High Courts11 Aug 1970Dismissed
Smt. Jaswant Kaur and others Vs Shriratii Ram and others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 554
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,331 of 4,611
High Courts07 Aug 1970Dismissed
Telu Ram Vs Om Parkash Garg
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 528 : (1970) RCR(Rent) 843
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
High Courts07 Aug 1970
Bachna Sukh Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 262 : (1972) 2 ILR (P&H) 589
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 23, 23(2), 24, 52Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 15
High Courts07 Aug 1970
Boota Singh and Others Vs Roshan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 269 : (1972) 2 ILR (P&H) 543 : (1970) RCR(Rent) 895
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts06 Aug 1970
Gurvinder Kaur and Another Vs Punjab University, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 384
Punjab University Act, 1947 — Section 31
High Courts04 Aug 1970
Shambu Ram Natha Ram Vs The Excise and Taxation Officer
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 520
Central Sales Tax Act, 1956 — Section 14, 15Punjab General Sales Tax Act, 1948 — Section 5(2)
High Courts04 Aug 1970Allowed
Shambhu Ram Nathu Ram Vs The Excise and Taxation Officer (Assessing Authority)
Punjab And Haryana At Chandigarh · (1970) 26 STC 561
Central Sales Tax Act, 1956 — Section 14, 15Punjab General Sales Tax Act, 1948 — Section 5
High Courts03 Aug 1970Allowed
Hardial Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 507
Constitution of India, 1950 — Article 14, 226, 309Punjab Co-operative Societies Act, 1961 — Section 24, 26, 77Punjab District Service Rules — Rule 16
High Courts27 Jul 1970
Jarnail Singh Vs Union Territory of Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 181 : (1971) CriLJ 781 : (1972) 2 ILR (P&H) 498
East Punjab Essential Services Maintenance Act, 1947 — Section 7(3), 7(4)General Clauses Act, 1897 — Section 3(58), 7, 7(3), 7(4)Punjab Reorganisation Act, 1966 — Section 88, 89
High Courts27 Jul 1970
Harbans Lal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 379 : (1972) 2 ILR (P&H) 486
Constitution of India, 1950 — Article 19, 226, 227Punjab Municipal Election Rules, 1952 — Rule 10, 8
High Courts27 Jul 1970
Mahabir Parshad Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 111 : (1972) 2 ILR (P&H) 492
Punjab Gram Panchayat Act, 1952 — Section 10, 11Punjab Gram Panchayat Election Rules, 1960 — Rule 40
High Courts22 Jul 1970Dismissed
Chaman Lal Vs Smt. Mohinder Devi
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 481
Hindu Marriage Act, 1955 — Section 9
High Courts22 Jul 1970Dismissed
Chaman Lal Vs Mohinder Devi
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 481
Hindu Marriage (Amendment) Act, 1964 — Section 23(1)Hindu Marriage Act, 1955 — Section 13(1A), 9
High Courts17 Jul 1970
The Dhuri Co-operative Cum-Marketing-cum-Processing Society, Dhuri Vs Budh Ram and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 134
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4, 9
High Courts16 Jul 1970Allowed
Amrit Lal Kathuria Vs The Union Territory Chandigarh and others
Punjab And Haryana At Chandigarh · (1970) 07 P&H CK 0014
Punjab Civil Services Rules — Rule 5.29
High Courts16 Jul 1970Dismissed
Karnail Singh and Others Vs Lachhman Dass Gupta and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 474
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 22, 33(2)(3)
High Courts16 Jul 1970Dismissed
Karnail Singh, Municipal Commissioner and others Vs Lachhman Dass Gupta, Ex-president of Municipal Committee Raman, Distt. Bhatinda and others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 474
Punjab Municipal Act, 1911 — Section 22
High Courts16 Jul 1970
Raj Kaur Vs Jagdev Singh and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 170 : (1972) 2 ILR (P&H) 414
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2
High Courts15 Jul 1970Allowed
Shiv Saran Dass Sood Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1970) 07 P&H CK 0010
High Courts15 Jul 1970
Sukhdev Singh Vs Bachan Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 132 : (1971) CriLJ 635
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)