High Courts31 Aug 1962Dismissed
Hakim Mahboob Ali Khan Vs Shri H.S. Nair and Another
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1962
389 judgments · page 9 of 20
High Courts30 Aug 1962Allowed
Lachhman Das and Others Vs Arjan Singh
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts27 Aug 1962Dismissed
Siri Kishan and Others Vs Ghanesham Dass
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 115
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
High Courts27 Aug 1962Allowed
Uttam Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 139 : (1963) CriLJ 315
Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 397, 397(2)Penal Code, 1860 (IPC) — Section 302
High Courts24 Aug 1962Dismissed
Messrs. Roop Chand and Co., Panipat Vs The Deputy Custodian General India, New Delhi and Others
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0023
Administration of Evacuee Property Act, 1950 — Section 13
High Courts22 Aug 1962Allowed
Mst. Angrez Kaur Vs Gurdit Singh and Others
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0005
Special Marriage Act, 1954 — Section 28
High Courts21 Aug 1962Allowed
Gurbachan Singh Partap Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 558 : (1963) 1 ILR (P&H) 107
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts20 Aug 1962
Parshan Lal Rakha Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 141 : (1963) CriLJ 316
Police Act, 1861 — Section 34
High Courts20 Aug 1962
Court on behalf of the State Vs Shingara Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 185 : (1963) CriLJ 478
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3Oaths Act, 1873 — Section 14Penal Code, 1860 (IPC) — Section 191
High Courts20 Aug 1962
Balwant Singh and Others Vs Kehar Singh
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 193 : (1963) 65 PLR 972
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts16 Aug 1962
Shrimati Bachni Vs Chanchal Singh
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0030
Penal Code, 1860 (IPC) — Section 323
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8APunjab Pre-emption (Amendment) Act, 1959 — Section 8APunjab Pre-emption Act, 1913 — Section 8A(1)
High Courts13 Aug 1962Dismissed
Debi Ram Sharma Vs High Court of Judicature for the State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 46
Constitution of India, 1950 — Article 226Punjab Courts Act, 1918 — Section 46APunjab High Court Rules and Orders — Rule 37, 5, 6
High Courts09 Aug 1962Dismissed
State of Punjab and Others Vs Raghunath Dass
Punjab And Haryana At Chandigarh · AIR 1963 P&H 76 : (1963) 1 ILR (P&H) 148
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60Punjab Excise Act, 1914 — Section 14, 15A, 36, 40, 41
High Courts08 Aug 1962
M.B. Kanwar, Editor, Printer and Publisher of 'Rana Partap', Ambala Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 201 : (1963) CriLJ 609
Constitution of India, 1950 — Article 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 198(3), 342Penal Code, 1860 (IPC) — Section 21
High Courts07 Aug 1962Allowed
Ram Chander Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0024
Constitution of India, 1950 — Article 226
High Courts06 Aug 1962Allowed
Bharawan Bai and Others Vs Lila Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 84
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 14, 4
High Courts06 Aug 1962
The State Vs Sat Pal Sehgal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 39 : (1963) CriLJ 60
Bar Councils Act, 1926 — Section 10(2), 12
High Courts06 Aug 1962Dismissed
Samadh Parshotam Das alias Jowand Singh Vs The Union of India and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 87 : (1962) 64 PLR 1086
Constitution of India, 1950 — Article 226