High Courts04 May 1966Dismissed
Brij Lal and Others Vs Raj Kumar and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 544
Civil Procedure Code, 1908 (CPC) — Section 151, 92
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 10 of 19
High Courts04 May 1966Dismissed
Bhola Ram Vs Bakhtawar and Another
Punjab And Haryana At Chandigarh · (1966) 05 P&H CK 0039
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9
High Courts04 May 1966Dismissed
Smt. Luxmi Bai Vs Smt. Sita Bai
Punjab And Haryana At Chandigarh · AIR 1967 P&H 511
High Courts04 May 1966Dismissed
Union of India (UOI) Vs Harnam Singh
Punjab And Haryana At Chandigarh · (1966) 05 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1988 — Section 3, 4, 5
High Courts04 May 1966Dismissed
Harbans Singh Mann Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 609
Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 52, 53, 54, 55, 56Punjab Municipal Act, 1911 — Section 20, 20(1), 246, 247, 68C
High Courts04 May 1966Dismissed
S. Harbans Singh Mann Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 05 P&H CK 0001
Constitution of India, 1950 — Article 226, 227
High Courts03 May 1966Dismissed
Amar Nath Gautam Vs The State and Another
Punjab And Haryana At Chandigarh · (1966) 05 P&H CK 0032
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 15
High Courts03 May 1966Dismissed
Bansi and Another Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 28 : (1966) 2 ILR (P&H) 824
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32
High Courts03 May 1966Allowed
State of Punjab Vs Parsa Singh Teji
Punjab And Haryana At Chandigarh · AIR 1967 P&H 238
Constitution of India, 1950 — Article 311
High Courts03 May 1966Dismissed
Gurdial Kaur Vs Mukand Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 235 : (1967) 1 ILR (P&H) 443
Hindu Marriage Act, 1955 — Section 9
High Courts03 May 1966Dismissed
Hiralal-Mahabir Pershad Vs Mutsaddilal-Jugal Kishore
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 435
High Courts02 May 1966Allowed
Atma Singh Vs Waryam Singh and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 540
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18(3), 3, 30, 53
High Courts02 May 1966Allowed
Atma Singh and Another Vs Waryam Singh and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 540
Land Acquisition Act, 1894 — Section 18(3)
High Courts29 Apr 1966
Workmen of Dadri Roadways (Private) Ltd. Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (1967) 2 LLJ 552
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts29 Apr 1966
S.B. Gurbaksh Singh Vs Sales Tax Officer and Another
Punjab And Haryana At Chandigarh · (1966) 18 STC 500
Constitution of India, 1950 — Article 14
High Courts29 Apr 1966Allowed
Madan Mohan and Another Vs The District Excise and Taxation Officer and Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1966) 18 STC 364
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 16, 18, 23
High Courts28 Apr 1966
The Land Acquisition Collector, Irrigation Branch, Ludhiana Vs Wazir Singh Kartar Singh
Punjab And Haryana At Chandigarh · AIR 1968 P&H 68 : (1967) 2 ILR (P&H) 1
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 152Land Acquisition Act, 1894 — Section 18
High Courts28 Apr 1966Dismissed
Vishram Parshad Vs The Collector of Customs, Central Excise Collectorate and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 416
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 11(1), 110(1), 110(2), 115(2), 124
High Courts28 Apr 1966
Tin Printers (Private) Ltd. Vs Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1967) 2 LLJ 677
Industrial Disputes Act, 1947 — Section 33
High Courts27 Apr 1966Dismissed
Rulhu Ram Dewat Ram Vs Than Singh and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 328
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115, 17, 18Transfer of Property Act, 1882 — Section 108(1)