High Courts26 May 1969Allowed
Shivdev Singh and another Vs The Prescribed Authority and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0035
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,352 of 4,611
High Courts26 May 1969
Genl. Shivdev Singh and Another Vs The Prescribed Authority (Assistant Collector First Grade) and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 273
Constitution of India, 1950 — Article 14Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 22, 26, 29Punjab Land Revenue Act, 1887 — Section 3(6)
High Courts23 May 1969Allowed
Rani Joginder Pal Kanwar and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 266
Constitution of India, 1950 — Article 226, 366Punjab Jagirs Act, 1941 — Section 7, 8Punjab Resumption of Jagirs Act, 1957 — Section 2(1), 2(2), 3, 5, 5(3)
High Courts22 May 1969
Hari Chand Rattan Chand and Co. Vs The Deputy Excise and Taxation Commissioner (Additional), Punjab
Punjab And Haryana At Chandigarh · AIR 1970 P&H 206 : (1970) 1 ILR (P&H) 251 : (1969) 24 STC 258
Punjab General Sales Tax Act, 1948 — Section 11, 11A, 21(1)
High Courts22 May 1969Dismissed
The Assessing Authority, Amritsar and Another Vs Om Parkash Seth
Punjab And Haryana At Chandigarh · AIR 1970 P&H 239 : (1970) 1 ILR (P&H) 246 : (1969) 24 STC 282
Punjab General Sales Tax Act, 1948 — Section 11, 11(4), 11(5), 11(6), 11A
High Courts21 May 1969Allowed
State Vs M/s. Rakesh industries and another
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0041
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts21 May 1969
Khushinder Singh and Another Vs Goodyear India Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 38
Industrial Disputes Act, 1947 — Section 15
High Courts21 May 1969
Sarbjit Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1970) CriLJ 944
Penal Code, 1860 (IPC) — Section 114, 302, 447
High Courts21 May 1969
Rakesh Industries Vs State
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 240
Criminal Procedure Code, 1898 (CrPC) — Section 369, 438, 439, 439(2), 440Imports and Exports (Control) Act, 1947 — Section 5Imports and Exports (Control) Rules — Rule 8
High Courts21 May 1969Dismissed
The State of Haryana Vs Dev Dutt Gupta and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 194
Civil Services (Classification, Control and Appeal) Rules — Rule 55BConstitution of India, 1950 — Article 226, 227, 309, 311, 311(2)General Clauses Act, 1897 — Section 23, 23(1), 24, 6
High Courts19 May 1969
Udey Singh Todar Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1971 P&H 284
Constitution of India, 1950 — Article 226, 227, 311
High Courts19 May 1969
Madan Lal Lamba Vs Inderjit Mehta
Punjab And Haryana At Chandigarh · AIR 1970 P&H 200 : (1970) CriLJ 726 : (1971) 1 ILR (P&H) 187
Criminal Procedure Code, 1898 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 218
High Courts16 May 1969Dismissed
Mst. Asso Vs Tara Singh and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0011
Hindu Succession Act, 1956 — Section 4(1)
High Courts15 May 1969Dismissed
Ujjagar Singh Vs The State
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0052
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts14 May 1969Allowed
Ramji Dass and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0046
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts14 May 1969
Durga Das Vs Tara Rani
Punjab And Haryana At Chandigarh · AIR 1971 P&H 141
Hindu Marriage Act, 1955 — Section 25(1), 25(3)Provident Funds Act, 1925 — Section 3
High Courts14 May 1969
Durga Dass Vs Tara Rani
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 551
Hindu Marriage Act, 1955 — Section 10, 25, 25(1), 25(3)
High Courts13 May 1969Dismissed
Ch. Surja Ram and Sons Ginning and Pressing Factory Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 172
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 2(6), 29, 29(1), 29(2)Punjab Agricultural Produce Markets Act, 1961 — Section 23, 30
High Courts13 May 1969Dismissed
Messrs Ch. Surja Ram and Anothers Vs The Punjab State
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0001
Constitution of India, 1950 — Article 226, 227
High Courts12 May 1969Allowed
Atam Singh and anothers Vs The Additional Director, Consolidation of Holdings, Ferozepur and others
Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0044
Constitution of India, 1950 — Article 31A