High Courts13 Nov 1962
R. M. SHAHANI Vs CONTROLLER OF ESTATE DUTY, DELHI.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 3
Estate Duty Act, 1953 — Section 36, 64
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 5 of 20
High Courts13 Nov 1962Dismissed
S. Kirpal singh Vs The Deputy Commissioner, Ferozepore and another
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0008
Constitution of India, 1950 — Article 226
High Courts12 Nov 1962Dismissed
Parbhu and Another Vs The Gram Panchayat
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 428 : (1963) 65 PLR 136
Punjab Village Common Lands (Regulation) Act, 1953 — Section 10, 3, 4(1)Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3(1), 3(2)
High Courts12 Nov 1962Allowed
Mool Chand Wasakhi Ram and Another Vs Tola Ram Suba Ram and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 387
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Nov 1962Allowed
Vishendas Vs The Administrator of the Union Territory of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 492
Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
High Courts12 Nov 1962Dismissed
Parbhu and others Vs The Gram Panchayat of Village Garhi Sisana
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 428 : (1963) 65 PLR 136
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 2, 2(g), 3, 3(2)
High Courts12 Nov 1962
Northern India Goods Transport Co., (Pr) Ltd. Vs Guru Hosiery Factory
Punjab And Haryana At Chandigarh · AIR 1964 P&H 318
High Courts12 Nov 1962Dismissed
Mansa Singh Vs Zora Singh and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts09 Nov 1962Allowed
The Bande Matram Publishers Ltd. Vs Shri Mohan Singh Sawhney, Managing Director
Punjab And Haryana At Chandigarh · AIR 1963 P&H 196
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 543Limitation Act, 1963 — Section 22
High Courts09 Nov 1962Dismissed
His Highness Maharaja Sir Partap Singh, Malvendra Bahadur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 401 : (1963) 65 PLR 82
Constitution of India, 1950 — Article 12, 12(1), 226, 291, 32Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 — Section 32A, 32B, 32BB, 32C, 32DPepsu Tenancy and Agricultural Lands Act, 1955 — Section 20, 3, 4, 5, 52
High Courts09 Nov 1962Dismissed
His Highness Maharaja Sir Partap Singh Malvendra Bahadur of Nabha Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 401 : (1963) 65 PLR 82
Constitution of India, 1950 — Article 226, 291, 32, 362
High Courts09 Nov 1962Dismissed
Municipal Corporation Vs Capt. Bhawani Dass and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 541
Municipal Act, 1957 — Section 61, 62, 63, 64, 65Presidency Small Cause Courts Act, 1882 — Section 25
High Courts08 Nov 1962Dismissed
Fateh Chand Khanna Vs Shankar Khushi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 401
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 9, 11
High Courts08 Nov 1962Allowed
Mrs. G.V. Shukla Vs Shri Parbhu Ram Sukhram Dass Ojha
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0012
Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts08 Nov 1962Dismissed
Munshi Ram Vs Union of India and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0006
Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 10, 14, 18, 8
High Courts08 Nov 1962Dismissed
Dr. Megh Raj Vs Shri Joginder Singh and other
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0004
Penal Code, 1860 (IPC) — Section 31, 323, 343, 355, 504
High Courts06 Nov 1962Allowed
Mohan Lal Sharma Vs The Central Government and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 389
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 19, 32Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
High Courts06 Nov 1962
Bhagat Gobind Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 319 : (1963) 1 ILR (P&H) 500
Constitution of India, 1950 — Article 13(2), 14, 15, 15(1), 19Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32KKPunjab Security of Land Tenures Act, 1953 — Section 10A, 19B, 19E, 5A, 5B
High Courts06 Nov 1962
Mohan Lal Sharma Vs The Central Govt. and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 247
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 32
High Courts05 Nov 1962
Gurdial Singh and Others Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 423
Registration Act, 1908 — Section 17(1), 17(2)