High Courts27 Mar 1968
S. RAM SINGH UPPAL Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1969) 71 ITR 609
Constitution of India, 1950 — Article 14, 226, 32
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,375 of 4,611
High Courts26 Mar 1968
Haryana Co-operative Transport Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1969 P&H 66 : (1969) 18 FLR 280 : (1969) 1 ILR (P&H) 523 : (1970) 1 LLJ 611
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 7(3), 9, 9(1)
High Courts25 Mar 1968Allowed
Punnu Singh and others Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0051
East Punjab Utilization of Lands Act, 1949 — Section 3
High Courts25 Mar 1968Allowed
Ram Lal Vs Mustafabad Oil and Cotton Ginning Factory and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 399
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4
High Courts22 Mar 1968Dismissed
Karnail Singh and Another Vs The Additional Director, Consolidation of Holdings, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 469
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16A
High Courts22 Mar 1968Allowed
Sat Pal Sharma and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 499 : (1969) 1 ILR (P&H) 23
Constitution of India, 1950 — Article 226, 309Punjab Financial Commissioners office (State Service Class III) Rules, 1957 — Rule 6, 7(1)States Reorganisation Act, 1956 — Section 115(7)
High Courts22 Mar 1968Dismissed
Tarlok Nath Vs Chief Settlement Commissioner and others
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0012
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts22 Mar 1968Allowed
Mst. Lajwanti Vs Lal Chand and another
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0003
East Punjab Factories (Control of Dismantling) Act, 1948 — Section 3
High Courts21 Mar 1968
Ram Pal Madan Gopal Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1968) 22 STC 79
Punjab General Sales Tax Act, 1948 — Section 22
High Courts21 Mar 1968Allowed
Bhajan Lal and others Vs State and others
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0002
Punjab Security of Land Tenures Act, 1953 — Section 10A(b)
High Courts20 Mar 1968
Joginer Singh Vs Pushpa
Punjab And Haryana At Chandigarh · AIR 1969 P&H 397
Hindu Marriage Act, 1955 — Section 13, 9
High Courts20 Mar 1968Dismissed
Tara Chand and others Vs Satya Wati and others
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98
High Courts19 Mar 1968Dismissed
Pala Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 376 : (1969) 1 ILR (P&H) 661
Constitution of India, 1950 — Article 14, 19, 226, 227, 265East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 21, 23, 23(1), 28
High Courts19 Mar 1968Dismissed
Jagmohan Singh Vs The Punjab University
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0015
High Courts18 Mar 1968Allowed
Manmohan Kaur Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · (1969) 1 ILR (P&H) 18
Punjab University Act, 1947 — Section 2
High Courts18 Mar 1968Dismissed
The State of Punjab Vs Inder Sain Sharma
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0011
Police Act, 1861 — Section 7
High Courts18 Mar 1968Allowed
Mst. Raj Kumari Vs Ram Parkash Singal
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0009
Hindu Marriage Act, 1955 — Section 10
High Courts13 Mar 1968Allowed
Messrs Krishan Murari Tarsem Chand and others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1968) 03 P&H CK 0050
High Courts13 Mar 1968Dismissed
Bhan Singh (deceased) Lambardar Vs Addl. Director, Consolidation of Holdings Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 508
Constitution of India, 1950 — Article 226
High Courts13 Mar 1968Dismissed
Bhupinder Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 406 : (1969) 1 ILR (P&H) 378
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1)Constitution of India, 1950 — Article 226, 311Evidence Act, 1872 — Section 101, 102, 103, 104, 114