High Courts17 Apr 1969Dismissed
Hirday Ram Vs Som Nath and others
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 411
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 14 of 20
High Courts17 Apr 1969Allowed
Banta Singh Khushal Singh Vs Anjuman Imdad Bahmi and Thrift Society, Tanoli
Punjab And Haryana At Chandigarh · AIR 1970 P&H 203
Evidence Act, 1872 — Section 114
High Courts17 Apr 1969
Mewa Singh and Another Vs Jagir Singh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 244
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 52
High Courts16 Apr 1969Allowed
Avtar Singh Vs Deputy Chief Settlement Commissioner and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0033
High Courts15 Apr 1969Dismissed
Shrimati Amra Vati Vs Raj kumar
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0036
Hindu Marriage Act, 1955 — Section 13(1)(fa)
High Courts15 Apr 1969
Bishamber Dutt Roshan Lal and Others Vs Gian Chand Charan Das
Punjab And Haryana At Chandigarh · AIR 1970 P&H 60 : (1969) 2 ILR (P&H) 543 : (1969) RCR(Rent) 422
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 108(J)
High Courts11 Apr 1969Dismissed
Shri Mathra Dass Vs Ram Kali and another
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Apr 1969Allowed
Nihal Chand Vs Madan Lal
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts10 Apr 1969Allowed
Nihal Chand Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(2)
High Courts10 Apr 1969Dismissed
The State of Punjab Vs Bhagat Ram Patanga
Punjab And Haryana At Chandigarh · AIR 1970 P&H 9 : (1969) 2 ILR (P&H) 347
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 16(1)
High Courts09 Apr 1969
Sher Singh Vs The Vice Chancellor, Punjab University, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 391 : (1971) 1 ILR (P&H) 59
Constitution of India, 1950 — Article 12, 226, 309, 311Punjab University Act, 1947 — Section 31(2)
High Courts08 Apr 1969Dismissed
Satishwar Singh Vs The Chief Commissioner, Union Territory Of Chandigarh and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0011
Contempt of Courts Act, 1971 — Section 3
High Courts07 Apr 1969
State Vs Harbhaj Ram (M.L.A.)
Punjab And Haryana At Chandigarh · (1970) CriLJ 942
Penal Code, 1860 (IPC) — Section 325, 326, 34
High Courts07 Apr 1969Allowed
Kiran Kumar Puri Vs Panjab University and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 54
Constitution of India, 1950 — Article 226, 227Punjab University Calendar Regulations, 1967 — Regulation 10, 11, 12, 13, 14
High Courts07 Apr 1969Allowed
Kiran Kumar Puri Vs Punjab University and another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 54
Constitution of India, 1950 — Article 226
High Courts03 Apr 1969Allowed
Raunki Saroop Vs State
Punjab And Haryana At Chandigarh · AIR 1970 P&H 450 : (1970) CriLJ 1383
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 366
High Courts03 Apr 1969Dismissed
Mohan Lal Vs Nahar Singh
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0002
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43
High Courts02 Apr 1969Dismissed
Ram Partap and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 45
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures (Amendment) Act, 1955 — Section 2Punjab Security of Land Tenures (Amendment) Act, 1959 — Section 19A, 19A(1), 19B, 4
High Courts02 Apr 1969Dismissed
Ram Partap and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 45
Punjab Security of Land Tenures Act, 1953 — Section 1(4)(ii)
High Courts01 Apr 1969
Kundan Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 40
Public Accountants Defaults Act, 1850 — Section 1, 2, 3, 4, 5