High Courts10 Apr 1969Dismissed
The State of Punjab Vs Bhagat Ram Patanga
Punjab And Haryana At Chandigarh · AIR 1970 P&H 9 : (1969) 2 ILR (P&H) 347
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 16(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,355 of 4,611
High Courts09 Apr 1969
Sher Singh Vs The Vice Chancellor, Punjab University, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 391 : (1971) 1 ILR (P&H) 59
Constitution of India, 1950 — Article 12, 226, 309, 311Punjab University Act, 1947 — Section 31(2)
High Courts08 Apr 1969Dismissed
Satishwar Singh Vs The Chief Commissioner, Union Territory Of Chandigarh and others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0011
Contempt of Courts Act, 1971 — Section 3
High Courts07 Apr 1969
State Vs Harbhaj Ram (M.L.A.)
Punjab And Haryana At Chandigarh · (1970) CriLJ 942
Penal Code, 1860 (IPC) — Section 325, 326, 34
High Courts07 Apr 1969Allowed
Kiran Kumar Puri Vs Panjab University and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 54
Constitution of India, 1950 — Article 226, 227Punjab University Calendar Regulations, 1967 — Regulation 10, 11, 12, 13, 14
High Courts07 Apr 1969Allowed
Kiran Kumar Puri Vs Punjab University and another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 54
Constitution of India, 1950 — Article 226
High Courts03 Apr 1969Allowed
Raunki Saroop Vs State
Punjab And Haryana At Chandigarh · AIR 1970 P&H 450 : (1970) CriLJ 1383
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 366
High Courts03 Apr 1969Dismissed
Mohan Lal Vs Nahar Singh
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0002
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43
High Courts02 Apr 1969Dismissed
Ram Partap and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 45
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures (Amendment) Act, 1955 — Section 2Punjab Security of Land Tenures (Amendment) Act, 1959 — Section 19A, 19A(1), 19B, 4
High Courts02 Apr 1969Dismissed
Ram Partap and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 45
Punjab Security of Land Tenures Act, 1953 — Section 1(4)(ii)
High Courts01 Apr 1969
Kundan Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 40
Public Accountants Defaults Act, 1850 — Section 1, 2, 3, 4, 5
High Courts01 Apr 1969Dismissed
Oriental Fire and General Insurance Company Ltd. and Others Vs Chuni Lal and Others
Punjab And Haryana At Chandigarh · (1969) 04 P&H CK 0021
Penal Code, 1860 (IPC) — Section 304A
High Courts01 Apr 1969
Kundan Lal Vs The Collector, Gurdaspur and others
Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 40
Public Accountants Defaults Act, 1850 — Section 3
High Courts26 Mar 1969Dismissed
Dharam Pal Soni Vs State Of Punjab and others
Punjab And Haryana At Chandigarh · (1969) 03 P&H CK 0041
Punjab Co operative Socities Act, 1955 — Section 55
High Courts26 Mar 1969Allowed
Bhajan Ram Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1969) 03 P&H CK 0011
Employees State Insurance Act, 1948 — Section 52
High Courts26 Mar 1969Allowed
Ratish Mohan Vs The Registrar, Punjab University
Punjab And Haryana At Chandigarh · (1969) 03 P&H CK 0001
Punjab University Act, 1947 — Section 31
High Courts25 Mar 1969Dismissed
Rattan Singh Vs The Election Commission of India and others
Punjab And Haryana At Chandigarh · (1969) 03 P&H CK 0028
Constitution of India, 1950 — Article 226
High Courts25 Mar 1969Dismissed
Kewal Krishan Vs Shiv Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 176
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 96(3)
High Courts25 Mar 1969Dismissed
Mahant Kewal Krishan Vs Mahant Shiv Kumar, Etc.
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 758
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 1, Order 41 Rule 27, Order 47 Rule 1, 151United Provinces Muslim Wakf Act, 1936 — Section 51
High Courts24 Mar 1969
Ram Saran Dass Kapur Vs Commissioner of Income Tax, Patella
Punjab And Haryana At Chandigarh · AIR 1969 P&H 429 : (1970) 2 ILR (P&H) 744 : (1970) 77 ITR 298
Income Tax Act, 1952 — Section 5(7