High Courts19 Aug 1968
Ram Kishan Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 214
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1968
382 judgments · page 9 of 20
High Courts19 Aug 1968
Manmohan Singh Johal Vs State
Punjab And Haryana At Chandigarh · AIR 1969 P&H 225 : (1969) CriLJ 932 : (1969) 2 ILR (P&H) 173
Constitution of India, 1950 — Article 154, 154(1), 166(2), 166(3)Criminal Procedure Code, 1898 (CrPC) — Section 196Evidence Act, 1872 — Section 3, 45, 47
High Courts19 Aug 1968
Chanan Singh Kishan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 101 : (1969) CriLJ 506
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 439
High Courts19 Aug 1968
Bachan Singh Vs Land Acquisition Collector (Defense) Estate Officer
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 401
Civil Procedure Code, 1908 (CPC) — Section 155Land Acquisition Act, 1894 — Section 18, 18(3), 9
High Courts19 Aug 1968Dismissed
Hazura Singh Vs The Ilaqa Magistrate 1st Class (Judicial) Police Station and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 406
Constitution of India, 1950 — Article 226, 227, 329Punjab Gram Panchayat Act, 1952 — Section 13, 13A, 13B, 13C, 13DRepresentation of the People Act, 1951 — Section 80
High Courts14 Aug 1968Allowed
Ram Lal Aggarwal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 313
Constitution of India, 1950 — Article 226Punjab Civil Services Rules — Rule 4.13
High Courts14 Aug 1968Dismissed
New India Motors Private Ltd. Vs Megh Raj and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 309
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
High Courts13 Aug 1968Allowed
Behari Lal Vs The Estate Officer, Capital Project and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 390 : (1968) 70 PLR 902
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(1), 9Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 1968
P.K. Oswal Hosiery Mills Vs Tilak Chand L. Ghasita Ram Jain
Punjab And Haryana At Chandigarh · AIR 1969 P&H 150
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Limitation Act, 1908 — Article 22, 24, 25, 36Partnership Act, 1932 — Section 4
High Courts13 Aug 1968
Jhandu Mal Tara Chand Rice Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 506 : (1969) 73 ITR 192
Income Tax Act, 1922 — Section 13
High Courts13 Aug 1968Allowed
Behari Lal Vs The Estate Officer, Capital Project Chandigarh and another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 390 : (1968) 70 PLR 902
Constitution of India, 1950 — Article 226
High Courts09 Aug 1968
Surrendra Transport and Engineering Co. (Private) Ltd. Vs Regional Transport Authority, Ambala and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 73
Central Motor Vehicles Rules, 1989 — Rule 4.6Motor Vehicles Act, 1939 — Section 57, 57(3)
High Courts08 Aug 1968
Ram Kishan and Others Vs Secretary to Govt. State of Haryana, Co-operative Dept., Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 104 : (1969) 2 ILR (P&H) 484
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 226 , 227Punjab Co-operative Societies Act, 1961 — Section 27
High Courts08 Aug 1968Dismissed
Khushal Singh Vs The Judicial Magistrate, 1st Class and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 481
Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 23, 38, 48, 48(3)
High Courts07 Aug 1968Allowed
Sialkot Silk Stores Vs Chief Commissioner, Union Territory
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 302 : (1969) 23 STC 51
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 6Punjab Reorganisation Act, 1966 — Section 2, 88
High Courts06 Aug 1968
Raj Singh Baldev Kishan Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1969) 72 ITR 735
Income Tax Act, 1922 — Section 10(2)
High Courts05 Aug 1968Allowed
Harinder Kaur alias Bhupinder Kaur Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 161
Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 12, 12(1), 12(2), 16, 5
High Courts05 Aug 1968
Commissioner of Income Tax Vs Col. H.H. Raja Sir Harinder Singh
Punjab And Haryana At Chandigarh · (1969) 73 ITR 433
Income Tax Act, 1922 — Section 12B
High Courts01 Aug 1968Dismissed
Messrs. Kharati Ram Bansi Lal and others Vs Shmt. Radha Rani and another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 374
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts01 Aug 1968
P.D. Gaur Vs Balasundram
Punjab And Haryana At Chandigarh · AIR 1969 P&H 60 : (1969) CriLJ 320 : (1969) 2 ILR (P&H) 385
Contempt of Courts Act, 1971 — Section 3