COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1968

382 judgments · page 13 of 20

High Courts17 May 1968Dismissed

Niamat Rai Milkh Raj Ahuja Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 426 : (1968) 22 STC 365

Central Sales Tax Act, 1956 — Section 14, 15, 7Constitution of India, 1950 — Article 14, 226, 227, 286, 301Punjab General Sales Tax Act, 1948 — Section 11, 2, 5

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High Courts17 May 1968

Goodyear India Ltd. and Another Vs The Executive Officer, Panchayat Samiti, Ballabgarh and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 379

Constitution of India, 1950 — Article 265, 276

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High Courts17 May 1968

Shri Laxmi Cotton Traders Pvt. Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 12 : (1969) 2 ILR (P&H) 23 : (1968) 22 STC 335

Constitution of India, 1950 — Article 14, 245, 246, 301, 304Punjab General Sales Tax (Amendment) Act, 1956 — Section 15Punjab General Sales Tax (Haryana Amendment and Validation) Act, 1967 — Section 11AA, 6

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High Courts17 May 1968

Kamta Prasad Aggarwal Vs The Executive Officer, Panchayat Samiti and another

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0004

Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3

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High Courts15 May 1968Allowed

Basheshar Nath Vs S.P. Jain and others

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0003

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

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High Courts14 May 1968

Spedding Dinga Singh and Co. Vs The Punjab State

Punjab And Haryana At Chandigarh · AIR 1968 P&H 548 : (1969) 1 ILR (P&H) 672 : (1968) 22 STC 319

Punjab General Sales Tax Act, 1948 — Section 5(2)

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High Courts10 May 1968Allowed

Sita Ram Vs Data Ram and others

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0005

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts08 May 1968

Chanan Dass Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 529 : (1969) 1 ILR (P&H) 70

Civil Procedure Code, 1908 (CPC) — Section 11Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30

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High Courts07 May 1968

Tehel Singh and Others Vs Superintending Canal Officer, Ferozepur and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 1

Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30

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High Courts07 May 1968Allowed

Ram Kaur and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0010

Motor Vehicles Act, 1988 — Section 110Penal Code, 1860 (IPC) — Section 304A

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High Courts03 May 1968Allowed

Kaur Singh and others Vs Chief Engineer, Irrigation Punjab and others

Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0028

Constitution of India, 1950 — Article 226

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High Courts03 May 1968Dismissed

Raj Kumar Vs Major Gurmitinder Singh

Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 594

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

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High Courts03 May 1968Allowed

Rajinder Singh and Others Vs S. Sunder Singh and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 583

Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 15, 16(2), 16(3), 16(9)Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 3

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High Courts03 May 1968Allowed