High Courts29 Apr 1970Dismissed
Amar Nath Gautam Vs State etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 58
Penal Code, 1860 (IPC) — Section 109, 120(B), 466Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 15, 5, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,334 of 4,611
High Courts29 Apr 1970Dismissed
Amar Nath Gautam Vs State
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 58
Penal Code, 1860 (IPC) — Section 109
High Courts28 Apr 1970
Gurbachan Singh and others Vs Financial Commissioner Punjab and others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 130
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2(f)
High Courts28 Apr 1970Allowed
Gurdial Singh Vs Additional Director, Consolidation of Holdings Punjab and another
Punjab And Haryana At Chandigarh · (1970) 04 P&H CK 0035
Constitution of India, 1950 — Article 226
High Courts28 Apr 1970Dismissed
Gurbachan Singh, etc. Vs Financial Commissioner, etc.
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 130
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 7(A), 8Punjab Land Revenue Act, 1887 — Section 3, 5, 6, 7
High Courts28 Apr 1970Allowed
State of Punjab Vs Shamsher Singh, Sucha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1970 P&H 544
Constitution of India, 1950 — Article 311(1), 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9
High Courts28 Apr 1970Allowed
Madan Tarlok Singh and Others Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 467
Constitution of India, 1950 — Article 114, 115, 239, 240, 241General Clauses Act, 1897 — Section 2(58)Government of India Act, 1935 — Section 100, 142A, 242A
High Courts28 Apr 1970Allowed
Madan Tarlok Singh and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 471
Constitution of India, 1950 — Article 276, 276(1)Punjab Reorganisation Act, 1966 — Section 88
High Courts27 Apr 1970Dismissed
Jagan Nath Chichra Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 124
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 17 Rule 3, Order 9 Rule 10, Order 9 Rule 12, Order 9 Rule 6(1)
High Courts24 Apr 1970Allowed
Rajinder Singh Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1970) 04 P&H CK 0009
Punjab Municipal Act, 1911 — Section 16(1)
High Courts23 Apr 1970
Bhuriya Vs Ram Kali
Punjab And Haryana At Chandigarh · AIR 1971 P&H 9
Evidence Act, 1872 — Section 11(2), 32
High Courts23 Apr 1970Dismissed
Gurdit Singh Aulakh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 491 : (1970) CriLJ 1205 : (1970) 2 ILR (P&H) 556
Constitution of India, 1950 — Article 166Sikh Gurdwaras Act, 1925 — Section 12, 12(1), 12(5), 14, 14(1)
High Courts23 Apr 1970
Devinder Singh Vs Smt. Shiv Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 549 : (1972) 2 ILR (P&H) 97
Contract Act, 1872 — Section 64
High Courts23 Apr 1970Allowed
Ishtoo and Company Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 107
Central Provinces and Berar Excise Act, 1915 — Section 31, 36Constitution of India, 1950 — Article 226, 227Merchandise Marks Act, 1889 — Section 482, 483, 484, 485, 486
High Courts23 Apr 1970Dismissed
The Market Committee Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 119
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12, 13, 14, 15
High Courts22 Apr 1970Allowed
Messrs National Rice And Dal Mills Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (1970) 04 P&H CK 0039
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts22 Apr 1970Allowed
National Rice and Dal Mills Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 49
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 14 Rule 5, Order 7 Rule 14, Order 7 Rule 18
High Courts21 Apr 1970
Sheo Datt Vs Mst. Sarbati and others
Punjab And Haryana At Chandigarh · (1970) 04 P&H CK 0036
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts21 Apr 1970
Commissioner of Income Tax Vs Kirpa Ram Radha Kishan
Punjab And Haryana At Chandigarh · (1971) 81 ITR 623
Income Tax Act, 1961 — Section 22(2), 271(1), 28(1)
High Courts20 Apr 1970
Messers Jagdish Parshad Babu Ram and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1970) 04 P&H CK 0040