High Courts30 Aug 1968
Baldev Raj Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 181 : (1969) 24 STC 50
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11(6), 2, 21, 22, 4(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,368 of 4,611
High Courts28 Aug 1968
State of Punjab Vs V.K. Kalia
Punjab And Haryana At Chandigarh · AIR 1969 P&H 172 : (1969) 2 ILR (P&H) 522
Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 121
High Courts28 Aug 1968
Wali Ram Waryam Singh Vs Mukhtiar Kaur
Punjab And Haryana At Chandigarh · AIR 1969 P&H 285 : (1969) 2 ILR (P&H) 534
Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 114, 4Hindu Adoptions and Maintenance Act, 1956 — Section 20(1), 20(3), 20(3)
High Courts26 Aug 1968Dismissed
Kundan Lal Vs The Divisional Canal Officer, Sirsa and others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 452
Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts26 Aug 1968Dismissed
Kundan Lal Vs The Divisional Canal Officer and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 452
Constitution of India, 1950 — Article 154, 162, 166, 226, 227Northern India Canal and Drainage Act, 1873 — Section 20, 3(1), 3(2), 30A, 30A(1)
High Courts26 Aug 1968Allowed
Union of India (UOI) and Another Vs Om Parkash Gupta
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 473
Criminal Procedure Code, 1898 (CrPC) — Section 203Evidence Act, 1872 — Section 121, 122, 123, 124, 125
High Courts23 Aug 1968Dismissed
Man Gat Rai Vs Ved Parkash
Punjab And Haryana At Chandigarh · (1968) 08 P&H CK 0029
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts22 Aug 1968
Union of India and Others Vs P.C. Bahl and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 161 : (1969) 2 ILR (P&H) 496
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(2), 5(3), 5(4)Constitution of India, 1950 — Article 226
High Courts20 Aug 1968Allowed
Union of India (UOI) Vs Mohan Singh Chaudhri
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 439
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 80Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 102
High Courts20 Aug 1968Allowed
Dwarka Dass Vs The Superintendent of Police and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 324
Constitution of India, 1950 — Article 226, 227, 311Punjab Police Rules, 1934 — Rule 12.12, 12.15, 12.16, 12.18, 12.20
High Courts20 Aug 1968Dismissed
Ch. Bishan Dass and Others Vs The Governor of The Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 413
Companies Act, 1956 — Section 169Constitution of India, 1950 — Article 143, 213, 226, 227
High Courts19 Aug 1968Dismissed
Surjit Singh Vs Amin Chand Khanna and others
Punjab And Haryana At Chandigarh · (1968) 08 P&H CK 0038
Provincial Insolvency Act, 1920 — Section 53, 54
High Courts19 Aug 1968Dismissed
Hazura Singh Vs The Ilaqa Magistrate 1st Class and others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 406
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 1968
Ram Kishan Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 214
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts19 Aug 1968
Chanan Singh Kishan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 101 : (1969) CriLJ 506
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 439
High Courts19 Aug 1968
Bachan Singh Vs Land Acquisition Collector (Defense) Estate Officer
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 401
Civil Procedure Code, 1908 (CPC) — Section 155Land Acquisition Act, 1894 — Section 18, 18(3), 9
High Courts19 Aug 1968Dismissed
Hazura Singh Vs The Ilaqa Magistrate 1st Class (Judicial) Police Station and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 406
Constitution of India, 1950 — Article 226, 227, 329Punjab Gram Panchayat Act, 1952 — Section 13, 13A, 13B, 13C, 13DRepresentation of the People Act, 1951 — Section 80
High Courts14 Aug 1968Allowed
Ram Lal Aggarwal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 313
Constitution of India, 1950 — Article 226Punjab Civil Services Rules — Rule 4.13
High Courts14 Aug 1968Dismissed
New India Motors Private Ltd. Vs Megh Raj and Another
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 309
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
High Courts13 Aug 1968Allowed
Behari Lal Vs The Estate Officer, Capital Project and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 390 : (1968) 70 PLR 902
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(1), 9Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9Constitution of India, 1950 — Article 226, 227