High Courts06 Jan 1969Dismissed
State of Punjab and others Vs Bhai Fateh Jang Singh
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0005
Punjab Resumption of Jagirs Act, 1957 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,361 of 4,611
High Courts03 Jan 1969Dismissed
Smt. Hussain Bai Vs Kalu and others
Punjab And Haryana At Chandigarh · (1969) 01 P&H CK 0029
High Courts20 Dec 1968Allowed
Shri Shashi Bhushan Paul Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0029
Constitution of India, 1950 — Article 311(2)
High Courts20 Dec 1968Allowed
Kirpal Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 28
Constitution of India, 1950 — Article 16, 226, 309Penal Code, 1860 (IPC) — Section 221, 379Police Act, 1861 — Section 12, 7
High Courts20 Dec 1968Allowed
Mrs. Savitri Devi and Another Vs The Malerkotla Bus Service (P) Ltd. and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 173
High Courts20 Dec 1968Allowed
Savitri Devi and Another Vs The Malerkotla Bus Service (P) Ltd. and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 173
High Courts18 Dec 1968Dismissed
Ajey Textile and Others Vs The British India Corporation and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 127
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 44 Rule 1, Order 7 Rule 11, 107, 107(2)Court Fees Act, 1870 — Section 4 , 6Limitation Act, 1963 — Section 3, 5
High Courts17 Dec 1968Allowed
Ram Dayal Vs Registrar of Registration, Patiala
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 657
Registration Act, 1908 — Section 69(I)(bb)
High Courts17 Dec 1968Allowed
Nathi Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0025
Punjab Municipal Act, 1911 — Section 16(1)(e)
High Courts17 Dec 1968Allowed
Ram Dayal Vs Registrar of Registration
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 657
Constitution of India, 1950 — Article 19General Clauses Act, 1897 — Section 19Punjab Documents Writers Licensing Rules, 1961 — Rule 114, 14, 4, 5, 6
High Courts16 Dec 1968Dismissed
Chaman Lal Ex-Taxation Sub-Inspector Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0028
High Courts16 Dec 1968Allowed
Shri Nasib Singh Vs Shri J.S. Puri and others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 652 : (1969) 71 PLR 340
Gram Panchayat Election Rules, 1960 — Rule 6
High Courts16 Dec 1968Dismissed
Santokh Singh Ahlutwalia and Others Vs Government of India and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 1
Administration of Evacuee Property Act, 1950 — Section 12, 56(2)Constitution of India, 1950 — Article 14, 16, 16(1), 161(2), 2Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 40, 8
High Courts16 Dec 1968Dismissed
Murti Shri Raghunath Ji Vs Joginder Singh and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Punjab Agricultural University Act, 1961 — Section 12(2)Societies Registration Act, 1860 — Section 6
High Courts16 Dec 1968Dismissed
Murti Singh Raghunathji Vs Joginder Singh and Others
Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3
High Courts16 Dec 1968Allowed
Kishan Chand Vs The Jullundur Improvement Trust and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 645
Constitution of India, 1950 — Article 226, 227Punjab Development of Damaged Areas Act, 1951 — Section 11, 12, 12(1), 12(2), 122Punjab Town Improvement Act, 1922 — Section 28
High Courts16 Dec 1968Allowed
Nasib Singh Vs J.S. Puri and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 652 : (1969) 71 PLR 340
Gram Panchayat Election Rules, 1960 — Rule 3, 3(1), 3(2), 6, 7
High Courts13 Dec 1968Allowed
Gurdev Singh Sidhu Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 12 P&H CK 0021
Constitution of India, 1950 — Article 32
High Courts13 Dec 1968Dismissed
Manohar Lal Vs State
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 588
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 6, 7Prevention of Food Adulteration Rules, 1955 — Rule 43, 44
High Courts12 Dec 1968Dismissed
Shri Kidar Nath Vs Shrimati Kartar Kaur
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 579
East Punjab Urban Rent Restriction Act, 1949 — Section 13