High Courts27 Nov 1962
Amolak Ram Khosla Vs The Municipal Corporation of Delhi
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 552 : (1963) 65 PLR 549
Delhi Municipal Corporation Act, 1957 — Section 124, 125, 126(1), 126(2), 169
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 4 of 20
High Courts27 Nov 1962
Shri Amolak Ram Khosla Vs The Municipal Corporation of Delhi
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 552 : (1963) 65 PLR 549
Delhi Municipal Corporation Act, 1957 — Section 124, 125, 126, 126(2), 16
High Courts26 Nov 1962Dismissed
Smt. Bhagwan Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 522 : (1963) 1 ILR (P&H) 802
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B, 5
High Courts26 Nov 1962
PUNJAB TRADING CO. LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1964) 51 ITR 588
Income Tax Act, 1961 — Section 66(1)
High Courts26 Nov 1962
Commissioner of Income Tax, Punjab Vs Balkishan Das Hanuman Dass
Punjab And Haryana At Chandigarh · AIR 1963 P&H 469 : (1964) 52 ITR 784
Income Tax Act, 1922 — Section 26IAPartnership Act, 1932 — Section 26A, 30
High Courts26 Nov 1962Allowed
Jojan Singh and others Vs Gurdial Singh and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0007
Contract Act, 1872 — Section 17, 18, 19, 20
High Courts21 Nov 1962
Messrs. Great Arts Private Ltd Vs Shri Har Gopal Kapur
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0048
Arbitration Act, 1940 — Section 2(c), 21, 31, 34, 41Civil Procedure Code, 1908 (CPC) — Section 115, 21, 99Suits Valuation Act, 1887 — Section 11
High Courts19 Nov 1962Allowed
Gian Singh Vs Surinder Lal and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 798 : (1963) 65 PLR 300
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts19 Nov 1962Dismissed
Gian Singh Vs Surrinder Lal and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 798 : (1963) 65 PLR 300
Civil Procedure Code, 1908 (CPC) — Section 149Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 35
High Courts16 Nov 1962
State of Himachal Pradesh and another Vs Lala Roshan Lal Kuthiala and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0005
Arbitration Act, 1940 — Section 20, 23, 23(2), 39Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227, 299
High Courts15 Nov 1962Dismissed
Chuni Lal Chopra Vs Shri Krishan Dhawan
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0053
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Nov 1962Dismissed
Hans Raj L. Bishan Das Vs Surjit Singh and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 252
Arbitration Act, 1940 — Section 2, 21, 24
High Courts14 Nov 1962Dismissed
Shri Narain Gurwala Vs Vadi Lal Ichcha Chand
Punjab And Haryana At Chandigarh · AIR 1963 P&H 396
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2)
High Courts14 Nov 1962
KANWAR SARDARI LAL CHOPRA Vs CONTROLLER OF ESTATE DUTY, DELHI.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 123
Estate Duty Act, 1953 — Section 2, 39, 64
High Courts14 Nov 1962Dismissed
Sanwal Das Gupta Vs Babubhai Bhawanji Jhaveri
Punjab And Haryana At Chandigarh · AIR 1963 P&H 395 : (1963) 1 ILR (P&H) 435
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2), 42
High Courts14 Nov 1962
LEELA SEPARATOR MANUFACTURING CO. PRIVATE LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 332
Income Tax Act, 1961 — Section 66(1)
High Courts14 Nov 1962Allowed
Ramji Das and others Vs Government of Patiala and East Punjab States Union, Patiala now State of Punjab
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0003
Constitution of India, 1950 — Article 227
High Courts13 Nov 1962Dismissed
Union Fire, Accident and General Insurance Company Ltd. Vs O.P. Kapur and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 547
Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 115
High Courts13 Nov 1962Dismissed
L' Union Fire, Accident and General Insurance Co. Ltd., New Delhi Vs Shri O.P. Kapur and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 397
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Nov 1962
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs BHARAT CARBON AND RIBBON MANUFACTURING CO. LTD.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 446
Income Tax Act, 1961 — Section 66(1)