of 4,611

High Courts30 Mar 1972Allowed

Didar Sin Gh alias Dari Vs The District Magistrate and Others

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 639

Constitution of India, 1950 — Article 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 12(1), 3(2)

High Courts29 Mar 1972Allowed

Gian Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0052

Penal Code, 1860 (IPC) — Section 302

High Courts29 Mar 1972Allowed

Hazari Lal and others Vs Falku and another

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0040

Punjab Pre-emption Act, 1913 — Section 15(2)

High Courts29 Mar 1972

Bakhshish Singh Vs The Guru Nanak University and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 121 : (1974) 2 ILR (P&H) 636

High Courts29 Mar 1972

Malook Singh Tarlok Singh Vs State

Punjab And Haryana At Chandigarh · (1972) CriLJ 1384

Penal Code, 1860 (IPC) — Section 380, 411, 457

High Courts28 Mar 1972Allowed

East India Cotton Manufacturing Company Private Limited Vs The Assessing Auhority-Cum-Excise and Taxation Officer and Another

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 616 : (1973) 30 STC 489

Central Excises and Salt Act, 1944 — Section 2(f)Central Sales Tax Act, 1956 — Section 10, 10A, 13, 2, 6Constitution of India, 1950 — Article 226, 227

High Courts28 Mar 1972

Kartar Singh and Others Vs Bachan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 408 : (1972) RCR(Rent) 649

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5), 2Evidence Act, 1872 — Section 116Stamp Act, 1899 — Section 35

High Courts24 Mar 1972

Takhat Singh Vs Prem Chand and Another

Punjab And Haryana At Chandigarh · AIR 1973 P&H 204

East Punjab Urban Rent Restriction Act, 1949 — Section 10Transfer of Property Act, 1882 — Section 111

High Courts24 Mar 1972Allowed

Haryana Financial Corporation Vs Dogra Steel Industries Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 611

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11State Financial Corporations Act, 1951 — Section 31

High Courts22 Mar 1972Dismissed

Anand Krishna Purohit Vs Board of Governors and others

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0006

Constitution of India, 1950 — Article 311(2)

High Courts21 Mar 1972

Gobind Ram and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 471 : (1974) 2 ILR (P&H) 540

Constitution of India, 1950 — Article 19, 226

High Courts21 Mar 1972

Lakha Singh Vs The Registrar, Co-operative Societies, Punjab, Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 13 : (1974) 2 ILR (P&H) 597

Constitution of India, 1950 — Article 14Co-operative Societies Act, 1912 — Section 15A, 2, 27, 27(2)Punjab Co-operative Societies Rules, 1963 — Rule 25, 26, 45

High Courts21 Mar 1972

Employees' State Insurance Corporation, Chandigarh Vs Dalmia Dadri Cement Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 414

Employees State Insurance (Amendment) Act, 1966 — Section 29, 32, 43Employees State Insurance Act, 1948 — Section 66, 66(1), 67, 75(2), 82(2)General Clauses Act, 1897 — Section 6

High Courts20 Mar 1972

Sucha Singh Vs Gurnam Singh and Another

Punjab And Haryana At Chandigarh · AIR 1972 P&H 418

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 41 Rule 27, 99

High Courts17 Mar 1972

Ram Sarup Vs Sant Lal

Punjab And Haryana At Chandigarh · AIR 1972 P&H 377

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 7 Rule 14, 151

High Courts17 Mar 1972

Brahm Singh and Others Vs Tarsem Singh and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 246

High Courts17 Mar 1972

Pahar Chand and Sons Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1973) 30 STC 211

Punjab General Sales Tax Act, 1948 — Section 11, 2, 22, 23, 5

High Courts16 Mar 1972

Mehta Lal Chand Vs The Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 378 : (1974) 2 ILR (P&H) 533

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33

High Courts16 Mar 1972

Surjit Kaur Vs Gurcharan Singh

Punjab And Haryana At Chandigarh · AIR 1973 P&H 18

Evidence Act, 1872 — Section 23Hindu Marriage Act, 1955 — Section 9

High Courts16 Mar 1972Dismissed

Gurbachan Singh and another Vs Bhag Singh and another

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0001