High Courts26 Sept 1961
Hukum Chand Inder Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 715
Penal Code, 1860 (IPC) — Section 354, 376, 457, 511
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1961
330 judgments · page 6 of 17
High Courts26 Sept 1961Allowed
Achhar Singh Vs The State
Punjab And Haryana At Chandigarh · (1961) 09 P&H CK 0008
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts26 Sept 1961
Mohan Singh Vs State
Punjab And Haryana At Chandigarh · (1962) CriLJ 712
Penal Code, 1860 (IPC) — Section 109, 363, 366, 368
High Courts25 Sept 1961Dismissed
Ram Kishan Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 365
Civil Procedure Code, 1908 (CPC) — Section 9Delhi Land Reforms Act, 1954 — Section 104, 161, 185, 7
High Courts22 Sept 1961Allowed
Mangat Ram Vs Om Parkash
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 358
Partnership Act, 1932 — Section 4
High Courts21 Sept 1961
Saraswati Steel Rolling Mills Vs Labor Court and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 279
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts20 Sept 1961
Nunia Mal and Another Vs Maha Dev
Punjab And Haryana At Chandigarh · AIR 1962 P&H 299 : (1962) 2 ILR (P&H) 255
Contract Act, 1872 — Section 23Easements Act, 1882 — Section 13, 15, 47Limitation Act, 1963 — Section 26
High Courts20 Sept 1961
DHARAM VIR VIRMANI Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1962) 1 ILR (P&H) 530 : (1962) 46 ITR 602
Constitution of India, 1950 — Article 226
High Courts20 Sept 1961
Nandu Ram Kotu Ram Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 579
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts18 Sept 1961Dismissed
Amar Nath Vs Deputy Custodian General Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 225 : (1962) 1 ILR (P&H) 524
Administration of Evacuee Property (Amendment) Act, 1956 — Section 10(2), 10(3)Administration of Evacuee Property Act, 1950 — Section 48, 48(1)Evidence Act, 1872 — Section 115
High Courts14 Sept 1961Dismissed
Sarvan Nath Sethi and Another Vs Ram Kishen Sethi and Sons and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 131 : (1962) 1 ILR (P&H) 760
Civil Procedure Code, 1908 (CPC) — Section 11, 96
High Courts14 Sept 1961
Hudi Goshaon Vs Sudi Goshaon and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 467
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 141, 99Constitution of India, 1950 — Article 226 , 227Government of India Act, 1915 — Section 107
High Courts13 Sept 1961
Munshi Mahesha Vs The State
Punjab And Haryana At Chandigarh · (1962) CriLJ 580
Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 109, 318
High Courts13 Sept 1961
Seth Rattan Chand Vs Prite Shah-Sant Ram and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 227
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 12, Order 34 Rule 13, Order 34 Rule 13(1), Order 34 Rule 4, Order 34 Rule 4(1)Transfer of Property Act, 1882 — Section 73
High Courts13 Sept 1961
Gujrals Co. Vs M.A. Morris
Punjab And Haryana At Chandigarh · AIR 1962 P&H 167 : (1962) 1 ILR (P&H) 353
Arbitration (Protocol and Convention) Act, 1937 — Section 6Arbitration Act, 1940 — Section 17Stamp Act, 1899 — Section 3
High Courts13 Sept 1961
Rattan Chand Vs Prite Shah Sant Ram of Amritsar and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 402
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 12, Order 34 Rule 13, Order 34 Rule 4(1), 151Transfer of Property Act, 1882 — Section 73
High Courts11 Sept 1961
The National Tobacco Company of India Ltd. Vs Simla Banking and Industrial Company (In Liquidation)
Punjab And Haryana At Chandigarh · AIR 1962 P&H 121 : (1962) 1 ILR (P&H) 747
Contract Act, 1872 — Section 201
High Courts11 Sept 1961Dismissed
Bholu Ram and Others Vs Kanhya and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 133 : (1962) 1 ILR (P&H) 512
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14 , Order 20 Rule 14(1), Order 21 Rule 2, Order 21 Rule 2(2), Order 21 Rule 2(3)Limitation Act, 1963 — Article 174Punjab Relief of Indebtedness Act, 1934 — Section 36
High Courts11 Sept 1961
Haji Ismail Haji Mohd. Ramzan Vs Municipal Committee, Malerkotla and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 364
Constitution of India, 1950 — Article 13(1), 19, 19(6), 226Punjab Municipal Act, 1911 — Section 188, 197
High Courts08 Sept 1961
Sita Ram and Others Vs Bashi Ram Gobind Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 239 : (1962) 1 ILR (P&H) 190
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141, 152, 25Constitution of India, 1950 — Article 226 , 227Displaced Persons (Claims) Act, 1950 — Section 10 , 13