High Courts28 Jul 1969Dismissed
Banta Singh and Others Vs Mehar Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 347
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,351 of 4,611
High Courts25 Jul 1969Allowed
Hoshiar Singh Vs Mohinder Singh and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 417
Motor Vehicles Act, 1939 — Section 110A
High Courts25 Jul 1969
Jagdev Singh and Others Vs Fritam Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 338
Criminal Procedure Code, 1898 (CrPC) — Section 107 , 110Limitation Act, 1908 — Article 23
High Courts22 Jul 1969Dismissed
Sunder Lal and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 241 : (1970) 1 ILR (P&H) 429
Government of India Act, 1935 — Section 241, 311Punjab Government Services (War) Amendment Rules, 1943 — Rule 3, 4, 5, 6, 7
High Courts17 Jul 1969Allowed
Smt. Gurdip Kaur Vs Kehar Singh and another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 505
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts17 Jul 1969
Gurdip Kaur Vs Kehar Singh and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 505
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17
High Courts14 Jul 1969Allowed
The Workmen of Fire Brigade Section of the Municipal Committee, Faridabad Vs K.L. Gosain and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 287 : (1971) 1 ILR (P&H) 325
Industrial Disputes Act, 1947 — Section 2
High Courts27 Jun 1969Dismissed
Punjab State Vs Ramji Dass and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 322
Criminal Procedure Code, 1898 (CrPC) — Section 173(4)
High Courts27 Jun 1969Dismissed
The Punjab State Vs Ramji Dass and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 322
Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1), 173, 173(1), 173(4)Evidence Act, 1872 — Section 145
High Courts27 Jun 1969Allowed
Gurdev Singh Vs Harbans Lal
Punjab And Haryana At Chandigarh · (1969) 06 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 54
High Courts30 May 1969Dismissed
Tara Singh Vs The Financial Commissioner, Punjab and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0049
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32NN
High Courts30 May 1969
Yadavindera Public School, Patiala Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 337 : (1971) 1 ILR (P&H) 317
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 4, 6
High Courts30 May 1969
Kulwant Singh Vs Income Tax Officer, "B" Ward and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 304 : (1970) 75 ITR 99
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 288, 288(2), 288(3)
High Courts30 May 1969Allowed
Hazari and Others Vs Zila Singh and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 215 : (1970) 1 ILR (P&H) 326
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 16, 146, 47Punjab Pre-emption Act, 1913 — Section 15 , 16
High Courts29 May 1969
The State Vs Nanak Chand
Punjab And Haryana At Chandigarh · (1970) CriLJ 651
General Clauses Act, 1897 — Section 24
High Courts29 May 1969Dismissed
Bhagat Ram Patanga Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1970 P&H 110
Constitution of India, 1950 — Article 133(1)Punjab Municipal Act, 1911 — Section 16
High Courts29 May 1969Allowed
Misri Lal Dalip Singh Vs Printers House Private Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 66
Constitution of India, 1950 — Article 133
High Courts29 May 1969Dismissed
M/s. Ravinder Nath Gian Chand and Company Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0009
High Courts29 May 1969Dismissed
Krishna Murti Sulhian Vs Cantonment Board and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 282
Cantonments Act, 1924 — Section 11Cantonments Fund Servants Rules, 1937 — Rule 22, 3, 39, 39(2), 56Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts28 May 1969Dismissed
Smt. Gurmail Kaur Vs S. Ujjagar Singh
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0010
Hindu Marriage Act, 1955 — Section 13