High Courts22 Oct 1962Dismissed
Mukesh Chand and others Vs Jamboo Pershad and another
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0005
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 7 of 20
High Courts19 Oct 1962
Ram Sarup, Ram Narain and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 62 : (1963) 1 ILR (P&H) 451
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8, 8(2)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 115, 115(2), 121, 121(2), 5(2)
High Courts19 Oct 1962
S. Ranjit Singh Bagh Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 355
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6
High Courts18 Oct 1962Allowed
Kapur Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0001
Penal Code, 1860 (IPC) — Section 457, 459
High Courts16 Oct 1962
Chopra Weaving Mills and others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Allowed
Yograj Vs Barkat Rai Sarna and others
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0020
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 15
High Courts16 Oct 1962
Chopra Weaving Mills and Others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Dismissed
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 789
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)
High Courts15 Oct 1962Dismissed
The Delhi Motor Trucks Owners Union and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 243
Constitution of India, 1950 — Article 226, 265, 276Punjab Gram Panchayat Act, 1952 — Section 82(1), 82(2)
High Courts12 Oct 1962Dismissed
Dhani Ram and Others Vs Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 14(1)Limitation Act, 1963 — Article 120, 62
High Courts12 Oct 1962Dismissed
Swami Triguna Nand Vs Mahabir Dal of Kalka
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0018
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(3)(a)(i), 13(3)(a)(i)(a), 13(3)(a)(i)(a)
High Courts12 Oct 1962Dismissed
Dhani Ram and others Vs Pt. Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8, 8(1), 8(1)
High Courts10 Oct 1962Dismissed
Dayal Singh and others Vs Des Raj and others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Companies Act, 1956 — Section 26, 4
High Courts10 Oct 1962
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)
High Courts04 Oct 1962
Shiv Dayal Vs The State
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 238
Criminal Procedure Code, 1898 (CrPC) — Section 337Electricity Act, 1910 — Section 39, 44, 47Penal Code, 1860 (IPC) — Section 120B, 378, 379, 380
High Courts02 Oct 1962
Devki Nandan Vs Shri K. Narinder, Editor, Printer and Publisher of Daily 'Partap' New Delhi
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0008
Penal Code, 1860 (IPC) — Section 493, 494, 494, 495, 496
High Courts01 Oct 1962Dismissed
Sobha Ram Sethi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 499
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 90, 90(2), 90(4)
High Courts01 Oct 1962Partly Allowed
Balkishan Dass Vs Parmeshri Dass deceased substituted by Madhuri Sharan Sharma and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 187 : (1963) 1 ILR (P&H) 320
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 22 Rule 11, Order 22 Rule 3 , Order 41 Rule 2, 11Evidence Act, 1872 — Section 115Trusts Act, 1882 — Section 12, 15, 19, 20, 46
High Courts27 Sept 1962Allowed
Singha Mal Vs The Union of India and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0019
Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1962
Gian Chand Shamchand Vs Rattan Lal Krishan Kumar and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 1
Transfer of Property Act, 1882 — Section 1, 111, 41, 82