High Courts07 Nov 1968Allowed
Shri Ram Kala Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1968) 11 P&H CK 0006
Gram Panchayat Act, 1952 — Section 9(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 4 of 20
High Courts07 Nov 1968Dismissed
Budha Ram Vs Behari Lal and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 379
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 8A , 8A(1)Limitation Act, 1908 — Article 14, 142, 144Limitation Act, 1963 — Article 100, 64, 65
High Courts06 Nov 1968
District Motor Transport Workers' Union Vs State of Haryana
Punjab And Haryana At Chandigarh · (1970) 1 LLJ 607
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 12, 7A
High Courts04 Nov 1968Dismissed
Harbans Singh Grewal Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1968) 11 P&H CK 0035
Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 8
High Courts04 Nov 1968Dismissed
Dr. Kartar Singh Rai Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1970 P&H 112 : (1969) 1 ILR (P&H) 304
Civil Medical Service Class I (Recruitment and Conditions of Service) Rules, 1940 — Rule 9.2Constitution of India, 1950 — Article 14, 15, 16, 16(1), 162
High Courts04 Nov 1968Dismissed
Hari Krishan Vs Dwarka Dass
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 261
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts01 Nov 1968Dismissed
Punjab Singh Vs Mangal Singh
Punjab And Haryana At Chandigarh · (1968) 11 P&H CK 0039
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts30 Oct 1968
Nanak Chand Lachhman Dass Vs Estate Officer cum Executive Engineer, Madhopur and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 304 : (1970) 1 ILR (P&H) 322
Civil Procedure Code, 1908 (CPC) — Section 113, 2(8)Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 10E, 5, 9
High Courts30 Oct 1968
The Ashoka Brick Kiln Co-operative Industrial Society Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1969) 23 STC 43
Constitution of India, 1950 — Article 226
High Courts29 Oct 1968
Radha Kishan Yad Ram and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1969 P&H 204 : (1969) CriLJ 787
Criminal Procedure Code, 1898 (CrPC) — Section 233, 537Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts29 Oct 1968Allowed
Jugal Kishore Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 315
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226 , 227Punjab Municipal (Executive Officer) Act, 1931 — Section 3, 3(1) , 3(4)
High Courts29 Oct 1968Allowed
Sukhbinder Singh Vs The Punjab University
Punjab And Haryana At Chandigarh · (1968) 10 P&H CK 0005
High Courts28 Oct 1968Allowed
Sadhu Ram Singal Vs The Punjab University and another
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 312 : (1969) 71 PLR 192
High Courts28 Oct 1968
Sadhu Ram Singal Vs The Panjab University and Another
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 312 : (1969) 71 PLR 192
Punjab University Calendar Regulations — Regulation 13Punjab University Calendar Rules, 1967 — Rule 6
High Courts25 Oct 1968
Sain Dass and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 305
Constitution of India, 1950 — Article 14, 226Punjab Passengers and Goods Taxation Act, 1952 — Section 2(I), 3
High Courts24 Oct 1968
J. and P. Coats Ltd. Vs Gurcharan Singh and Brothers and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 290 : (1970) 1 ILR (P&H) 487
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101Trade Marks Act, 1940 — Section 21
High Courts24 Oct 1968Dismissed
Amar Singh Vs The State
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 300
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts23 Oct 1968Allowed
Banarsi Dass Vs Sunder Dass and another
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 1056
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(iii)
High Courts22 Oct 1968
Prithi Raj Mehar Chand Vs Hans Raj Gurditta Mal
Punjab And Haryana At Chandigarh · AIR 1969 P&H 256
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 4(1), 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts17 Oct 1968Allowed
Smt. Shugni Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1968) 10 P&H CK 0032
Penal Code, 1860 (IPC) — Section 307