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
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,348 of 4,611
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
High Courts25 Sept 1969Dismissed
Sohan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 322 : (1970) 1 ILR (P&H) 468
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 101, 102, 103, 104Punjab Civil Services Rules — Rule 10.2
High Courts24 Sept 1969Dismissed
Johri Mal Vs Surjan Singh and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 674
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts24 Sept 1969
Dalip Singh and Others Vs Hardev Singh and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 58
High Courts24 Sept 1969
The Workmen of Haryana Roadways Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 681
Industrial Disputes Act, 1947 — Section 36APayment of Bonus Act, 1965 — Section 4, 5, 6, 7
High Courts24 Sept 1969Dismissed
Johari Mal Vs Surjan Singh and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 674
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 21 Rule 58, Order 21 Rule 63, Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1), 14(2), 14(3), 15(3)
High Courts24 Sept 1969Allowed
Ujagar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 193 : (1969) 1 ILR (P&H) 59
Punjab Gram Panchayat Act, 1952 — Section 100, 102, 102(1), 102(2), 95
High Courts23 Sept 1969Dismissed
Sarwan Singh Vs Kaur Chand and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 625 : (1969) RCR(Rent) 961
East Punjab Urban Rent Restriction Act, 1949 — Section 2Transfer of Property Act, 1882 — Section 13
High Courts23 Sept 1969Dismissed
Amar Singh Vs Jagdish and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 276 : (1971) 1 ILR (P&H) 666
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts23 Sept 1969Dismissed
Nand Kishore Vs Des Raj Chopra and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 660 : (1970) RCR(Rent) 974
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33East Punjab Urban Rent Restriction Act, 1949 — Section 15(1), 15(3), 15(4), 15(5), 4
High Courts22 Sept 1969Dismissed
Smt. Dipo Vs Wassan Singh and other
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0039
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts22 Sept 1969Allowed
Kishan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 615
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36, 42Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B, 32BB(1), 32BB(3), 32C, 32D(1)
High Courts19 Sept 1969Allowed
Hardeep Singh Inder Singh Vs Smt. Dalip Kaur
Punjab And Haryana At Chandigarh · AIR 1970 P&H 284
Hindu Marriage Act, 1955 — Section 9, 9(1), 9(2)
High Courts18 Sept 1969
Om Pati Vs Kartar Singh
Punjab And Haryana At Chandigarh · AIR 1971 P&H 35
Evidence Act, 1872 — Section 101Hindu Marriage Act, 1955 — Section 10, 9
High Courts17 Sept 1969
Sadhu Ram Vs Superintendent of Police, Bhatinda and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 252
Constitution of India, 1950 — Article 226Punjab Habitual Offenders (Control and Reforms) Act, 1952 — Section 2(3)Punjab Police Rules, 1934 — Rule 23, 23.4, 23.4(3), 23.5, 23.5(2)
High Courts16 Sept 1969Dismissed
Mehan Ram Vs Shri M. P. Mitra and another
Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 497