High Courts10 Oct 1969Dismissed
VIR Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0040
Punjab Security of Land Tenures Act, 1953 — Section 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 6 of 20
High Courts10 Oct 1969Allowed
Gurcharan Singh Vs Devki Nandan and Another
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 9
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(1), 29(2)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2Transfer of Property Act, 1882 — Section 106
High Courts09 Oct 1969Dismissed
Darshan Singh Atma Singh Vs Kheelu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 506
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20Motor Vehicles Act, 1939 — Section 110B, 111APunjab Motor Accidents Claims Tribunal Rules, 1964 — Rule 20
High Courts09 Oct 1969Dismissed
The Financial Commissioner and Others Vs Sant Singh
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 1
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 2(5)Punjab Security of Land Tenures Rules, 1953 — Rule 2
High Courts09 Oct 1969Allowed
Gurcharan Singh Vs Devki Nandan and another
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 1101
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts08 Oct 1969Dismissed
Ranjit Singh Vs The Custodian-General of Evacuee Property and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 704
Administration of Evacuee Property (Amendment) Act, 1960 — Section 8(2A)Administration of Evacuee Property (Central) Rules, 1950 — Rule 31(5)Administration of Evacuee Property Act, 1950 — Section 27, 7, 8, 8(1), 8(2)
High Courts08 Oct 1969
Budh Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0014
High Courts08 Oct 1969Allowed
Ghisa Ram and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0009
Constitution of India, 1950 — Article 226
High Courts07 Oct 1969Dismissed
Bal Kishan Vs Teka alias Tekla
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 955
Transfer of Property Act, 1882 — Section 114
High Courts07 Oct 1969
Parson Kaur Vs Bakshish Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 88 : (1971) CriLJ 489
Criminal Procedure Code, 1898 (CrPC) — Section 488(6)Limitation Act, 1963 — Section 5
High Courts06 Oct 1969
Smt. Pritam Devi and Others Vs The Additional Director, Consolidation of Holdings, Punjab, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 205
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 9, Order 41 Rule 5
High Courts03 Oct 1969
Ch. Dharam Singh Vs Shrimati Rano
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 188
High Courts01 Oct 1969Allowed
Jarnail Singh Alias Angrej Singh and others Vs Mushi Ram and others
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0007
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts30 Sept 1969Allowed
Inder Singh and others Vs The State of Punjab and other
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0034
Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1969Dismissed
Surjit Singh and others Vs Nazir Singh
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0022
Majority Act, 1875 — Section 3
High Courts29 Sept 1969Allowed
Bismambar Dass Vs Chhaju ram and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 702 : (1970) RCR(Rent) 429
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 39
High Courts29 Sept 1969Dismissed
Ganga Jal Vs Lal Chand
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0005
Stamp Act, 1899 — Article 1 Schedule 1
High Courts26 Sept 1969Dismissed
Amar Nath and Another Vs The Estate Officer and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 694
Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4, 4(1)Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5
High Courts25 Sept 1969Dismissed
Hari Chand and others Vs Sub-Judge 1st Class Garhshankar and others
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0004
Constitution of India, 1950 — Article 227
High Courts25 Sept 1969
Budhan Vs Mam Raj
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 688
Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479AHindu Marriage Act, 1955 — Section 10, 11, 13, 5, 9