High Courts09 Oct 1967Allowed
Joginder Pal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 678 : (1968) 70 PLR 129
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 7 of 15
High Courts09 Oct 1967Allowed
Gargi Devi and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0027
High Courts08 Oct 1967Dismissed
Jang Singh and others Vs Additional Director Consolidation of Holdings Punjab Jullundur and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0049
Constitution of India, 1950 — Article 226
High Courts06 Oct 1967Dismissed
Mehta Lal Chand Vs Union of India and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0022
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts04 Oct 1967Allowed
Amin Lal and others Vs A.L. Fletcher and others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 550
Punjab Security of Land Tenures Act, 1953 — Section 14A(iii)
High Courts04 Oct 1967Allowed
Amin Lal and Others Vs A.L. Fletcher and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 550
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 133(1), 226, 227Punjab Security of Land Tenures Act, 1953 — Section 10A, 14A, 18, 24, 9
High Courts04 Oct 1967Allowed
In Re: Shri Inder Singh
Punjab And Haryana At Chandigarh · AIR 1968 P&H 328
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Legal Practitioners Act, 1879 — Section 13
High Courts04 Oct 1967Allowed
Bakshish Singh Vs The Collector, Jullundur and Others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0003
High Courts04 Oct 1967Allowed
Sodagar Singh and Others Vs Smt. Sham Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 341 : (1968) 1 ILR (P&H) 566
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)Contract Act, 1872 — Section 28Punjab Land Revenue Act, 1887 — Section 117(2)
High Courts29 Sept 1967Allowed
Duni Cand Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 537
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 240, 258, 80, 80(2), 81Punjab Municipal Election Rules, 1952 — Rule 16(1), 7
High Courts29 Sept 1967Partly Allowed
Union of India (UOI) and Others Vs Hari Ram Murari Mal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 40 : (1968) 1 ILR (P&H) 127
Administration of Evacuee Property Act, 1950 — Section 28, 4, 4(1), 46 , 48, 48Civil Procedure Code, 1908 (CPC) — Section 9Persons (Compensation and Rehabilitation) Act, 1954 — Section 21, 27, 36
High Courts29 Sept 1967Dismissed
Moti Ram and Others Vs Bakhwant Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 141 : (1968) 1 ILR (P&H) 104
High Courts29 Sept 1967Dismissed
Duni Chand Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 537
Punjab Municipal Act, 1911 — Section 258
High Courts27 Sept 1967Dismissed
Ajit Singh Vs Dhara Singh
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0019
Limitation Act, 1963 — Article 97
High Courts27 Sept 1967Allowed
Sadhu Singh Vs Punjab Roadways, Ambala City and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 466 : (1968) 1 ILR (P&H) 495
Motor Vehicles Act, 1939 — Section 110
High Courts27 Sept 1967Allowed
Niranjan Dass Sehgal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 255
Constitution of India, 1950 — Article 226, 311Evidence Act, 1872 — Section 123, 124, 162
High Courts27 Sept 1967Dismissed
Nachhittar Singh and another Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0005
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32F
High Courts26 Sept 1967Allowed
Gopal Singh Vs Mehnga Singh
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0020
High Courts26 Sept 1967Dismissed
Ghansham Dass and Others Vs Municipal Committee and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 488 : (1967) 69 PLR 1007
Government of India Act, 1915 — Section 80A(3)Punjab Municipal Act, 1911 — Section 3(1), 61, 61(1), 61(2), 61(3)
High Courts26 Sept 1967Allowed
Bachint Singh and others Vs The Additional Director, Consolidation of Holdings Punjab, Jullundur
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0001
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20(3)