High Courts15 May 1967Dismissed
Ranjit Singh Vs Garja Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 37 : (1967) 2 ILR (P&H) 420
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 11 of 15
High Courts15 May 1967Allowed
Major Michal A.R. Skinner and Others Vs Municipal Committee
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 226
Punjab Municipal Act, 1911 — Section 159, 160, 161, 162, 163
High Courts11 May 1967Dismissed
Shamshuddin Vs Mansha Singh Ganga Singh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 35
Transfer of Property Act, 1882 — Section 68(1)
High Courts09 May 1967Dismissed
K.C. Gupta and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 204
Constitution of India, 1950 — Article 162, 2, 226, 246, 3Punjab Services Integration Rules, 1957 — Rule 16States Reorganisation Act, 1956 — Section 115, 115(1), 115(2), 115(3), 115(5)
High Courts09 May 1967
K.C. Gupta and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 34
Constitution of India, 1950 — Article 162, 226, 309Punjab Service Integration Rules, 1957 — Rule 1States Reorganisation Act, 1956 — Section 114, 115, 116, 129
High Courts09 May 1967Dismissed
Bhag Singh Vs Dan Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 198
Transfer of Property Act, 1882 — Section 6, 6(2)
High Courts09 May 1967Dismissed
Gurdial Kaur and Others Vs Mihan Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 201
High Courts08 May 1967Allowed
State of Punjab Vs Anand Sarup Singh Anand Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1968 P&H 485
Limitation Act, 1908 — Article 120, 131, 3Specific Relief Act, 1877 — Section 42
High Courts08 May 1967Dismissed
State of Punjab and Another Vs Associated Hotels of India Ltd.
Punjab And Haryana At Chandigarh · (1967) 20 STC 1
Punjab General Sales Tax Act, 1948 — Section 21
High Courts08 May 1967Allowed
The State of Punjab Vs Anand Sarup Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 189
Constitution of India, 1950 — Article 110 , 131, 311Limitation Act, 1908 — Article 120 , 14
High Courts08 May 1967Allowed
Veena Kumari Kohli Vs Punjab Roadways and Others
Punjab And Haryana At Chandigarh · (1967) ACJ 297
Central Motor Vehicles Rules, 1989 — Rule 7Motor Vehicles Act, 1939 — Section 110A, 110B, 110F
High Courts05 May 1967Dismissed
J.C. Gupta Alias Jagdish Lal Gupta and Others Vs Wazir Chand Vir Bhan
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 184
Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 69
High Courts27 Apr 1967Dismissed
Badan Bhagta Vs Fateh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 513
Limitation Act, 1963 — Article 64, 65
High Courts27 Apr 1967Allowed
Lachhman and Others Vs The Executive Engineer and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 176
Northern India Canal and Drainage Act, 1873 — Section 3(2), 31, 33, 35, 69Northern India Canal and Drainage Rules, 1873 — Rule 32, 33
High Courts24 Apr 1967Allowed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 486 : (1967) 37 CompCas 577 : (1967) 2 ILR (P&H) 315
Motor Vehicles Act, 1939 — Section 95, 95(1), 96, 96(1)
High Courts20 Apr 1967Dismissed
Dalip Vs The State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 171
Criminal Procedure Code, 1898 (CrPC) — Section 154, 169, 173, 173(3), 176Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Apr 1967Allowed
Moti Ram Kishore Chand Vs District Excise and Taxation Officer (Assessing Authority) and Others
Punjab And Haryana At Chandigarh · (1968) 21 STC 459
High Courts15 Apr 1967
Smt. Labh Kaur Vs Union of India and others
Punjab And Haryana At Chandigarh · (1967) 04 P&H CK 0001
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 7(3)
High Courts14 Apr 1967Allowed
Murti Devi Vs Punjab University
Punjab And Haryana At Chandigarh · AIR 1968 P&H 432
Constitution of India, 1950 — Article 226
High Courts12 Apr 1967
State Vs Jagrup Singh and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 168 : (1967) 69 PLR 779
Criminal Procedure Code, 1898 (CrPC) — Section 125, 347, 347(1), 409Penal Code, 1860 (IPC) — Section 392