High Courts02 Feb 1962
Regional Provident Fund Commissioner, Punjab and Another Vs Lakshmi Ratten Engineering Works, Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 507 : (1962) 2 ILR (P&H) 456 : (1962) 2 LLJ 604
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 18 of 20
High Courts02 Feb 1962
Om parkash Sharma Vs Industiral Tribunal and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 129 : (1962) 2 LLJ 272
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 20, 33, 33A
High Courts01 Feb 1962Allowed
Shiv Chand Aggarwal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 224 : (1962) 2 ILR (P&H) 451
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 140, 77
High Courts31 Jan 1962
Delhi Gate Service Private Ltd. Vs Caltex (India) Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 370
Specific Relief Act, 1963 — Section 42
High Courts31 Jan 1962
Mangat Ram Roshan Lal and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 350 : (1962) 2 ILR (P&H) 118
Punjab District Boards Act, 1883 — Section 30, 31
High Courts31 Jan 1962
Commissioner of Income Tax, Punjab, Jammu and Kashmir and Himachal Pradesh, Patiala Vs Dr. Sham Lal Narula, Patiala
Punjab And Haryana At Chandigarh · AIR 1963 P&H 411 : (1973) 2 ILR (P&H) 9
Income Tax Act, 1922 — Section 1, 2(6), 3, 4, 4(3)Land Acquisition Act, 1894 — Section 23, 34
High Courts31 Jan 1962
COMMISSIONER OF Income Tax, PUNJAB Vs SHAM LAL NARULA.
Punjab And Haryana At Chandigarh · (1963) 50 ITR 513
Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 19
High Courts30 Jan 1962Dismissed
Bansi Lal Vs Gram Panchayat Mullana and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 114 : (1962) 64 PLR 892
Punjab Gram Panchayat Act, 1952 — Section 21
High Courts30 Jan 1962Dismissed
Bansi Lal Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 114 : (1962) 64 PLR 892
Criminal Procedure Code, 1898 (CrPC) — Section 439Punjab Gram Panchayat Act, 1952 — Section 21, 22, 23, 41, 54
High Courts29 Jan 1962Dismissed
Messrs. Kashmiri Mal Om Pakkash Vs Messrs Durga Parshad Gulzari Lal and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 447 : (1962) 64 PLR 465
High Courts29 Jan 1962Dismissed
Kashmiri Mal-Om Parkash Vs Durga Parshad-Gulzari Lal and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 447 : (1962) 64 PLR 465
High Courts29 Jan 1962
COMMISSIONER OF Income Tax, NEW DELHI Vs S. BALDEV SINGH.
Punjab And Haryana At Chandigarh · (1963) 48 ITR 794
Income Tax Act, 1961 — Section 66(1)
High Courts29 Jan 1962
Firm Adarsh Industrial Corporation Vs Market Committee, Karnal
Punjab And Haryana At Chandigarh · AIR 1962 P&H 426 : (1962) 2 ILR (P&H) 333
Administration of Evacuee Property Act, 1950 — Section 48Constitution of India, 1950 — Article 148Income Tax Act, 1961 — Section 67
High Courts25 Jan 1962
Charan Dass Vs Mohan Lal Goela
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 320 : (1962) 64 PLR 363
Arbitration Act, 1940 — Section 17, 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Delhi and Ajmer Rent Control Act, 1952 — Section 12, 12(3), 13, 13(1), 28
High Courts25 Jan 1962Allowed
Charan Das Vs Mohan Lal Goela
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 320 : (1962) 64 PLR 363
High Courts24 Jan 1962
Bhagwant Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1962) 01 P&H CK 0037
Constitution of India, 1950 — Article 226
High Courts24 Jan 1962
Bhagwandass Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 419 : (1962) 2 ILR (P&H) 312
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts23 Jan 1962Allowed
Sagar Singh Vs State
Punjab And Haryana At Chandigarh · (1962) 01 P&H CK 0046
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts23 Jan 1962Dismissed
Jagdev Singh and Others Vs Surat Singh and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 300
Limitation Act, 1963 — Section 29Punjab Village Common Lands (Regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3, 3(1), 3(2), 4
High Courts23 Jan 1962
Union of India and Another Vs Qabool
Punjab And Haryana At Chandigarh · AIR 1962 P&H 373
Constitution of India, 1950 — Article 133, 133(1), 136Defence of India Act, 1971 — Section 19(1)Land Acquisition Act, 1894 — Section 23, 54