COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,388 of 4,611

High Courts22 May 1967

Gurbachan Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 242 : (1968) 1 ILR (P&H) 273

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2, 9Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 30, 31, 4

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High Courts19 May 1967

Mohan Brothers Scientific Goods Manufacturers Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1967 P&H 490

Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 2Minimum Wages Act, 1948 — Section 2, 27, 5, 5(1)

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High Courts19 May 1967Dismissed

Badan Singh Vs The State and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 264 : (1967) 69 PLR 773

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 26, 42

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High Courts18 May 1967Allowed

Joginder Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1967) 05 P&H CK 0028

Criminal Procedure Code, 1898 (CrPC) — Section 110

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High Courts18 May 1967Allowed

Nathu Ram Vs Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 267

Punjab Security of Land Tenures Act, 1953 — Section 10(2), 14A, 9(1), 9APunjab Tenancy Act, 1887 — Section 62, 63, 64, 65, 66

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High Courts18 May 1967Dismissed

Gurbachan Singh and Another Vs Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 259

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 39(3), 5(1), 7, 7A(1)

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High Courts18 May 1967

Jai Singh Balan Singh Vs Mst. Nasib Kaur

Punjab And Haryana At Chandigarh · AIR 1968 P&H 272 : (1968) CriLJ 796

Criminal Procedure Code, 1898 (CrPC) — Section 488(3)

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High Courts17 May 1967

Roop Lal Mehta Vs Dhan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 1 : (1968) 1 ILR (P&H) 651

Constitution of India, 1950 — Article 326, 327, 328Representation of the People Act, 1950 — Section 14, 16, 17, 18, 19Representation of the People Act, 1951 — Section 100(1), 100(2), 2, 6(3), 6(4)

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High Courts16 May 1967

Maharaj Kumar Gajbir Singh and Another Vs Maharaja Satbir Singh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 301 : (1968) CriLJ 971 : (1968) 1 ILR (P&H) 241

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 146

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High Courts15 May 1967Dismissed

Ram Chander and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 234

Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 57

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High Courts15 May 1967Dismissed

Ranjit Singh Vs Garja Singh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 37 : (1967) 2 ILR (P&H) 420

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High Courts15 May 1967Allowed

Major Michal A.R. Skinner and Others Vs Municipal Committee

Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 226

Punjab Municipal Act, 1911 — Section 159, 160, 161, 162, 163

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High Courts11 May 1967Dismissed

Shamshuddin Vs Mansha Singh Ganga Singh and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 35

Transfer of Property Act, 1882 — Section 68(1)

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High Courts09 May 1967

K.C. Gupta and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 34

Constitution of India, 1950 — Article 162, 226, 309Punjab Service Integration Rules, 1957 — Rule 1States Reorganisation Act, 1956 — Section 114, 115, 116, 129

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High Courts09 May 1967Dismissed