High Courts21 Aug 1969
Sat Paul Bhandari Vs Mehar Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 432
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1969
399 judgments · page 9 of 20
High Courts20 Aug 1969Dismissed
Ishar Dass and others Vs Shmt. Chetni Bai
Punjab And Haryana At Chandigarh · (1969) 08 P&H CK 0025
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10
High Courts20 Aug 1969Allowed
Madan Lal Vs The State Of Haryana and others
Punjab And Haryana At Chandigarh · (1969) 08 P&H CK 0004
Punjab Municipal Act, 1911 — Section 16(2)
High Courts20 Aug 1969Allowed
Ganga Lal Vs The State Of Haryana and others
Punjab And Haryana At Chandigarh · (1969) 08 P&H CK 0003
Punjab Municipal Act, 1911 — Section 16(1)
High Courts19 Aug 1969Allowed
Smt. Bishan Kaur Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 428
Punjab Gram Panchayat Act, 1952 — Section 6
High Courts19 Aug 1969
Bishan Kaur Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 428
Punjab Gram Panchayat Act, 1952 — Section 13A, 6, 6(3)
High Courts18 Aug 1969Allowed
Punjab State Vs Smt. Hardeep Kaur and others
Punjab And Haryana At Chandigarh · (1970) ACJ 150
Motor Vehicles Act, 1939 — Section 110B
High Courts18 Aug 1969
Punjab State Vs Hardeep Kaur and Others
Punjab And Haryana At Chandigarh · (1970) ACJ 150
Motor Vehicles Act, 1939 — Section 110B
High Courts14 Aug 1969Dismissed
Bhagwan Gold and Silver Store, Rewari Vs Hissar Iron and Mechanical Works
Punjab And Haryana At Chandigarh · AIR 1970 P&H 393
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20, Order 5 Rule 20A, 115
High Courts14 Aug 1969
Rajinder Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 514
Constitution of India, 1950 — Article 226, 227, 309, 311, 311(2)Penal Code, 1860 (IPC) — Section 332Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 11, 11(1), 4, 7, 7(1)
High Courts13 Aug 1969Dismissed
Dr. Harkishan Singh and Another Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 415
Constitution of India, 1950 — Article 162, 309, 399Government of India Act, 1935 — Section 241Punjab Civil Medical Service Class I (Recruitment and Conditions of Service) Rules, 1940 — Rule 3, 5, 8, 9, 9(2)
High Courts07 Aug 1969Dismissed
State of Himachal Pradesh and Others Vs Jagdip Singh Pathanian
Punjab And Haryana At Chandigarh · (1970) ACJ 216
Motor Vehicles Act, 1939 — Section 110A, 110B, 110D
High Courts06 Aug 1969
The Commissioner of Income Tax Vs Nand Lal
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 299
Income Tax Act, 1922 — Section 23(3), 28(1), 28(2), 34, 34(1)
High Courts06 Aug 1969Dismissed
Shori Lal Vs Lt. Surinder Kumar Mehra
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 407 : (1969) RCR(Rent) 843
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts04 Aug 1969Dismissed
Kapoor Nilokheri Co-Operative Dairy Farm Society Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 391
Arbitration Act, 1940 — Section 20Evidence Act, 1872 — Section 123, 124
High Courts01 Aug 1969Dismissed
Amir Chand Vs The Punjab State and another
Punjab And Haryana At Chandigarh · (1969) 08 P&H CK 0020
Punjab Tenancy Act, 1887 — Section 80
High Courts31 Jul 1969Dismissed
Fateh Singh Chugha Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 315
Constitution of India, 1950 — Article 226, 300, 309, 310, 311Punjab Civil Services Rules — Rule 317
High Courts29 Jul 1969
Om Parkash Arora Vs Jaswant Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 381
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 435Life Insurance Corporation Act, 1956 — Section 2, 47
High Courts28 Jul 1969Dismissed
Banta Singh and others Vs Mehar Singh and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 347
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Jul 1969Dismissed
Shri Ram Singh Vs Hindustan Embroidery Mills (P.) Ltd. and others
Punjab And Haryana At Chandigarh · (1969) 07 P&H CK 0012
Arbitration Act, 1940 — Section 34