COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,608 of 4,734

High Courts01 Nov 1961

Shari Ram and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1962 P&H 398

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Pepsu Tenancy and Agricultural Lands (Amendment) Act, 1955 — Section 51

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High Courts01 Nov 1961Dismissed

Attam Parkash Vs State

Punjab And Haryana At Chandigarh · (1961) 11 P&H CK 0003

Penal Code, 1860 (IPC) — Section 381, 406

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High Courts31 Oct 1961Dismissed

Mst. Koshalya Rani Vs Gopal Singh

Punjab And Haryana At Chandigarh · AIR 1963 P&H 145 : (1963) CriLJ 456 : (1962) 1 ILR (P&H) 646

Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Section 29(2), 5

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High Courts31 Oct 1961Allowed

Messrs. Daya Chand Sham Lal Vs Sheikh Mohd. Amil and Others

Punjab And Haryana At Chandigarh · (1961) 10 P&H CK 0008

Limitation Act, 1908 — Section 5

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High Courts31 Oct 1961Allowed

Ramcharan and Others Vs Shambhu and Others

Punjab And Haryana At Chandigarh · (1961) 10 P&H CK 0001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17

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High Courts27 Oct 1961Allowed

Works Manager Carriage and Wagon Shops, Northern Railway, Workshop, Jagadhari Vs Ghanshyam Dass

Punjab And Haryana At Chandigarh · AIR 1963 P&H 122 : (1962) 1 ILR (P&H) 778

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5, Order 27 Rule 6, Order 27 Rule 7, Order 5 Rule 6, Order 9 Rule 6Constitution of India, 1950 — Article 227Payment of Wages (Procedure) Rules, 1937 — Rule 6 , 8

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High Courts27 Oct 1961Dismissed

Lekh Ram Vs Firm Chander Bhan-Rajinder Parkash

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 641 : (1962) 64 PLR 197

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts27 Oct 1961

Lekh Ram Vs F. Chander Bhan Rajinder Parkash

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 641 : (1962) 64 PLR 197

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(a)

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High Courts26 Oct 1961

Jangir Singh and Others Vs Daya Kaur and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 481

Hindu Succession Act, 1956 — Section 14

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High Courts25 Oct 1961

Bhagat Singh and Others Vs The Sub-Divisional Magistrate and Others

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 638

Constitution of India, 1950 — Article 226Gram Panchayat Act — Section 10, 102, 11, 6, 6(1)

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High Courts23 Oct 1961

Pure Milk Supply Co. Ltd. Vs S. Hari Singh and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 190 : (1962) 32 CompCas 659

Companies Act, 1956 — Section 470, 512, 517(1), 518(1)Displaced Persons (Debts Adjustment) Act, 1951 — Section 43

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High Courts20 Oct 1961Allowed

Harkishan Lal Vs Bansi Lal and Others

Punjab And Haryana At Chandigarh · (1961) 10 P&H CK 0025

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High Courts20 Oct 1961Allowed

Sardara Singh and Another Vs The State

Punjab And Haryana At Chandigarh · (1961) 10 P&H CK 0007

Penal Code, 1860 (IPC) — Section 149, 302

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High Courts13 Oct 1961

Bhola Hardial and Another Vs Kurra Ram Wasu Mal and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 441

Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107Government of India Act, 1935 — Section 224

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High Courts12 Oct 1961Dismissed

British India Corporation Ltd. Vs Industrial Tribunal, Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 512 : (1962) 1 ILR (P&H) 631 : (1962) 1 LLJ 577

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33

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High Courts11 Oct 1961

National Bank of Lahore Ltd. Vs Sohan Lal Saigal and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 534 : (1962) 1 ILR (P&H) 566

Contract Act, 1872 — Section 235, 238Limitation Act, 1963 — Article 120, 36, 49, 95Penal Code, 1860 (IPC) — Section 411

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High Courts11 Oct 1961Dismissed

Lt. Col. F. A Von Goldstein and Another Vs Noel Bhagwan Das Sayal

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 431

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High Courts10 Oct 1961Dismissed

Nand Singh Vs Punjab Kaur

Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 766

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Pepsu Abolition of Biswedari Ordinance, 2006 — Section 9Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 — Section 3, 6, 6(2)

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High Courts10 Oct 1961

Workmen of the Karnal Kaithal Co-operative Transport Society Ltd. Vs Labour Court, Rohtak and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 231

Constitution of India, 1950 — Article 19(1), 226, 227, 41, 42Industrial Disputes Act, 1947 — Section 12(3)

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High Courts09 Oct 1961Dismissed

Raghu Nath Vs Mansa and Another

Punjab And Haryana At Chandigarh · (1961) 10 P&H CK 0024

Transfer of Property Act, 1882 — Section 41

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