High Courts13 Sept 1971
Rajinder Kapur Vs Man Mohan Singh Tandon
Punjab And Haryana At Chandigarh · AIR 1972 P&H 142
Hindu Marriage Act, 1955 — Section 10(1), 12(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,304 of 4,611
High Courts13 Sept 1971Allowed
Dropti Vs Chinta and Others
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 330
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 8
High Courts13 Sept 1971Dismissed
Dilbhari Vs The Municipal Committee
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 373
Municipal Works Rules of 1925 — Rule 14(1), 14(2), 15, 6Punjab Municipal Act, 1911 — Section 102, 138, 240, 96, 97
High Courts10 Sept 1971Allowed
Budh Ram Vs Sawni
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0050
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Sept 1971
Harbhajan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1973 P&H 31 : (1974) 1 ILR (P&H) 320
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 86(3)
High Courts08 Sept 1971
National Rice and Dal Mills Vs The Food Corporation of India, New Delhi
Punjab And Haryana At Chandigarh · AIR 1972 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 26 Rule 4
High Courts07 Sept 1971
Commissioner of Income Tax Vs Oriental Carpet Manufacturers (India) P. Ltd.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 312 : (1973) 90 ITR 373
Income Tax Act, 1922 — Section 10(2)
High Courts07 Sept 1971Dismissed
Kartar Singh Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (1971) 09 P&H CK 0037
Lunacy Act, 1912 — Section 62
High Courts07 Sept 1971
Ram Sarup Vs Samunder Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 280 : (1974) 1 ILR (P&H) 317
Constitution of India, 1950 — Article 15Punjab Gram Panchayat Act, 1952 — Section 5(4)
High Courts06 Sept 1971
Sher Singh Vs Additional Director, Consolidation of Holdings, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 294 : (1974) 1 ILR (P&H) 309
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts02 Sept 1971
The Administrator, Municipality Yamunanagar Vs Saraswati Industrial Syndicate Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 165 : (1974) 1 ILR (P&H) 281
Punjab Municipal Act, 1911 — Section 84, 85(2)
High Courts02 Sept 1971Dismissed
Nasib Singh and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 285
Criminal Procedure (Amendment) Act, 1955 — Section 106, 79Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(4), 196, 196A, 196A(2)Evidence Act, 1872 — Section 11, 79
High Courts02 Sept 1971Dismissed
Nasib Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 285
Penal Code, 1860 (IPC) — Section 120B, 467
High Courts31 Aug 1971Dismissed
Darbara Singh Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0054
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 17
High Courts31 Aug 1971
The Punjab Transport Co-operative Society Ltd. Vs The State Transport Commissioner, Punjab, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 167
Motor Vehicles Act, 1939 — Section 47, 62Punjab Motor Vehicles Rules, 1940 — Rule 4. 64 A, 4. 64 A(1), 4. 64 A(2)
High Courts30 Aug 1971
Ram Sarup Jug Lal Vs Harphul Jaggu and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 338 : (1974) 1 ILR (P&H) 278
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Northern India Canal and Drainage Act, 1873 — Section 30FF
High Courts30 Aug 1971Dismissed
Nirula Brothers Private Ltd. Vs Krishan Kumar Khurana
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 273
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts27 Aug 1971
Kidar Nath and Others Vs Ram Chand and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 335
High Courts26 Aug 1971Allowed
In Re: Industrial Cables (India) Limited Industrial Area
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 257
Companies Act, 1956 — Section 17, 17(1), 189
High Courts26 Aug 1971
Commissioner of Income Tax Vs Jai Hind Picture Co. (P.) Ltd.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 114 : (1973) 87 ITR 218
Income Tax Act, 1922 — Section 10(2)Punjab Urban Immovable Property Tax Act, 1940 — Section 2, 3