COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,396 of 4,611

High Courts19 Sept 1966Dismissed

Rattan Chand Gokal Chand Vs Central Board of Direct Taxes and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 81

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2 , Order 45 Rule 3, 109 , 110Constitution of India, 1950 — Article 133(1) , 226

High Courts16 Sept 1966

PRINCESS RUBY RAJIBER KAUR Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 921 : (1967) 64 ITR 624

Constitution of India, 1950 — Article 295

High Courts16 Sept 1966

Amritsar Textile Clerks' Association Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1968) 2 LLJ 343

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 19

High Courts15 Sept 1966Dismissed

Behari Lal Ram Charan Vs Karam Chand Sahni and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 108 : (1967) 2 ILR (P&H) 334

Succession Act, 1925 — Section 213, 213(1), 57

High Courts15 Sept 1966Allowed

Zila Ram and Others Vs Jhandu Ganga Ram

Punjab And Haryana At Chandigarh · AIR 1967 P&H 448

Evidence Act, 1872 — Section 115

High Courts14 Sept 1966

Bajrang Singh Vs Ram Kishan and Another

Punjab And Haryana At Chandigarh · (1967) CriLJ 1049

Penal Code, 1860 (IPC) — Section 420

High Courts14 Sept 1966Allowed

S. Gopal Vs The State

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 900

Central Provinces Tenancy Act, 1920 — Section 40Companies Act, 1956 — Section 282Criminal Procedure (Amendment) Act, 1955 — Section 269, 342A, 558

High Courts13 Sept 1966Dismissed

Neogy and Sons Vs The Union of India (UOI)

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 327

Mineral Concession Rules, 1949 — Rule 28(1A), 57, 57(2), 67Mineral Concession Rules, 1960 — Rule 24, 24(1), 24(3), 25, 28Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 30

High Courts06 Sept 1966Dismissed

Pirthi Singh Vs Ram Sukh and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 126

Constitution of India, 1950 — Article 227

High Courts06 Sept 1966Dismissed

Shyam Sunder and Others Vs Brij Lal Chaman Lal Purani and Others

Punjab And Haryana At Chandigarh · AIR 1968 P&H 28 : (1967) 1 ILR (P&H) 882

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

High Courts05 Sept 1966Allowed

Mehar Singh Vs The Administrator, Union Territory of Delhi and Another

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 874

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227Delhi Rent Control Act, 1958 — Section 14

High Courts05 Sept 1966Dismissed

Hari Singh Zaildar and Others Vs The Military Estate Officer and Another

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 869

Constitution of India, 1950 — Article 226, 245, 246Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 2

High Courts02 Sept 1966Allowed

Mst. Shugni Vs Baldev Singh

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 861

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 28Punjab Tenancy Act, 1887 — Section 3, 59, 59(4), 9

High Courts02 Sept 1966Allowed

Chhindo Vs Mela Singh and Others

Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 6

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115

High Courts01 Sept 1966Dismissed

Ishar Das Sahni and Brothers Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 854

Arbitration Act, 1940 — Section 16(3), 19, 20, 31(2), 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151

High Courts01 Sept 1966Dismissed

Jaswant Lal and Others Vs Superintending Engineer, Western Jumna Canal, Kohtak and Others

Punjab And Haryana At Chandigarh · (1966) 09 P&H CK 0007

Northern India Canal and Drainage Act, 1873 — Section 20

High Courts31 Aug 1966Dismissed

Hugh Vs Sukha Singh

Punjab And Haryana At Chandigarh · (1966) 08 P&H CK 0034

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

High Courts30 Aug 1966Allowed

Malik Lah Labhu Masih Vs Financial Commissioner Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1967 P&H 449

Punjab Security of Land Tenures Act, 1953 — Section 18(1), 9

High Courts30 Aug 1966

Gurgaon District Ex-Servicemen Motor Transport Co-operative Society Ltd. Vs Nawal Singh and Others

Punjab And Haryana At Chandigarh · (1968) 1 LLJ 85

High Courts26 Aug 1966Allowed

Messrs. Bagarian Armoury Vs Rakha Ram

Punjab And Haryana At Chandigarh · (1966) 08 P&H CK 0004

East Punjab Urban Rent Restriction Act, 1949 — Section 15