High Courts29 Jan 1971Dismissed
Karam Singh and another Vs Union of India and others
Punjab And Haryana At Chandigarh · (1971) 01 P&H CK 0048
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,317 of 4,611
High Courts29 Jan 1971
Gurmukh Singh Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 418 : (1973) 1 ILR (P&H) 690
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jan 1971
Suchha Singh Bassi Vs The State of Haryana
Punjab And Haryana At Chandigarh · AIR 1972 P&H 114
Constitution of India, 1950 — Article 134(1), 136(1)
High Courts29 Jan 1971
Kundan Singh Vs Arjan Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 431 : (1973) 1 ILR (P&H) 698
High Courts29 Jan 1971Dismissed
Sucha Singh Bassi Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 86
Constitution of India, 1950 — Article 133, 133(1), 134(1), 136Criminal Procedure Code, 1898 (CrPC) — Section 374Evidence Act, 1872 — Section 10
High Courts29 Jan 1971
Gurdev Kaur and Others Vs Chanan Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 416
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts27 Jan 1971Allowed
Kamla Rani Vs Raj Kumar
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 40 : (1971) 73 PLR 913
Hindu Marriage Act, 1955 — Section 24, 9
High Courts27 Jan 1971Dismissed
Ram Rang and Another Vs Narain Singh and Others
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 682 : (1971) RCR(Rent) 375 : (1971) RCR(Rent) 218
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 29East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 2
High Courts27 Jan 1971Allowed
Ram Rang and another Vs Narain Singh and other
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 682
High Courts27 Jan 1971
Suhag Rani and Another Vs Sukhdev and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 434 : (1973) 2 ILR (P&H) 128 : (1971) RCR(Rent) 418
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts27 Jan 1971Dismissed
Amarjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1971) 01 P&H CK 0005
Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1971Allowed
Smt. Kamla Rani Vs Raj Kumar
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 40 : (1971) 73 PLR 913
Hindu Marriage Act, 1955 — Section 24
High Courts25 Jan 1971
Workmen of Kundan Iron and Steel Industries Vs The Presiding Officer, Labour Court, Julundur and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 427 : (1972) 74 PLR 93
Industrial Disputes Act, 1947 — Section 25
High Courts25 Jan 1971
Gram Panchayat, Ranwan Vs Amar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 394 : (1973) 1 ILR (P&H) 671
Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(3)
High Courts22 Jan 1971Dismissed
Kalwant Singh and others Vs Sher Singh and another
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 123
Punjab Pre-emption Act, 1913 — Section 15
High Courts22 Jan 1971Dismissed
Kalwant Singh, etc. Vs Sher Singh etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 123
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts20 Jan 1971Dismissed
The Phagwara Co-operative Union Ltd. Vs The Indian Engineering Co-operative Society Ltd. and others
Punjab And Haryana At Chandigarh · (1971) 01 P&H CK 0049
Punjab Co-operative Societies Act, 1961 — Section 56
High Courts20 Jan 1971Dismissed
The Phagwara Co-operative Union Ltd. Vs The Indian Engineering Co-operative Society Ltd., etc.
Punjab And Haryana At Chandigarh · (1973) 2 ILR (P&H) 38 : (1972) 74 PLR 724
High Courts14 Jan 1971
The State of Punjab Vs Sham Kaur, etc.
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 650
Criminal Procedure Code, 1898 (CrPC) — Section 151, 195, 195(1), 195(2), 288Evidence Act, 1872 — Section 193, 194, 195, 196, 199Penal Code, 1860 (IPC) — Section 109, 19, 20, 465, 467
High Courts14 Jan 1971Dismissed
Mahant Sahib Singh Vs Shromani Gurdwara Prabandhak Committee and another
Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 583
Sikh Gurdwaras Act, 1925 — Section 3(4)