High Courts14 Oct 1969Dismissed
Nand Lal and Another Vs Khillian and Another
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 21
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,347 of 4,611
High Courts14 Oct 1969
Jarnail Singh and Another Vs Munshi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 85 : (1970) 72 PLR 139
Civil Procedure Code, 1908 (CPC) — Section 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts14 Oct 1969Dismissed
Tarlochan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) ACJ 409
High Courts13 Oct 1969Dismissed
Batto and Others Vs Smt. Punian
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 15
High Courts13 Oct 1969Dismissed
Smt. Batto and others Vs Smt. Punian
Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 15
High Courts13 Oct 1969Dismissed
Firm Chaman Lal Vs The District Board
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0004
Punjab District Boards Act, 1883 — Section 31(6)
High Courts10 Oct 1969Dismissed
Shrimati Geeta Devi Vs Banwari Lal and others
Punjab And Haryana At Chandigarh · (1969) 10 P&H CK 0041
Punjab Pre-emption Act, 1913 — Section 15(1)(b)
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
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 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 1969Dismissed
Surjit Singh and others Vs Nazir Singh
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0022
Majority Act, 1875 — Section 3