COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,584 of 4,734

High Courts22 Jan 1963Dismissed

The Northern India Caterers Private Ltd. Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 290 : (1963) 1 ILR (P&H) 761

Constitution of India, 1950 — Article 14, 19(1)Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 4(2)

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High Courts21 Jan 1963Dismissed

Amar Chand Vs Piara Singh

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 872

Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21

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High Courts15 Jan 1963

Punjab State Vs Lachhman Dass Mukand Lal

Punjab And Haryana At Chandigarh · AIR 1964 P&H 68 : (1963) 65 PLR 683

Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts15 Jan 1963

Rulia Baru Ramdasia and Another Vs The State

Punjab And Haryana At Chandigarh · (1963) CriLJ 238

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High Courts15 Jan 1963Dismissed

Chiranji Lal Multani R.B. (Private) Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1963 P&H 372

Arbitration Act, 1940 — Section 3, 34Constitution of India, 1950 — Article 299, 299(1)

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High Courts15 Jan 1963

Punjab State Vs Messrs. Lachhman Dass Mukand Lal

Punjab And Haryana At Chandigarh · AIR 1964 P&H 68 : (1963) 65 PLR 683

Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts14 Jan 1963

Godho Ram and others Vs Bhim Singh and others

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0030

Civil Procedure Code, 1908 (CPC) — Section 105

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High Courts14 Jan 1963Dismissed

Railway Board, New Delhi and Another Vs Niranjan Singh Bela Singh

Punjab And Haryana At Chandigarh · AIR 1963 P&H 336 : (1963) 7 FLR 58 : (1963) 1 ILR (P&H) 862

Constitution of India, 1950 — Article 19, 226, 311

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High Courts14 Jan 1963

Ram Chander Singh Vs Punjab University, Chandigarh

Punjab And Haryana At Chandigarh · AIR 1963 P&H 480

Constitution of India, 1950 — Article 226Punjab University Calendar Regulations — Regulation 10, 11Punjab University Calendar Rules — Rule 10, 11

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High Courts11 Jan 1963

Messrs. Bhag Chand Chandi Ram Vs The Chief Commissioner, Delhi and others

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0026

Constitution of India, 1950 — Article 19, 226Delhi Shops and Establishments Act, 1954 — Section 15, 15(1), 16, 4

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High Courts11 Jan 1963

Sher Mohammad Vs Government of India, Ministry of Home Affairs and Another

Punjab And Haryana At Chandigarh · (1963) 65 PLR 800

Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 4, 5Constitution of India, 1950 — Article 226, 227

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High Courts11 Jan 1963Dismissed

Arjansingh Bir Singh Vs Panipat Woollen and General Mills Co. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 341 : (1963) 33 CompCas 534 : (1963) 1 ILR (P&H) 749

Companies Act, 1956 — Section 111, 111(3), 111(5), 155(1)

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High Courts11 Jan 1963

Sher Mohammad Vs Government of India and another

Punjab And Haryana At Chandigarh · (1963) 65 PLR 800

Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 226, 227

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High Courts09 Jan 1963Dismissed

Avtar Singh Vs The State

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 106 : (1963) 65 PLR 895

Companies Act, 1937 — Section 282ACompanies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 20(2)

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High Courts09 Jan 1963Allowed

State Vs Banarsi Das

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0031

Penal Code, 1860 (IPC) — Section 21

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High Courts09 Jan 1963Dismissed

Jogindar Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 280

Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 14, 16(1), 16(3)

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High Courts09 Jan 1963Dismissed

Joginder Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 588

Central Provinces and Berar Municipalities Act, 1922 — Section 53APunjab Municipal Act, 1911 — Section 14, 15, 16, 16(1), 16(2)

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High Courts09 Jan 1963Dismissed

Shri Avtar Singh Vs The State

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 106 : (1963) 65 PLR 895

Companies Act, 1956 — Section 545, 621, 621, 622, 623Constitution of India, 1950 — Article 20(2)General Clauses Act, 1897 — Section 26

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High Courts04 Jan 1963Dismissed

Shri Panna Lal Vs Shri Jagan Nath

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 846 : (1963) 65 PLR 528

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iii)

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High Courts04 Jan 1963Allowed

The Rohtak Delhi Transport (Private) Ltd., Rohtak Vs Ch. Risal Singh and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 472 : (1963) 2 ILR (P&H) 84 : (1964) 1 LLJ 89

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A

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