CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,344 of 4,611

High Courts01 Dec 1969Dismissed

Sehaj Ram and Others Vs Sorti and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 361

Punjab Village Common Lands (Regulation) Act, 1953 — Section 2, 2(3), 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4(2)Specific Relief Act, 1963 — Section 42
Read judgment
High Courts01 Dec 1969Allowed

Nazar Singh Vs Munshi Singh

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 292

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 21 Rule 2(3), 151
Read judgment
High Courts27 Nov 1969Allowed

Ram Chand Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 184 : (1970) 72 PLR 231

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226 , 227Punjab Security of Land Tenures Act, 1953 — Section 24
Read judgment
High Courts18 Nov 1969Allowed

Hardyal Vs State of Punjab

Punjab And Haryana At Chandigarh · (1971) 2 ILR (P&H) 255

Arbitration Act, 1940 — Section 28, 28(1), 28(2), 3, 30Arbitration Rules, 1940 — Rule 3, 8
Read judgment