COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,459 of 4,611

High Courts11 Nov 1963Dismissed

Hartej Bahadur Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 736

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16, 16A, 25, 26, 7Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 43(1)

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High Courts09 Nov 1963Allowed

Mohan Lall Aggarwal Vs Gian Singh

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 545

Delhi Rent Control Act, 1958 — Section 13, 50

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High Courts08 Nov 1963

Mst. Chahi Devi and Others Vs Jita

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0050

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 Nov 1963Dismissed

Ganga Bishan Vs Puran Singh

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0030

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High Courts08 Nov 1963

Ram Chander and Others Vs Dalip and Others

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0002

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High Courts07 Nov 1963Allowed

Lajwanti Vs The Punjab State

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0039

East Punjab Urban Rent Restriction Act, 1949 — Section 4

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High Courts07 Nov 1963Dismissed

Municipal Corporation of Delhi Vs Ganesh Das

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0038

Punjab Municipal Act, 1911 — Section 86

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High Courts07 Nov 1963

Didar Singh Nihala and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1964 P&H 321 : (1964) CriLJ 197

Penal Code, 1860 (IPC) — Section 300, 304, 323, 34

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High Courts07 Nov 1963

Shrimati Shanti Devi Vs Satya Pal and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 289

Limitation Act, 1963 — Section 14, 2(7), 5

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High Courts07 Nov 1963

Kaku Singh and Others Vs Kapur Singh and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 479 : (1964) 66 PLR 241

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts06 Nov 1963

Smt. Kishan Devi Vs Delhi Development Authority

Punjab And Haryana At Chandigarh · AIR 1964 P&H 384 : (1964) 1 ILR (P&H) 722 : (1964) 66 PLR 418

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19(5), 19(6)Land Acquisition Act, 1894 — Section 9

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High Courts06 Nov 1963Dismissed

Shrimati Krishan Devi Vs Delhi Dvelopment Authority, New Delhi

Punjab And Haryana At Chandigarh · AIR 1964 P&H 384 : (1964) 1 ILR (P&H) 722 : (1964) 66 PLR 418

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High Courts05 Nov 1963

Gurdial Singh Kehar Singh and Others Vs Kartar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 141

Registration Act, 1866 — Section 17(1), 17(2)

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High Courts05 Nov 1963Dismissed

Vidya Prakash Puri Vs Roshan Lal Malhotra and Others

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0017

Arbitration Act, 1940 — Section 14

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High Courts05 Nov 1963Allowed

Baroo Mal alias Biru Ram, and others Vs The Nabha Co-Operative Marketing Union Ltd. Nabha

Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0008

Contract Act, 1872 — Section 213

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High Courts31 Oct 1963

Teja Singh and Another Vs Jagat Singh and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 403

Hindu Succession Act, 1956 — Section 14, 14(1), 15

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High Courts31 Oct 1963

Jodha Mal Ghungar Mal and Others Vs Commissioner of Income Tax, Simla (Punjab)

Punjab And Haryana At Chandigarh · AIR 1965 P&H 257 : (1964) 53 ITR 655

Income Tax Act, 1961 — Section 26Partnership Act, 1932 — Section 19

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High Courts30 Oct 1963Dismissed

Bachan Singh and Another Vs Darbara Singh and Another

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0015

Punjab Pre-emption Act, 1913 — Section 30

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High Courts29 Oct 1963Allowed

Union of India Vs Girdhari Lal

Punjab And Haryana At Chandigarh · AIR 1964 P&H 334 : (1964) 66 PLR 479

Limitation Act, 1963 — Section 19

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High Courts29 Oct 1963

Union of India (UOI) Vs Girdhari Lal

Punjab And Haryana At Chandigarh · AIR 1964 P&H 334 : (1964) 66 PLR 479

Limitation Act, 1963 — Article 31, 19

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