High Courts08 Jul 1968Allowed
Bishan Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0027
Penal Code, 1860 (IPC) — Section 149, 392
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 12 of 20
High Courts08 Jul 1968
Shanker Iron and Steel Rolling Mills Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 50 : (1969) 1 ILR (P&H) 456
Central Excise Rules, 1944 — Rule 177, 178, 8(1)Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 14
High Courts05 Jul 1968
Surjit Singh Sher Singh Vs The State
Punjab And Haryana At Chandigarh · (1969) CriLJ 98
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 84
High Courts04 Jul 1968Allowed
Municipal Committee Amritsar Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts26 Jun 1968Dismissed
Municipal Committee Amritsar Vs Om Parkash
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 57
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts26 Jun 1968Dismissed
Municipal Committee Vs Om Parkash
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 57
Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(1), 417(3)Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(3), 13(5), 16(1)
High Courts17 Jun 1968
Iqbal Miru Vs State
Punjab And Haryana At Chandigarh · (1969) CriLJ 1186
Penal Code, 1860 (IPC) — Section 302, 384
High Courts17 Jun 1968
Mulkh Raj Des Raj Vs The State
Punjab And Haryana At Chandigarh · (1969) CriLJ 94
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
High Courts14 Jun 1968
Om Parkash Bansal Vs State
Punjab And Haryana At Chandigarh · (1969) CriLJ 1190 : (1969) 1 ILR (P&H) 593
Penal Code, 1860 (IPC) — Section 420
High Courts12 Jun 1968Dismissed
Tilak Raj Vs The State
Punjab And Haryana At Chandigarh · (1968) 06 P&H CK 0006
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts24 May 1968
Dhan Devi and Another Vs Bakhshi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 270 : (1969) 1 ILR (P&H) 274
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5), 2
High Courts23 May 1968Allowed
Amrik Singh Vs The State
Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0029
Penal Code, 1860 (IPC) — Section 380
High Courts23 May 1968Dismissed
Bharpai Vs Sudhan Singh and another
Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0001
High Courts22 May 1968Dismissed
Shree Bhiwani Cotton Mills Ltd. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 588
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 11(1)Central Sales Tax Act, 1956 — Section 6, 8(2), 9(2), 9(3)Punjab General Sales Tax Act, 1948 — Section 10(3), 5, 5(1), 5(2), 5(3)
High Courts22 May 1968
Sawaraj Pal Vs Janak Raj
Punjab And Haryana At Chandigarh · AIR 1969 P&H 26 : (1969) 1 ILR (P&H) 440
East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13(2)Transfer of Property Act, 1882 — Section 106
High Courts21 May 1968Allowed
Jagjit Singh Marwaha Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 261
Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 47, 47(2), 5Punjab Municipal Act, 1911 — Section 16, 16(1), 20, 20(1), 21
High Courts21 May 1968
Jaswant Singh Basur Vs The Punjab State
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 50
Constitution of India, 1950 — Article 226, 318Punjab State Public Service Commission (Conditions of Service) Regulations, 1958 — Regulation 5, 5(1)
High Courts20 May 1968
Shanthi Saroop Sharma and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 79 : (1969) 1 ILR (P&H) 680
Constitution of India, 1950 — Article 226, 227, 245, 265, 366Mineral Concession Rules, 1949 — Rule 20, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts20 May 1968
National Tobacco Co. Employees' Union, Jullundur Vs Manohar Singh, Presiding Officer, Labour Court Jullunder and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 76
Limitation Act, 1963 — Section 12, 5
High Courts20 May 1968Dismissed
Nand Lal Ahuja Vs Union of India and others
Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0009
Administration of Evacuee Property Act, 1950 — Section 46