High Courts27 Aug 1963Dismissed
Chaman Lal Vs Kakha Ram
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0023
East Punjab Urban Rent Restriction Act, 1949 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 11 of 24
High Courts27 Aug 1963
Amin Lal Bala Ram Vs Hunne Mal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 213 : (1964) 1 ILR (P&H) 435
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 23 Rule 1, Order 6 Rule 17Representation of the People Act, 1951 — Section 116A, 117, 32, 38, 79
High Courts27 Aug 1963Dismissed
The State of Punjab and Another Vs Sadda Ram and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 431
Punjab New Capital (Periphery) Control Act, 1952 — Section 11, 11(1), 12, 12(1), 12(2)
High Courts27 Aug 1963
Ganga Ram and Others Vs Shiv Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 260 : (1964) 1 ILR (P&H) 555 : (1964) 66 PLR 251
Civil Procedure Code, 1882 — Section 211 , 214Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1), Order 21 Rule 35, Order 21 Rule 35(2), Order 21 Rule 36, 151Punjab Security of Land Tenures (Amendment) Act, 1959 — Section 17A, 17A(1), 17A(2)
High Courts26 Aug 1963
Mehar Chand Pohlo Ram and Another Vs The State
Punjab And Haryana At Chandigarh · (1964) CriLJ 606
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts23 Aug 1963
Md. Hanif and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0037
Industries (Development and Regulation) Act, 1951 — Section 15, 16, 18A
High Courts23 Aug 1963
Net Ram Vs Election Commission and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 418
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 13Punjab High Court Rules and Orders — Rule 3
High Courts22 Aug 1963
Hafiz Mohd. Sayeed Vs Hakim Haji Abdul Hamid
Punjab And Haryana At Chandigarh · AIR 1964 P&H 218
Administration of Evacuee Property Act, 1950 — Section 48
High Courts22 Aug 1963Allowed
Banarsi Dass Aggarwal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0010
Punjab General Sales Tax Act, 1948 — Section 11(6)
High Courts22 Aug 1963Dismissed
Kanshi Ram and Others Vs Bodh Ram and Others
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0001
High Courts21 Aug 1963
Sardarni Lilawati and Others Vs Sovinder Singh and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 410 : (1964) 66 PLR 8
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10
High Courts21 Aug 1963
Sardarni Lilawati and Others Vs S. Sovinder Singh, S. Jawala Ram Singh and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 410 : (1964) 66 PLR 8
Civil Procedure Code, 1908 (CPC) — Section 35, 48Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 16, 2(6), 2(9), 25Punjab Relief of Indebtedness Act, 1934 — Section 11, 17, 7, 7(1), 7(2)
High Courts20 Aug 1963Dismissed
Harnam Singh Vs Dalip Singh and Another
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0026
Evidence Act, 1872 — Section 68
High Courts20 Aug 1963
The State of Punjab and Others Vs Sant Singh Dewa Singh
Punjab And Haryana At Chandigarh · AIR 1964 P&H 480
Constitution of India, 1950 — Article 226, 311(1)States Reorganisation Act, 1956 — Section 116, 116(1)
High Courts19 Aug 1963
Hari Dass Vs Hukmi
Punjab And Haryana At Chandigarh · AIR 1965 P&H 254 : (1964) 1 ILR (P&H) 166
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 13, 19, 19(1), 372Hindu Succession Act, 1956 — Section 14
High Courts19 Aug 1963Allowed
Bhim Sen-Walaiti Ram Vs The Collector of Delhi and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 548
Delhi Liquor Licence Rules, 1976 — Rule 5.34Punjab Excise Act, 1914 — Section 34(2), 60
High Courts14 Aug 1963
Regional Provident Fund Commissioner and Another Vs Free India Industries and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 85 : (1964) 1 ILR (P&H) 307
Constitution of India, 1950 — Article 14, 19, 226, 227, 31Criminal Procedure Code, 1898 (CrPC) — Section 561AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14, 16, 5
High Courts09 Aug 1963Dismissed
Amar Nath Vs Shrimati Surinder Kaur and Others
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0009
Delhi and Ajmer Rent Control Act, 1952 — Section 15
High Courts09 Aug 1963
Satya Dev Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0008
Punjab Municipal Act, 1911 — Section 16(1)
High Courts09 Aug 1963Dismissed
Shri Tara Chand Malik Vs Mrs. G.J.D. Silva
Punjab And Haryana At Chandigarh · (1963) 08 P&H CK 0002
Delhi Rent Control Act, 1958 — Section 15(7)