COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,384 of 4,611

High Courts17 Oct 1967Allowed

Phul Bus Service Vs Financial Commissioner, Taxation and Others

Punjab And Haryana At Chandigarh · (1968) ACJ 57

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 22, 24, 31Punjab Passengers and Goods Taxation Act, 1952 — Section 9(1), 9(2), 9(3), 9(5), 9(6)

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High Courts16 Oct 1967

Rameshwara Nand Vs Shri Madho Ram and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 173

Conduct of Elections Rules, 1961 — Rule 17, 42, 93Representation of the People Act, 1951 — Section 83, 86, 86(7), 92

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High Courts16 Oct 1967Allowed

Municipal Committee, Dhanaula Vs District Magistrate, Sangrur and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 303 : (1968) CriLJ 1116 : (1968) 1 ILR (P&H) 685

Criminal Procedure Code, 1898 (CrPC) — Section 144Punjab Municipal Act, 1911 — Section 232

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High Courts13 Oct 1967Dismissed

Brij Lal and others Vs Gurdas Ram and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0050

Hindu Succession Act, 1956 — Section 14(1)

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High Courts13 Oct 1967Allowed

Adarsh Industrial Corporation, Karnal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 309

Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 1967Allowed

Ganga Singh Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0052

Punjab Land Revenue Act, 1887 — Section 91

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High Courts11 Oct 1967Dismissed

Kali Ram and another Vs Mauji and another

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0030

Punjab Security of Land Tenures Act, 1953 — Section 14A

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High Courts11 Oct 1967

Bharat Traders Ltd. (In Liquidation) Vs S. Sadhu Singh

Punjab And Haryana At Chandigarh · (1968) 38 CompCas 537 : (1968) 70 PLR 28

Companies Act, 1956 — Section 468, 518, 518(1)

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High Courts11 Oct 1967Dismissed

Dhillon Transport Company Vs Regional Transport Authority and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0011

Motor Vehicles Act, 1988 — Section 64

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High Courts11 Oct 1967Allowed

S. Mangal Singh Vs The Punjab State and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0009

Constitution of India, 1950 — Article 226

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High Courts10 Oct 1967Dismissed

Des Raj Vs Des Raj and another

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0046

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14

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High Courts10 Oct 1967Allowed

Sita Ram Vs Sub Divisional Magistrate and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0025

Punjab Gram Panchayat Act, 1952 — Section 13U(7)

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High Courts09 Oct 1967Allowed

Joginder Pal Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 678 : (1968) 70 PLR 129

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(1), 22(3), 90(10), 90(15)

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High Courts09 Oct 1967Allowed

Joginder Pal Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 678 : (1968) 70 PLR 129

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24

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High Courts09 Oct 1967Allowed

Gargi Devi and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0027

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High Courts08 Oct 1967Dismissed

Jang Singh and others Vs Additional Director Consolidation of Holdings Punjab Jullundur and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0049

Constitution of India, 1950 — Article 226

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High Courts06 Oct 1967Dismissed

Mehta Lal Chand Vs Union of India and others

Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0022

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

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High Courts04 Oct 1967Allowed

Amin Lal and others Vs A.L. Fletcher and others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 550

Punjab Security of Land Tenures Act, 1953 — Section 14A(iii)

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High Courts04 Oct 1967Allowed

Amin Lal and Others Vs A.L. Fletcher and Another

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 550

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 133(1), 226, 227Punjab Security of Land Tenures Act, 1953 — Section 10A, 14A, 18, 24, 9

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High Courts04 Oct 1967Allowed

In Re: Shri Inder Singh

Punjab And Haryana At Chandigarh · AIR 1968 P&H 328

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Legal Practitioners Act, 1879 — Section 13

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