High Courts10 Aug 1967Allowed
Panna Lal Vs The Secretary to Government Haryana Local Government, Department and another
Punjab And Haryana At Chandigarh · (1967) 08 P&H CK 0001
Constitution of India, 1950 — Article 22b
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1967
283 judgments · page 9 of 15
High Courts09 Aug 1967
Kartar Singh Baja Singh Vs Randhir Mai Ram and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 78 : (1967) 2 ILR (P&H) 620
Conduct of Elections Rules, 1961 — Rule 56, 56(2)
High Courts08 Aug 1967Dismissed
Mange Another Vs Additional Director, Consolidation of Holdings, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 10
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20, 21, 42
High Courts03 Aug 1967Dismissed
Jagan Nath Vs Sohan Singh Basi and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 439
Constitution of India, 1950 — Article 102Representation of the People (Amendment) Act, 1958 — Section 7Representation of the People Act, 1951 — Section 10, 123, 123(1), 4, 9A
High Courts02 Aug 1967Dismissed
Punjab State and Another Vs Lekh Raj Bowry and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 337
Constitution of India, 1950 — Article 16, 16(1)Punjab Ayurvedic Department (Class III Technical) Service Rules, 1963 — Rule 13
High Courts01 Aug 1967Allowed
Smt. Rama Vanti Vs Smt. Bal Kaur
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 665 : (1968) 70 PLR 357
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts01 Aug 1967Allowed
Rama Vanti Vs Bal Kaur
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 665 : (1968) 70 PLR 357
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17(2), Order 41 Rule 18, Order 41 Rule 19, Order 41 Rule 8
High Courts01 Aug 1967Dismissed
Bhagwat Parshad Vs Inspector General of Police, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 81 : (1968) 1 ILR (P&H) 368
Constitution of India, 1950 — Article 226, 311General Clauses Act, 1897 — Section 13(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4
High Courts31 Jul 1967Dismissed
Kapur Singh Vs Devinder Singh Garcha and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 422
Constitution of India, 1950 — Article 4, 6, 84Representation of the People Act, 1951 — Section 10, 100, 100(1), 11, 12
High Courts28 Jul 1967Dismissed
The Panchayat Samiti, Majitha Block Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 417 : (1968) 70 PLR 112
Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 104, 3, 3(2), 31, 31(1)
High Courts28 Jul 1967Dismissed
Balwant Singh and Others Vs Mehar Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 362
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7, 7A
High Courts28 Jul 1967Dismissed
Panchayat Samiti Majitha Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1967) 07 P&H CK 0003
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 3
High Courts25 Jul 1967Dismissed
Union of India Vs Hindu Undivided Family Business Ram Lal Mansukh Rai and another
Punjab And Haryana At Chandigarh · (1967) 07 P&H CK 0016
Central Excises and Salt Act, 1944 — Section 35, 36
High Courts21 Jul 1967Allowed
Prakash Singh Vs Harcharan Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 401
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Section 28Representation of the People Act, 1951 — Section 100(1), 100(2), 117, 118, 123(8)
High Courts18 Jul 1967Dismissed
Sadhu Ram and Others Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 353
Administration of Evacuee Property Act, 1950 — Section 16, 27, 5Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 19, 24(1), 24(2)
High Courts17 Jul 1967Dismissed
Surain Singh Vs Dr. Bhagat Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 342
Constitution of India, 1950 — Article 341Representation of the People Act, 1951 — Section 101, 80, 81
High Courts13 Jul 1967Dismissed
Surinder Kaur Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 339
Hindu Marriage Act, 1955 — Section 9(1)
High Courts12 Jul 1967
Amar Nath Vs Sunder Lal and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 314
Civil Procedure Code, 1908 (CPC) — Section 35AConstitution of India, 1950 — Article 233
High Courts12 Jul 1967Dismissed
The Commissioner of Income Tax Vs Mothu Ram-Prem Chand
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 325
Cochin Income Tax Act, 1117 — Section 34(3)Income Tax Act, 1961 — Section 14(1), 2(9), 23, 25A, 25A(1)
High Courts11 Jul 1967Dismissed
Firm Lakhmi Dass Mohan Lal Vs Firm Karam Chand Lal Chand
Punjab And Haryana At Chandigarh · (1967) 07 P&H CK 0015
Civil Procedure Code, 1908 (CPC) — Section 41