High Courts10 Dec 1963Dismissed
Dasondha Singh and others Vs Shadi Ram and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 336 : (1964) 66 PLR 782
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,456 of 4,611
High Courts10 Dec 1963
Dalip Singh Hazara Singh Vs Financial Commissioner and Secretary to Government and Others
Punjab And Haryana At Chandigarh · (1964) 66 PLR 427
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 43Punjab Tenancy Act, 1887 — Section 4(5)
High Courts10 Dec 1963
Dasondha Singh Teja Singh and Others Vs Shadi Ram Sardha Ram and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 336 : (1964) 66 PLR 782
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 , Order 22 Rule 9Limitation Act, 1963 — Article 177, 5
High Courts10 Dec 1963
The State of Punjab and Others Vs Gurcharan Singh Nahar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 370 : (1964) 2 ILR (P&H) 22
Delhi Liquor Licence Rules, 1976 — Rule 1Limitation Act, 1963 — Section 5Motor Vehicles (East Punjab) (Amendment) Act, 1948 — Section 11
High Courts10 Dec 1963Dismissed
Dalip Singh Vs The Financial Commissioner and Secretary To Government Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 369
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43
High Courts09 Dec 1963Dismissed
The Management of Delhi, Transport Under-Taking Vs The Industrial Tribunal, Delhi and Another
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0011
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts06 Dec 1963Allowed
Sampuran Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 11
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32B, 32BB, 32BB(1), 32BB(2)
High Courts05 Dec 1963
Raghbir Singh Vs Shambu Datt and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 320
Limitation Act, 1963 — Section 12, 12(2)
High Courts04 Dec 1963Dismissed
The Narang Bank of India Vs The Jagatjit Distilling and Allied Industries Ltd.
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0046
Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(2)
High Courts03 Dec 1963Dismissed
Amar Nath Vs Brij Bushan
Punjab And Haryana At Chandigarh · AIR 1964 P&H 443 : (1964) 66 PLR 535
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts03 Dec 1963Dismissed
Bhagwan Hotel Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 319
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11, 4, 5, 6
High Courts03 Dec 1963
Firm Buta Mal Dev Raj Vs Chanan Mal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 270 : (1964) 1 ILR (P&H) 872
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Partnership Act, 1932 — Section 69, 69(1), 69(2)
High Courts03 Dec 1963
Amar Nath Sita Ram Vs Brij Bhushan Madhusudan Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 443 : (1964) 66 PLR 535
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96 , 96(3)
High Courts03 Dec 1963
Satya Dev Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 878
Constitution of India, 1950 — Article 226Punjab Municipal (General) Rules, 1979 — Rule 1(1)Punjab Municipal Act, 1911 — Section 16, 16(1), 16(2), 189, 199
High Courts02 Dec 1963Allowed
Krishan Lal Chopra Vs Panna Lal and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 863
Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(6), 16(4), 19
High Courts02 Dec 1963Dismissed
Pyara Singh Vs Mahant Gurmukh Das and Another
Punjab And Haryana At Chandigarh · (1963) 12 P&H CK 0034
High Courts02 Dec 1963Allowed
Kishan Lal Chopra Vs Shri Panna Lal and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 863
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts02 Dec 1963
Sohan Lal Kirpa Ramnad Ors. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 212 : (1964) 2 ILR (P&H) 501
High Courts02 Dec 1963Dismissed
Gobinda Vs Arjan and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 858
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Punjab Pre-emption (Amendment) Act, 1960 — Section 15, 15(1), 152
High Courts30 Nov 1963
Sewa Singh Ladha Singh Vs Manager, Indian Hume Pipe Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1964 P&H 512
Workmens Compensation Act, 1923 — Section 4, 4(1)