High Courts10 Mar 1966Dismissed
Om Parkash Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 65
Motor Vehicles Act, 1939 — Section 112, 15(1), 21F(1), 21G
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 15 of 19
High Courts10 Mar 1966Allowed
Gian Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0015
Punjab Security of Land Tenures Act, 1953 — Section 19D
High Courts10 Mar 1966Dismissed
Sarwan Simgh and Others Vs Shrimati Dhan Kaur and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0002
Hindu Succession Act, 1956 — Section 18
High Courts09 Mar 1966Allowed
Shrimati Santosh Kaur Vs Mehar Singh
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0003
Hindu Marriage Act, 1955 — Section 9
High Courts08 Mar 1966Dismissed
A Vs B
Punjab And Haryana At Chandigarh · AIR 1967 P&H 152
Civil Procedure Code, 1908 (CPC) — Section 107Hindu Marriage Act, 1955 — Section 12(1), 23(1), 28
High Courts08 Mar 1966Allowed
Mahant Som Dass Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 186
Constitution of India, 1950 — Article 19(1), 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 18
High Courts08 Mar 1966Allowed
R.P. Kapur Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 417
All India Services (Discipline and Appeal) Rules, 1955 — Rule 3, 9, 9(1), 9(2)
High Courts08 Mar 1966
Gopal Karamchari Union Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 LLJ 737
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 18, 33
High Courts08 Mar 1966Allowed
The State of Punjab and Others Vs Sampuran Singh and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0005
Limitation Act, 1908 — Section 5
High Courts04 Mar 1966Allowed
Khushi Ram Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0049
High Courts04 Mar 1966Dismissed
Pheru Ram and Others Vs Chief Settlement Commissioner of India and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 19
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 34C, 34D
High Courts04 Mar 1966Dismissed
Ram Lal Jagan Nath Vs Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 436 : (1966) 2 ILR (P&H) 428
Arbitration Act, 1940 — Section 2
High Courts04 Mar 1966Dismissed
Sadhu Ram and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0013
Constitution of India, 1950 — Article 226
High Courts04 Mar 1966
Ram Sarup and Another Vs Gurdev Singh and Another
Punjab And Haryana At Chandigarh · (1968) 1 LLJ 80
Employees Compensation Act, 1923 — Section 2, 20, 21, 23, 30
High Courts02 Mar 1966Allowed
Sohan Singh Vs Fauja Singh and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0037
High Courts02 Mar 1966Dismissed
Shambhu Dayal Gupta Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 490
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 4, 5, 5(3), 5(4)Constitution of India, 1950 — Article 311
High Courts02 Mar 1966Dismissed
Parja Ram Vs Ganga Ram
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0012
Punjab Pre-emption Act, 1913 — Section 15
High Courts28 Feb 1966
IN RE THE ESTATE OF SMT. DHAN DEVI (DECEASED)
Punjab And Haryana At Chandigarh · (1967) 65 ITR 334
Estate Duty Act, 1953 — Section 64
High Courts28 Feb 1966Allowed
Roop Lal Mehra Vs Kamla Soni
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 479
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)Delhi Rent Control Act, 1958 — Section 14(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)
High Courts28 Feb 1966Dismissed
Bakkar Singh and Another Vs Baggu Singh and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 926
Punjab Alienation of Land Act, 1900 — Section 4