COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1967

283 judgments · page 5 of 15

High Courts30 Oct 1967Dismissed

Ram Singh Pritam Singh and Others Vs Chief Commissioner (Chief Administrator), Union Territory, Chandigarh and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 470

Motor Vehicles Act, 1939 — Section 76Punjab Motor Vehicles Rules, 1940 — Rule 7(12), 7(13), 7(22)Punjab Municipal Act, 1911 — Section 173

High Courts28 Oct 1967Allowed

Shiam Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 338

Constitution of India, 1950 — Article 226

High Courts27 Oct 1967Partly Allowed

State Vs Chuni Lal Vohara and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 294 : (1968) CriLJ 970 : (1968) 1 ILR (P&H) 619

Railways Act, 1890 — Section 106

High Courts27 Oct 1967Allowed

Chiranji Lal Vs Chhajju Singh and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0010

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89

High Courts26 Oct 1967Dismissed

K.P. Menun and another Vs S.S. Makin

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0053

Penal Code, 1860 (IPC) — Section 500

High Courts26 Oct 1967Dismissed

Gauri Shankar Vs Smt. Shakuntla Devi and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 302

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 105

High Courts26 Oct 1967Allowed

Tek Chand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 692 : (1968) 70 PLR 336

Civil Procedure Code, 1908 (CPC) — Section 151Northern India Canal and Drainage Act, 1873 — Section 20, 30A, 30A(1), 30B, 30B(2)Northern India Canal and Drainage Rules, 1873 — Rule 2

High Courts26 Oct 1967Allowed

Tek Chand Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 692 : (1968) 70 PLR 336

Northern India Canal and Drainage Act, 1873 — Section 30A

High Courts25 Oct 1967Allowed

Jagir Singh Vs Basant Singh and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0040

Limitation Act, 1963 — Section 5

High Courts24 Oct 1967Allowed

Smt. Gurdev Kaur Vs State

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0051

Penal Code, 1860 (IPC) — Section 304

High Courts24 Oct 1967Dismissed

Pars Ram Vs Sh. Shiv Chand and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 331 : (1968) 1 ILR (P&H) 593

Census Act, 1948 — Section 15

High Courts23 Oct 1967Allowed

Punjab University Vs Arya Pratinidhi Sabha, Punjab and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0047

Arbitration Act, 1940 — Section 33

High Courts23 Oct 1967Dismissed

Bhagat Panju Ram and Others Vs Ram Lal

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 588 : (1968) 70 PLR 409

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 6, 7, 8Limitation Act, 1908 — Article 120, 62, 96

High Courts23 Oct 1967Dismissed

Bhagat Panju Ram and others Vs Ram Lal

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 588 : (1968) 70 PLR 409

East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts21 Oct 1967Allowed

Ram Phal Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0004

Constitution of India, 1950 — Article 311

High Courts20 Oct 1967Dismissed

Unique Motor and General Insurance Co. Ltd. Vs Smt. Krishna Kishori and Others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0038

Motor Vehicles Act, 1939 — Section 95, 95(1)

High Courts20 Oct 1967Allowed

Ajaib Singh and others Vs Mann Singh and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0029

Evidence Act, 1872 — Section 50

High Courts19 Oct 1967Allowed

Balwant Singh and Another Vs Partap Singh and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 574

Arbitration Act, 1940 — Section 14, 14(2), 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 178 , 181

High Courts19 Oct 1967Allowed

The State Vs Shrimati Kartar Devi and another

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0032

Penal Code, 1860 (IPC) — Section 500, 501

High Courts19 Oct 1967Allowed

Lakshmi Bai and Others Vs The Additional Director, Consolidation of Holdings, Ferozepore and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0028

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42