COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,383 of 4,611

High Courts26 Oct 1967Dismissed

Gauri Shankar Vs Smt. Shakuntla Devi and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 302

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 105

High Courts26 Oct 1967Allowed

Tek Chand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 692 : (1968) 70 PLR 336

Civil Procedure Code, 1908 (CPC) — Section 151Northern India Canal and Drainage Act, 1873 — Section 20, 30A, 30A(1), 30B, 30B(2)Northern India Canal and Drainage Rules, 1873 — Rule 2

High Courts26 Oct 1967Allowed

Tek Chand Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 692 : (1968) 70 PLR 336

Northern India Canal and Drainage Act, 1873 — Section 30A

High Courts25 Oct 1967Allowed

Jagir Singh Vs Basant Singh and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0040

Limitation Act, 1963 — Section 5

High Courts24 Oct 1967Allowed

Smt. Gurdev Kaur Vs State

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0051

Penal Code, 1860 (IPC) — Section 304

High Courts24 Oct 1967Dismissed

Pars Ram Vs Sh. Shiv Chand and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 331 : (1968) 1 ILR (P&H) 593

Census Act, 1948 — Section 15

High Courts23 Oct 1967Allowed

Punjab University Vs Arya Pratinidhi Sabha, Punjab and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0047

Arbitration Act, 1940 — Section 33

High Courts23 Oct 1967Dismissed

Bhagat Panju Ram and Others Vs Ram Lal

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 588 : (1968) 70 PLR 409

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 6, 7, 8Limitation Act, 1908 — Article 120, 62, 96

High Courts23 Oct 1967Dismissed

Bhagat Panju Ram and others Vs Ram Lal

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 588 : (1968) 70 PLR 409

East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts21 Oct 1967Allowed

Ram Phal Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0004

Constitution of India, 1950 — Article 311

High Courts20 Oct 1967Dismissed

Unique Motor and General Insurance Co. Ltd. Vs Smt. Krishna Kishori and Others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0038

Motor Vehicles Act, 1939 — Section 95, 95(1)

High Courts19 Oct 1967Allowed

Balwant Singh and Another Vs Partap Singh and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 574

Arbitration Act, 1940 — Section 14, 14(2), 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 178 , 181

High Courts19 Oct 1967Allowed

The State Vs Shrimati Kartar Devi and another

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0032

Penal Code, 1860 (IPC) — Section 500, 501

High Courts19 Oct 1967Allowed

Lakshmi Bai and Others Vs The Additional Director, Consolidation of Holdings, Ferozepore and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0028

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42

High Courts19 Oct 1967Dismissed

The State of Punjab and Another Vs Sewak Hotel

Punjab And Haryana At Chandigarh · (1968) 21 STC 276

Constitution of India, 1950 — Article 226

High Courts19 Oct 1967Allowed

Balwant Singh and Another Vs Partap Singh Jawala Singh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 265 : (1968) 1 ILR (P&H) 574

Arbitration Act, 1940 — Section 14(2), 39(1)

High Courts18 Oct 1967

Narain Singh Vs State of Delhi and Another

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0008

Penal Code, 1860 (IPC) — Section 500

High Courts17 Oct 1967Dismissed

Sarla Deri and Others Vs Sharfi Devi Aggarwal and Others

Punjab And Haryana At Chandigarh · (1968) ACJ 163

Motor Vehicles Act, 1988 — Section 110(B)

High Courts17 Oct 1967

Sukhnandan Singh and others Vs Jamiat Singh and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0013

Punjab Pre-emption Act, 1913 — Section 30

High Courts17 Oct 1967Allowed

Messrs Phul Bus Service (Regd.) Rampura Vs Financial Commissioner and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0012

Constitution of India, 1950 — Article 226, 227