High Courts02 Mar 1972
Rabi Ram and Another Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 390
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,294 of 4,611
High Courts02 Mar 1972
Khushi Ram Vs Ram Chand
Punjab And Haryana At Chandigarh · AIR 1972 P&H 303
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 3(2)
High Courts02 Mar 1972
Chiranjit Lal Vs Narain Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 432
Transfer of Property Act, 1882 — Section 106
High Courts02 Mar 1972Allowed
Oswal Spinning and Weaving Mills Limited Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0002
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Mar 1972
Yoginder Mohan Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1972) 03 P&H CK 0051
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts25 Feb 1972
Dina Nath and Another Vs Mansa Ram
Punjab And Haryana At Chandigarh · AIR 1973 P&H 253
High Courts24 Feb 1972Allowed
State of Punjab Vs Gurmit Singh
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0017
Arms Act, 1959 — Section 25
High Courts23 Feb 1972Dismissed
The Karnal Co-Operative Farmers Society Ltd. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0020
Constitution of India, 1950 — Article 226
High Courts23 Feb 1972
J.M.A. Industries Private Ltd. Vs The State
Punjab And Haryana At Chandigarh · (1973) 32 STC 36
Central Sales Tax Act, 1956 — Section 22, 3
High Courts23 Feb 1972
Mohan Lal Gumber Vs Secretary, Board of Direct Taxes and Others
Punjab And Haryana At Chandigarh · (1973) 90 ITR 410
Income Tax Rules, 1962 — Rule 51
High Courts21 Feb 1972
Commissioner of Income Tax Vs Roshan Lal Kuthiala
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 184 : (1973) 87 ITR 714
Constitution of India, 1950 — Article 20Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271, 297(1), 297(2)
High Courts20 Feb 1972
Dhan Raj Vs The State of Haryana, Etc.
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 481
Punjab Security of Land Tenures Act, 1953 — Section 10(2), 10A, 12, 14A, 19CPunjab Security of Land Tenures Rules, 1956 — Rule 11, 13, 13(3), 14, 15
High Courts18 Feb 1972
Mul Chand Chuni Lal Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1974) 2 ILR (P&H) 429
Provincial Small Cause Courts Act, 1887 — Section 25Sales of Goods Act, 1930 — Section 2(4)
High Courts16 Feb 1972
Fatta Juglal Harijan Vs Karta Budhu and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 299
Gram Panchayat Act — Section 22Punjab Gram Panchayat Act, 1952 — Section 81(1)
High Courts16 Feb 1972
Krishni Devi Vs Tulsan Devi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 305
Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts16 Feb 1972Allowed
Shrimati Krishni Devi Vs Shrimati Tulsan Devi
Punjab And Haryana At Chandigarh · (1972) 02 P&H CK 0001
Hindu Marriage Act, 1955 — Section 11
High Courts15 Feb 1972
Ram Kali Vs Sohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 419 : (1974) 2 ILR (P&H) 521
Hindu Succession Act, 1956 — Section 15(1)
High Courts12 Feb 1972
Firm Chhelu Mal Hari Ram and Others Vs Firm Mangtu Ram Devki Nandan and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 401
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts10 Feb 1972
Northern India Finance Corporation (P.) Ltd. (In Liquidation) Vs R.L. Soni
Punjab And Haryana At Chandigarh · AIR 1973 P&H 35 : (1973) 43 CompCas 495 : (1974) 2 ILR (P&H) 423
Companies Act, 1956 — Section 446(2), 458Limitation Act, 1963 — Section 19
High Courts09 Feb 1972
Piari Narain Dut Vs Viran Devi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 403 : (1974) 2 ILR (P&H) 416