COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1962

389 judgments · page 13 of 20

High Courts02 May 1962Allowed

Inder Mohan Vs The Excise and Taxation Commissioner and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 884

Constitution of India, 1950 — Article 226Punjab Urban Immovable Property Tax Act, 1940 — Section 2, 3, 7, 8, 9Punjab Urban Immovable Property Tax Rules, 1941 — Rule 4

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High Courts02 May 1962Dismissed

Puran Chand Gopal Chand Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 28 : (1962) 2 ILR (P&H) 820 : (1963) 14 STC 252

Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 2

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High Courts02 May 1962

The State Vs Raja Ram Ram Saran and Another

Punjab And Haryana At Chandigarh · (1964) CriLJ 113

Prevention of Food Adulteration Act, 1954 — Section 16, 25, 7

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High Courts01 May 1962

Sardara Singh Narinjan Singh Vs Sub Divisional Officer, Chandpur and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 217 : (1962) 2 ILR (P&H) 810

Workmens Compensation Act, 1923 — Section 12(1), 12(2)

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High Courts01 May 1962Dismissed

National Electric Supply and Trading Corporation Private Ltd. Vs Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 56 : (1962) 2 ILR (P&H) 789

Arbitration Act, 1940 — Section 30Electricity Act, 1910 — Section 52, 7, 7(1)

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High Courts30 Apr 1962

People's Insurance Co. Ltd. Vs Sardar Sardul Singh Caveeshar

Punjab And Haryana At Chandigarh · AIR 1962 P&H 543

Companies Act, 1913 — Section 185, 235, 543Evidence Act, 1872 — Section 115Insurance Act, 1938 — Section 52

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High Courts30 Apr 1962Allowed

Mehar Singh Vs Dulla Singh and Others

Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0010

Constitution of India, 1950 — Article 226

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High Courts27 Apr 1962

Bishan Singh Vs Central Government and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 787

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 56, 62, 69

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High Courts27 Apr 1962

Union of India (UOI) Vs Sh. Jagdishwar Lal

Punjab And Haryana At Chandigarh · AIR 1963 P&H 220

Limitation Act, 1908 — Article 102, 115, 120

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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