High Courts29 Mar 1963Allowed
Shrimati Pushpa Devi and Others Vs Municipal Corporation of Delhi and Another
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0022
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 19 of 24
High Courts29 Mar 1963Allowed
Pearey Lal Behari Lal and Another Vs Krishan Sarup Shambhu Nath and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 457 : (1963) 2 ILR (P&H) 598
Administration of Evacuee Property Act, 1950 — Section 16(3) , 17Limitation Act, 1908 — Article 182, 15, 15(1), 9
High Courts28 Mar 1963Dismissed
Thakar Dass Bagai Vs Dr. C.N. Bhargava
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0052
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13
High Courts28 Mar 1963
Gaurishankar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 222 : (1964) CriLJ 545
Sea Customs Act, 1878 — Section 167(8)
High Courts28 Mar 1963Dismissed
Dr. S. Dutt Vs The Visitor of the University of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 331
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Constitution of India, 1950 — Article 226Delhi University Act, 1922 — Section 45, 7A(7)
High Courts28 Mar 1963Allowed
Smt. Kaushalya Rani Vs The State
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0010
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 441, 447, 501, 504
High Courts28 Mar 1963Dismissed
Smt. Gurnam Kaur Vs Gurdip Singh Uberoi
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0009
Hindu Marriage Act, 1955 — Section 11, 3(a), 5
High Courts28 Mar 1963
HARI BROTHERS PRIVATE LTD. Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE C, NEW DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1964) 52 ITR 399
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 1963Dismissed
Messrs Willcox (Buckwell-India) Ltd. Vs A.N. Kaul, Industrial Tribumal, Delhi and another
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0003
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(3)
High Courts27 Mar 1963Dismissed
Firm Jagat Ram Om Parkash Vs The Excise and Taxation Officer, Assessing Authority, Amritsar
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts26 Mar 1963Allowed
Gurmukh Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1963 P&H 370
Constitution of India, 1950 — Article 311(1)Police Act, 1861 — Section 7
High Courts25 Mar 1963Dismissed
Kehar Singh Kanwar Pal Singh Vs Puran Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 478 : (1963) 2 ILR (P&H) 253
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts24 Mar 1963
Express Newspapers Ltd., New Delhi Vs M/s. Raisina Publications Private Ltd.
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0034
Contempt of Courts Act, 1971 — Section 3
High Courts22 Mar 1963
Amar Hosiery Works Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 14 STC 634
Punjab General Sales Tax Act, 1948 — Section 11A, 2, 21, 5
High Courts21 Mar 1963Allowed
L. Shiv Dayal Kapoor and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 538 : (1963) 2 ILR (P&H) 463
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 10, 50, 75
High Courts20 Mar 1963Allowed
Daulat Ram and Others Vs Bhagwanti and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 245 : (1963) 65 PLR 606
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts20 Mar 1963
Jhabar Mal Chokhani Vs Commissioner of Income Tax, Delhi and Rajasthan, New Delhi
Punjab And Haryana At Chandigarh · AIR 1963 P&H 486 : (1963) 49 ITR 391
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1)Income Tax Act, 1922 — Section 29, 63
High Courts20 Mar 1963
Smt. Tikani Bai Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 15
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 100, 19, 20, 21, 22
High Courts20 Mar 1963Allowed
Daulat Ram and others Vs Shrimati Bhagwanti and others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 245 : (1963) 65 PLR 606
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts19 Mar 1963Dismissed
Dwarka Devi and others Vs Hans Raj
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 458 : (1963) 65 PLR 705
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7