High Courts25 May 1971Dismissed
Khosla Rice Mills Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1972) 29 STC 232
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 11, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,310 of 4,611
High Courts25 May 1971
Gurdial Kaur Vs Asso and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 64
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts24 May 1971
The Hindustan Sanitary-ware and Industries Ltd. and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 59
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 53
High Courts24 May 1971
Prem Chand and Another Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 50 : (1973) 2 ILR (P&H) 482
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 3, 42, 42(2)Punjab Minor Minerals Concession Rules, 1964 — Rule 10, 11, 12, 13, 14
High Courts21 May 1971
Gurdit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 12
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17(2), 4, 6
High Courts21 May 1971
Har Nand Vs The Commissioner, Ambala Cantt and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 14
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts20 May 1971
The State of Punjab Vs Nathu and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 463
Penal Code, 1860 (IPC) — Section 307, 394
High Courts20 May 1971
Birbal and another Vs State
Punjab And Haryana At Chandigarh · (1971) 05 P&H CK 0019
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)(b)
High Courts20 May 1971
Karnal Distillery Company Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 210 : (1973) 2 ILR (P&H) 416
Central Provinces and Berar Excise Act, 1915 — Section 31, 31(1)Constitution of India, 1950 — Article 19, 19(1), 19(6), 226, 227Land Acquisition Act, 1894 — Section 17(2), 4
High Courts20 May 1971
The State of Punjab Vs Nathu, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 463
Arms Act, 1959 — Section 19, 20, 25, 25(1), 27Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 235(1), 235(2)Penal Code, 1860 (IPC) — Section 109, 302, 307, 34, 394
High Courts19 May 1971Allowed
Labh Singh Vs The Punjab State and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 398 : (1971) 73 PLR 765
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2(i)
High Courts19 May 1971Allowed
Labh Singh Vs The Punjab State etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 398 : (1971) 73 PLR 765
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32E, 32FF, 32L, 32L(1)Punjab Security of Land Tenures Act, 1953 — Section 10A, 19BTransfer of Property Act, 1882 — Section 58, 60
High Courts19 May 1971
Ganga Singh Wasawa Singh Vs Narinjan Singh Ganga Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 24
High Courts19 May 1971
The Superintending Canal Officer, Ferozepur Vs Hukam Chand Baghela Ram and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 60 : (1973) 2 ILR (P&H) 407
Civil Procedure Code, 1908 (CPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 35Northern India Canal and Drainage Act, 1873 — Section 30
High Courts18 May 1971
Baldev Singh, etc. Vs Hira, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 385
High Courts18 May 1971
Government Medical Store Depot Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 287 : (1972) 29 STC 7
Constitution of India, 1950 — Article 131, 363Punjab General Sales Tax Act, 1948 — Section 7
High Courts18 May 1971
State of Punjab Vs Om Parkash Dharwal and Another
Punjab And Haryana At Chandigarh · (1972) CriLJ 1349 : (1972) 2 ILR (P&H) 289
Constitution of India, 1950 — Article 123, 124, 154, 155, 161General Clauses Act, 1897 — Section 16, 3Government of India Act, 1935 — Section 10, 12, 14, 15, 16
High Courts16 May 1971Dismissed
Smt. Mohinder Kaur Vs Sardara Singh
Punjab And Haryana At Chandigarh · (1971) 05 P&H CK 0001
Penal Code, 1860 (IPC) — Section 193, 196
High Courts14 May 1971Dismissed
Hari Singh Vs Mohar Singh
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 380
Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6
High Courts14 May 1971Allowed
Messrs Doaba Roadways Limited, Hoshiarpur Vs The Labour Court and others
Punjab And Haryana At Chandigarh · (1971) 05 P&H CK 0025
Industrial Disputes Act, 1947 — Section 10(1)(c)