High Courts26 Sept 1962Allowed
Kunta Devi Vs Siri Ram Kalu Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 235
Hindu Marriage Act, 1955 — Section 12, 5, 7, 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 8 of 20
High Courts26 Sept 1962Allowed
K.G. Pillai Vs Comptroller and Auditor General of India and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 390 : (1962) 2 LLJ 595
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Conduct) Rules, 1955 — Rule 4AConstitution of India, 1950 — Article 19(1), 226, 309, 311(2)
High Courts26 Sept 1962Allowed
Rattan Chand deceased represented by his widow Smt. Satya Devi and Another Vs L. Bhagirath Ram deceased represented by his widows Smt. Saraswati Devi and Smt. Sharda Devi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 182 : (1963) 1 ILR (P&H) 228
Registration Act, 1908 — Section 49
High Courts25 Sept 1962Dismissed
Kartar Bus Service Ltd. Jullundur Vs Gurdial Singh and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0004
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(i)(c), 19(6), 2(k), 25F
High Courts24 Sept 1962Dismissed
Naranjan Das Kapur Vs P.M. Dalal, Deputy Zonal Manager of The Life Insurance Corporation of India and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 297 : (1963) 65 PLR 125
Constitution of India, 1950 — Article 225, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 177Government of India Act, 1915 — Section 108
High Courts24 Sept 1962Dismissed
Tek Chand Mital Vs The Zonal Manager In-Charge of Northern Zonal Office Life Insurance Corporation of India and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 308
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 11(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 14(1), 2, 42, 43
High Courts24 Sept 1962Dismissed
Naranjan Das Kapur Vs P.M. Dalal and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 297 : (1963) 65 PLR 125
Constitution of India, 1950 — Article 225, 226, 227, 34, 68Criminal Procedure Code, 1898 (CrPC) — Section 177Government of India Act, 1915 — Section 108
High Courts21 Sept 1962Dismissed
R.P. Kapur Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 87 : (1963) 6 FLR 222 : (1963) 1 ILR (P&H) 218 : (1966) 2 LLJ 253
All India Services (Discipline and Appeal) Rules, 1955 — Rule 20, 49, 7Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311(2), 314
High Courts17 Sept 1962
Punjab Mercantile Bank Ltd. Vs Sardar Kishan Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 230 : (1963) 1 ILR (P&H) 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 47Limitation Act, 1963 — Article 166
High Courts14 Sept 1962
Bela Nand Vs The State
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0022
Penal Code, 1860 (IPC) — Section 489(B)
High Courts14 Sept 1962
Waryam Singh Vs The Bhatinda Transport Co. (Private) Ltd., Bhatinda
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0021
Companies Act, 1956 — Section 433
High Courts11 Sept 1962
Balwant Rai Vs Chhangi Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 124 : (1963) CriLJ 314
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 367
High Courts10 Sept 1962
Ch. Kehar Singh and Another Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 490 : (1963) 1 ILR (P&H) 129
Land Acquisition Act, 1894 — Section 18
High Courts07 Sept 1962Allowed
Shri K.L. Bansal Vs Shrimati Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0017
Delhi and Ajmer Rent Control Act, 1952 — Section 13
High Courts07 Sept 1962Allowed
Gurdial Singh and another Vs Mahant Harnam Singh
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts07 Sept 1962Dismissed
Firm Gaylord Shangrila and Another Vs Kwality Restaurant and Ice Cream Company, New Delhi
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Sept 1962Dismissed
The State of Punjab Vs Dewan Chuni Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 503
Constitution of India, 1950 — Article 311, 311(2)Punjab Police Rules, 1934 — Rule 16.24(1), 16.25(2)
High Courts06 Sept 1962Dismissed
T.P. Ansari Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 177
High Courts05 Sept 1962Dismissed
S. Harjit Singh Vs I.G. Police, Punjab, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 90
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Sept 1962
R.P. Kapur Vs Daryao Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 200 : (1965) CriLJ 593
Criminal Procedure Code, 1898 (CrPC) — Section 197, 527Penal Code, 1860 (IPC) — Section 193, 211, 500