COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,488 of 4,611

High Courts27 Apr 1962Dismissed

Angrej Singh Vs Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 766

Punjab Security of Land Tenures Act, 1953 — Section 10A, 17, 18, 18(1), 2(3)Punjab Security of Land Tenures Rules, 1953 — Rule 3, 4, 5, 6Punjab Security of Land Tenures Rules, 1956 — Rule 13

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High Courts26 Apr 1962

Union of India Vs J. Ray and Sons Ltd.

Punjab And Haryana At Chandigarh · AIR 1962 P&H 520

Companies Act, 1956 — Section 446, 528, 530Constitution of India, 1950 — Article 372

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High Courts26 Apr 1962Allowed

Girdhari Lal Vs Muni Lal and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 43

Civil Procedure Code, 1908 (CPC) — Section 73

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High Courts26 Apr 1962

The Punjab Mercantile Bank Ltd., (In Liquidation), Jullundur City Vs General Typewriter Co.

Punjab And Haryana At Chandigarh · AIR 1963 P&H 205

Civil Procedure Code, 1908 (CPC) — Section 60(1)

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High Courts26 Apr 1962

Durga Dass Vs The Financial Commissioner, Revenue and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 761

Constitution of India, 1950 — Article 14, 15, 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 51United Provinces Muslim Wakf Act, 1936 — Section 3

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High Courts25 Apr 1962Dismissed

Sat Narain and Others Vs The Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 746

Constitution of India, 1950 — Article 226Municipal Election Rules, 1952 — Rule 41, 5Punjab Municipal Act, 1911 — Section 12, 13(5), 14, 17, 24

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High Courts24 Apr 1962Allowed

Mst. Harnam Kaur and Another Vs Maghi Singh and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0036

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High Courts24 Apr 1962Allowed

Raghunath Das Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0007

Punjab Excise Act, 1914 — Section 59

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High Courts23 Apr 1962Dismissed

State of Punjab and Another Vs Smt. Phool Kumari and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 125

Motor Vehicles Act, 1939 — Section 110B, 110D, 110F

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High Courts23 Apr 1962Allowed

Nathu Ram Nohar Chand Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 14 STC 311

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11

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High Courts19 Apr 1962Dismissed

Sodagar Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 738

Constitution of India, 1950 — Article 226Pepsu Panchayat Raj Act, 2008 — Section 123, 123(1), 123(2)Punjab Municipal Act, 1911 — Section 14

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High Courts19 Apr 1962Dismissed

Siri Chand Sheo Lal and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 221

Land Acquisition Act, 1894 — Section 54

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High Courts19 Apr 1962Dismissed

Bisakha Singh and Others Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 742

Administration of Evacuee Property Act, 1950 — Section 8Evacuee Interest (Separation) Act, 1951 — Section 18, 2, 3, 9Limitation Act, 1963 — Article 148, 28

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High Courts19 Apr 1962Allowed

Ram Chand Vs The State

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0006

Criminal Procedure Code, 1898 (CrPC) — Section 438

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High Courts18 Apr 1962Dismissed

Suba Singh and Others Vs Ram Chand and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0002

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High Courts10 Apr 1962Allowed

Jiwan Singh and Others Vs Consolidation Officer and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 726 : (1962) 64 PLR 668

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 16, 16A, 17East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 4, 5, 6, 7, 8

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High Courts10 Apr 1962Allowed