COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,327 of 4,611

High Courts29 Sept 1970Dismissed

Siri Ram Vs The Deputy Excise and Taxation Commissioner, etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 39

Punjab Excise Act, 1914 — Section 36, 58, 59, 61, 65Punjab Liquor Licence Rules, 1956 — Rule 37(21), 37(25), 37(33)

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High Courts29 Sept 1970Dismissed

Mangal Singh and Another Vs Piara Lal and Another

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 35

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4, 115

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High Courts29 Sept 1970

Vidya Devi Dass Vs Firm Madan Lal Prem Kumar

Punjab And Haryana At Chandigarh · AIR 1971 P&H 150 : (1971) CriLJ 637 : (1971) 1 ILR (P&H) 112 : (1970) RCR(Rent) 1064

Criminal Procedure Code, 1898 (CrPC) — Section 193, 195(1), 476, 479East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts29 Sept 1970Dismissed

Mangal Singh and another Vs Piara Lal

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 35

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4

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High Courts28 Sept 1970

The State of Punjab Vs Union of India

Punjab And Haryana At Chandigarh · AIR 1971 P&H 155 : (1971) 1 ILR (P&H) 83 : (1971) 80 ITR 248

Constitution of India, 1950 — Article 131, 226, 246, 248

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High Courts27 Sept 1970Allowed

Madanlal Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1970) 09 P&H CK 0013

Opium Act, 1878 — Section 9

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High Courts26 Sept 1970

Management of the Ambala Cantonment Electric Supply Corporation Ltd. Vs Workmen of the Ambala Cantonment Electric Supply Corpn. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 274

Constitution of India, 1950 — Article 14, 226, 227Factories Act, 1948 — Section 79(2)Industrial Disputes (Punjab) Rules, 1958 — Rule 10

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High Courts25 Sept 1970Dismissed

Deiyaram and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 31 : (1971) 73 PLR 264

Constitution of India, 1950 — Article 226

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High Courts25 Sept 1970Dismissed

Deiya Ram and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 31 : (1971) 73 PLR 264

Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 4(3), 7, 7(2)

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High Courts25 Sept 1970Dismissed

Shri Teja Singh, etc. Vs Gurdial Singh, etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 26

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts25 Sept 1970

Gurdial Singh Vs Alwinder Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 81

Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8

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High Courts25 Sept 1970

Tara Ram Chand and Others Vs State

Punjab And Haryana At Chandigarh · (1971) CriLJ 1201

Evidence Act, 1872 — Section 114, 65, 74Penal Code, 1860 (IPC) — Section 148, 149, 332, 333, 353

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High Courts24 Sept 1970Allowed

Madan Lal Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 18

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 342, 369Opium Act, 1878 — Section 9

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High Courts24 Sept 1970

Malhotra and Co. Vs Ramesh Mistri

Punjab And Haryana At Chandigarh · AIR 1971 P&H 212

Partnership Act, 1932 — Section 69

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High Courts24 Sept 1970

Official Liquidator, Modern Transporters Private Ltd. (In Liquidation) and Another Vs Mulkh Raj Mehta (Deceased) and Others

Punjab And Haryana At Chandigarh · (1971) 41 CompCas 573

Companies Act, 1956 — Section 542, 543

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High Courts24 Sept 1970Allowed

Ranjit Singh Vs Director of Panchayats, Etc.

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 21

Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 21, 23, 97, 97(1), 97(2)

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High Courts22 Sept 1970

Gurbachan Singh Vs Khichar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 240

Hindu Succession Act, 1956 — Section 15(1)

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High Courts22 Sept 1970

Devindra Bahadur and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 348

States Reorganisation Act, 1956 — Section 115(5)

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High Courts22 Sept 1970Dismissed

Jaswant Rai Vs The National Transport and General Company Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1972) ACJ 21

Motor Vehicles Act, 1988 — Section 110A

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High Courts22 Sept 1970Dismissed

Jaswant Rai Vs National Transport and General Co. Ltd. and Another

Punjab And Haryana At Chandigarh · (1972) ACJ 21

Motor Vehicles Act, 1988 — Section 110AWorkmens Compensation Act, 1923 — Section 19, 3(5)

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