High Courts21 Feb 1969Dismissed
Shrimati Sushila Devi Vs Dina Nath
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 397
Punjab Urban Immovable Property Tax Act, 1940 — Section 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 18 of 20
High Courts21 Feb 1969Allowed
Balwant Rai and another Vs Jagmal and others
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0003
Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts18 Feb 1969Dismissed
Kartar Singh and another Vs Ajmer Singh and another
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 341
Punjab Pre-emption Act, 1913 — Section 22(4)
High Courts18 Feb 1969Allowed
Mohinder Singh Vs S.H.O. Saddar, Police Station, Sirsa
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0034
Contempt of Courts Act, 1952 — Section 3
High Courts18 Feb 1969Dismissed
Kartar Singh and Another Vs Ajmer Singh and Another
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 341
Punjab Pre-emption Act, 1913 — Section 22, 22(1), 22(2), 22(4)
High Courts17 Feb 1969Dismissed
Nand Lal and Others Vs Gram Sabha Janti Kalan and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 391
Punjab Village Common Lands (Regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts17 Feb 1969
Daulat Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 396
Constitution of India, 1950 — Article 226
High Courts14 Feb 1969
Technological Institute of Textile Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (1970) 1 LLJ 188
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33A, 33B
High Courts14 Feb 1969Allowed
Hukam Singh and others Vs Smt. Udham Kaur
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0005
High Courts13 Feb 1969Allowed
Amin Chand and others Vs Likhman and others
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0033
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts13 Feb 1969Dismissed
Munshi and Another Vs Hari Singh
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 335
Transfer of Property Act, 1882 — Section 119, 55
High Courts13 Feb 1969Dismissed
Munshi And Kola Vs Hari Singh
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 335
Transfer of Property Act, 1882 — Section 119
High Courts12 Feb 1969Allowed
Balbir Singh and others Vs Jagrup Singh
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0037
Hindu Succession Act, 1956 — Section 18
High Courts12 Feb 1969Dismissed
Data Ram Vs Daulat Ram and others
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts12 Feb 1969Dismissed
Sube Singh Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0006
Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts11 Feb 1969Allowed
Jethu Ram Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0036
High Courts11 Feb 1969Allowed
Gian Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 387
Capital of Punjab (Development and Regulation) Act, 1952 — Section 9
High Courts11 Feb 1969
Prem Chand Ram Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 50
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 18(1), 18(2), 24, 29Punjab Agricultural Produce Markets Act, 1939 — Section 23, 28, 43, 6(3)
High Courts11 Feb 1969Allowed
Gian Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 387
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 8, 9, 9(3)Chandigarh (Sale of Sites) Rules, 1952 — Rule 16, 17Constitution of India, 1950 — Article 19(1)
High Courts10 Feb 1969Allowed
Firm Tara Chand Hari Ram Vs Suraj Bhan
Punjab And Haryana At Chandigarh · (1969) 24 STC 251
Punjab General Sales Tax Act, 1948 — Section 26