COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 15 of 24

High Courts23 May 1963Allowed

Lakhi Ram Vs Sagar Chand and another

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 864 : (1963) 65 PLR 691

East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(1), 15(5), 21Punjab General Clauses Act, 1898 — Section 22Punjab Urban Rent Restriction Act, 1941 — Section 10, 12, 13, 15, 4

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High Courts22 May 1963Dismissed

Bhajan Lal and another Vs The Financial Commissioner, Punjab and another

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0028

Punjab Security of Land Tenures Act, 1953 — Section 16, 18, 2, 4, 8

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High Courts21 May 1963Allowed

Municipal Corporation of Delhi Vs Intazar-Ud-Din

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0069

Prevention of Food Adulteration Act, 1954 — Section 7

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High Courts21 May 1963Dismissed

Chanan Shah Vs The State

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0057

Punjab Excise Act, 1914 — Section 61

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High Courts21 May 1963

Bir Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 852 : (1963) 65 PLR 961

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands (Amendment) Act, 1959 — Section 32FF, 32KK, 4A

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High Courts21 May 1963

State Vs Parbhu Singh and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 325 : (1964) CriLJ 199

Constitution of India, 1950 — Article 20Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Evidence Act, 1872 — Section 119, 139, 27

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High Courts21 May 1963Dismissed

Bir Singh and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 30

Constitution of India, 1950 — Article 226, 227

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High Courts20 May 1963

Harbhajan Singh Vs Smt. Brij Balab Kaur

Punjab And Haryana At Chandigarh · AIR 1964 P&H 359 : (1964) 66 PLR 204

Contract Act, 1872 — Section 17Hindu Marriage Act, 1955 — Section 12, 12(1), 5

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High Courts20 May 1963Dismissed

Mool Chand Vs Rulia Ram Panna Lal and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 516 : (1963) 2 ILR (P&H) 833

Representation of the People Act, 1951 — Section 123(1), 79, 82

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High Courts20 May 1963Dismissed

Harbhajan Singh Vs Shrimati Brij Balab

Punjab And Haryana At Chandigarh · AIR 1964 P&H 359 : (1964) 66 PLR 204

Hindu Marriage Act, 1955 — Section 12

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High Courts19 May 1963Dismissed

The State Vs Kartar Singh

Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0066

Punjab Excise Act, 1914 — Section 24, 61, 61(1)(a), 61(i)(a)

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High Courts17 May 1963Allowed

Ganpat Vs Jagmal and others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 808 : (1963) 65 PLR 652

Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 18, 2, 5, 6

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High Courts17 May 1963

Mohan Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 801

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32K, 32K(1)

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High Courts17 May 1963Allowed

Ganpat Vs Jagmal and Others

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 808 : (1963) 65 PLR 652

Constitution of India, 1950 — Article 226, 227East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 2Punjab Security of Land Tenures (Amendment and Validation) Act, 1962 — Section 10, 2, 3, 4, 5

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High Courts16 May 1963Dismissed