COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1962

389 judgments · page 16 of 20

High Courts16 Mar 1962

Piara Singh Sardar Dasaundha Singh Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 498 : (1962) 2 ILR (P&H) 583

Constitution of India, 1950 — Article 226, 32, 329Punjab Agricultural Produce Markets Act, 1939 — Section 4(1), 5, 6Punjab Municipal Election Rules, 1994 — Rule 7

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High Courts16 Mar 1962

S. Santokh Singh S. Udey Singh Vs Patiala Banaspati and Allied Products Co. Ltd.

Punjab And Haryana At Chandigarh · AIR 1962 P&H 530 : (1963) 33 CompCas 708

Companies Act, 1956 — Section 529, 530Insolvency Act, 1848 — Section 28(5)Trusts Act, 1882 — Section 88

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High Courts16 Mar 1962Dismissed

Ram Dial Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0024

Punjab Municipal Act, 1911 — Section 14(e)

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High Courts16 Mar 1962Allowed

Gopi Nath Madan Gopal Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 116 : (1962) 2 ILR (P&H) 495

Punjab Entertainments Duty Act, 1955 — Section 12, 20(1)Punjab Entertainments Duty Rules, 1956 — Rule 36(3)

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High Courts14 Mar 1962

C.L. Davar Vs Amar Nath Kapur

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 484 : (1962) 64 PLR 521

Delhi Rent Control Act, 1958 — Section 14(1)

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High Courts14 Mar 1962

Sardar Sewa Singh Gill Vs Commissioner of Income Tax, New Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 487 : (1962) 2 ILR (P&H) 474 : (1962) 46 ITR 152

Income Tax Act, 1922 — Section 22(4), 23

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High Courts14 Mar 1962Dismissed

Karnail Singh and Another Vs Kishan Singh

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0006

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A

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High Courts14 Mar 1962Dismissed

Shri C.L. Davar Vs Shri Amar Nath Kapur

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 484 : (1962) 64 PLR 521

Delhi Rent Control Act, 1958 — Section 14(1)(e)

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High Courts13 Mar 1962

Amar Singh Shiam Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 523

Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32

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High Courts13 Mar 1962Dismissed

Dalip Singh Vs Nagar Panchayat (Nagar Sabha) of Kakrala and Others

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0005

Pepsu Panchayat Raj Act, 2008 — Section 23

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High Courts12 Mar 1962Allowed

Harbans Singh Vs Sohan Singh and Another

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0043

Delhi and Ajmer Rent Control Act, 1952 — Section 13(e)

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High Courts12 Mar 1962

S. Balwant Singh Gill Vs Registrar, Co-operative Societies and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 476 : (1962) 2 LLJ 600

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1962

Radio Television Vs Sharma (K.K.) and Others

Punjab And Haryana At Chandigarh · (1962) 2 LLJ 722

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2

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High Courts09 Mar 1962Allowed

UMDA Vs Gram Panchayat Village Balaha Kalan and another

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0042

Constitution of India, 1950 — Article 227

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High Courts09 Mar 1962

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

Punjab And Haryana At Chandigarh · AIR 1963 P&H 22 : (1963) 33 CompCas 459

Companies (Court) Rules, 1959 — Rule 184Companies Act, 1956 — Section 198(3), 348, 353, 470, 528Provincial Insolvency Act, 1920 — Section 49

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High Courts09 Mar 1962

The State Vs Pure Milk Supply Co. Ltd.

Punjab And Haryana At Chandigarh · AIR 1962 P&H 519 : (1963) 33 CompCas 116

Companies Act, 1913 — Section 109, 230, 232(2)Companies Act, 1956 — Section 125, 529, 530Provincial Insolvency Act, 1920 — Section 28(6)

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High Courts08 Mar 1962Allowed

Sardarni Kirpal Kaur Vs Bhagwant Rai

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0025

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

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High Courts07 Mar 1962

Amrit Lal C. Shah Vs Ram Kumar

Punjab And Haryana At Chandigarh · AIR 1962 P&H 325 : (1962) 2 ILR (P&H) 201

Bar Councils Act, 1926 — Section 10Contract Act, 1872 — Section 16, 182, 186, 188

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High Courts07 Mar 1962

Ramji Dass Vs Bhupinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 443

Civil Procedure Code, 1898 — Order 17 Rule 1(1), Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)Displaced Persons (Debts Adjustment) Act, 1951 — Section 11

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High Courts06 Mar 1962

Kehar Singh Vs Jeon Singh Partap Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 465

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Transfer of Property Act, 1882 — Section 59, 68, 68(1)

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