High Courts25 Apr 1969
State Vs Sham Singh and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 130
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 342, 431Evidence Act, 1872 — Section 27
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,354 of 4,611
High Courts25 Apr 1969Allowed
Sarbati Devi Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts24 Apr 1969Dismissed
Jugraj Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 692
Constitution of India, 1950 — Article 226, 227, 311Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 21, 22, 23, 24Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9
High Courts23 Apr 1969Allowed
Sartaj Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Apr 1969Dismissed
Bharat Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1970 P&H 29
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 4, 4(1)
High Courts22 Apr 1969Allowed
Kulwant Singh Vs The Deputy Registrar, Cooperative Societies, Rohtak and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0039
Punjab Co-operative Societies Rules, 1963 — Rule 26(a)
High Courts22 Apr 1969Dismissed
The Hindustan Machine Tools Limited Vs The State Of Haryana and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 68
Punjab Passengers and Goods Taxation Act, 1952 — Section 3
High Courts22 Apr 1969Dismissed
Badlu Vs Raja Ram and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Apr 1969
Mange Ram and Others Vs Jyott Parshad and Others
Punjab And Haryana At Chandigarh · (1972) 2 ILR (P&H) 41
Court Fees Act, 1870 — Section 7
High Courts18 Apr 1969Allowed
Jaswant Kaur Vs Lal Singh and another
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0032
Hindu Marriage Act, 1955 — Section 13
High Courts18 Apr 1969Allowed
The Printers House Private Ltd. Vs Misri Lal Dalip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 1 : (1970) 1 ILR (P&H) 76
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 17, 17(2), 17(4)
High Courts17 Apr 1969Dismissed
Hirday Ram Vs Som Nath and others
Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 411
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
High Courts17 Apr 1969Allowed
Banta Singh Khushal Singh Vs Anjuman Imdad Bahmi and Thrift Society, Tanoli
Punjab And Haryana At Chandigarh · AIR 1970 P&H 203
Evidence Act, 1872 — Section 114
High Courts17 Apr 1969
Mewa Singh and Another Vs Jagir Singh and Another
Punjab And Haryana At Chandigarh · AIR 1971 P&H 244
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 52
High Courts16 Apr 1969Allowed
Avtar Singh Vs Deputy Chief Settlement Commissioner and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0033
High Courts15 Apr 1969Dismissed
Shrimati Amra Vati Vs Raj kumar
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0036
Hindu Marriage Act, 1955 — Section 13(1)(fa)
High Courts15 Apr 1969
Bishamber Dutt Roshan Lal and Others Vs Gian Chand Charan Das
Punjab And Haryana At Chandigarh · AIR 1970 P&H 60 : (1969) 2 ILR (P&H) 543 : (1969) RCR(Rent) 422
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 108(J)
High Courts11 Apr 1969Dismissed
Shri Mathra Dass Vs Ram Kali and another
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Apr 1969Allowed
Nihal Chand Vs Madan Lal
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts10 Apr 1969Allowed
Nihal Chand Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(2)