High Courts01 May 1968Dismissed
Bikkar Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1968) 05 P&H CK 0025
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,373 of 4,611
High Courts01 May 1968Allowed
Malerkotla Power Supply Company Vs The Excise and Taxation Officer and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 575 : (1968) 22 STC 325
Central Sales Tax Act, 1956 — Section 2, 7Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 39
High Courts30 Apr 1968Dismissed
Kalyan Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · (1968) 04 P&H CK 0028
Constitution of India, 1950 — Article 226
High Courts30 Apr 1968Allowed
Dalmia Dadri Cement Ltd. Vs Its Workmen as represented by The Mazdoor Ekta Samiti and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 7
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 11, 2, 7A
High Courts26 Apr 1968Allowed
Manjit Singh Vs The State
Punjab And Haryana At Chandigarh · (1969) ACJ 301
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts24 Apr 1968Allowed
Banwari Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) 2 ILR (P&H) 1
Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 19(3), 2(6), 21Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12(2), 12(3)
High Courts24 Apr 1968Dismissed
Miss Vimla Chaudhari Vs The Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1968 P&H 555
Constitution of India, 1950 — Article 226
High Courts24 Apr 1968Dismissed
Nihalchand L. Jai Narain and Others Vs Ram Niwas Munna Lal and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 523
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
High Courts23 Apr 1968Dismissed
Ram Singh and Others Vs The Chief Settlement Commissioner (Rural) and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 554
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 23, 24, 24(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 104, 24, 25, 56, 62East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts23 Apr 1968Dismissed
Sahi Ram and others Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1968) 04 P&H CK 0001
High Courts19 Apr 1968
Sat Parkash Vs Sarbh Dayal
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 401 : (1968) 70 PLR 634
East Punjab Urban Rent Restriction Act, 1949 — Section 13(4), 4, 4(2), 4(3), 5
High Courts19 Apr 1968
Sat Parkash Vs Sarabh Dayal
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 401 : (1968) 70 PLR 634
East Punjab Urban Rent Restriction Act, 1949 — Section 13(4)
High Courts17 Apr 1968Dismissed
Jagjit Singh Vs Mohinder Kaur
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 538 : (1968) 70 PLR 838
Criminal Procedure Code, 1898 (CrPC) — Section 107Hindu Marriage Act, 1955 — Section 13, 2(1), 29(2), 4
High Courts17 Apr 1968Dismissed
Jagjit Singh Vs Smt. Mohinder Kaur
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 538 : (1968) 70 PLR 838
Hindu Marriage Act, 1955 — Section 29(2)
High Courts16 Apr 1968Dismissed
Shambhu Datt and another Vs Balwant Lal
Punjab And Haryana At Chandigarh · (1968) 04 P&H CK 0031
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts16 Apr 1968Dismissed
Dial Dass Vs Joint Hindu Family Firm Niadar Mal Piara Lal and Others
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 532
Administration of Evacuee Property Act, 1950 — Section 46
High Courts16 Apr 1968
Swaran Singh Puran Singh and Another Vs Ramditta Badhawa (Dead) and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 216
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts16 Apr 1968Allowed
Pt. Chuni Lal and another Vs Ram Sarup and others
Punjab And Haryana At Chandigarh · (1968) 04 P&H CK 0004
Provincial Insolvency Act, 1920 — Section 28(2)
High Courts15 Apr 1968Allowed
Jaswant Rai Harbans Rai Vs Dogar Mal Jawahar Mal and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 509
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 48Limitation Act, 1963 — Section 15
High Courts09 Apr 1968Allowed
The Punjab Co-Operative Bank Ltd. Vs The Workmen of The Punjab Co-Operative Bank Ltd. and another
Punjab And Haryana At Chandigarh · (1968) 04 P&H CK 0030
Constitution of India, 1950 — Article 226, 227