COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,370 of 4,611

High Courts29 Jul 1968Dismissed

Malvinderjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 148

Constitution of India, 1950 — Article 226, 227Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7, 7(1), 7.2, 7.3

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High Courts26 Jul 1968

Bhaiya Ram Hargo Lal Vs Mahavir Prasad Murari Lal Mahajan

Punjab And Haryana At Chandigarh · AIR 1969 P&H 110 : (1969) 1 ILR (P&H) 132 : (1969) RCR(Rent) 1

East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106, 111

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High Courts26 Jul 1968Dismissed

Pritam Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 736

Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Civil Services Rules — Rule 3.11Punjab Service of Engineers (Electricity Branch) (Conditions of Service) Rules, 1939 — Rule 2, 5, 7, 7(1), 7A

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High Courts25 Jul 1968

Goverdhan Dass and Another Vs Darshan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 372

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115 , 153

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High Courts25 Jul 1968Dismissed

Bhagwan Dass Vs The Estate Officer, Capital Project and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 281

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 3(1), 3(3), 3(6), 3(7), 3(8)

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High Courts24 Jul 1968Allowed

Brij Lal Vs Shri Rajeshwar Parshad and others

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0041

Contract Act, 1872 — Section 23Punjab Excise Act, 1914 — Section 26

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High Courts24 Jul 1968Allowed

Sham Kanr and Others Vs The Motor Accidents Claims Tribunal, Punjab and Another

Punjab And Haryana At Chandigarh · (1968) ACJ 360

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, Order 13 Rule 8, Order 16 Rule 10, Order 16 Rule 20Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110A(2), 110A(3), 110E

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High Courts24 Jul 1968Dismissed

Bihari Lal Vs Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 604

Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 11, 11(1), 11(2), 20, 3

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High Courts23 Jul 1968

Bhaiya Ram Vs Mahavir Prasad

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0001

East Punjab Urban Rent Restriction Act, 1949 — Section 10

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High Courts22 Jul 1968Dismissed

The Assessing Authority Vs Shri Harcharan Parkash

Punjab And Haryana At Chandigarh · (1968) 24 STC 246

Punjab General Sales Tax Act, 1948 — Section 16, 7

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High Courts22 Jul 1968

Dassi Vs Dhani Ram Teku

Punjab And Haryana At Chandigarh · AIR 1969 P&H 25 : (1969) 2 ILR (P&H) 365

Hindu Marriage Act, 1955 — Section 13, 19, 21, 28, 3

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High Courts19 Jul 1968

Municipal Committee Amritsar Vs Lachhman Dass

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0036

Criminal Procedure Code, 1898 (CrPC) — Section 417

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High Courts19 Jul 1968Allowed

Brij Mohan Singh Chopra Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 87

Constitution of India, 1950 — Article 16, 226, 227Punjab Industries Service (State Service Class I) Rules, 1966 — Rule 1, 1(1), 11, 19, 2

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High Courts18 Jul 1968Allowed

Brij Lal Vs The Central Government and Others

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 598

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 26, 70(3)

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High Courts17 Jul 1968Dismissed

Harbans Lal Suri Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 276

Punjab Excise Subordinate Services Rules, 1943 — Rule 5, 7, 7(1), 8, 8(3)

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High Courts16 Jul 1968Dismissed

Amar Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 81 : (1968) 70 PLR 909

Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 38, 5, 6

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High Courts16 Jul 1968Dismissed

Amar Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 81 : (1968) 70 PLR 909

Punjab Agricultural Produce Markets Act, 1961 — Section 6

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High Courts16 Jul 1968Allowed

Gurprit Singh Vs The Station Commander and others

Punjab And Haryana At Chandigarh · (1968) 07 P&H CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts15 Jul 1968Dismissed

Gurdial Singh Vs Sowaran Singh and Another

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 724

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 9 Rule 13

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High Courts15 Jul 1968Dismissed

State of Punjab Vs Vidya Parkash

Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 499

Constitution of India, 1950 — Article 226, 227, 311(2)

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