COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,461 of 4,611

High Courts10 Oct 1963Dismissed

The Excise and Taxation Commissioner and Another Vs Shiv Ram and Another

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 622

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 6(1)

High Courts10 Oct 1963Dismissed

Director of Industries, Punjab, Chandigarh Vs Raj Kumar

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0006

High Courts09 Oct 1963

Angat Singh and Narain Singh Vs Dhan Kaur

Punjab And Haryana At Chandigarh · AIR 1964 P&H 393

Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 19(2), 4

High Courts09 Oct 1963

Chuni Lal Mansa Ram and Others Vs Ratti Ram Shiv Narain and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 340 : (1965) CriLJ 240

Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 137, 138, 139

High Courts08 Oct 1963Dismissed

Pritam Singh Vs The State

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0016

Punjab Excise Act, 1914 — Section 61(1)(c)

High Courts07 Oct 1963Dismissed

Somti Parkash Vs Natha and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 449

Transfer of Property Act, 1882 — Section 111(g)

High Courts07 Oct 1963

Somti Parkash Lakshmi Narain Songhi Vs Natha Baga and Another

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 616 : (1964) 66 PLR 231

Transfer of Property Act, 1882 — Section 111

High Courts07 Oct 1963Allowed

R.C. Shaida Vs The Municipal Corporation of Delhi and another

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0007

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts04 Oct 1963

S.G. Jaisinghan Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0029

Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 1, 3, 3(3)Constitution of India, 1950 — Article 14, 15, 16, 16(1), 226Income Tax (Amendment) Act, 1939 — Section 6

High Courts04 Oct 1963

Jaswant Sugar Mills Ltd. and Another Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1964 P&H 192

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3, 37(1), 37(2), 38Constitution of India, 1950 — Article 14, 19(1), 31(2), 32

High Courts01 Oct 1963Dismissed

Lachhmi Narain and Others Vs The Financial Commissioner, Punjab, and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 607

Punjab Security of Land Tenures Act, 1953 — Section 10A, 10A(a), 10A(b), 18, 18(1)

High Courts01 Oct 1963Dismissed

Lachhmi Narain and Others Vs The Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 607

Punjab Security of Land Tenures Act, 1953 — Section 10A, 18, 18(1), 19A, 19C

High Courts01 Oct 1963Dismissed

Aziz Ahmed Vs Mst. Zetoo Begum

Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0004

Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)

High Courts30 Sept 1963Dismissed

Rajindar Kaur and Others Vs Daropdi and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 602

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

High Courts30 Sept 1963Dismissed

Banwari Lal Vs Messrs. Banarsi Dass Krishan Kumar

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0026

East Punjab Urban Rent Restriction Act, 1949 — Section 4

High Courts26 Sept 1963Dismissed

Parma Nand Vs Shrimati Ram Lubhai

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0045

East Punjab Urban Rent Restriction Act, 1949 — Section 2(c)

High Courts26 Sept 1963Allowed

Jagan Nath Vs Shri Arjan Singh Kalsi and Others

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0044

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

High Courts26 Sept 1963

Jaimal Singh and Another Vs Smt. Gini Devi

Punjab And Haryana At Chandigarh · AIR 1964 P&H 99 : (1964) 1 ILR (P&H) 516

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(15)East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)

High Courts26 Sept 1963Dismissed

Mst. Ranjit Kaur and Others Vs Harbel Singh

Punjab And Haryana At Chandigarh · AIR 1964 P&H 103 : (1963) 65 PLR 1023

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 4East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts26 Sept 1963

Dwarka Dass Vs The State

Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0002

Opium Act, 1878 — Section 9