High Courts23 Jul 1968
Bhaiya Ram Vs Mahavir Prasad
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0001
East Punjab Urban Rent Restriction Act, 1949 — Section 10
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 11 of 20
High Courts22 Jul 1968Dismissed
The Assessing Authority Vs Shri Harcharan Parkash
Punjab And Haryana At Chandigarh · (1968) 24 STC 246
Punjab General Sales Tax Act, 1948 — Section 16, 7
High Courts22 Jul 1968
Dassi Vs Dhani Ram Teku
Punjab And Haryana At Chandigarh · AIR 1969 P&H 25 : (1969) 2 ILR (P&H) 365
Hindu Marriage Act, 1955 — Section 13, 19, 21, 28, 3
High Courts19 Jul 1968
Municipal Committee Amritsar Vs Lachhman Dass
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0036
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts19 Jul 1968Allowed
Brij Mohan Singh Chopra Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 87
Constitution of India, 1950 — Article 16, 226, 227Punjab Industries Service (State Service Class I) Rules, 1966 — Rule 1, 1(1), 11, 19, 2
High Courts18 Jul 1968Allowed
Brij Lal Vs The Central Government and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 598
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 26, 70(3)
High Courts17 Jul 1968Dismissed
Harbans Lal Suri Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 276
Punjab Excise Subordinate Services Rules, 1943 — Rule 5, 7, 7(1), 8, 8(3)
High Courts16 Jul 1968Dismissed
Amar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 81 : (1968) 70 PLR 909
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 38, 5, 6
High Courts16 Jul 1968Dismissed
Amar Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 81 : (1968) 70 PLR 909
Punjab Agricultural Produce Markets Act, 1961 — Section 6
High Courts16 Jul 1968Allowed
Gurprit Singh Vs The Station Commander and others
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts15 Jul 1968Dismissed
Gurdial Singh Vs Sowaran Singh and Another
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 724
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 9 Rule 13
High Courts15 Jul 1968Dismissed
State of Punjab Vs Vidya Parkash
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 499
Constitution of India, 1950 — Article 226, 227, 311(2)
High Courts11 Jul 1968
Sadhu Singh Vs State
Punjab And Haryana At Chandigarh · (1969) CriLJ 1183
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
High Courts10 Jul 1968
S.P. Jaiswal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 483 : (1969) 73 ITR 179
Constitution of India, 1950 — Article 227Income Tax Act, 1922 — Section 66(1), 66(2), 66(3)Income Tax Act, 1961 — Section 256(1), 256(2), 297(2), 298
High Courts10 Jul 1968
The Ambala Bus Syndicate (P) Ltd. Vs Indra Motors
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 478 : (1969) RCR(Rent) 695
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 13(2), 15(4), 15(5)
High Courts09 Jul 1968Allowed
Municipal Committee Amritsar Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 470
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
High Courts09 Jul 1968
State of Punjab Vs Deva Singh and Others
Punjab And Haryana At Chandigarh · (1969) CriLJ 580
Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 34
High Courts09 Jul 1968Allowed
Municipal Committee Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 470
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 16, 16(1), 8Prevention of Food Adulteration Rules, 1955 — Rule 12, 14, 15, 16, 17
High Courts09 Jul 1968Dismissed
Prem Lata and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1968) ACJ 398
High Courts08 Jul 1968Dismissed
Piyare Lall Khanna Vs The State Bank of Patiala and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 72
Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 112, 149, 19, 57Patiala Recovery of State Dues (Repealing) Act, 1960 — Section 2