High Courts11 Jul 1967Dismissed
Phuman Singh Vs Lal Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 310
Civil Procedure Code, 1908 (CPC) — Section 60Punjab Relief of Indebtedness Act, 1934 — Section 30, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 10 of 15
High Courts10 Jul 1967Dismissed
Lakhi Ram Vs The Gram Panchayat Gudah
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 301 : (1968) 70 PLR 106
Pepsu Village Common Lands Regulation Act, 1954 — Section 1(2), 3Punjab Gram Panchayat Act, 1952 — Section 21Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 12, 2, 3, 3(1)
High Courts10 Jul 1967Dismissed
Punjab State Vs Kabul Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 340
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Article 120
High Courts24 Jun 1967Allowed
Oriental Fire and General Insurance Co. Ltd. Vs Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · (1967) 06 P&H CK 0001
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(4), 96, 96(1)Punjab Motor Vehicles Rules, 1940 — Rule 4.60(1), 4.60(2)Road Traffic Act, 1930 — Section 35(1), 36, 36(1)
High Courts26 May 1967Dismissed
Gurbachan Singh and others Vs Bhagat Singh and others
Punjab And Haryana At Chandigarh · (1967) 05 P&H CK 0027
Punjab Pre-emption Act, 1913 — Section 15(1)(c)
High Courts26 May 1967Dismissed
Pritam Singh Brar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 189 : (1967) 2 ILR (P&H) 448
Constitution of India, 1950 — Article 14, 309, 310, 311(2)Punjab Civil Services Rules, 1959 — Rule 3.26, 5.32
High Courts26 May 1967
Sahela Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 127 : (1967) 1 ILR (P&H) 260
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets Act, 1961 — Section 12(6), 15, 3(5)
High Courts25 May 1967
S. Gurdial Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 267 : (1967) CriLJ 909
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts23 May 1967Dismissed
Hukum Singh Nadir Singh Vs Hakumat Rai Nihal Chand
Punjab And Haryana At Chandigarh · AIR 1968 P&H 110 : (1967) 2 ILR (P&H) 426
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 14, Order 21 Rule 35, 2(12)Punjab Security of Land Tenures Act, 1953 — Section 9Transfer of Property Act, 1882 — Section 55
High Courts22 May 1967
Gurbachan Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 242 : (1968) 1 ILR (P&H) 273
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2, 9Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 30, 31, 4
High Courts19 May 1967
Mohan Brothers Scientific Goods Manufacturers Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 490
Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 2Minimum Wages Act, 1948 — Section 2, 27, 5, 5(1)
High Courts19 May 1967Dismissed
Badan Singh Vs The State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 264 : (1967) 69 PLR 773
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 26, 42
High Courts18 May 1967Allowed
Joginder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1967) 05 P&H CK 0028
Criminal Procedure Code, 1898 (CrPC) — Section 110
High Courts18 May 1967Allowed
Nathu Ram Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 267
Punjab Security of Land Tenures Act, 1953 — Section 10(2), 14A, 9(1), 9APunjab Tenancy Act, 1887 — Section 62, 63, 64, 65, 66
High Courts18 May 1967Dismissed
Gurbachan Singh and Another Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 259
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 39(3), 5(1), 7, 7A(1)
High Courts18 May 1967
Jai Singh Balan Singh Vs Mst. Nasib Kaur
Punjab And Haryana At Chandigarh · AIR 1968 P&H 272 : (1968) CriLJ 796
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts17 May 1967Partly Allowed
Pepsu Transport Co. Private Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 90 : (1968) 1 ILR (P&H) 244
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 33C
High Courts17 May 1967
Roop Lal Mehta Vs Dhan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 1 : (1968) 1 ILR (P&H) 651
Constitution of India, 1950 — Article 326, 327, 328Representation of the People Act, 1950 — Section 14, 16, 17, 18, 19Representation of the People Act, 1951 — Section 100(1), 100(2), 2, 6(3), 6(4)
High Courts16 May 1967
Maharaj Kumar Gajbir Singh and Another Vs Maharaja Satbir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 301 : (1968) CriLJ 971 : (1968) 1 ILR (P&H) 241
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts15 May 1967Dismissed
Ram Chander and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 234
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 57