High Courts19 Apr 1962Dismissed
Siri Chand Sheo Lal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 221
Land Acquisition Act, 1894 — Section 54
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 14 of 20
High Courts19 Apr 1962Dismissed
Bisakha Singh and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 742
Administration of Evacuee Property Act, 1950 — Section 8Evacuee Interest (Separation) Act, 1951 — Section 18, 2, 3, 9Limitation Act, 1963 — Article 148, 28
High Courts19 Apr 1962Allowed
Ram Chand Vs The State
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts18 Apr 1962Dismissed
Suba Singh and Others Vs Ram Chand and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0002
High Courts10 Apr 1962Allowed
Jiwan Singh and Others Vs Consolidation Officer and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 726 : (1962) 64 PLR 668
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 16, 16A, 17East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 4, 5, 6, 7, 8
High Courts10 Apr 1962Allowed
Shibu Metal Works, Jagadhri Vs Regional Provident Fund Commissioner, Punjab Ambala Cantonment
Punjab And Haryana At Chandigarh · AIR 1963 P&H 19 : (1962) 2 ILR (P&H) 716 : (1963) 2 LLJ 35
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts10 Apr 1962Allowed
Teja Singh Vs S. Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0009
High Courts09 Apr 1962
Sodhi Harbaksh Singh Vs The Central Government and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 137 : (1962) 2 ILR (P&H) 712 : (1962) 64 PLR 629
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26
High Courts09 Apr 1962Dismissed
Nihal Chand Vs Natha Singh and others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0008
Administration of Evacuee Property Act, 1950 — Section 12
High Courts06 Apr 1962Allowed
Dr. Diwan Chand Aggarwal Vs Commissioner of Sales Tax and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 699 : (1963) 14 STC 51
Constitution of India, 1950 — Article 226, 227, 32
High Courts04 Apr 1962Allowed
Satnam Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0023
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts04 Apr 1962Dismissed
Dr. Partap Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 298 : (1962) 2 ILR (P&H) 642
Civil Services Rules (Punjab), 1941 — Rule 1.6, 3.26, 5.32Constitution of India, 1950 — Article 13, 14, 19, 226, 23General Clauses Act, 1897 — Section 16
High Courts03 Apr 1962
Phul Chand Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 639
Constitution of India, 1950 — Article 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32K(1), 32P
High Courts02 Apr 1962Allowed
Nathu and Others Vs Puran and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 631
Punjab Village Common Lands (Regulation) Act, 1953 — Section 2, 3, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4
High Courts02 Apr 1962Dismissed
Sodhi Singh and Others Vs Basant Singh and Another
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0030
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Apr 1962
Jay Bharat Woollen and Silk Mills Vs Regional Provident Fund Commissioner and Others
Punjab And Haryana At Chandigarh · (1963) 2 LLJ 21
Constitution of India, 1950 — Article 14, 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts02 Apr 1962Allowed
Shri Mohan Lal Seth and Others Vs The Chief Settlement Commissioner, New Delhi, and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0027
Constitution of India, 1950 — Article 226
High Courts02 Apr 1962Dismissed
S. Mehtab Singh S. Jot Singh and Another Vs National Fire and General Insurance Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 103 : (1963) 33 CompCas 830
Arbitration Act, 1940 — Section 20, 24Motor Vehicles Act, 1939 — Section 31, 59, 94
High Courts02 Apr 1962
Metchwal Electricals (India) Ltd. Vs Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 289
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 22, 23, 24
High Courts02 Apr 1962Allowed
Sheo Dan Vs Pir Dan and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 167 : (1963) CriLJ 467 : (1962) 2 ILR (P&H) 621
Criminal Procedure Code, 1898 (CrPC) — Section 438, 517, 520