High Courts31 May 1963Dismissed
Ajaib Singh and Another Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 1
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 14 of 24
High Courts31 May 1963Dismissed
Sita Ram Vs Basheshar Dayal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 81 : (1963) 65 PLR 1064
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(C)
High Courts31 May 1963Dismissed
Swami Triguna Nand Vs Mahabir Dal
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 858
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13(2), 13(3)
High Courts31 May 1963
The Commissioner of Income Tax Vs Rama Wholesale Cloth Syndicate
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0001
Income Tax Act, 1922 — Section 66(2)
High Courts30 May 1963
The State Vs Gainda Ram Siri Ram
Punjab And Haryana At Chandigarh · (1964) CriLJ 607 : (1963) 2 ILR (P&H) 868
Public Gambling Act, 1867 — Section 13, 4
High Courts30 May 1963Dismissed
Dr. Anup Singh Vs Abdul Ghani and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 429 : (1963) 2 ILR (P&H) 524
Conduct of Elections Rules, 1961 — Rule 73(2)Representation of the People Act, 1951 — Section 128, 81(3), 90(3)
High Courts30 May 1963
Major Singh Lachhman Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 443 : (1963) CriLJ 390 : (1963) 2 ILR (P&H) 723
Penal Code, 1860 (IPC) — Section 352, 354
High Courts30 May 1963
Chanan Shah Vs The State
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 718
Criminal Procedure Code, 1898 (CrPC) — Section 499, 499(1), 514Punjab Excise Act, 1914 — Section 61
High Courts29 May 1963
Saroop Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 508 : (1964) CriLJ 718
Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 May 1963Dismissed
Rameshwar Lal Sarup Chand Vs Shri U.S. Naurath, Excise and Taxation Officer, Assessing Authority and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 1 : (1963) 2 ILR (P&H) 370 : (1964) 15 STC 932
Constitution of India, 1950 — Article 226, 32Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 14, 21
High Courts29 May 1963Allowed
Mst. Giano Vs Duli Chand and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0026
High Courts28 May 1963Dismissed
Messrs Naunihal Thakar Dass Vs Appellate Officer, New Delhi, and Others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0068
Constitution of India, 1950 — Article 226, 227Evacuee Interest (Separation) Act, 1951 — Section 10, 16, 2(d)(iv), 23
High Courts28 May 1963Dismissed
The State of Punjab Vs Shri Khemi Ram
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0065
Constitution of India, 1950 — Article 226
High Courts28 May 1963Dismissed
Shri Hardayal Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0049
Constitution of India, 1950 — Article 226
High Courts28 May 1963Dismissed
Sawan Singh and others Vs Amar Nath
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0006
High Courts27 May 1963Allowed
Telu Ram and others Vs Chanan Singh and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0029
Civil Procedure Code, 1908 (CPC) — Section 80Redemption of Mortgages (Punjab) Act, 1913 — Section 12, 4, 5, 6, 7
High Courts27 May 1963Dismissed
Shiv Narain Vs State
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0009
Penal Code, 1860 (IPC) — Section 395, 397
High Courts24 May 1963
TULSI DASS JASWANT LAL KUTHIALA AND OTHERS Vs Income Tax OFFICER, A-WARD, AMBALA, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1964) 52 ITR 609
Constitution of India, 1950 — Article 226, 227
High Courts24 May 1963Dismissed
Messrs. Commercial Syndicate, Fatehpuri, Delhi Vs Smt. Ram Piari and Others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0022
Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts24 May 1963Allowed
Amar Nath and others Vs The Land Acquisition Collector, Kangra, Dharam Sala and others
Punjab And Haryana At Chandigarh · (1963) 05 P&H CK 0021
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 30