COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,353 of 4,611

High Courts12 May 1969Dismissed

Financial Commissioner and Others Vs Kela Devi and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 167

Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 10A, 10B, 19C, 19C(1), 9(1)Punjab Security of Land Tenures Rules, 1956 — Rule 20A, 20B, 20B(1), 20B(2), 20C

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High Courts12 May 1969Dismissed

Financial Commissioner, Haryana Vs Shrimati Kala Devi and another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 167

Punjab Security of Land Tenures Act, 1953 — Section 10A(b)

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High Courts09 May 1969

Pal Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 73

Constitution of India, 1950 — Article 14, 16, 226, 311

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High Courts09 May 1969Dismissed

The Sohna Stone Crushing Production Industrial Cooperative Society Ltd. and Others Vs The Secretary to Government of Haryana and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 161

Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 48, 5(1), 5(2), 5(3), 5(4)

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High Courts09 May 1969Allowed

Hindustan Commercial Bank Ltd., Amritsar Vs Sohanlal Gagu Mal and Another

Punjab And Haryana At Chandigarh · AIR 1970 P&H 67 : (1969) 2 ILR (P&H) 589

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Contract Act, 1872 — Section 128Transfer of Property Act, 1882 — Section 96

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High Courts09 May 1969Dismissed

The Sohna Stone Crushing Production Industrial Co-Operative Societies Ltd. and others Vs The Secretary to Government of Haryana Local Govt. Department and others

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 161

Punjab Municipal Act, 1911 — Section 5(3)

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High Courts09 May 1969Dismissed

Krishan Gopal Vs Lekh Raj

Punjab And Haryana At Chandigarh · (1969) RCR(Rent) 626

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High Courts09 May 1969Allowed

O.P. Gupta and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0008

Constitution of India, 1950 — Article 216, 227

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High Courts08 May 1969Allowed

Dhup Singh, Kanungo, and others Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0051

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High Courts08 May 1969Dismissed

Banta Singh and another Vs Smt. Harbhajan Kaur and others

Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0047

Punjab Pre-emption Act, 1913 — Section 22

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High Courts07 May 1969Dismissed

Kartar Singh Vs Chetin Singh

Punjab And Haryana At Chandigarh · (1969) 05 P&H CK 0050

Civil Procedure Code, 1908 (CPC) — Section 153

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High Courts07 May 1969

Sarwan Singh and Others Vs Dhan Kaur and Another

Punjab And Haryana At Chandigarh · AIR 1971 P&H 323 : (1971) 1 ILR (P&H) 158

Hindu Succession Act, 1956 — Section 18

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High Courts07 May 1969Dismissed

Kartar Singh and Others Vs The Punjab State Electricity Board and Another

Punjab And Haryana At Chandigarh · (1971) 1 ILR (P&H) 255

Constitution of India, 1950 — Article 14, 226, 227Electricity (Supply) (Amendment) Act, 1966 — Section 11Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(2), 49(3), 49(4)

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High Courts06 May 1969