High Courts28 Jul 1969Dismissed
The State of Punjab and Others Vs Punjab Motor Company
Punjab And Haryana At Chandigarh · (1969) 24 STC 411
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 10 of 20
High Courts28 Jul 1969Allowed
Bhagwana Vs The Divisional Canal Officer and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 539
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30A(2), 30B(1)
High Courts28 Jul 1969Dismissed
Banta Singh and Others Vs Mehar Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 347
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Jul 1969Allowed
Hoshiar Singh Vs Mohinder Singh and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 417
Motor Vehicles Act, 1939 — Section 110A
High Courts25 Jul 1969
Jagdev Singh and Others Vs Fritam Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 338
Criminal Procedure Code, 1898 (CrPC) — Section 107 , 110Limitation Act, 1908 — Article 23
High Courts22 Jul 1969Dismissed
Sunder Lal and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 241 : (1970) 1 ILR (P&H) 429
Government of India Act, 1935 — Section 241, 311Punjab Government Services (War) Amendment Rules, 1943 — Rule 3, 4, 5, 6, 7
High Courts17 Jul 1969Allowed
Smt. Gurdip Kaur Vs Kehar Singh and another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 505
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts17 Jul 1969
Gurdip Kaur Vs Kehar Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 505
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17
High Courts17 Jul 1969Dismissed
Jai Lal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 332
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 17, 18, 18(1), 19, 20
High Courts14 Jul 1969Allowed
The Workmen of Fire Brigade Section of the Municipal Committee, Faridabad Vs K.L. Gosain and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 287 : (1971) 1 ILR (P&H) 325
Industrial Disputes Act, 1947 — Section 2
High Courts27 Jun 1969Dismissed
Punjab State Vs Ramji Dass and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 322
Criminal Procedure Code, 1898 (CrPC) — Section 173(4)
High Courts27 Jun 1969Dismissed
The Punjab State Vs Ramji Dass and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 322
Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1), 173, 173(1), 173(4)Evidence Act, 1872 — Section 145
High Courts27 Jun 1969Allowed
Gurdev Singh Vs Harbans Lal
Punjab And Haryana At Chandigarh · (1969) 06 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 54
High Courts30 May 1969Dismissed
Tara Singh Vs The Financial Commissioner, Punjab and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0049
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32NN
High Courts30 May 1969
Yadavindera Public School, Patiala Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 337 : (1971) 1 ILR (P&H) 317
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 4, 6
High Courts30 May 1969
Kulwant Singh Vs Income Tax Officer, "B" Ward and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 304 : (1970) 75 ITR 99
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 288, 288(2), 288(3)
High Courts30 May 1969Allowed
Hazari and Others Vs Zila Singh and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 215 : (1970) 1 ILR (P&H) 326
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 16, 146, 47Punjab Pre-emption Act, 1913 — Section 15 , 16
High Courts29 May 1969
The State Vs Nanak Chand
Punjab And Haryana At Chandigarh · (1970) CriLJ 651
General Clauses Act, 1897 — Section 24
High Courts29 May 1969Dismissed
Bhagat Ram Patanga Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1970 P&H 110
Constitution of India, 1950 — Article 133(1)Punjab Municipal Act, 1911 — Section 16
High Courts29 May 1969Allowed
Misri Lal Dalip Singh Vs Printers House Private Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 66
Constitution of India, 1950 — Article 133