High Courts18 Sept 1968Allowed
Bhim Chand Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 638
Punjab Civil Services Rules — Rule 3.26, 5.32
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 7 of 20
High Courts18 Sept 1968Dismissed
Piara Singh and Others Vs Balwant Singh Sethi and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 46
Civil Procedure Code, 1908 (CPC) — Section 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11(2), 11(3), 16, 16(1)
High Courts17 Sept 1968Dismissed
The State of Punjab Vs Gurcharan Singh
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 621
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Pepsu Civil Services (Punishment and Appeal) Rules, 1953 — Rule 7(6)
High Courts16 Sept 1968
Pritam Singh and Another Vs State
Punjab And Haryana At Chandigarh · (1969) CriLJ 848
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts16 Sept 1968Dismissed
Panipat Woollen and General Mills Co. Ltd. and Another Vs R.L. Kaushik and Others
Punjab And Haryana At Chandigarh · (1969) 39 CompCas 249 : (1969) 2 ILR (P&H) 609
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Sept 1968Dismissed
Manohar Lal Ganeshi Lal and Another Vs Ganeshi Ram Pohla Ram and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 152 : (1970) 1 ILR (P&H) 34
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11, 2(2)Transfer of Property Act, 1882 — Section 60Usurious Loans Act, 1918 — Section 3 , 3(1)
High Courts12 Sept 1968Allowed
Siri Krishan Dev Vs Jhabu Ram
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 607 : (1969) 71 PLR 39 : (1969) RCR(Rent) 36
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Transfer of Property Act, 1882 — Section 106
High Courts11 Sept 1968Allowed
Naranjan Kaur Vs Dr. Siri Ram Joshi
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 28 : (1969) RCR(Rent) 169
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2
High Courts11 Sept 1968Dismissed
The State of Haryana Vs Om Parkash
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0007
Penal Code, 1860 (IPC) — Section 409
High Courts10 Sept 1968Dismissed
Ram Murti Vs Hans Raj and Others
Punjab And Haryana At Chandigarh · (1969) 24 STC 249
Punjab General Sales Tax Act, 1948 — Section 26, 7
High Courts10 Sept 1968Dismissed
Inder Singh Vs Sardar Sahib Balwant Singh
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 25 : (1969) RCR(Rent) 298
Provincial Insolvency Act, 1920 — Section 28, 28A
High Courts10 Sept 1968Allowed
Bakhtawar Singh Vs Yad Vinder Singh
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Sept 1968Dismissed
Ram Chander Vs Kidar Nath and others
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0002
Stamp Act, 1899 — Section 2(15)
High Courts09 Sept 1968Dismissed
Gurbux Singh and Others Vs Bishan Dass 'Chela' Kaul Dass and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 182
Evidence Act, 1872 — Section 63, 65Registration Act, 1908 — Section 60Religious Endowments Act, 1863 — Section 14
High Courts06 Sept 1968Allowed
Sham Singh Vs Ranjit Singh and others
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0043
High Courts06 Sept 1968Dismissed
Devi Darshan Singh Vs Lal Chand
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0040
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts06 Sept 1968Dismissed
B.D. Gupta Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 511
Constitution of India, 1950 — Article 310, 311Criminal Procedure Code, 1898 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 5(2)
High Courts06 Sept 1968Allowed
Satnam Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0009
Constitution of India, 1950 — Article 226
High Courts05 Sept 1968
Joginder Singh Vs Niranjan Singh
Punjab And Haryana At Chandigarh · (1968) ACJ 393 : (1970) 1 LLJ 479
Employees Compensation Act, 1923 — Section 2, 22, 3, 30
High Courts04 Sept 1968Dismissed
Harbans Singh Grewal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 16
Constitution of India, 1950 — Article 226, 227, 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 8