High Courts19 Oct 1967Dismissed
The State of Punjab and Another Vs Sewak Hotel
Punjab And Haryana At Chandigarh · (1968) 21 STC 276
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 6 of 15
High Courts19 Oct 1967Allowed
Balwant Singh and Another Vs Partap Singh Jawala Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 265 : (1968) 1 ILR (P&H) 574
Arbitration Act, 1940 — Section 14(2), 39(1)
High Courts18 Oct 1967
Narain Singh Vs State of Delhi and Another
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0008
Penal Code, 1860 (IPC) — Section 500
High Courts17 Oct 1967Dismissed
Sarla Deri and Others Vs Sharfi Devi Aggarwal and Others
Punjab And Haryana At Chandigarh · (1968) ACJ 163
Motor Vehicles Act, 1988 — Section 110(B)
High Courts17 Oct 1967
Sukhnandan Singh and others Vs Jamiat Singh and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0013
Punjab Pre-emption Act, 1913 — Section 30
High Courts17 Oct 1967Allowed
Messrs Phul Bus Service (Regd.) Rampura Vs Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0012
Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 1967Allowed
Phul Bus Service Vs Financial Commissioner, Taxation and Others
Punjab And Haryana At Chandigarh · (1968) ACJ 57
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 22, 24, 31Punjab Passengers and Goods Taxation Act, 1952 — Section 9(1), 9(2), 9(3), 9(5), 9(6)
High Courts16 Oct 1967
Rameshwara Nand Vs Shri Madho Ram and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 173
Conduct of Elections Rules, 1961 — Rule 17, 42, 93Representation of the People Act, 1951 — Section 83, 86, 86(7), 92
High Courts16 Oct 1967Allowed
Municipal Committee, Dhanaula Vs District Magistrate, Sangrur and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 303 : (1968) CriLJ 1116 : (1968) 1 ILR (P&H) 685
Criminal Procedure Code, 1898 (CrPC) — Section 144Punjab Municipal Act, 1911 — Section 232
High Courts13 Oct 1967Dismissed
Brij Lal and others Vs Gurdas Ram and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0050
Hindu Succession Act, 1956 — Section 14(1)
High Courts13 Oct 1967Allowed
Adarsh Industrial Corporation, Karnal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 309
Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1967Allowed
Prem Bus Service (Private) Ltd. Vs Regional Transport Authority, Patiala and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 344
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 45, 46, 47, 54
High Courts11 Oct 1967Allowed
Ganga Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0052
Punjab Land Revenue Act, 1887 — Section 91
High Courts11 Oct 1967Dismissed
Kali Ram and another Vs Mauji and another
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0030
Punjab Security of Land Tenures Act, 1953 — Section 14A
High Courts11 Oct 1967
Bharat Traders Ltd. (In Liquidation) Vs S. Sadhu Singh
Punjab And Haryana At Chandigarh · (1968) 38 CompCas 537 : (1968) 70 PLR 28
Companies Act, 1956 — Section 468, 518, 518(1)
High Courts11 Oct 1967Dismissed
Dhillon Transport Company Vs Regional Transport Authority and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0011
Motor Vehicles Act, 1988 — Section 64
High Courts11 Oct 1967Allowed
S. Mangal Singh Vs The Punjab State and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0009
Constitution of India, 1950 — Article 226
High Courts10 Oct 1967Dismissed
Des Raj Vs Des Raj and another
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0046
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
High Courts10 Oct 1967Allowed
Sita Ram Vs Sub Divisional Magistrate and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0025
Punjab Gram Panchayat Act, 1952 — Section 13U(7)
High Courts09 Oct 1967Allowed
Joginder Pal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 678 : (1968) 70 PLR 129
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(1), 22(3), 90(10), 90(15)