COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,293 of 4,611

High Courts15 Mar 1972Dismissed

Kanwal Singh Vs Hardwari Lal

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 525

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 33, Order 41 Rule 35(3), Order 41 Rule 36Constitution of India, 1950 — Article 145Representation of the People Act, 1951 — Section 116A, 116C, 116C(1), 117, 118

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High Courts15 Mar 1972

Naginder Singh and Others Vs Chief Settlement Commissioner, Punjab, Jullundur and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 382

Constitution of India, 1950 — Article 226, 227

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High Courts14 Mar 1972

Haravtar Singh and Others Vs The Punjab University, Chandigarh

Punjab And Haryana At Chandigarh · AIR 1972 P&H 467

Constitution of India, 1950 — Article 14

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High Courts10 Mar 1972Allowed

The Union of India (UOI) and Others Vs Kirpal Singh, Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 507

Constitution of India, 1950 — Article 226, 227, 309Punjab Educational Service (Class III) School Cadre Rules, 1955 — Rule 10, 3, 7States Reorganisation Act, 1956 — Section 115(7)

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High Courts10 Mar 1972

Bachan Singh Vs The Agricultural Co-operative Society, Gujjarwal

Punjab And Haryana At Chandigarh · AIR 1972 P&H 476

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts09 Mar 1972Dismissed

Ved Prakash Sethi Vs Musafir Transport Co. Ltd., Mansa and Others

Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0049

Motor Vehicles Act, 1988 — Section 110A, 110B, 110D

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High Courts09 Mar 1972

Sain Dass Vs Sardari Lal and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 28

Punjab Security of Land Tenures Act, 1953 — Section 17

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High Courts09 Mar 1972

T. Bhandari Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 308

Punjab Urban Immovable Property Tax Act, 1940 — Section 5

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High Courts09 Mar 1972

Committee of Management of Gurdwara Manji Sahib, Ambala City Vs Shiromani Gurdwara Parbandhak Committee, Amritsar

Punjab And Haryana At Chandigarh · AIR 1973 P&H 252 : (1974) 2 ILR (P&H) 505

Constitution of India, 1950 — Article 226, 227Sikh Gurdwaras Act, 1925 — Section 108B, 108C, 124, 124(2), 142(1)

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High Courts08 Mar 1972Allowed

Mahinder Singh Vs Dial Singh

Punjab And Haryana At Chandigarh · (1973) ACJ 50

Workmens Compensation Act, 1923 — Section 17

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High Courts08 Mar 1972Dismissed

Mehar Singh, Sarpanch Vs The Director of Panchayats Etc.

Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 499

Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)

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High Courts08 Mar 1972

Amar Singh and Another Vs Ram Rakha

Punjab And Haryana At Chandigarh · AIR 1972 P&H 383

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts08 Mar 1972

Balwant Singh Vs Gram Sabha, Behrampur Bet and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 309

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 16

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High Courts08 Mar 1972

Karnail Singh Amar Singh Vs Bhupinder Kaur

Punjab And Haryana At Chandigarh · AIR 1973 P&H 19

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 34, 420, 506

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High Courts08 Mar 1972

State of Punjab Vs S. Bhagwant Singh

Punjab And Haryana At Chandigarh · AIR 1973 P&H 41

Limitation Act, 1908 — Article 14

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High Courts08 Mar 1972Allowed

Mohinder Singh Vs Dial Singh

Punjab And Haryana At Chandigarh · (1973) ACJ 50

Workmens Compensation Act, 1923 — Section 17

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High Courts07 Mar 1972

Kartar Singh Vs Lal Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 385 : (1974) 2 ILR (P&H) 489

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1)Punjab Land Revenue Act, 1887 — Section 122

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High Courts07 Mar 1972

Santa Singh Vs Basanta Singh and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 30

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High Courts06 Mar 1972

Amar Singh Lamba Vs Sewa Singh and Another

Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 202 : (1973) 90 ITR 1

Income Tax Act, 1961 — Section 138, 138(1)

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High Courts03 Mar 1972

Shriomani Gurdwara Parbandhak Committee, Amritsar Vs Mahant Isher Singh Chela Deva Singh

Punjab And Haryana At Chandigarh · AIR 1972 P&H 389

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, Order 45 Rule 3(1)Constitution of India, 1950 — Article 133Limitation Act, 1963 — Article 132

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