High Courts16 Oct 1968
Master Girdhari Lal, Editor, Printer and Publisher of Naya Bharat Vs The State
Punjab And Haryana At Chandigarh · (1969) CriLJ 1318
Penal Code, 1860 (IPC) — Section 49, 499, 500, 501
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,365 of 4,611
High Courts15 Oct 1968
Bishen Singh Vs Chanan Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 200
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts15 Oct 1968
Janak Raj Vs Dharam Singh
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 208
Criminal Procedure Code, 1898 (CrPC) — Section 151(2), 155, 155(2), 173, 190Customs Act, 1962 — Section 104, 105, 107, 108, 110Delhi Police Special Establishment Act, 1946 — Section 3
High Courts15 Oct 1968Dismissed
Hoya Ram and Another Vs Kesho Ram Gupta
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 204 : (1969) RCR(Rent) 1058
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Transfer of Property Act, 1882 — Section 50
High Courts11 Oct 1968Allowed
Prithvi Raj Mehra Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 193
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 13, 4Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 — Rule 23, 5, 5(4), 5(5), 5(6)
High Courts10 Oct 1968Dismissed
Ram Chand and another Vs Munshi Ram and others
Punjab And Haryana At Chandigarh · (1968) 10 P&H CK 0009
Punjab Security of Land Tenures Act, 1953 — Section 2(3)
High Courts09 Oct 1968Allowed
Lal Singh and Others Vs State and Others
Punjab And Haryana At Chandigarh · AIR 1970 P&H 32 : (1970) CriLJ 267 : (1970) 1 ILR (P&H) 177
Criminal Procedure Code, 1898 (CrPC) — Section 369, 424, 430, 439, 561A
High Courts09 Oct 1968Allowed
Shri Jagdish Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1968) 10 P&H CK 0006
Co-operative Societies Act, 1961 — Section 50
High Courts04 Oct 1968Dismissed
Amar Nath and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 10 P&H CK 0034
Constitution of India, 1950 — Article 226
High Courts04 Oct 1968Dismissed
M/s M.M. Bilaney and Company Vs M/s Jamna Auto Industries
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 171
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Oct 1968Dismissed
M.M. Bilaney and Company Vs Jamna Auto Industries
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 171
Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23
High Courts03 Oct 1968
Sodhi Gurbachan Singh Koshan Vs Babu Ram and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 201
Penal Code, 1860 (IPC) — Section 500
High Courts03 Oct 1968
Inder Singh and Others Vs Labour Court, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 310 : (1970) 1 ILR (P&H) 251
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 22, 24
High Courts03 Oct 1968
Kartar Singh Vaid Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 287
Constitution of India, 1950 — Article 226, 245Punjab Ayurvedic and Unani Practitioners (Amendment) Act, 1968 — Section 4Punjab Ayurvedic and Unani Practitioners Act, 1963 — Section 3(6)
High Courts03 Oct 1968
Malkiat Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 250 : (1970) 1 ILR (P&H) 160
Constitution of India, 1950 — Article 5
High Courts03 Oct 1968Dismissed
Khazan Singh and Another Vs Dalip Singh and Another
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 156
Punjab Security of Land Tenures Act, 1953 — Section 18, 18(1), 18(2), 25, 26
High Courts30 Sept 1968
Union of India and Others Vs Karam Singh Sahib Ditta Mal
Punjab And Haryana At Chandigarh · AIR 1969 P&H 207 : (1969) 2 ILR (P&H) 665
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 16, 18, 19, 20, 21
High Courts27 Sept 1968
Diwan Ishwar Dass and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 137
Constitution of India, 1950 — Article 217, 226, 227, 32Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 10, 10(1), 75A, 8, 9Defence of India Act, 1939 — Section 19, 19A, 19B
High Courts26 Sept 1968
Jai Bhagwan Vs Om Prakash and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 308
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 144, 149, 2Court Fees Act, 1870 — Section 28Limitation Act, 1963 — Article 116
High Courts26 Sept 1968Allowed
Mohinder Pal Singh and others Vs Lakshman Das Aggarwal and others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 658
Registration Act, 1908 — Section 17(2)(vi)