High Courts27 Jul 1971
Punjab State Vs K.K.K. Mills
Punjab And Haryana At Chandigarh · AIR 1973 P&H 26
Arbitration Act, 1940 — Section 33
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,308 of 4,611
High Courts26 Jul 1971
Budh Ram Balak Ram and Another Vs The Dhuri Co-operative-cum-Marketing-cum-Processing Society, Dhuri and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 185
Contract Act, 1872 — Section 23Essential Commodities Act, 1955 — Section 3
High Courts26 Jul 1971
Jai Ram Hans Raj Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 189
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 24(8)
High Courts26 Jul 1971
Tara Singh and Others Vs Ajit Pal Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Punjab Security of Land Tenures Act, 1953 — Section 17
High Courts26 Jul 1971Dismissed
Satish Kumar Kohli Vs Smt. Kiran Bala, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 684
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 20(2), Order 9 Rule 13Hindu Marriage Act, 1955 — Section 10, 10(1), 12, 12(1)Limitation Act, 1908 — Article 164
High Courts23 Jul 1971
Saroop Singh and Another Vs Gian Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 191
High Courts23 Jul 1971
Raghubans Saudagar Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 117 : (1973) 2 ILR (P&H) 665
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1Constitution of India, 1950 — Article 15(1), 15(3), 16, 16(1), 16(2)Government of India Act, 1935 — Section 275
High Courts22 Jul 1971
Commissioner of Income Tax Vs Sardari Lal Mehra
Punjab And Haryana At Chandigarh · (1973) 87 ITR 47
Income Tax Act, 1961 — Section 10(3)
High Courts22 Jul 1971
Commissioner of Income Tax Vs Ram Saran Inder Singh
Punjab And Haryana At Chandigarh · (1973) 87 ITR 224
Income Tax Act, 1961 — Section 184(7), 186(1)
High Courts22 Jul 1971
Jaswant Singh and Another Vs Jagir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 192 : (1972) CriLJ 792
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139
High Courts22 Jul 1971
The State Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1973) CriLJ 145
Criminal Procedure Code, 1898 (CrPC) — Section 438Public Gambling Act, 1867 — Section 13
High Courts21 Jul 1971
Bantasingh Vs Kabal Singh
Punjab And Haryana At Chandigarh · (1972) CriLJ 1687 : (1973) 2 ILR (P&H) 655
Penal Code, 1860 (IPC) — Section 208, 307, 323, 324, 325
High Courts21 Jul 1971
The State Vs Major Singh and Kishan Singh and Others
Punjab And Haryana At Chandigarh · (1972) CriLJ 1118
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts21 Jul 1971
Inder Kumar Kapur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1973) CriLJ 147
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts21 Jul 1971
Sohan Singh Jit Singh and Others Vs Gurtej Singh and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 152 : (1973) 2 ILR (P&H) 647
High Courts21 Jul 1971
State of Punjab, etc. Vs Municipal Committee, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 650
Punjab General Clauses Act, 1898 — Section 19Punjab Municipal Act, 1911 — Section 231, 232, 233, 234, 235
High Courts21 Jul 1971Dismissed
Bhagwan Singh Vs The State of Haryana, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 657
Punjab Police Rules, 1934 — Rule 12.2(3), 12.24, 13.15, 13.15(3), 13.15(4)
High Courts20 Jul 1971Allowed
Amrik Singh Vs Inspector General of Police, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 636
Criminal Procedure Code, 1898 (CrPC) — Section 161Punjab Civil Services Rules — Rule 7.3Punjab Excise Act, 1914 — Section 61
High Courts19 Jul 1971
Labh Singh Chattar Singh Vs The Divisional Commissioner, Amble Division, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 122 : (1973) 2 ILR (P&H) 623
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts19 Jul 1971
Joginder Singh and Others Vs The State and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 196 : (1974) CriLJ 117
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 21(3)