High Courts23 Feb 1971
Jiwan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1972 P&H 430
Punjab Security of Land Tenures Act, 1953 — Section 2(8)Punjab Tenancy Act, 1887 — Section 4(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,315 of 4,611
High Courts23 Feb 1971Allowed
The Himalaya Transport Syndicate (P.) Ltd. Kalka Vs The Regional Transport Authority, Ambala
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0005
Punjab Reorganisation Act, 1966 — Section 45, 63
High Courts22 Feb 1971
Sham Lal Sood Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1972 P&H 241 : (1973) 2 ILR (P&H) 98
Central Civil Services (Part B States Transferred Employees) Rules, 1953 — Rule 9(4)
High Courts22 Feb 1971
Kisan Workers Transport Co-operative Society Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 93 : (1973) 88 ITR 122
Income Tax Act, 1961 — Section 143(3), 251(1)
High Courts22 Feb 1971
Kulbushan and Brij Bhushan Vs Controller of Estate Duty
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 79 : (1973) 88 ITR 65
Estate Duty Act, 1953 — Section 27, 53, 59
High Courts19 Feb 1971Dismissed
Hazara Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0004
Land Acquisition Act, 1894 — Section 31(2)
High Courts19 Feb 1971
Gram Panchayat of Village Barrot and another Vs Shri Sunil Ahuja Sub-Divisional Officer (Civil) Thanesar and others
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 1971
Salig Ram and Another Vs Shiv Shankar and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 437
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 80Evidence Act, 1872 — Section 115
High Courts16 Feb 1971Allowed
Abhe Ram Vs The Financial Commissioner, etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 139
Punjab Security of Land Tenures Act, 1953 — Section 14A, 18
High Courts15 Feb 1971Allowed
Shri Baljit Singh Bali and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0033
Constitution of India, 1950 — Article 309
High Courts15 Feb 1971
State of Punjab and Others Vs Harinder Singh Brar Bans Bahadur and Another
Punjab And Haryana At Chandigarh · AIR 1973 P&H 251
Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1962 — Section 5Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 31
High Courts15 Feb 1971
Barar Lion Buttons (P.) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1973) 87 ITR 44
Income Tax Act, 1961 — Section 34(3)
High Courts15 Feb 1971Allowed
Hazara Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0011
Land Acquisition Act, 1894 — Section 4, 6
High Courts15 Feb 1971Allowed
Shri Salim Chohan and another Vs The Punjab State Electricity Board, Patiala and another
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0009
Electricity (Supply) Act, 1948 — Section 79(c)
High Courts12 Feb 1971
Kapur Singh Vs Firm Bhagwan Dass Sat Pal
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 70
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Punjab Registration Money Lenders Act, 1938 — Section 3, 4, 5, 6, 7Punjab Registration Money Lenders Rules, 1939 — Rule 12, 12(1), 14
High Courts12 Feb 1971
The Regional Transport Authority, Patiala and Another Vs Gurbachan Singh
Punjab And Haryana At Chandigarh · AIR 1972 P&H 5 : (1971) 2 ILR (P&H) 94
Motor Vehicles Act, 1988 — Section 2(18), 2(20), 2(22), 2(23), 2(25)
High Courts11 Feb 1971Dismissed
The State of Haryana Vs Mohan Singh
Punjab And Haryana At Chandigarh · (1971) 02 P&H CK 0035
Penal Code, 1860 (IPC) — Section 279, 338
High Courts11 Feb 1971Dismissed
Gian Chand Tangri Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 133
Constitution of India, 1950 — Article 16, 16(1)Punjab Civil Secretariat (State Service Class II) (1st Amendment) Rules, 1966 — Rule 8(1)
High Courts10 Feb 1971Dismissed
Shri Gurcharan Singh Mann Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 49
Pepsu Secretariat Services Recruitment, Promotion, Punishment and Seniority Rules, 1952 — Rule 15
High Courts10 Feb 1971Dismissed
Gurcharan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 49
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Pepsu Secretariat Services Recruitment, Promotion, Punishment and Seniority Rules, 1952 — Rule 15