High Courts10 Nov 1967Allowed
Hira and others Vs Bir Singh and others
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0049
Punjab Pre-emption Act, 1918 — Section 15(1)(b)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 4 of 15
High Courts10 Nov 1967Allowed
Gajjan Singh and others Vs Atma alias Atma Singh
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0043
High Courts10 Nov 1967
Narinder Singh Vs General Public
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0032
Guardians and Wards Act, 1890 — Section 14(2)
High Courts10 Nov 1967
Mange Ram Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0012
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 13(1)
High Courts09 Nov 1967
Mange Ram and others Vs The State of Harayana and others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 211
Constitution of India, 1950 — Article 226
High Courts09 Nov 1967Dismissed
The Fazilka Dabwali Transport Company (Private) Ltd. Vs Madan Lal
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 625
Civil Procedure Code, 1908 (CPC) — Section 2(8), 2(9)Defence of India Act, 1971 — Section 19(1)Land Acquisition Act, 1894 — Section 18
High Courts09 Nov 1967Dismissed
Fazilka Dabwali Transport Co. (Private) Ltd. Vs Madan Lal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 277
High Courts09 Nov 1967Dismissed
Mangal Singh Vs Punjab State (now Haryana State), Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 306
Constitution of India, 1950 — Article 14, 15(4), 16(4), 309Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 15, 6, 9
High Courts09 Nov 1967
Mango Ram and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 211
Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 53A(1), 57Constitution of India, 1950 — Article 14, 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 10, 40, 8
High Courts08 Nov 1967Allowed
Smt. Mohinder Kaur and another Vs Jatinder Singh and another
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 676
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts08 Nov 1967
RAI BAHADUR LALA JODHA MAL KUTHIALA (KASHMIR) LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 70 ITR 62
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 256(2)
High Courts08 Nov 1967Allowed
Indar Singh Vs Nihal Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 495
Specific Relief Act, 1877 — Section 39, 42Transfer of Property Act, 1882 — Section 123
High Courts08 Nov 1967Dismissed
Koju Vs Kumbha Ram and another
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0004
Punjab Pre-emption Act, 1913 — Section 8(2)
High Courts07 Nov 1967Dismissed
Tara Singh Vs Smt. Charan Kaur and others
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0002
Transfer of Property Act, 1882 — Section 55(2)
High Courts06 Nov 1967Dismissed
Karanbir Singh Vs Smt. Mukhtiar Inder Kaur and another
Punjab And Haryana At Chandigarh · (1967) 11 P&H CK 0051
Limitation Act, 1963 — Section 5
High Courts03 Nov 1967
Joginder Singh Inder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1968) CriLJ 858
Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts31 Oct 1967
Devki Nandan Nagpal Vs Messrs Silver Screen Enterprises, Amritsar
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 621
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
High Courts31 Oct 1967Dismissed
Devki Nandan Nagpal Vs Silver Screen Enterprises
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 621
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15, 15(3), 4
High Courts31 Oct 1967Dismissed
Ch. Balbir Singh Vs Baljinder Singh and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0015
Contempt of Courts Act, 1971 — Section 3
High Courts30 Oct 1967Dismissed
Dogar Mal Vs Guranditta Mal Malhotra
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0026
East Punjab Urban Rent Restriction Act, 1949 — Section 4