High Courts04 Aug 1971Allowed

Jai Singh Vs Mohinder Singh, etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 65 : (1972) 74 PLR 499

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 6 Rule 17Punjab Alienation of Land Act, 1900 — Section 2(3)Punjab Pre-emption Act, 1913 — Section 3(1)
High Courts03 Aug 1971Dismissed

L.D. Kataria Vs K.N. Kutty

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 45

Companies Act, 1956 — Section 314, 617Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 439, 561APenal Code, 1860 (IPC) — Section 19, 21, 469, 500
High Courts02 Aug 1971

Goyal Oil Mills Vs The State

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 21

Punjab General Sales Tax (Amendment and Validation) Act, 1967 — Section 20, 20(1)Punjab General Sales Tax Act, 1948 — Section 10, 10(3), 10(4), 10(6), 11
High Courts29 Jul 1971

Panna Vs Mukhtiar Singh

Punjab And Haryana At Chandigarh · AIR 1972 P&H 451 : (1974) 1 ILR (P&H) 1

Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 117, 117(1), 80, 81, 81(3)