High Courts25 Jan 1968Dismissed
Neta Ram Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0024
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FF
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 19 of 20
High Courts25 Jan 1968Dismissed
Ram Rattan Puran Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1968 P&H 520 : (1968) CriLJ 1448
Arms Act, 1959 — Section 2(1)
High Courts25 Jan 1968Allowed
Tej Bhan Chugh Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts24 Jan 1968Dismissed
Punjab Agricultural University and others Vs Messrs Walia Brothers
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0018
Arbitration Act, 1940 — Section 34
High Courts23 Jan 1968Allowed
Shankar Singh Vs Firm Sudarshan and Company and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts23 Jan 1968
Mohan Lal and others Vs Jit Singh and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0001
Limitation Act, 1963 — Section 19
High Courts18 Jan 1968Dismissed
Tirath Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 369 : (1968) 1 ILR (P&H) 519
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30
High Courts12 Jan 1968
Banarsi Dass Durga Prashad Vs Panna Lal Ram Richhpal Oswal and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 57
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts11 Jan 1968Allowed
Banarsi Dass and others Vs Raj Kumar and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0022
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4
High Courts11 Jan 1968
Molar and others Vs Smt. Santo and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0003
Limitation Act, 1908 — Article 143
High Courts10 Jan 1968Allowed
Sat Pal Vs Kesar Singh
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0023
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts10 Jan 1968Dismissed
Khazan Singh and others Vs The President of India and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0021
Constitution of India, 1950 — Article 226
High Courts10 Jan 1968Allowed
Ram Ditta Singh Vs The Deputy Commissioner Ferozepore and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0015
Punjab Gram Panchayat Act, 1952 — Section 102(1)
High Courts10 Jan 1968
Oriental Fire and General Insurance Co. Ltd. Vs Kasturi Lall and Others
Punjab And Haryana At Chandigarh · (1968) ACJ 227 : (1969) 39 CompCas 682
Motor Vehicles Act, 1939 — Section 110, 96
High Courts09 Jan 1968Allowed
Deep Chand Vs Bahadur Chand
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jan 1968Dismissed
Gurdev Singh Gill and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 231
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 4, 5, 5(1), 5(2)Administrative Service (Cadre) Rules, 1954 — Rule 3, 4, 4(2), 9Administrative Service (Pay) Rules, 1954 — Rule 4(3), 4(4), 4(5), 9(1), 9(4)
High Courts09 Jan 1968Dismissed
Captain B.R. Syal Vs Smt. Ram Syal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 489
Hindu Marriage (Amendment) Act, 1956 — Section 13(1A), 23(1), 23(2), 9
High Courts09 Jan 1968
AMAR NATH KHURANA and SONS Vs APPELLATE ASSISTANT COMMISSIONER OF Income Tax, AMRITSAR, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 363 : (1969) 71 ITR 153
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 220
High Courts05 Jan 1968Allowed
Basdeo Bhardwaj Vs Ram Sarup and others
Punjab And Haryana At Chandigarh · (1968) 01 P&H CK 0020
Hindu Succession Act, 1956 — Section 14
High Courts05 Jan 1968Allowed
Kahan Chand Vs Faqir Chand
Punjab And Haryana At Chandigarh · AIR 1968 P&H 374 : (1968) 1 ILR (P&H) 779
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(3), 24