COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,366 of 4,611

High Courts26 Sept 1968

Mohinder Pal Singh and Others Vs Lakshman Dass Aggarwal and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 658

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2(14), 2(2) , 2(9)Registration Act, 1908 — Section 17(1) , 17(2)

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High Courts25 Sept 1968Dismissed

Lt. Col. Micheal A.R. Skinner and others Vs The Municipal Committee, Hansi and others

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 66

Punjab Municipal Act, 1911 — Section 61(1)(a)(i)

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High Courts25 Sept 1968Dismissed

Lt. Col. Micheal A.R. Skinner and Others Vs The Municipal Committee and Another

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 66

Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 2, 4, 4(1), 5, 6Punjab Municipal Act, 1911 — Section 3(1), 61(1), 65

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High Courts24 Sept 1968Dismissed

Amritsar Transport Co. (P), Ltd. and Another Vs Smt. Swaran Kaur and Another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0046

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts24 Sept 1968

Ram Dutt Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 324

Constitution of India, 1950 — Article 309, 311(2)Industrial Disputes Act, 1947 — Section 2Punjab Consolidation of Holdings State Services Class III (Executive Service) Rules, 1962 — Rule 2, 3, 6, 6(1), 6(4)

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High Courts24 Sept 1968Allowed

Dalip Singh and Others Vs Hardev Singh and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 705

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High Courts24 Sept 1968Dismissed

Amritsar Transport Company (P.) Ltd. and Another Vs Swaran Kaur and Another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0011

Motor Vehicles Act, 1988 — Section 96Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts24 Sept 1968Allowed

Dalip Singh and others Vs Hardev Singh and others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 705

Punjab Pre-emption Act, 1913 — Section 22(5)(b)

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High Courts23 Sept 1968Dismissed

Shiv Lal and Others Vs Hira Lal

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 648

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146(2)

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High Courts20 Sept 1968Dismissed

Bhag Singh Vs Bhajan Singh and another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0047

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High Courts20 Sept 1968

Kartar Singh and Sher Singh Vs Harcharan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 244

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Limitation Act, 1908 — Article 106

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High Courts20 Sept 1968

Moti Lal Vs Union of India and another

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0013

Constitution of India, 1950 — Article 226

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High Courts19 Sept 1968

Joginder Kaur Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0045

Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 304A

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High Courts19 Sept 1968

Kundan Shadi Ram and Others Vs Union of India

Punjab And Haryana At Chandigarh · AIR 1969 P&H 193 : (1969) 2 ILR (P&H) 641

Evacuee Interest (Separation) Act, 1951 — Section 11, 2, 9(2)Transfer of Property Act, 1882 — Section 60

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High Courts18 Sept 1968Dismissed

Bawa Lal Dass and others Vs Mahant Sohan Dass

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 634

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts18 Sept 1968Dismissed

Bawa Lal Dass and Others Vs Mahant Sohan Dass

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 634

Civil Procedure Code, 1908 (CPC) — Section 109, 92Constitution of India, 1950 — Article 133, 133(1)

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High Courts18 Sept 1968Allowed

Bhim Chand Vs The Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 638

Punjab Civil Services Rules — Rule 3.26, 5.32

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High Courts17 Sept 1968Dismissed

The State of Punjab Vs Gurcharan Singh

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 621

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Pepsu Civil Services (Punishment and Appeal) Rules, 1953 — Rule 7(6)

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High Courts16 Sept 1968

Pritam Singh and Another Vs State

Punjab And Haryana At Chandigarh · (1969) CriLJ 848

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 326, 34

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High Courts16 Sept 1968Dismissed

Panipat Woollen and General Mills Co. Ltd. and Another Vs R.L. Kaushik and Others

Punjab And Haryana At Chandigarh · (1969) 39 CompCas 249 : (1969) 2 ILR (P&H) 609

Civil Procedure Code, 1908 (CPC) — Section 9

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