High Courts22 Sept 1967Allowed
Lal Beg Vs Pohlu and others
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0013
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 8 of 15
High Courts19 Sept 1967Dismissed
S. Umrao Singh Vs Darbara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 450 : (1967) 2 ILR (P&H) 852
Constitution of India, 1950 — Article 191(1)
High Courts18 Sept 1967Allowed
Rama Vanti Vs Bal Kaur
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0018
Hindu Succession Act, 1956 — Section 14(1)
High Courts15 Sept 1967
Ram Parkash and Another Vs Smt. Shamkari and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 293 : (1968) 1 ILR (P&H) 485
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts14 Sept 1967
MANGAT RAM HAZARI MAL AND ANOTHER Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 67 ITR 788
General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 2, 3Partnership Act, 1932 — Section 4
High Courts13 Sept 1967Dismissed
Thambu and Others Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 669
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1), 21(2) , 21(3), 21(4), 42
High Courts13 Sept 1967Dismissed
Thambu Devi Ram and Others Vs Additional Director Consolidation of Holdings, Hissar and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 282
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts04 Sept 1967
Jodh Singh Chowdhary Vs Hardev Kaur
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 476
Provident Funds Act, 1925 — Section 2, 5, 5(1)Succession Act, 1925 — Section 63
High Courts01 Sept 1967
Jugal Kishore Vs Doctor Baldev Parkash
Punjab And Haryana At Chandigarh · AIR 1968 P&H 152 : (1967) 2 ILR (P&H) 830
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Representation of the People Act, 1951 — Section 109 , 110, 110(1), 110(2), 112
High Courts31 Aug 1967Allowed
Ujagar Singh Vs Harbans Singh and others
Punjab And Haryana At Chandigarh · (1967) 08 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts31 Aug 1967Dismissed
Budha Mal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 460
Punjab Municipal Act, 1911 — Section 254, 255Punjab Municipal Election Rules, 1952 — Rule 11(2), 31, 31(1), 31(2), 40Representation of the People (Amendment) Act, 1956 — Section 47, 55
High Courts30 Aug 1967Dismissed
Munshi Ram and Others Vs Financial Commissioner, Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 162 : (1967) 2 ILR (P&H) 724
Punjab Security of Land Tenures Act, 1953 — Section 2(1), 2(11), 2(3)
High Courts29 Aug 1967Dismissed
Jaswant Singh Virk Vs Registrar, Punjab University and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 392
Constitution of India, 1950 — Article 226, 227, 29(2)Punjab University Act, 1947 — Section 31(2), 5
High Courts25 Aug 1967
Piara Singh Vs The State
Punjab And Haryana At Chandigarh · (1967) 08 P&H CK 0016
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts25 Aug 1967Allowed
Maghar Singh Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 388 : (1967) 69 PLR 944
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32NNPepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 5
High Courts24 Aug 1967Allowed
Krishan Kumar Malhotra Vs Punjab University
Punjab And Haryana At Chandigarh · AIR 1968 P&H 14 : (1967) 2 ILR (P&H) 711
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 1967Dismissed
Mst. Harmal Kaur and Another Vs Smt. Kartar Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 295
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts16 Aug 1967Dismissed
Sadha Singh Lambardar and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 378
Constitution of India, 1950 — Article 226, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 21(1), 21(2), 21(3), 21(4)
High Courts14 Aug 1967Dismissed
Bhagwan Singh and Others Vs Additional Director of Consolidation, Punjab, Ferozepore and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 260
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, 141Constitution of India, 1950 — Article 226
High Courts10 Aug 1967Dismissed
Kesho Ram Vs Harbhagwan Singh and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 452
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101, 117, 80