COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1968

382 judgments · page 6 of 20

High Courts27 Sept 1968

Diwan Ishwar Dass and Others Vs The State of Punjab and Others

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

Constitution of India, 1950 — Article 217, 226, 227, 32Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 10, 10(1), 75A, 8, 9Defence of India Act, 1939 — Section 19, 19A, 19B

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High Courts26 Sept 1968

Jai Bhagwan Vs Om Prakash and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 308

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 144, 149, 2Court Fees Act, 1870 — Section 28Limitation Act, 1963 — Article 116

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High Courts26 Sept 1968Allowed

Mohinder Pal Singh and others Vs Lakshman Das Aggarwal and others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 658

Registration Act, 1908 — Section 17(2)(vi)

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High Courts26 Sept 1968

Mohinder Pal Singh and Others Vs Lakshman Dass Aggarwal and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 658

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2(14), 2(2) , 2(9)Registration Act, 1908 — Section 17(1) , 17(2)

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High Courts25 Sept 1968Dismissed

Lt. Col. Micheal A.R. Skinner and others Vs The Municipal Committee, Hansi and others

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 66

Punjab Municipal Act, 1911 — Section 61(1)(a)(i)

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High Courts25 Sept 1968Dismissed

Lt. Col. Micheal A.R. Skinner and Others Vs The Municipal Committee and Another

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 66

Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 2, 4, 4(1), 5, 6Punjab Municipal Act, 1911 — Section 3(1), 61(1), 65

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High Courts24 Sept 1968Dismissed

Amritsar Transport Co. (P), Ltd. and Another Vs Smt. Swaran Kaur and Another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0046

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts24 Sept 1968

Ram Dutt Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 324

Constitution of India, 1950 — Article 309, 311(2)Industrial Disputes Act, 1947 — Section 2Punjab Consolidation of Holdings State Services Class III (Executive Service) Rules, 1962 — Rule 2, 3, 6, 6(1), 6(4)

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High Courts24 Sept 1968Allowed

Dalip Singh and Others Vs Hardev Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 705

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High Courts24 Sept 1968Dismissed

Amritsar Transport Company (P.) Ltd. and Another Vs Swaran Kaur and Another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0011

Motor Vehicles Act, 1988 — Section 96Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts24 Sept 1968Allowed

Dalip Singh and others Vs Hardev Singh and others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 705

Punjab Pre-emption Act, 1913 — Section 22(5)(b)

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High Courts23 Sept 1968Dismissed

Shiv Lal and Others Vs Hira Lal

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 648

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146(2)

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High Courts23 Sept 1968Allowed

Gram Sabha and Gram Panchayat Vs Jogi Ram and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 651

Civil Procedure Code Amendment Act, 1956 — Section 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 51, 60, 68, 72Pepsu Village Common Lands Regulation Act, 1954 — Section 11, 5, 9

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High Courts20 Sept 1968Dismissed