High Courts08 Mar 1967Allowed
Gita Ram Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 1
Registration Act, 1908 — Section 17, 17(1), 17(2), 2, 2(7)Transfer of Property Act, 1882 — Section 105
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,391 of 4,611
High Courts03 Mar 1967
Associated Cement Companies Ltd. Vs Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (1969) 1 LLJ 674
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 78, 79, 84Industrial Disputes Act, 1947 — Section 10
High Courts28 Feb 1967Allowed
Hans Raj Choudhri Vs J.S. Rajyana, Excise and Taxation Officer (Enforcement)
Punjab And Haryana At Chandigarh · (1967) 19 STC 489
Constitution of India, 1950 — Article 226, 286
High Courts23 Feb 1967Allowed
Union of India (UOI) Vs Kartar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 106 : (1967) 2 ILR (P&H) 826
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 311
High Courts22 Feb 1967Dismissed
Prem Chand and Others Vs Bishan Singh and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 817
Constitution of India, 1950 — Article 173, 190, 191, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 110Punjab Gram Panchayat Act, 1952 — Section 6(5)
High Courts21 Feb 1967
Smt. Hamir Kaur Vs Jagjit Singh Niranjan Singh
Punjab And Haryana At Chandigarh · (1968) CriLJ 430
Hindu Marriage Act, 1955 — Section 24, 28, 9
High Courts21 Feb 1967
Union of India (UOI) Vs Panipat Woollen and General Mills Co., Ltd.
Punjab And Haryana At Chandigarh · AIR 1967 P&H 497
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Interest Act, 1839 — Section 1
High Courts20 Feb 1967Dismissed
Smt. Suhag Wanti and Another Vs Smt. Sodhan (died) and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 24
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts10 Feb 1967Dismissed
Municipal Committee Vs Dr. Des Raj and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 804
Limitation Act, 1877 — Article 89 , 90Limitation Act, 1908 — Article 2, 36, 40, 48, 49Punjab Municipal Act, 1911 — Section 46, 47, 47(3), 50, 54
High Courts08 Feb 1967Allowed
Sujan Singh Matu Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · AIR 1968 P&H 363 : (1967) 2 ILR (P&H) 790
Constitution of India, 1950 — Article 356Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 5
High Courts07 Feb 1967Dismissed
District Board, Hoshiarpur Vs F. Hira Singh Jagat Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 289 : (1967) 2 ILR (P&H) 772
Civil Procedure Code, 1908 (CPC) — Section 100, 101Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 33
High Courts06 Feb 1967Dismissed
Mohan Lal and Another Vs Kumari Babbi
Punjab And Haryana At Chandigarh · (1967) ACJ 123
Motor Vehicles Act, 1939 — Section 110APenal Code, 1860 (IPC) — Section 279, 338
High Courts06 Feb 1967Allowed
Bhajan Lal-Saran Singh and Company Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 757
Administration of Evacuee Property Act, 1950 — Section 48Constitution of India, 1950 — Article 226Punjab Excise Act, 1914 — Section 23, 31, 32, 36, 38
High Courts02 Feb 1967
Employees' State Insurance Corporation Vs Spangles and Glue Manufacturers and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 694 : (1968) 1 LLJ 66
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 38, 92Employees State Insurance Act, 1948 — Section 1, 2, 23, 28, 44Evidence Act, 1872 — Section 76
High Courts02 Feb 1967Allowed
Messrs Indo-Afghan Agencies Vs Union of India and others
Punjab And Haryana At Chandigarh · (1967) 02 P&H CK 0002
Defence of India Rules, 1962 — Rule 84
High Courts01 Feb 1967
Sat Pal L. Rameshwar Dial and Another Vs Budha Lalji and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 70 : (1967) 2 ILR (P&H) 751
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 9, Order 43 Rule 1, 104, 105
High Courts01 Feb 1967
Amritsar Rayon and Silk Mills (Private) Ltd. Vs Amritsar Textile Clerks' Association and Another
Punjab And Haryana At Chandigarh · (1969) 1 LLJ 163
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 19, 23, 29
High Courts31 Jan 1967Dismissed
Savtantar Kumar Malhotra Vs The Vice-Chancellor, University and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 677
Constitution of India, 1950 — Article 136Punjab Municipal Act, 1911 — Section 238(1)Punjab University Act, 1947 — Section 11, 20, 31
High Courts30 Jan 1967Dismissed
J.L. Mair Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 324 : (1967) 2 ILR (P&H) 669
Constitution of India, 1950 — Article 311, 320(3)
High Courts24 Jan 1967Allowed
Jai Singh Vs Mughla and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 658 : (1967) 69 PLR 475
Constitution of India, 1950 — Article 19, 19(1)Hindu Succession Act, 1956 — Section 14(1)