COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1962

389 judgments · page 2 of 20

High Courts17 Dec 1962Dismissed

New India Assurance Co. Ltd., New Delhi, and another Vs Punjab Roadways, Ambala City and others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 235 : (1964) 1 ILR (P&H) 349 : (1964) 66 PLR 156

Motor Vehicles Act, 1939 — Section 110A

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High Courts14 Dec 1962

Chanan Singh Proprietor Chanan Singh and Sons, Amritsar Vs Regional Director, Employees' State Insurance Corporation, Amritsar

Punjab And Haryana At Chandigarh · AIR 1963 P&H 422 : (1963) 7 FLR 64 : (1963) 2 ILR (P&H) 11

Employees State Insurance Act, 1948 — Section 2(12), 2(17), 2(9), 75, 75(2)Punjab Employees State Insurance Rules, 1951 — Rule 17

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High Courts14 Dec 1962

Haji Ahmed Hasan Vs Officer and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 411

Administration of Evacuee Property Act, 1950 — Section 10, 17, 17(2), 17(3), 9Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 6, 7, 8

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High Courts14 Dec 1962

Raj Kumar Vs Mangu Ram

Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0006

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts13 Dec 1962Allowed

Chittar Khan and others Vs The Union of India and others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 579 : (1963) 65 PLR 551

Administration of Evacuee Property Act, 1950 — Section 16, 16(1), 46Civil Procedure Code, 1908 (CPC) — Section 15, 80Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20A

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High Courts13 Dec 1962Allowed

Shri Partap Chand Vs The Automobile Association of Upper India and others

Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0032

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(i)(c), 20

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High Courts13 Dec 1962Allowed

Chhittar Khan and Others Vs The Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 579 : (1963) 65 PLR 551

Administration of Evacuee Property (Central) Rules, 1950 — Rule 15BAdministration of Evacuee Property Act, 1950 — Section 16, 16(1)Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts12 Dec 1962Dismissed

Khem Chand Vijay Kumar Vs J.S. Malhotra and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 383 : (1963) 14 STC 821

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11(4), 20

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High Courts12 Dec 1962Dismissed

Jugal Kishore Brij Mohan Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 14 STC 469

Constitution of India, 1950 — Article 226

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High Courts12 Dec 1962

Messrs. Avtar Singh Ranjit Singh Vs The Assessing Authority (Excise and Taxation Officer)

Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0001

Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11, 11(1), 11(2), 11(4), 14

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High Courts11 Dec 1962Allowed

Gurdev Singh and others Vs The State

Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0045

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 174Penal Code, 1860 (IPC) — Section 302, 304, 324, 34Reformatory Schools Act, 1897 — Section 8(3)(b)

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High Courts10 Dec 1962Allowed