High Courts28 May 1963Dismissed
Sawan Singh and others Vs Amar Nath
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0006
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,467 of 4,611
High Courts27 May 1963Allowed
Telu Ram and others Vs Chanan Singh and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0029
Civil Procedure Code, 1908 (CPC) — Section 80Redemption of Mortgages (Punjab) Act, 1913 — Section 12, 4, 5, 6, 7
High Courts27 May 1963Dismissed
Shiv Narain Vs State
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0009
Penal Code, 1860 (IPC) — Section 395, 397
High Courts24 May 1963Dismissed
Messrs. Commercial Syndicate, Fatehpuri, Delhi Vs Smt. Ram Piari and Others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0022
Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts24 May 1963Allowed
Amar Nath and others Vs The Land Acquisition Collector, Kangra, Dharam Sala and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0021
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 30
High Courts23 May 1963Allowed
Lakhi Ram Vs Sagar Chand and another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 864 : (1963) 65 PLR 691
East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(1), 15(5), 21Punjab General Clauses Act, 1898 — Section 22Punjab Urban Rent Restriction Act, 1941 — Section 10, 12, 13, 15, 4
High Courts22 May 1963Dismissed
Bhajan Lal and another Vs The Financial Commissioner, Punjab and another
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0028
Punjab Security of Land Tenures Act, 1953 — Section 16, 18, 2, 4, 8
High Courts21 May 1963Allowed
Municipal Corporation of Delhi Vs Intazar-Ud-Din
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0069
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts21 May 1963Dismissed
Chanan Shah Vs The State
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0057
Punjab Excise Act, 1914 — Section 61
High Courts21 May 1963
Bir Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 852 : (1963) 65 PLR 961
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands (Amendment) Act, 1959 — Section 32FF, 32KK, 4A
High Courts21 May 1963Dismissed
Bir Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 30
Constitution of India, 1950 — Article 226, 227
High Courts20 May 1963
Harbhajan Singh Vs Smt. Brij Balab Kaur
Punjab And Haryana At Chandigarh · AIR 1964 P&H 359 : (1964) 66 PLR 204
Contract Act, 1872 — Section 17Hindu Marriage Act, 1955 — Section 12, 12(1), 5
High Courts20 May 1963Dismissed
Mool Chand Vs Rulia Ram Panna Lal and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 516 : (1963) 2 ILR (P&H) 833
Representation of the People Act, 1951 — Section 123(1), 79, 82
High Courts20 May 1963Dismissed
Harbhajan Singh Vs Shrimati Brij Balab
Punjab And Haryana At Chandigarh · AIR 1964 P&H 359 : (1964) 66 PLR 204
Hindu Marriage Act, 1955 — Section 12
High Courts19 May 1963Dismissed
The State Vs Kartar Singh
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0066
Punjab Excise Act, 1914 — Section 24, 61, 61(1)(a), 61(i)(a)
High Courts17 May 1963Allowed
Ganpat Vs Jagmal and others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 808 : (1963) 65 PLR 652
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 18, 2, 5, 6
High Courts17 May 1963
Mohan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 801
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32K, 32K(1)
High Courts17 May 1963Allowed
Ganpat Vs Jagmal and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 808 : (1963) 65 PLR 652
Constitution of India, 1950 — Article 226, 227East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 2Punjab Security of Land Tenures (Amendment and Validation) Act, 1962 — Section 10, 2, 3, 4, 5
High Courts16 May 1963Dismissed
Ramji Das Vs Roshan Lal
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 366 : (1963) 65 PLR 647
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts16 May 1963Dismissed
Ramji Dass Vs Roshan Lal
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 366 : (1963) 65 PLR 647
East Punjab Urban Rent Restriction Act, 1949 — Section 4, 4(5), 5