COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,340 of 4,611

High Courts05 Feb 1970Allowed

Harpal Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 167

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1)Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FFPepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 32A

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High Courts05 Feb 1970Allowed

Kans Raj Vs The State

Punjab And Haryana At Chandigarh · (1970) 02 P&H CK 0002

Prevention of Corruption Act, 1947 — Section 5(1)(d)

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High Courts04 Feb 1970

Gurdip Singh and Another Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 98 : (1971) CriLJ 496

Criminal Procedure Code, 1898 (CrPC) — Section 498(2)

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High Courts04 Feb 1970Partly Allowed

Hoshiar Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 331 : (1971) 2 ILR (P&H) 768

Contempt of Courts Act, 1971 — Section 1, 3

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High Courts03 Feb 1970Dismissed

Kailash Devi Vs Rajinder Prashad Sachar

Punjab And Haryana At Chandigarh · (1970) 02 P&H CK 0055

Hindu Marriage Act, 1955 — Section 9

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High Courts03 Feb 1970Dismissed

Maman Ram and Another Vs Managing Committee Shri Gaushala and Others

Punjab And Haryana At Chandigarh · (1972) 1 ILR (P&H) 151

Oaths Act, 1969 — Section 8, 9

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High Courts03 Feb 1970Dismissed

Vijay Kumar Vs The Panjab University

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 764

Punjab University Act, 1947 — Section 31

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High Courts02 Feb 1970Allowed

Chaman Lal and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1970) 02 P&H CK 0052

Punjab Urban Immovable Property Tax Act, 1940 — Section 4

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High Courts02 Feb 1970Dismissed

The Commissioner of Income Tax, Punjab, Jammu and Kashmir and Himachal Pradesh, Patiala Vs Kartar Singh

Punjab And Haryana At Chandigarh · AIR 1970 P&H 558 : (1971) 2 ILR (P&H) 753 : (1970) 77 ITR 338

Income Tax Act, 1922 — Section 66(2)

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High Courts02 Feb 1970Dismissed

Ram Parkash Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 757

Punjab Agricultural Produce Markets Act, 1961 — Section 12, 2, 20(4), 3(11)

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High Courts02 Feb 1970Allowed

Ishar Singh and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1970) 02 P&H CK 0008

Constitution of India, 1950 — Article 226

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High Courts30 Jan 1970Allowed

Indar Alias Bachhar Vs The State

Punjab And Haryana At Chandigarh · (1970) 01 P&H CK 0045

Penal Code, 1860 (IPC) — Section 304(11)

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High Courts30 Jan 1970Dismissed

Kartar Kaur and Another Vs Dhan Kaur and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 556

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts30 Jan 1970

Waryam Singh and Sons Vs The Executive Engineer (C) and Another

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 751 : (1970) 72 PLR 760

Arbitration Act, 1940 — Section 37(4)Limitation Act, 1963 — Section 14, 5

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High Courts30 Jan 1970

Messrs Waryam Singh and Sons Vs The Executive Engineer and another

Punjab And Haryana At Chandigarh · (1970) 01 P&H CK 0005

Arbitration Act, 1940 — Section 37(4)

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High Courts29 Jan 1970Dismissed

Sant Sadhu Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1970 P&H 528 : (1971) 2 ILR (P&H) 571

Constitution of India, 1950 — Article 14, 19, 246, 31A

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High Courts29 Jan 1970Dismissed

Ajit Singh and Another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 564

Constitution of India, 1950 — Article 226, 227, 311, 311(2)

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High Courts28 Jan 1970Allowed

Kartar Chand Vs State of Punjab and other

Punjab And Haryana At Chandigarh · (1970) 01 P&H CK 0046

Constitution of India, 1950 — Article 226, 227

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High Courts28 Jan 1970

Ajit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1970 P&H 351 : (1970) CriLJ 1119 : (1970) 2 ILR (P&H) 69

Air Force Act, 1950 — Section 71, 9Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 342, 537, 549

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High Courts28 Jan 1970Allowed

S.S. Lamba and others Vs The State Of Punjab and others

Punjab And Haryana At Chandigarh · (1970) 01 P&H CK 0007

Constitution of India, 1950 — Article 226

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