High Courts05 May 1967Dismissed
J.C. Gupta Alias Jagdish Lal Gupta and Others Vs Wazir Chand Vir Bhan
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 184
Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 69
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,389 of 4,611
High Courts27 Apr 1967Dismissed
Badan Bhagta Vs Fateh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 513
Limitation Act, 1963 — Article 64, 65
High Courts27 Apr 1967Allowed
Lachhman and Others Vs The Executive Engineer and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 176
Northern India Canal and Drainage Act, 1873 — Section 3(2), 31, 33, 35, 69Northern India Canal and Drainage Rules, 1873 — Rule 32, 33
High Courts24 Apr 1967Allowed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 486 : (1967) 37 CompCas 577 : (1967) 2 ILR (P&H) 315
Motor Vehicles Act, 1939 — Section 95, 95(1), 96, 96(1)
High Courts20 Apr 1967Dismissed
Dalip Vs The State and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 171
Criminal Procedure Code, 1898 (CrPC) — Section 154, 169, 173, 173(3), 176Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Apr 1967Allowed
Moti Ram Kishore Chand Vs District Excise and Taxation Officer (Assessing Authority) and Others
Punjab And Haryana At Chandigarh · (1968) 21 STC 459
High Courts15 Apr 1967
Smt. Labh Kaur Vs Union of India and others
Punjab And Haryana At Chandigarh · (1967) 04 P&H CK 0001
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 7(3)
High Courts14 Apr 1967Allowed
Murti Devi Vs Punjab University
Punjab And Haryana At Chandigarh · AIR 1968 P&H 432
Constitution of India, 1950 — Article 226
High Courts12 Apr 1967
State Vs Jagrup Singh and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 168 : (1967) 69 PLR 779
Criminal Procedure Code, 1898 (CrPC) — Section 125, 347, 347(1), 409Penal Code, 1860 (IPC) — Section 392
High Courts10 Apr 1967Allowed
Bhiru Mal Alias Bhoju Mal and Another Vs The Financial Commissioner, Revenue and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 160
Administration of Evacuee Property Act, 1950 — Section 20, 40, 6(3)Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 3(2)
High Courts07 Apr 1967Allowed
J.N. Sharma and Sons Vs The Assessing Authority, Excise and Taxation Officer and Others
Punjab And Haryana At Chandigarh · (1967) 20 STC 22
Punjab General Sales Tax Rules, 1949 — Rule 61A, 62
High Courts05 Apr 1967Dismissed
Gurdial Singh Vs The Registrar, Co-operative Societies and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 154
Constitution of India, 1950 — Article 32
High Courts04 Apr 1967
Prithvi Chand Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1969 P&H 376 : (1968) 1 ILR (P&H) 146
Constitution of India, 1950 — Article 226, 245Defence of India Act, 1962 — Section 29, 29(1), 29(3), 40(1), 44Evidence Act, 1872 — Section 114
High Courts03 Apr 1967Dismissed
Jagdish Chander Gupta Vs Lachhman Dass and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 413 : (1968) 1 ILR (P&H) 527
Arbitration Act, 1940 — Section 20(1), 8(1)
High Courts03 Apr 1967Allowed
Jai Gopal and Company Vs The Assessing Authority
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 142 : (1968) 21 STC 492
Punjab General Sales Tax Act, 1948 — Section 7(4), 7(6)(a)
High Courts03 Apr 1967Dismissed
Johri Mal Auas Johri Vs Sukhan Lal and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 139
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Apr 1967
S. Sher Singh Vs Raghu Pati Kapur and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 217 : (1968) CriLJ 775 : (1967) 2 ILR (P&H) 254
Constitution of India, 1950 — Article 14, 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 1, 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 194(2)
High Courts30 Mar 1967
RATTAN CLOTH HOUSE Vs COMMISSIONER OF Income Tax, PATIALA.
Punjab And Haryana At Chandigarh · (1967) 65 ITR 465
Income Tax Act, 1961 — Section 26A
High Courts29 Mar 1967Allowed
S. Ujjal Singh Vs The Excise and Taxation Officer
Punjab And Haryana At Chandigarh · (1967) 20 STC 35
Constitution of India, 1950 — Article 226
High Courts29 Mar 1967Allowed
Amar Nath and Others Vs Gram Panchayat Ranwan and Another
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 97
Punjab Tenancy Act, 1887 — Section 5(1), 5(2)Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 16, 2, 4(1), 4(2)