COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,349 of 4,611

High Courts16 Sept 1969Dismissed

Raj Kumar Vs The Vice-Chancellor and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 579

Civil Procedure Code, 1908 (CPC) — Section 151Punjabi University Calendar Ordinance — Ordinance 28, Ordinance 29, Ordinance 3, Ordinance 4, Ordinance 5

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High Courts15 Sept 1969Dismissed

Parkash Chander Batra and and Another Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 573

Constitution of India, 1950 — Article 226, 227Municipal Act — Section 27, 36Punjab Municipal (Executive Officer) Act, 1931 — Section 1, 1(2), 3, 3(1), 3(4)

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High Courts12 Sept 1969Dismissed

M/S Rajdhani Enterprises Vs Haryana Financial Corporation and another

Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0038

State Financial Corporations Act, 1951 — Section 31

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High Courts12 Sept 1969

Lilawati and Others Vs Firm Ram Dhari Suraj Bhan and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 87

Transfer of Property Act, 1882 — Section 11

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High Courts12 Sept 1969Allowed

Gain Singh and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0010

Criminal Procedure Code, 1898 (CrPC) — Section 133

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High Courts12 Sept 1969Dismissed

Rajdhani Enterprises (Pvt.) Ltd. Vs Haryana Financial Corporation and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 567

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 2State Financial Corporations Act, 1951 — Section 31, 32(2), 32(4), 32(5), 32(7)

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High Courts12 Sept 1969Allowed

Madan Singh Vs Regional Transport Authority, Jullundur and others

Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0003

Constitution of India, 1950 — Article 226

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High Courts11 Sept 1969Allowed

Narinder Nath Vs Babu Ram

Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 939

East Punjab Urban Rent Restriction Act, 1949 — Section 132

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High Courts10 Sept 1969Dismissed

Tipper Chand Dhanpat Vs Matu Ram and Others

Punjab And Haryana At Chandigarh · AIR 1970 P&H 273 : (1971) 1 ILR (P&H) 655

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 7 Rule 11, 107, 149

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High Courts10 Sept 1969Allowed

Smt. Ram Piari Vs Piara Lal P.C.S. Divisional Agricultural Officer, Patiala

Punjab And Haryana At Chandigarh · AIR 1970 P&H 341 : (1971) 1 ILR (P&H) 555

Hindu Marriage Act, 1955 — Section 25

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High Courts08 Sept 1969Dismissed

Amin Lal Vs Shrimati Ram Piari and other

Punjab And Haryana At Chandigarh · (1969) 09 P&H CK 0035

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High Courts08 Sept 1969

Bhagwan Dass Singla Vs Harchand Singh and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 65 : (1971) 1 ILR (P&H) 637

Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 32(5)Representation of the People Act, 1950 — Section 19

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High Courts03 Sept 1969Dismissed

Raj Mechanical Industries Vs Bhagwanti and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 535

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 24, 37, 38, 39East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 15, 17

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High Courts02 Sept 1969

Atlas Cycle Industries Ltd., Sonepat Vs P.N. Thukral and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 60

Industrial Disputes Act, 1947 — Section 2

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High Courts29 Aug 1969

Maha Singh Vs Mange and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 524

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151, 153

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High Courts29 Aug 1969Dismissed

Nathu Ram-Roshan Lal Loona Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 529

Constitution of India, 1950 — Article 19Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 2(11)Punjab Agricultural Produce Markets Act, 1961 — Section 10, 13(3), 13(3), 13(4), 2

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High Courts27 Aug 1969Allowed