COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 10 of 24

High Courts09 Sept 1963

The Amritsar Improvement Trust Vs The Custodian Evacuee Properties and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 110 : (1964) 1 ILR (P&H) 473

Administration of Evacuee Property Act, 1950 — Section 45Civil Procedure Code, 1908 (CPC) — Section 141 , 151Constitution of India, 1950 — Article 226 , 237

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High Courts09 Sept 1963Dismissed

Moti Lal and Another Vs Nanak Chand and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 493 : (1964) 1 ILR (P&H) 467

Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)(e)

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High Courts09 Sept 1963

Natha Singh Vs Narinder Singh

Punjab And Haryana At Chandigarh · AIR 1964 P&H 305 : (1964) 66 PLR 261

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14

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High Courts09 Sept 1963Allowed

Pokar Mal Vs Prem Nath and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 323

Delhi Rent Control Act, 1958 — Section 37, 9

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High Courts09 Sept 1963

Ram Kali Vs A.C. Agarwal and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 518 : (1964) CriLJ 722 : (1964) 1 ILR (P&H) 575

Constitution of India, 1950 — Article 14

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High Courts06 Sept 1963Dismissed

Shri Gian Chand Vs Ch. Harphool Singh

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0047

Delhi and Ajmer Rent Control Act, 1952 — Section 8

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High Courts06 Sept 1963Allowed

Messrs. Anand Stores Vs Shrimati Prabhat Sharma

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0011

Delhi Rent Control Act, 1958 — Section 9

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High Courts04 Sept 1963

The State of Punjab and Another Vs Bhagat Ram Kirpa Ram

Punjab And Haryana At Chandigarh · AIR 1964 P&H 116 : (1964) 1 ILR (P&H) 318

Arbitration Act, 1940 — Section 37 , 41Limitation Act, 1963 — Article 181Lunacy Act, 1912 — Section 88, 88(2), 89

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High Courts03 Sept 1963

Harbans Singh and Others Vs The Pepsu Land Commission and Another

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 455

Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32D, 32K, 32K(1), 32K(4)Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 30, 31, 31(4)

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High Courts03 Sept 1963Allowed

Harbans Singh and Others Vs The Pepsu Land Commission and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 455

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1963Dismissed

Jai Bhagwan Sharma and Another Vs Matu Ram and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 135 : (1963) 65 PLR 1090

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1963

Jai Bhagwan Sharma and Another Vs Matu Ram Bhola Ram and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 135 : (1963) 65 PLR 1090

Companies Act, 1862 — Section 51Punjab Municipal Election Rules, 1952 — Rule 3(2), 3(3), 8LPunjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4(2)

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High Courts02 Sept 1963Allowed