High Courts17 Jul 1962Allowed
Sukh Lal Singh and Another Vs Joginder Singh and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 17
East Punjab Urban Rent Restriction Act, 1949 — Section 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 11 of 20
High Courts16 Jul 1962Allowed
Prem Nath L. Ganesh Dass Vs Prem Nath L. Ram Nath and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 62 : (1963) 1 ILR (P&H) 137
Arbitration Act, 1940 — Section 21
High Courts16 Jul 1962
Rulya Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 07 P&H CK 0001
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 6(h)
High Courts01 Jun 1962Dismissed
Sant Ram Das Raj Kalka Vs Karam Chand Mangal Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 1 : (1962) 2 ILR (P&H) 405
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2
High Courts01 Jun 1962Allowed
Arya Printinidhi Sabha, Punjab Jullundur Vs Dev Raj Vir Bhan and Another Dev Raj Vir Bhan and Another Vs Arya Printinidhi Sabha, Punjab Jullundur
Punjab And Haryana At Chandigarh · AIR 1963 P&H 208 : (1962) 2 ILR (P&H) 915
Civil Procedure Code, 1908 (CPC) — Section 15, 23Evidence Act, 1872 — Section 65Limitation Act, 1908 — Section 3
High Courts01 Jun 1962Dismissed
The Ambala Bus Syndicate Private Ltd. Vs State Government and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 92
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151
High Courts01 Jun 1962Dismissed
Inder Singh Nihal Singh Vs Chief Commissioner, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 158
Civil Procedure Code, 1908 (CPC) — Section 95, 95(1), 95(2)Constitution of India, 1950 — Article 226Delhi Minor Minerals Rules, 1938 — Rule 18, 3, 7, 8, 9
High Courts01 Jun 1962Allowed
Pritam Kaur Vs The State of Pepsu and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 548 : (1962) 64 PLR 782
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 13(1), 15, 16, 19Pepsu Administration Ordinance, 2005 — Section 1, 3, 3, 4, 4
High Courts30 May 1962
Harnam Kaur and Another Vs Sher Singh Attar Singh Sher Singh Attar Singh Vs Harnam Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 402
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts30 May 1962Dismissed
Kanshi Ram Vs The State
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0004
Opium Act, 1878 — Section 9
High Courts29 May 1962Allowed
The State Vs Sadhu Ram Harbans Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 142 : (1963) CriLJ 317
Criminal Procedure Code, 1898 (CrPC) — Section 510, 510(2)Opium Act, 1878 — Section 1, 3, 9
High Courts29 May 1962Allowed
Bhai Siri Ram Singh Vs S. Santokh Singh S. Santokh Singh Vs Bhai Siri Ram Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 95
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Section 19Partnership Act, 1932 — Section 6
High Courts28 May 1962Allowed
Messrs. J.B. Mangharam and Co., Hyderabad Vs Shri Parshotam Sarup, Deputy Chief Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0038
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts28 May 1962
Mst. Jafran Begum Vs Custodian Evacuee Property, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 40 : (1963) 1 ILR (P&H) 281
Administration of Evacuee Property Act, 1950 — Section 46
High Courts28 May 1962
The State Vs Amar Singh Sunder Singh
Punjab And Haryana At Chandigarh · (1963) CriLJ 271 : (1962) 2 ILR (P&H) 910
Criminal Procedure Code, 1898 (CrPC) — Section 173(1)Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts28 May 1962
COMMISSIONER OF Income Tax, PUNJAB Vs SARVESHWAR NATH NIGAM.
Punjab And Haryana At Chandigarh · (1963) 48 ITR 853
Income Tax Act, 1961 — Section 66(1)
High Courts25 May 1962Dismissed
Shri Surrinder Kumar Bansal Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0034
Constitution of India, 1950 — Article 226
High Courts25 May 1962Dismissed
Guru Amarjit Singh Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 903
Constitution of India, 1950 — Article 226Punjab Land Revenue (Special Charges) Act, 1958 — Section 1(3), 3Punjab Security of Land Tenures Act, 1953 — Section 12, 12(1), 14A, 9(1)
High Courts24 May 1962Allowed
Chanan Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0029
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 May 1962Dismissed
Punjab State Vs Sardar Atma Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 113 : (1962) 2 ILR (P&H) 900
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Land Acquisition Act, 1894 — Section 18