High Courts04 Oct 1967Allowed
Bakshish Singh Vs The Collector, Jullundur and Others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0003
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,385 of 4,611
High Courts04 Oct 1967Allowed
Sodagar Singh and Others Vs Smt. Sham Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 341 : (1968) 1 ILR (P&H) 566
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)Contract Act, 1872 — Section 28Punjab Land Revenue Act, 1887 — Section 117(2)
High Courts29 Sept 1967Allowed
Duni Cand Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 537
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 240, 258, 80, 80(2), 81Punjab Municipal Election Rules, 1952 — Rule 16(1), 7
High Courts29 Sept 1967Partly Allowed
Union of India (UOI) and Others Vs Hari Ram Murari Mal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 40 : (1968) 1 ILR (P&H) 127
Administration of Evacuee Property Act, 1950 — Section 28, 4, 4(1), 46 , 48, 48Civil Procedure Code, 1908 (CPC) — Section 9Persons (Compensation and Rehabilitation) Act, 1954 — Section 21, 27, 36
High Courts29 Sept 1967Dismissed
Moti Ram and Others Vs Bakhwant Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 141 : (1968) 1 ILR (P&H) 104
High Courts29 Sept 1967Dismissed
Duni Chand Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 537
Punjab Municipal Act, 1911 — Section 258
High Courts27 Sept 1967Dismissed
Ajit Singh Vs Dhara Singh
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0019
Limitation Act, 1963 — Article 97
High Courts27 Sept 1967Allowed
Sadhu Singh Vs Punjab Roadways, Ambala City and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 466 : (1968) 1 ILR (P&H) 495
Motor Vehicles Act, 1939 — Section 110
High Courts27 Sept 1967Allowed
Niranjan Dass Sehgal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 255
Constitution of India, 1950 — Article 226, 311Evidence Act, 1872 — Section 123, 124, 162
High Courts27 Sept 1967Dismissed
Nachhittar Singh and another Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0005
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32F
High Courts26 Sept 1967Allowed
Gopal Singh Vs Mehnga Singh
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0020
High Courts26 Sept 1967Dismissed
Ghansham Dass and Others Vs Municipal Committee and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 488 : (1967) 69 PLR 1007
Government of India Act, 1915 — Section 80A(3)Punjab Municipal Act, 1911 — Section 3(1), 61, 61(1), 61(2), 61(3)
High Courts26 Sept 1967Allowed
Bachint Singh and others Vs The Additional Director, Consolidation of Holdings Punjab, Jullundur
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0001
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20(3)
High Courts22 Sept 1967Allowed
Lal Beg Vs Pohlu and others
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0013
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts19 Sept 1967Dismissed
S. Umrao Singh Vs Darbara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 450 : (1967) 2 ILR (P&H) 852
Constitution of India, 1950 — Article 191(1)
High Courts18 Sept 1967Allowed
Rama Vanti Vs Bal Kaur
Punjab And Haryana At Chandigarh · (1967) 09 P&H CK 0018
Hindu Succession Act, 1956 — Section 14(1)
High Courts15 Sept 1967
Ram Parkash and Another Vs Smt. Shamkari and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 293 : (1968) 1 ILR (P&H) 485
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts14 Sept 1967
MANGAT RAM HAZARI MAL AND ANOTHER Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1968) 67 ITR 788
General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 2, 3Partnership Act, 1932 — Section 4
High Courts13 Sept 1967Dismissed
Thambu and Others Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 669
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1), 21(2) , 21(3), 21(4), 42
High Courts04 Sept 1967
Jodh Singh Chowdhary Vs Hardev Kaur
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 476
Provident Funds Act, 1925 — Section 2, 5, 5(1)Succession Act, 1925 — Section 63