High Courts06 Dec 1966
Kishna Matu Ram Vs The State
Punjab And Haryana At Chandigarh · (1967) CriLJ 1695
Penal Code, 1860 (IPC) — Section 302, 363
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 2 of 19
High Courts05 Dec 1966Allowed
Jaswant Singh Vs The Excise and Taxation Officer (Assessing Authority) and Another
Punjab And Haryana At Chandigarh · (1967) 19 STC 297
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 2Sales of Goods Act, 1930 — Section 4
High Courts02 Dec 1966Dismissed
Gram Panchayat Mauza Nanglan Vs Nagina Singh and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 390
Punjab Gram Panchayat Act, 1952 — Section 104, 104(1), 104(2), 108, 108(1)
High Courts02 Dec 1966Dismissed
Sangrur Bus Service Private Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 261
Motor Vehicles Act, 1939 — Section 62
High Courts30 Nov 1966Dismissed
Gainda Ram Sada Ram Vs Vishnu Digambar and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 380
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts25 Nov 1966Dismissed
Balbir Singh Inder Singh Vs Sikh Gurdwaras Judicial Commission and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 272 : (1967) 2 ILR (P&H) 494
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 11 , 92Constitution of India, 1950 — Article 226Sikh Gurdwaras Act, 1925 — Section 135(7), 142, 76(1), 76(3), 78(3)
High Courts25 Nov 1966Dismissed
Mohan Singh and Others Vs The Divisional Canal Officer and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 488 : (1967) 69 PLR 204
Northern India Canal and Drainage Act, 1873 — Section 20, 2D, 3, 30A, 30A(1)Northern India Canal and Drainage Rules, 1873 — Rule 79, 79A, 79D, 79E, 79F
High Courts24 Nov 1966Dismissed
Partap Kaur and Others Vs Smt. Kishno and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 44
High Courts23 Nov 1966Dismissed
Harjit Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 381
Constitution of India, 1950 — Article 14, 226, 227Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FF, 52(1)
High Courts23 Nov 1966Dismissed
Punjab State Vs Ram Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 344
Constitution of India, 1950 — Article 311(2)Punjab Police Rules, 1934 — Rule 16
High Courts22 Nov 1966Allowed
Kalyan Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 471
Constitution of India, 1950 — Article 20, 226, 309, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7, 8
High Courts22 Nov 1966Dismissed
Agdi and Others Vs Mst. Mamo and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 447
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts16 Nov 1966Dismissed
Rudra Talkies and Others Vs Prem Sagar and Co. and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 348
Constitution of India, 1950 — Article 14Punjab Cinemas (Regulation) Act, 1952 — Section 10, 9Punjab Cinemas (Regulation) Rules, 1952 — Rule 19(1)
High Courts15 Nov 1966Allowed
Ram Chander Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 361 : (1967) 69 PLR 362
Constitution of India, 1950 — Article 226, 227
High Courts11 Nov 1966Allowed
The State of Punjab and Another Vs Jagan Nath Chhichra
Punjab And Haryana At Chandigarh · AIR 1968 P&H 298 : (1967) 2 ILR (P&H) 352
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1, 105, 96
High Courts09 Nov 1966Allowed
Onkar Nath Vs The Central Government of India and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 350 : (1967) 69 PLR 144
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65
High Courts08 Nov 1966Dismissed
Man Singh and Others Vs Telu and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 252
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Limitation Act, 1908 — Article 142 , 144Limitation Act, 1963 — Article 64 , 65
High Courts08 Nov 1966Dismissed
Sardool Singh Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 204 : (1967) 1 ILR (P&H) 622
Arbitration Act, 1940 — Section 16, 17, 32
High Courts04 Nov 1966Dismissed
Jaswant Rai Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 155 : (1967) CriLJ 577 : (1967) 2 ILR (P&H) 244
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 401(1), 401(2)
High Courts03 Nov 1966Dismissed
Smt. Basant Kaur Vs Smt. Tej Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 429
Succession Act, 1925 — Section 87Transfer of Property Act, 1882 — Section 8