High Courts20 Dec 1963Allowed
Ram Saran and Others Vs Shri Harbhajan Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 62 : (1964) 66 PLR 377
Delhi Rent Control Act, 1958 — Section 2(i)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,455 of 4,611
High Courts20 Dec 1963Dismissed
Charan Singh Vs The Anand Finance Private Ltd., Delhi, and another
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0026
Constitution of India, 1950 — Article 227
High Courts20 Dec 1963
Hira Singh and Another Vs Darbara Singh and Others
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0003
High Courts20 Dec 1963
Bhola and Others Vs Jhundoo and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 413
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 47Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7 , 7APunjab Land Revenue Act, 1887 — Section 2
High Courts19 Dec 1963Dismissed
Durga Swaroop Bhatnagar Vs Murari Lal
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 53 : (1964) 66 PLR 586
Civil Procedure Code, 1908 (CPC) — Section 105Delhi Rent Control Act, 1958 — Section 14, 15(2), 38, 39, 43Delhi Rent Control Rules, 1959 — Rule 23
High Courts19 Dec 1963Dismissed
Shri Durga Swaroop Vs Murari Lal
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 53 : (1964) 66 PLR 586
Delhi Rent Control Act, 1958 — Section 14
High Courts19 Dec 1963
Deep Chand and Another Vs Additional Director, Consolidation of Holdings, Punjab, Jullundur, and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 665
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3
High Courts18 Dec 1963Dismissed
Seth Chiranji Lal Jaiporia Vs Shri Hardwari Lal and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 321 : (1965) 67 PLR 24
Partition Act, 1893 — Section 2
High Courts18 Dec 1963Dismissed
Seth Chiranji Lal Jaiporia Vs Hardwari Lal and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 321 : (1965) 67 PLR 24
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Dec 1963Dismissed
Gurbax Singh Vs Mohd. Shafi and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 902
Criminal Procedure Code, 1898 (CrPC) — Section 145Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 4(5), 9
High Courts17 Dec 1963
Timber Traders Association, Pathankot Vs District Board, Gurdaspur
Punjab And Haryana At Chandigarh · AIR 1965 P&H 97
Constitution of India, 1950 — Article 301, 303, 304, 304(b), 305
High Courts16 Dec 1963Dismissed
The State of Punjab and Another Vs Nauhar Singh and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 38
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 23, 4, 4(1), 4(2)
High Courts16 Dec 1963Allowed
Agya Ram and Another Vs Atma Ram and Others
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89
High Courts13 Dec 1963
Jugal Kishore Gupta Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 528
Constitution of India, 1950 — Article 226, 311
High Courts13 Dec 1963
Punjab State and Another Vs Chander Bhan Harbhajan Lal and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 424
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 30
High Courts12 Dec 1963
Kesho Ram Kale Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 307
Constitution of India, 1950 — Article 19, 19(1), 352, 358Defence of India Act, 1939 — Section 2, 3, 3(1), 3(2)Defence of India Rules, 1962 — Rule 125(1J), 125(2), 81
High Courts12 Dec 1963
K.L. Nanda Vs The Secretary to the state of Punjab in Administrative Dept. of P.W.D.
Punjab And Haryana At Chandigarh · AIR 1964 P&H 302 : (1964) 2 ILR (P&H) 30
Constitution of India, 1950 — Article 226, 309, 320, 320(3)
High Courts11 Dec 1963Allowed
The State Vs Vasdev
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0045
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts11 Dec 1963Dismissed
Amar Nath Vs Bagga Mal
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts11 Dec 1963
Mela Singh Sohan Mal Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 332 : (1964) CriLJ 202 : (1964) 2 ILR (P&H) 142
Prevention of Food Adulteration Act, 1954 — Section 16, 25, 4, 7