COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,367 of 4,611

High Courts16 Sept 1968Dismissed

Manohar Lal Ganeshi Lal and Another Vs Ganeshi Ram Pohla Ram and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 152 : (1970) 1 ILR (P&H) 34

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11, 2(2)Transfer of Property Act, 1882 — Section 60Usurious Loans Act, 1918 — Section 3 , 3(1)

High Courts12 Sept 1968Allowed

Siri Krishan Dev Vs Jhabu Ram

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 607 : (1969) 71 PLR 39 : (1969) RCR(Rent) 36

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Transfer of Property Act, 1882 — Section 106

High Courts11 Sept 1968Allowed

Naranjan Kaur Vs Dr. Siri Ram Joshi

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 28 : (1969) RCR(Rent) 169

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2

High Courts11 Sept 1968Dismissed

The State of Haryana Vs Om Parkash

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0007

Penal Code, 1860 (IPC) — Section 409

High Courts10 Sept 1968Dismissed

Ram Murti Vs Hans Raj and Others

Punjab And Haryana At Chandigarh · (1969) 24 STC 249

Punjab General Sales Tax Act, 1948 — Section 26, 7

High Courts10 Sept 1968Dismissed

Inder Singh Vs Sardar Sahib Balwant Singh

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 25 : (1969) RCR(Rent) 298

Provincial Insolvency Act, 1920 — Section 28, 28A

High Courts10 Sept 1968Allowed

Bakhtawar Singh Vs Yad Vinder Singh

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0006

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts10 Sept 1968Dismissed

Ram Chander Vs Kidar Nath and others

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0002

Stamp Act, 1899 — Section 2(15)

High Courts09 Sept 1968Dismissed

Gurbux Singh and Others Vs Bishan Dass 'Chela' Kaul Dass and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 182

Evidence Act, 1872 — Section 63, 65Registration Act, 1908 — Section 60Religious Endowments Act, 1863 — Section 14

High Courts06 Sept 1968Allowed

Sham Singh Vs Ranjit Singh and others

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0043

High Courts06 Sept 1968Dismissed

Devi Darshan Singh Vs Lal Chand

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0040

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

High Courts06 Sept 1968Dismissed

B.D. Gupta Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 511

Constitution of India, 1950 — Article 310, 311Criminal Procedure Code, 1898 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 5(2)

High Courts06 Sept 1968Allowed

Satnam Singh Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0009

Constitution of India, 1950 — Article 226

High Courts05 Sept 1968

Joginder Singh Vs Niranjan Singh

Punjab And Haryana At Chandigarh · (1968) ACJ 393 : (1970) 1 LLJ 479

Employees Compensation Act, 1923 — Section 2, 22, 3, 30

High Courts04 Sept 1968Dismissed

Harbans Singh Grewal Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1970) 1 ILR (P&H) 16

Constitution of India, 1950 — Article 226, 227, 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 8

High Courts03 Sept 1968Dismissed

Naranjan Singh and Others Vs The Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 539 : (1968) 70 PLR 1109

Constitution of India, 1950 — Article 226Punjab Security of Land Tenures (Second Amendment) Act, 1959 — Section 4Punjab Security of Land Tenures Act, 1953 — Section 17, 18, 19

High Courts03 Sept 1968Dismissed

Naranjan Singh and others Vs The Financial Commissioner and others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 539 : (1968) 70 PLR 1109

Punjab Security of Land Tenures Act, 1953 — Section 18

High Courts02 Sept 1968

Bachittar Singh Vs Central Labour Court, Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1969 P&H 187 : (1970) 1 ILR (P&H) 1

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 33C(2)

High Courts02 Sept 1968Dismissed

Sada Ram Vs The State

Punjab And Haryana At Chandigarh · (1968) 09 P&H CK 0019

Penal Code, 1860 (IPC) — Section 302

High Courts30 Aug 1968Allowed

The State Vs Hari Ram

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 338

Evidence Act, 1872 — Section 123, 124, 162Penal Code, 1860 (IPC) — Section 166, 167, 217, 218Punjab Police Rules, 1934 — Rule 1.15, 1.21, 23.31, 23.4(1), 23.5(2)