Punjab And Haryana At Chandigarh Judgments 1963

High Courts31 Dec 1963Dismissed

Khushi Ram Behari Lal and Co. Vs The Assessing Authority and Another

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 70 : (1964) 15 STC 165

Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 10, 11, 16, 17, 18

High Courts20 Dec 1963Dismissed

Hotz Hotels (P.) Ltd. Vs Assistant Controller of Estate Duty

Punjab And Haryana At Chandigarh · (1964) 53 ITR 12

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 57(2), 62(1)(b), 73, 73(3)Income Tax Act, 1922 — Section 2(12), 2(12A), 46, 46(2), 46(5A)

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High Courts20 Dec 1963Allowed

Bansi Lal Vs Mst. Pritam Kaur

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 58

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts20 Dec 1963

Wadhu Mal Agnani Vs Rulia Ram Sharma and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 389 : (1964) CriLJ 333

Industrial Disputes Act, 1947 — Section 12, 22Penal Code, 1860 (IPC) — Section 120B, 465, 466, 471

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High Courts20 Dec 1963Allowed

Ram Saran and Others Vs Shri Harbhajan Singh and Another

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 62 : (1964) 66 PLR 377

Delhi Rent Control Act, 1958 — Section 2(i)

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High Courts20 Dec 1963Dismissed

Charan Singh Vs The Anand Finance Private Ltd., Delhi, and another

Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0026

Constitution of India, 1950 — Article 227

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High Courts20 Dec 1963

Nawal Kishore Thakur Vs The State of Punjab

Punjab And Haryana At Chandigarh · AIR 1964 P&H 269 : (1964) CriLJ 696 : (1964) 1 ILR (P&H) 690

Penal Code, 1860 (IPC) — Section 124A, 153A, 295A

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High Courts20 Dec 1963Dismissed

Ram Saran and Others Vs Harbhajan Singh and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 62 : (1964) 66 PLR 377

Delhi Rent Control Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 106, 108

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High Courts20 Dec 1963

Hira Singh and Another Vs Darbara Singh and Others

Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0003

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High Courts20 Dec 1963

Bhola and Others Vs Jhundoo and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 413

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 47Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7 , 7APunjab Land Revenue Act, 1887 — Section 2

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High Courts19 Dec 1963Dismissed

Durga Swaroop Bhatnagar Vs Murari Lal

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 53 : (1964) 66 PLR 586

Civil Procedure Code, 1908 (CPC) — Section 105Delhi Rent Control Act, 1958 — Section 14, 15(2), 38, 39, 43Delhi Rent Control Rules, 1959 — Rule 23

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High Courts19 Dec 1963

Deep Chand and Others Vs Addl. Director, Consolidation of Holdings and Another

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 665

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 115, 151, 152Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21 , 42

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High Courts19 Dec 1963Dismissed