COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,360 of 4,611

High Courts24 Jan 1969Dismissed

Kishore Chand and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 160

Administration of Evacuee Property Act, 1950 — Section 10(4)Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 19(6)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2, 4

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High Courts24 Jan 1969Dismissed

State of Punjab Vs Messrs Swadeshi Karyala, Ludhiana

Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0002

Arbitration Act, 1940 — Section 2(a)

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High Courts23 Jan 1969Dismissed

Dayal Saran Sanan Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 75

Constitution of India, 1950 — Article 226Pensions Act, 1871 — Section 4

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High Courts21 Jan 1969

Surinder Singh Kairon Vs V.D. Subramanium, Income Tax Commissioner

Punjab And Haryana At Chandigarh · (1970) CriLJ 121

Income Tax Act, 1961 — Section 277, 279

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High Courts21 Jan 1969

Satya Devi Vs The State

Punjab And Haryana At Chandigarh · AIR 1969 P&H 387 : (1969) CriLJ 1424 : (1970) 2 ILR (P&H) 151

Criminal Procedure Code, 1898 (CrPC) — Section 465

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High Courts20 Jan 1969Dismissed

Gulwant Singh and another Vs Satish Kumar

Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0009

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High Courts17 Jan 1969Allowed

Bachan Singh Vs Jas Kaur

Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0006

Punjab Pre-emption Act, 1913 — Section 15(1)

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High Courts17 Jan 1969Allowed

Union of India Vs Sohan Lal and others

Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0001

Limitation Act, 1963 — Section 5

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High Courts16 Jan 1969Dismissed

Anjan Singh Vs Sub Inspector Pt. Rattan Lal and others

Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0034

Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts15 Jan 1969Allowed

Beant Singh Bath Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 268

Constitution of India, 1950 — Article 136(1), 14, 162, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 197Mineral Concession Rules, 1960 — Rule 55

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High Courts15 Jan 1969

Radha Kishan Harbans Lal, Printing and Finishing Mills Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 363

Central Excise Rules, 1944 — Rule 96

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High Courts14 Jan 1969Allowed

The Management of Technological Institute of Textiles Vs The Labour Court and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 50

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 33, 33A, 33B, 33B(1)Punjab Municipal Act, 1911 — Section 238

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High Courts13 Jan 1969Dismissed