High Courts06 Feb 1969Allowed
Rattan Lal and others Vs Gram Panchayat Jatauli
Punjab And Haryana At Chandigarh · (1969) 02 P&H CK 0030
Criminal Procedure Code, 1898 (CrPC) — Section 438
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 19 of 20
High Courts06 Feb 1969
Kundan Singh Vs Kabul Singh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 352 : (1969) 1 ILR (P&H) 616
Registration of Electors Rules, 1960 — Rule 30Representation of the People (Amendment) Act, 1966 — Section 10Representation of the People Act, 1950 — Section 16, 17, 18, 19, 20
High Courts06 Feb 1969Allowed
Mst. Parbati Vs Bije Singh and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 383
High Courts05 Feb 1969Dismissed
Pahara Singh and Others Vs The Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 331
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226, 227, 31AEast Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2, 42
High Courts04 Feb 1969
Dial Singh Narian Singh Vs Rajpal Jagan and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 350 : (1969) CriLJ 1422
Evidence Act, 1872 — Section 7
High Courts31 Jan 1969Allowed
Mangal Singh and others Vs Mathura Dass
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0032
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Jan 1969Allowed
The British India Corporation Vs The Deputy Commissioner, Gurdaspur and another
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 199
Punjab Municipal Act, 1911 — Section 65
High Courts31 Jan 1969
Union of India (UOI) Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 316
Payment of Wages Act, 1936 — Section 15, 15(3), 2, 22
High Courts31 Jan 1969Allowed
The British India Corporation Limited Vs The Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 199 : (1969) RCR(Rent) 720
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 3(1), 61, 62, 62(11), 63Punjab Urban Immovable Property Tax Rules, 1941 — Rule 4
High Courts31 Jan 1969
Union of India Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 316
Payment of Wages Act, 1936 — Section 22
High Courts31 Jan 1969
Manohar Singh Sethi and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 342 : (1970) 2 ILR (P&H) 215
Punjab Passengers and Goods Taxation Act, 1952 — Section 6(2)
High Courts31 Jan 1969Dismissed
Mangat Rai Vs Ved Parkash
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 319 : (1969) RCR(Rent) 96
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 8East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 4Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2), 17
High Courts31 Jan 1969Allowed
Resham Singh and others Vs Paul Singh
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0007
Transfer of Property Act, 1882 — Section 41
High Courts30 Jan 1969Allowed
Karam Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 190
Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 3, 7Trusts Act, 1882 — Section 3
High Courts28 Jan 1969
Panchayat Deh and Gram Sabha, Garhi Brahman Vs Punjab Wakf Board, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 344
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, Order 6 Rule 2Easements Act, 1882 — Section 18Evidence Act, 1872 — Section 114
High Courts28 Jan 1969Dismissed
Mohinder Singh and another Vs Jiwa Singh and others
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0003
High Courts24 Jan 1969Dismissed
Kishore Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 160
Administration of Evacuee Property Act, 1950 — Section 10(4)Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 19(6)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2, 4
High Courts24 Jan 1969Dismissed
State of Punjab Vs Messrs Swadeshi Karyala, Ludhiana
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0002
Arbitration Act, 1940 — Section 2(a)
High Courts23 Jan 1969Dismissed
Dayal Saran Sanan Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 75
Constitution of India, 1950 — Article 226Pensions Act, 1871 — Section 4
High Courts21 Jan 1969
Surinder Singh Kairon Vs V.D. Subramanium, Income Tax Commissioner
Punjab And Haryana At Chandigarh · (1970) CriLJ 121
Income Tax Act, 1961 — Section 277, 279