High Courts15 Dec 1966
Ude Bhan and Others Vs Kapoor Chand and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 53 : (1966) 2 ILR (P&H) 400
Civil Procedure Code, 1908 (CPC) — Section 60(1)Punjab Relief of Indebtedness Act, 1934 — Section 35
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,393 of 4,611
High Courts15 Dec 1966
Atma Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 508 : (1967) CriLJ 1697
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts14 Dec 1966
Prof. I.D. Singh Vs Mrs. Prabha Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 374 : (1967) CriLJ 1050
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Dec 1966Allowed
Bhagwan Singh and Another Vs Chief Settlement Commissioner Punjab, Jullundur
Punjab And Haryana At Chandigarh · AIR 1968 P&H 63
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 133, 226
High Courts12 Dec 1966Dismissed
Kartar Singh Vs Ghukar Singh and. Ors.
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 512 : (1967) 69 PLR 319
Punjab Security of Land Tenures Act, 1953 — Section 19A, 19A(1), 19A(2), 23
High Courts09 Dec 1966
Mohindra Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1967 P&H 450 : (1969) 1 LLJ 452
Constitution of India, 1950 — Article 309(2) , 311(2)Limitation Act, 1908 — Article 120, 84Limitation Act, 1963 — Article 113
High Courts08 Dec 1966Allowed
Ravi Parkash and Another Vs Chuni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts08 Dec 1966Dismissed
S. Rajinder Pal Singh and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1968 P&H 19
Constitution of India, 1950 — Article 14, 16(1), 226, 309Fundamental Rules — Rule 123, 44
High Courts07 Dec 1966Allowed
State Vs Kali Ram Nand Lal
Punjab And Haryana At Chandigarh · AIR 1968 P&H 87 : (1968) CriLJ 369 : (1967) 2 ILR (P&H) 393
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252(2), 253, 254, 255
High Courts06 Dec 1966
Kishna Matu Ram Vs The State
Punjab And Haryana At Chandigarh · (1967) CriLJ 1695
Penal Code, 1860 (IPC) — Section 302, 363
High Courts05 Dec 1966Allowed
Jaswant Singh Vs The Excise and Taxation Officer (Assessing Authority) and Another
Punjab And Haryana At Chandigarh · (1967) 19 STC 297
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 2Sales of Goods Act, 1930 — Section 4
High Courts02 Dec 1966Dismissed
Gram Panchayat Mauza Nanglan Vs Nagina Singh and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 390
Punjab Gram Panchayat Act, 1952 — Section 104, 104(1), 104(2), 108, 108(1)
High Courts02 Dec 1966Dismissed
Sangrur Bus Service Private Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 261
Motor Vehicles Act, 1939 — Section 62
High Courts30 Nov 1966Dismissed
Gainda Ram Sada Ram Vs Vishnu Digambar and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 380
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts25 Nov 1966Dismissed
Balbir Singh Inder Singh Vs Sikh Gurdwaras Judicial Commission and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 272 : (1967) 2 ILR (P&H) 494
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 11 , 92Constitution of India, 1950 — Article 226Sikh Gurdwaras Act, 1925 — Section 135(7), 142, 76(1), 76(3), 78(3)
High Courts25 Nov 1966Dismissed
Mohan Singh and Others Vs The Divisional Canal Officer and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 488 : (1967) 69 PLR 204
Northern India Canal and Drainage Act, 1873 — Section 20, 2D, 3, 30A, 30A(1)Northern India Canal and Drainage Rules, 1873 — Rule 79, 79A, 79D, 79E, 79F
High Courts24 Nov 1966Dismissed
Partap Kaur and Others Vs Smt. Kishno and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 44
High Courts23 Nov 1966Dismissed
Harjit Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 381
Constitution of India, 1950 — Article 14, 226, 227Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FF, 52(1)
High Courts23 Nov 1966Dismissed
Punjab State Vs Ram Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 344
Constitution of India, 1950 — Article 311(2)Punjab Police Rules, 1934 — Rule 16
High Courts22 Nov 1966Allowed
Kalyan Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 471
Constitution of India, 1950 — Article 20, 226, 309, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7, 8