CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,359 of 4,611

High Courts11 Feb 1969

Prem Chand Ram Lal Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1971 P&H 50

Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 18(1), 18(2), 24, 29Punjab Agricultural Produce Markets Act, 1939 — Section 23, 28, 43, 6(3)
Read judgment
High Courts11 Feb 1969Allowed

Gian Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 387

Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 8, 9, 9(3)Chandigarh (Sale of Sites) Rules, 1952 — Rule 16, 17Constitution of India, 1950 — Article 19(1)
Read judgment
High Courts06 Feb 1969

Kundan Singh Vs Kabul Singh and Others

Punjab And Haryana At Chandigarh · AIR 1969 P&H 352 : (1969) 1 ILR (P&H) 616

Registration of Electors Rules, 1960 — Rule 30Representation of the People (Amendment) Act, 1966 — Section 10Representation of the People Act, 1950 — Section 16, 17, 18, 19, 20
Read judgment
High Courts31 Jan 1969Dismissed

Mangat Rai Vs Ved Parkash

Punjab And Haryana At Chandigarh · (1970) 2 ILR (P&H) 319 : (1969) RCR(Rent) 96

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 8East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 4Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2), 17
Read judgment