High Courts21 Mar 1967
Amir Chand Gupta Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1969) 1 LLJ 162
Employees State Insurance Act, 1948 — Section 82
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 13 of 15
High Courts21 Mar 1967Dismissed
Sarla Devi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 62 : (1967) 69 PLR 769
Civil Procedure Code, 1908 (CPC) — Section 20East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts17 Mar 1967Allowed
Ambala Bus Syndicate (P) Ltd. Vs M/s Indra Motors Kurali
Punjab And Haryana At Chandigarh · (1967) 03 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Section 11East Punjab Urban Rent Restriction Act, 1949 — Section 15
High Courts17 Mar 1967
PATIALA BISCUIT MANUFACTURERS PVT. LTD. Vs COMMISSIONER OF Income Tax PUNJAB, HIMACHAL PRADESH, JAMMU AND KASHMIR.
Punjab And Haryana At Chandigarh · (1967) 66 ITR 33
Income Tax Act, 1961 — Section 66(1)
High Courts17 Mar 1967Dismissed
Mukhtiara Vs Sardarni Virpal Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 239
Evidence Act, 1872 — Section 101Land Acquisition Act, 1894 — Section 52A
High Courts16 Mar 1967Dismissed
The State of Punjab Vs S. Bhagwan Singh Grewal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 58 : (1968) 1 ILR (P&H) 55
Limitation Act, 1908 — Article 102
High Courts15 Mar 1967Allowed
Gajjan Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 53 : (1967) 69 PLR 395
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30A, 30B(3), 30E
High Courts14 Mar 1967Allowed
Kawal Nain Singh Vs The Panjab University
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 40 : (1967) 69 PLR 392
High Courts14 Mar 1967Dismissed
The Union of India (UOI) Vs Sheela Devi and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 44
Land Acquisition Act, 1894 — Section 18, 25, 25(1), 25(2), 4
High Courts13 Mar 1967Dismissed
Shiv Charan Dass and Others Vs The Amritsar Improvement Trust and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 25
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Land Acquisition Act, 1894 — Section 4, 9Punjab Development of Damaged Areas Act, 1951 — Section 1, 11, 12, 2, 3
High Courts13 Mar 1967Allowed
State of Punjab Vs Giani Bir Singh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 479 : (1968) 1 ILR (P&H) 10
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Specific Relief Act, 1877 — Section 42Transfer of Property Act, 1882 — Section 53
High Courts12 Mar 1967
COMMISSIONER OF Income Tax, PUNJAB. Vs MOTHU RAM PREM CHAND.
Punjab And Haryana At Chandigarh · (1967) 66 ITR 638
Income Tax Act, 1922 — Section 28(1)(c), 66(1)
High Courts08 Mar 1967Allowed
Gita Ram Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 1
Registration Act, 1908 — Section 17, 17(1), 17(2), 2, 2(7)Transfer of Property Act, 1882 — Section 105
High Courts03 Mar 1967
Associated Cement Companies Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1969) 1 LLJ 674
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 78, 79, 84Industrial Disputes Act, 1947 — Section 10
High Courts28 Feb 1967Allowed
Hans Raj Choudhri Vs J.S. Rajyana, Excise and Taxation Officer (Enforcement)
Punjab And Haryana At Chandigarh · (1967) 19 STC 489
Constitution of India, 1950 — Article 226, 286
High Courts23 Feb 1967Allowed
Union of India (UOI) Vs Kartar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 106 : (1967) 2 ILR (P&H) 826
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 311
High Courts22 Feb 1967Dismissed
Prem Chand and Others Vs Bishan Singh and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 817
Constitution of India, 1950 — Article 173, 190, 191, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 110Punjab Gram Panchayat Act, 1952 — Section 6(5)
High Courts21 Feb 1967
Smt. Hamir Kaur Vs Jagjit Singh Niranjan Singh
Punjab And Haryana At Chandigarh · (1968) CriLJ 430
Hindu Marriage Act, 1955 — Section 24, 28, 9
High Courts21 Feb 1967
Union of India (UOI) Vs Panipat Woollen and General Mills Co., Ltd.
Punjab And Haryana At Chandigarh · AIR 1967 P&H 497
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Interest Act, 1839 — Section 1
High Courts20 Feb 1967Dismissed
Smt. Suhag Wanti and Another Vs Smt. Sodhan (died) and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 24
Hindu Succession Act, 1956 — Section 14(1), 14(2)