High Courts16 Aug 1971
Karnail Singh and Others Vs Kehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 426
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,306 of 4,611
High Courts12 Aug 1971
Waryam Singh Vs The State
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0057
Penal Code, 1860 (IPC) — Section 302, 324
High Courts12 Aug 1971
State of Haryana Vs Ramji Lal Devi Sahai and Another
Punjab And Haryana At Chandigarh · (1972) CriLJ 796
Probation of Offenders Act, 1958 — Section 11, 4
High Courts12 Aug 1971
Dayanand Anglo-Vedic College Managing Committee New Delhi and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 170 : (1972) 1 ILR (P&H) 364
Constitution of India, 1950 — Article 14, 170, 170(1), 171, 171(1)Guru Nanak Dev University Act, 1969 — Section 5(3)Punjab Reorganisation Act, 1966 — Section 13, 72, 72(1)
High Courts12 Aug 1971
Jita Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 281
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts12 Aug 1971
Narinder Singh and Others Vs Randhawa Transport Co. Private Ltd. and Others
Punjab And Haryana At Chandigarh · (1973) 43 CompCas 341
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Companies (Court) Rules, 1959 — Rule 11, 21Companies Act, 1956 — Section 397, 398
High Courts12 Aug 1971
Punjab and Sindh Bank Ltd. Vs Jagdish Lal and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 144
High Courts11 Aug 1971
Khushal Behal Vs The Registrar, Co-operative Societies, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 282
Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1971
The State of Punjab and Another Vs Mangat Rai
Punjab And Haryana At Chandigarh · AIR 1973 P&H 24
Arms Act, 1959 — Section 17(3)Penal Code, 1860 (IPC) — Section 148, 149, 323 , 343, 506
High Courts11 Aug 1971
Sham Lal and Another Vs Muni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 199
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 35, 56, 57Punjab Municipal Act, 1911 — Section 188, 199
High Courts10 Aug 1971Dismissed
Gurdev Singh Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 77
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 1971
Harjit Singh Ahluwalia Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1971) 08 P&H CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1971Allowed
Rachhpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 70
Defence of India Act, 1971 — Section 121Essential Commodities Act, 1955 — Section 10, 3, 7Punjab Coarse Grains (Export Control) Order, 1966 — Section 2
High Courts06 Aug 1971
Madan Lal and Another Vs Lajwanti Devi and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 146
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Aug 1971
Harmel Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1972) CriLJ 1648 : (1974) 1 ILR (P&H) 251
Penal Code, 1860 (IPC) — Section 361, 362, 363, 366
High Courts05 Aug 1971
Gram Panchayat, Murthal Vs The Land Acquisition Collector
Punjab And Haryana At Chandigarh · AIR 1972 P&H 36 : (1971) 2 ILR (P&H) 805
Civil Procedure Code, 1908 (CPC) — Section 12Income Tax Act, 1961 — Section 66(2), 66(3)Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)
High Courts05 Aug 1971
Multani Ram and Others Vs Chuhara Ram and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 180
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 41 Rule 4
High Courts04 Aug 1971
Karnail Singh Vs Ujjagar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 201
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Aug 1971Allowed
Jai Singh Vs Mohinder Singh and another
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 65 : (1972) 74 PLR 499
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Aug 1971Dismissed
The Punjab Copra Crushing Oil Mills Vs The State of Punjab, etc.
Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 55
Punjab General Sales Tax Act, 1948 — Section 2, 5(2), 5(3)Sales of Goods Act, 1930 — Section 2(10)