COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1968

382 judgments · page 2 of 20

High Courts11 Dec 1968

Municipal Committee, Jullundur City Vs Shri Romesh Saggi and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 137 : (1970) 1 ILR (P&H) 617

Evidence Act, 1872 — Section 101, 102, 103, 104, 3Land Acquisition Act, 1894 — Section 18Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 110D

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High Courts06 Dec 1968Dismissed

Manmohan Singh Tandon Vs Shri Manmohan Singh Gujral and Others

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 559

Constitution of India, 1950 — Article 123, 124, 166, 213, 217Criminal Procedure Code, 1898 (CrPC) — Section 9(1)Government of India Act, 1919 — Section 107, 96B(2)

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High Courts06 Dec 1968Dismissed

The State of Haryana and Others Vs Roshan Lal Sharma

Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0016

Constitution of India, 1950 — Article 166, 226, 311Punjab Land Revenue Act, 1887 — Section 15Punjab Tahsildari Rules, 1932 — Rule 14

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High Courts06 Dec 1968

Manmohan Singh Tandon Vs Manmohan Singh Gujral and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 331

Constitution of India, 1950 — Article 233(1), 239(1), 372(1)Punjab Courts Act, 1918 — Section 20Punjab Reorganisation Act, 1966 — Section 91

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High Courts05 Dec 1968

Fateh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0030

Penal Code, 1860 (IPC) — Section 302

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High Courts05 Dec 1968Allowed

The Punjab And Sindh Bank Ltd. Vs Roora Mal Sondhi and Another

Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0024

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11

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High Courts05 Dec 1968Allowed

Shmt. Kamla and others Vs Surinder Kumar and others

Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 154

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts04 Dec 1968

Ratti Ram Vs The State

Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0009

Criminal Procedure Code, 1898 (CrPC) — Section 438

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High Courts03 Dec 1968Allowed

Krisana Wanti and Another Vs The State

Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0020

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts02 Dec 1968Allowed

Roop Kishore Vs Firm Raghbir Singh Baboo Ram and Others

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 533

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 7 Rule 10, Order 7 Rule 10(1), Order 7 Rule 11Constitution of India, 1950 — Article 226, 266, 372(1)Court Fees Act, 1870 — Section 25, 26, 27, 28, 29

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High Courts29 Nov 1968

Gordhan Dass Vs Sanjha Ram

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 424

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Punjab Tenancy Act, 1887 — Section 14, 36(1), 36(3), 50, 77

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High Courts28 Nov 1968Allowed

Hardev Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 411

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FFPunjab Security of Land Tenures (Amendment) Act, 1962 — Section 1(2), 19B, 19B(1), 2, 6

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High Courts28 Nov 1968