COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1968

382 judgments · page 8 of 20

High Courts03 Sept 1968Dismissed

Naranjan Singh and Others Vs The Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 539 : (1968) 70 PLR 1109

Constitution of India, 1950 — Article 226Punjab Security of Land Tenures (Second Amendment) Act, 1959 — Section 4Punjab Security of Land Tenures Act, 1953 — Section 17, 18, 19

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High Courts03 Sept 1968Dismissed

Naranjan Singh and others Vs The Financial Commissioner and others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 539 : (1968) 70 PLR 1109

Punjab Security of Land Tenures Act, 1953 — Section 18

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High Courts02 Sept 1968

Bachittar Singh Vs Central Labour Court, Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 187 : (1970) 1 ILR (P&H) 1

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 33C(2)

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High Courts02 Sept 1968Dismissed

Sada Ram Vs The State

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0019

Penal Code, 1860 (IPC) — Section 302

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High Courts30 Aug 1968Allowed

The State Vs Hari Ram

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 338

Evidence Act, 1872 — Section 123, 124, 162Penal Code, 1860 (IPC) — Section 166, 167, 217, 218Punjab Police Rules, 1934 — Rule 1.15, 1.21, 23.31, 23.4(1), 23.5(2)

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High Courts30 Aug 1968

Baldev Raj Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 181 : (1969) 24 STC 50

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11(6), 2, 21, 22, 4(5)

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High Courts30 Aug 1968Dismissed

Pritam Singh Vs Shmt. Sowarni

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 330

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 13, 29(2), 4

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High Courts28 Aug 1968

State of Punjab Vs V.K. Kalia

Punjab And Haryana At Chandigarh · AIR 1969 P&H 172 : (1969) 2 ILR (P&H) 522

Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 121

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High Courts28 Aug 1968

Wali Ram Waryam Singh Vs Mukhtiar Kaur

Punjab And Haryana At Chandigarh · AIR 1969 P&H 285 : (1969) 2 ILR (P&H) 534

Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 114, 4Hindu Adoptions and Maintenance Act, 1956 — Section 20(1), 20(3), 20(3)

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High Courts26 Aug 1968Dismissed