COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 13 of 24

High Courts26 Jul 1963

Green Hotel and Restaurant, Registered Vs The Assessing Authority and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 391

Constitution of India, 1950 — Article 14, 226Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3, 7Punjab General Sales Tax Act, 1948 — Section 16, 23(1), 6, 6(1), 6(2)

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High Courts25 Jul 1963Dismissed

Tek Chand Vs The Union of India and Others

Punjab And Haryana At Chandigarh · (1963) 07 P&H CK 0022

Constitution of India, 1950 — Article 226

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High Courts25 Jul 1963Dismissed

Gurbachan Singh and Others Vs Mohinder Singh

Punjab And Haryana At Chandigarh · (1963) 07 P&H CK 0008

Punjab Security of Land Tenures Act, 1953 — Section 17A

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High Courts24 Jul 1963

Mt. Bhago Vs Deep Chand Harphul and Others

Punjab And Haryana At Chandigarh · (1964) 66 PLR 141

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Jul 1963Dismissed

Tirlok Chand Vs Ram Kishan Dass

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 28

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(2), 15, 15(1)Transfer of Property Act, 1882 — Section 106

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High Courts24 Jul 1963Allowed

Mst. Bhago Vs Deep Chand and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 187

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts19 Jul 1963Dismissed

Tilak Raj Vs B.L. Verma and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 24

Partnership Act, 1932 — Section 19, 22, 25, 26, 27

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High Courts19 Jul 1963

Netar Pal Jhuna Mal Vs The State

Punjab And Haryana At Chandigarh · AIR 1964 P&H 397 : (1964) CriLJ 335

Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 120B, 302Arms Act, 1959 — Section 20

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High Courts19 Jul 1963

Chanan Dass Mulchand Vs Shrimati Tana Devi and Others

Punjab And Haryana At Chandigarh · (1963) 07 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 91, 92

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High Courts18 Jul 1963

Shri Kidar Nath Vs Punjab Government and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 285 : (1964) 1 ILR (P&H) 377

Business of the Government of Punjab Rules, 1983 — Rule 31Constitution of India, 1950 — Article 166, 226, 227, 229, 229(2)Government of India Act, 1935 — Section 241, 242(4), 276

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High Courts17 Jul 1963Dismissed