High Courts21 Nov 1963Dismissed
Ramchand Prabh Dial Vs Tulsi Ram Gupala and another
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0012
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 4 of 24
High Courts21 Nov 1963Dismissed
Shri Harchand Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0005
Punjab Security of Land Tenures Act, 1953 — Section 2(5a)
High Courts20 Nov 1963Allowed
H.L. Jain Vs Punjab State
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 816
Arbitration Act, 1940 — Section 13, 14(1), 15, 16, 16(1)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Nov 1963
Karamjit Kaur Vs The Punjab University
Punjab And Haryana At Chandigarh · AIR 1964 P&H 327 : (1964) 66 PLR 674
Constitution of India, 1950 — Article 226, 227Punjab University Act, 1947 — Section 31Punjab University Regulations — Regulation 12, 19
High Courts20 Nov 1963Dismissed
Sewa Singh Vs The Manager, The Indian Hume Pipe Company Ltd. Rajpura
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0016
Workmens Compensation Act, 1923 — Section 4
High Courts19 Nov 1963Allowed
Pritam Singh and Others Vs Raja Ram and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 363
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)(b)(i)
High Courts19 Nov 1963Dismissed
Harnam Singh Vs Tirath Singh
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 798
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 225Representation of the People Act, 1951 — Section 116A, 116A(5), 30, 31, 33
High Courts19 Nov 1963
Pritam Singh and Jiwan Singh and Others Vs Raja Ram and Kalu Ram and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 793 : (1964) 66 PLR 289
Delhi and Ajmer Rent Control Act, 1952 — Section 13Transfer of Property Act, 1882 — Section 109
High Courts19 Nov 1963
Manjit Singh and Others Vs The Superintending Engineer and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 464 : (1964) 66 PLR 495
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 20, 3(1), 3(2)
High Courts19 Nov 1963
Har Govind Vs Paloo Ram and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 409
Constitution of India, 1950 — Article 226
High Courts19 Nov 1963Dismissed
Manjit Singh and Others Vs The Superintending Engineer Upper Bari Doab Circle, Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 464 : (1964) 66 PLR 495
Constitution of India, 1950 — Article 227
High Courts18 Nov 1963Dismissed
Resham Lal Vs Election Commissiomer, Ferozepore and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0051
High Courts18 Nov 1963
Smt. Aruna Rani Vs District Board and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 383 : (1964) 1 ILR (P&H) 787
Constitution of India, 1950 — Article 226, 246, 276(1), 276(2)Punjab District Boards Act, 1883 — Section 120, 30
High Courts18 Nov 1963
Gurbax Singh Mehar Singh Vs District Magistrate, Sangrur and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 372 : (1964) CriLJ 332
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366, 368, 376
High Courts15 Nov 1963Dismissed
Raghbir Vs Roshan Lal and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts14 Nov 1963Dismissed
Shri Nemi Chand Jain Vs The Financial Commissioner, Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0031
Punjab Security of Land Tenures Act, 1953 — Section 2(8)
High Courts14 Nov 1963
Darshan Singh Ch. Surjan Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 354
Constitution of India, 1950 — Article 311, 311(2)
High Courts14 Nov 1963
Nemi Chand Jain Vs Financial Commissioner and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 373 : (1964) 1 ILR (P&H) 780 : (1964) 66 PLR 278
Constitution of India, 1950 — Article 226Punjab Alienation of Land Act, 1900 — Section 2(3)Punjab Security of Land Tenures Act, 1953 — Section 2(8)
High Courts13 Nov 1963Allowed
Pritam Singh Vs The State
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0063
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts13 Nov 1963Allowed
Waryam Singh Vs The Collector Agrarian Reforms and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 767
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 2(1), 32KPepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 5