High Courts22 Nov 1966Dismissed
Agdi and Others Vs Mst. Mamo and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 447
Civil Procedure Code, 1908 (CPC) — Section 100, 101
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,394 of 4,611
High Courts16 Nov 1966Dismissed
Rudra Talkies and Others Vs Prem Sagar and Co. and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 348
Constitution of India, 1950 — Article 14Punjab Cinemas (Regulation) Act, 1952 — Section 10, 9Punjab Cinemas (Regulation) Rules, 1952 — Rule 19(1)
High Courts15 Nov 1966Allowed
Ram Chander Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 361 : (1967) 69 PLR 362
Constitution of India, 1950 — Article 226, 227
High Courts11 Nov 1966Allowed
The State of Punjab and Another Vs Jagan Nath Chhichra
Punjab And Haryana At Chandigarh · AIR 1968 P&H 298 : (1967) 2 ILR (P&H) 352
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1, 105, 96
High Courts09 Nov 1966Allowed
Onkar Nath Vs The Central Government of India and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 350 : (1967) 69 PLR 144
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65
High Courts08 Nov 1966Dismissed
Man Singh and Others Vs Telu and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 252
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Limitation Act, 1908 — Article 142 , 144Limitation Act, 1963 — Article 64 , 65
High Courts08 Nov 1966Dismissed
Sardool Singh Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 204 : (1967) 1 ILR (P&H) 622
Arbitration Act, 1940 — Section 16, 17, 32
High Courts04 Nov 1966Dismissed
Jaswant Rai Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 155 : (1967) CriLJ 577 : (1967) 2 ILR (P&H) 244
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 401(1), 401(2)
High Courts03 Nov 1966Dismissed
Smt. Basant Kaur Vs Smt. Tej Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 429
Succession Act, 1925 — Section 87Transfer of Property Act, 1882 — Section 8
High Courts01 Nov 1966Dismissed
Sports Corner Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 76
Constitution of India, 1950 — Article 162, 226, 298
High Courts28 Oct 1966
S. Gurdial Singh and Others Vs Abhey Dass
Punjab And Haryana At Chandigarh · AIR 1967 P&H 244
Criminal Procedure Code, 1898 (CrPC) — Section 192, 200, 202, 204, 253(2)Penal Code, 1860 (IPC) — Section 379, 427, 441, 447
High Courts27 Oct 1966Allowed
Bharat Indu Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 198
Companies Act, 1956 — Section 289Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 59
High Courts27 Oct 1966
Banta Singh and Another Vs Gurbux Singh
Punjab And Haryana At Chandigarh · (1967) CriLJ 1447 : (1967) 2 ILR (P&H) 230
Penal Code, 1860 (IPC) — Section 379, 427, 448, 504
High Courts25 Oct 1966Dismissed
K.R. Erry and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1967 P&H 279 : (1967) 1 ILR (P&H) 278 : (1969) 1 LLJ 679
Constitution of India, 1950 — Article 226Pensions Act, 1871 — Section 4 , 5Punjab Civil Services Rules (Rules relating to Pensions and Provident Funds) — Rule 6.4, 64, 9.1
High Courts24 Oct 1966Allowed
Jai Krishna Das and Others Vs Babu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 263 : (1967) 1 ILR (P&H) 146
Court Fees Act, 1870 — Article 17, 7
High Courts19 Oct 1966Dismissed
Dr. Bool Chand Vs The Chancellor, Kurukshetra University
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 161
Constitution of India, 1950 — Article 226, 227, 311General Clauses Act, 1897 — Section 16Kurukshetra University Act, 1956 — Section 1, 10, 11, 14, 21
High Courts19 Oct 1966Allowed
Jamil Ahmad Vs Bharat Bhusan Sibal
Punjab And Haryana At Chandigarh · AIR 1967 P&H 259
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100 , 101Transfer of Property Act, 1882 — Section 106
High Courts19 Oct 1966Allowed
Rajinder Singh Vs Mange Ram and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 152
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 2, 3, 4, 4(1), 5
High Courts19 Oct 1966Dismissed
Shri Narain Singh Vs State of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 403 : (1967) CriLJ 1182
Criminal Procedure Code, 1898 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 500
High Courts19 Oct 1966Allowed
K.S. Saini and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 322 : (1967) CriLJ 917
Criminal Procedure Code, 1898 (CrPC) — Section 561ADrugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3