High Courts23 Jan 1967Allowed
Sohan Singh Vs Udho Ram and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 654 : (1967) 69 PLR 414
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,392 of 4,611
High Courts13 Jan 1967Dismissed
The Punjab State Vs Jhandu Lal and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 649
Land Acquisition Act, 1894 — Section 11, 18, 28, 31, 31(2)
High Courts13 Jan 1967Dismissed
Arjan Singh Chopra Vs Sewa Sadan Social Welfare Centre
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 645
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2
High Courts12 Jan 1967Dismissed
Banarsi Dass Vs Devi Dayal and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 612 : (1967) 69 PLR 417
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 2, 2(1)Evidence Act, 1872 — Section 116
High Courts12 Jan 1967Allowed
Sewaji and Another Vs Gurdial Kaur
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 627
Administration of Evacuee Property Act, 1950 — Section 41Constitution of India, 1950 — Article 19, 31(1), 31(2)Contract Act, 1872 — Section 23
High Courts04 Jan 1967Allowed
Ganesh Cotton Company Vs The Market Committee and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 590
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 14, 14(5), 18(1), 18(2), 29Punjab Agricultural Produce Markets Act, 1961 — Section 11, 12, 13, 13(1), 19
High Courts04 Jan 1967
COMMISSIONER OF Income Tax, PUNJAB Vs PRABHU DAYAL.
Punjab And Haryana At Chandigarh · (1968) 67 ITR 138
Income Tax Act, 1961 — Section 10, 6
High Courts04 Jan 1967
Sampuran Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1967) 01 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts03 Jan 1967
Lal Singh and Another Vs Mst. Chhotto
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 418
Guardians and Wards Act, 1890 — Section 33, 33(1)
High Courts02 Jan 1967Dismissed
Mukhtiar Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 199 : (1967) 1 ILR (P&H) 466
Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 22(1), 22(4), 28(3)Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 2 , 3Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 161, 5(2)
High Courts23 Dec 1966
Kirpal Singh Vs The Central Government and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 574
Administration of Evacuee Property Act, 1950 — Section 27Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 20, 20(1), 20A, 20BDisplaced Persons (Compensation and Rehabilitation) Amendment Act, 1960 — Section 1, 6
High Courts23 Dec 1966
Col. His Highness Raja Sir Harindar Singh Brar Bans Bahadur Vs The Wealth-Tax Officer and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 559
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 3Wealth Tax Act, 1957 — Section 2, 2(1), 25, 3, 35
High Courts23 Dec 1966Dismissed
Sri Harindar Singh Vs Wealth Tax Officer, A ward, Bhatinda and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 353 : (1967) 64 ITR 394
Expenditure Tax Act, 1957 — Section 3Gift Tax Act, 1958 — Section 3Income Tax Act, 1961 — Section 4
High Courts23 Dec 1966Dismissed
Ranjit Singh Vs Commandant and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 7 : (1967) 1 ILR (P&H) 640
Constitution of India, 1950 — Article 311(2)Punjab Police Rules, 1934 — Rule 16.4(1)
High Courts20 Dec 1966Dismissed
Dial Chand Vs Mahant Kapur Chand
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 548 : (1967) 69 PLR 248
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts20 Dec 1966Allowed
Biru Ram Vs Ishar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 274 : (1968) CriLJ 798 : (1967) 2 ILR (P&H) 552
Criminal Procedure Code, 1898 (CrPC) — Section 202, 253(2)
High Courts19 Dec 1966
Raghbir Singh Vs The Election Tribunal and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 517
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6A
High Courts19 Dec 1966Dismissed
Union of India (UOI) Vs Lachhmi Narain
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 533
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(1), 12(4), 15Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5 , 7
High Courts16 Dec 1966Dismissed
Santosh Singh Vs Dalip Kaur and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 408
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 48 , 48(2)Displaced Persons (Debts Adjustment) Act, 1951 — Section 31, 32(6), 36, 37, 38Limitation Act, 1908 — Article 181 , 182
High Courts16 Dec 1966
Pargat Singh Vs Jal Kaur
Punjab And Haryana At Chandigarh · (1968) CriLJ 129
Hindu Marriage Act, 1955 — Section 24, 9