High Courts02 Apr 1971
Joginder Singh Surmukh Singh Vs Smt. Balkaran Kaur
Punjab And Haryana At Chandigarh · (1972) CriLJ 93 : (1971) 2 ILR (P&H) 431
Land Acquisition Act, 1894 — Section 11, 12, 18Limitation Act, 1963 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,313 of 4,611
High Courts31 Mar 1971
Dassu Vs The Superintending Canal Officer, Rohtak and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 492
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 31
High Courts26 Mar 1971Dismissed
The Municipal Committee, Patiala Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 03 P&H CK 0031
Industrial Disputes Act, 1947 — Section 2(j)
High Courts26 Mar 1971
S. D. SACHDEVA Vs COMMISSIONER Income Tax, PATIALA.
Punjab And Haryana At Chandigarh · (1972) 86 ITR 447
Income Tax Act, 1922 — Section 23(3)
High Courts26 Mar 1971Dismissed
Bhakra Management Board Vs S.C. Sarin etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 208
Arbitration Act, 1940 — Section 20Punjab Reorganisation Act, 1966 — Section 67, 67(1), 67(3), 67(4), 79
High Courts26 Mar 1971Allowed
Swaran Kaur Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1971) ACJ 287
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110A(3)
High Courts25 Mar 1971
Amar Singh Modi Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 356 : (1971) 2 ILR (P&H) 314
Central Provinces and Berar Sales Tax Act, 1947 — Section 6(1)Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts24 Mar 1971
Rattan Chand Dhawan Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 87 ITR 660
Income Tax Act, 1961 — Section 144, 145, 5
High Courts24 Mar 1971
Nand Ram Vs The Financial Commissioner Planning, Punjab (now Haryana) Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 494
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 2(8)
High Courts24 Mar 1971Dismissed
Ranjit Singh Vs The State of Haryana, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 203
Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 10, 10(2)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 10, 15, 15(1), 5, 5(2)
High Courts24 Mar 1971Dismissed
Nathu Ram Vs The Fatehabad Co-operative Marketing Society Ltd.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 200
Constitution of India, 1950 — Article 226
High Courts23 Mar 1971Dismissed
Ram Singh Vs Mam Chand
Punjab And Haryana At Chandigarh · (1971) 03 P&H CK 0035
Penal Code, 1860 (IPC) — Section 199, 200
High Courts23 Mar 1971
Kunj Behari Lal Vs Ved Parkash Kansra and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98
High Courts22 Mar 1971
Commissioner of Income Tax Vs Gian Chand
Punjab And Haryana At Chandigarh · (1973) 87 ITR 288
Income Tax Act, 1961 — Section 64
High Courts19 Mar 1971Allowed
Pratap Kumar Budhwar Vs Colony Bank Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · (1971) 03 P&H CK 0026
Banking Companies Act, 1949 — Section 45BDisplaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 6, 6(2), 7Limitation Act, 1963 — Article 62
High Courts18 Mar 1971Allowed
Malwa Sugar Factory Vs Bhagwan Kaur and Others
Punjab And Haryana At Chandigarh · (1971) ACJ 480
Workmens Compensation Act, 1923 — Section 12(1), 2
High Courts18 Mar 1971Allowed
The Malwa Sugar Factory, Dhuri Vs Mst Bhagwan Kaur and others
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 195 : (1971) 73 PLR 790
Workmens Compensation Act, 1923 — Section 2(n)
High Courts18 Mar 1971
The Malwa Sugar Factory Vs Bhagwan Kaur etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 195 : (1971) 73 PLR 790
Workmens Compensation Act, 1923 — Section 12(1), 2
High Courts17 Mar 1971
Ram Singh, etc. Vs Bishan Sarup Bansal, Superintending Canal Officer etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 169
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 16, 21, 22, 28, 30
High Courts17 Mar 1971
Victory Public Hill Motor Transport Co. (Pvt.) Ltd. Vs Kartar Bus Service Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 491 : (1973) 2 ILR (P&H) 184
Motor Vehicles Act, 1939 — Section 64