High Courts16 Dec 1963Allowed
Agya Ram and Another Vs Atma Ram and Others
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 2 of 24
High Courts13 Dec 1963
Jugal Kishore Gupta Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 528
Constitution of India, 1950 — Article 226, 311
High Courts13 Dec 1963
Punjab State and Another Vs Chander Bhan Harbhajan Lal and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 424
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 30
High Courts12 Dec 1963
Kesho Ram Kale Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 307
Constitution of India, 1950 — Article 19, 19(1), 352, 358Defence of India Act, 1939 — Section 2, 3, 3(1), 3(2)Defence of India Rules, 1962 — Rule 125(1J), 125(2), 81
High Courts12 Dec 1963
K.L. Nanda Vs The Secretary to the state of Punjab in Administrative Dept. of P.W.D.
Punjab And Haryana At Chandigarh · AIR 1964 P&H 302 : (1964) 2 ILR (P&H) 30
Constitution of India, 1950 — Article 226, 309, 320, 320(3)
High Courts11 Dec 1963Allowed
The State Vs Vasdev
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0045
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts11 Dec 1963Dismissed
Amar Nath Vs Bagga Mal
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts11 Dec 1963
Mela Singh Sohan Mal Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 332 : (1964) CriLJ 202 : (1964) 2 ILR (P&H) 142
Prevention of Food Adulteration Act, 1954 — Section 16, 25, 4, 7
High Courts10 Dec 1963Dismissed
Dasondha Singh and others Vs Shadi Ram and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 336 : (1964) 66 PLR 782
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts10 Dec 1963
Dalip Singh Hazara Singh Vs Financial Commissioner and Secretary to Government and Others
Punjab And Haryana At Chandigarh · (1964) 66 PLR 427
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 43Punjab Tenancy Act, 1887 — Section 4(5)
High Courts10 Dec 1963
Dasondha Singh Teja Singh and Others Vs Shadi Ram Sardha Ram and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 336 : (1964) 66 PLR 782
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 , Order 22 Rule 9Limitation Act, 1963 — Article 177, 5
High Courts10 Dec 1963
The State of Punjab and Others Vs Gurcharan Singh Nahar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 370 : (1964) 2 ILR (P&H) 22
Delhi Liquor Licence Rules, 1976 — Rule 1Limitation Act, 1963 — Section 5Motor Vehicles (East Punjab) (Amendment) Act, 1948 — Section 11
High Courts10 Dec 1963Dismissed
Dalip Singh Vs The Financial Commissioner and Secretary To Government Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 369
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43
High Courts09 Dec 1963Dismissed
The Management of Delhi, Transport Under-Taking Vs The Industrial Tribunal, Delhi and Another
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0011
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts06 Dec 1963Allowed
Sampuran Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 11
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32B, 32BB, 32BB(1), 32BB(2)
High Courts05 Dec 1963
Raghbir Singh Vs Shambu Datt and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 320
Limitation Act, 1963 — Section 12, 12(2)
High Courts04 Dec 1963Dismissed
The Narang Bank of India Vs The Jagatjit Distilling and Allied Industries Ltd.
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0046
Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(2)
High Courts03 Dec 1963Dismissed
Amar Nath Vs Brij Bushan
Punjab And Haryana At Chandigarh · AIR 1964 P&H 443 : (1964) 66 PLR 535
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts03 Dec 1963Dismissed
Bhagwan Hotel Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 319
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11, 4, 5, 6
High Courts03 Dec 1963
Firm Buta Mal Dev Raj Vs Chanan Mal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 270 : (1964) 1 ILR (P&H) 872
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Partnership Act, 1932 — Section 69, 69(1), 69(2)