High Courts06 Mar 1963
Hakam Singh Natha Singh Vs Niranjan Singh Chudhar Singh and Another
Punjab And Haryana At Chandigarh · (1964) CriLJ 125
Penal Code, 1860 (IPC) — Section 188
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 21 of 24
High Courts06 Mar 1963Dismissed
I.M. Lall Vs Gopal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 378
Advocates Act, 1961 — Section 57All India Bar Council (First Constitution) Rules, 1961 — Rule 4Constitution of India, 1950 — Article 226
High Courts06 Mar 1963Dismissed
Hukam Singh Vs Niranjan Singh and Another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 221
Criminal Procedure Code, 1898 (CrPC) — Section 133, 134, 135, 136, 137Penal Code, 1860 (IPC) — Section 188
High Courts06 Mar 1963
I.M. Lall Vs Gopal Singh and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 571
Advocates Act, 1961 — Section 57All India Bar Council (First Constitution) Rules, 1961 — Rule 3, 3(2), 4Companies Act, 1862 — Section 51
High Courts04 Mar 1963Dismissed
Master Umrao Singh Vs S.P. Kaushik
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 215 : (1963) 65 PLR 613
High Courts04 Mar 1963Dismissed
Malha Singh Vs Charanji Lal and another
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0042
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts28 Feb 1963
Sant Kewla Nand and Others Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 227
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts28 Feb 1963Dismissed
Munishwar Datt Vashisht Vs Smt. Indra Kumari
Punjab And Haryana At Chandigarh · AIR 1963 P&H 449 : (1963) 2 ILR (P&H) 263
Evidence Act, 1872 — Section 60Hindu Marriage Act, 1955 — Section 12, 12(1), 23, 5
High Courts28 Feb 1963Dismissed
Sant Kewala Nand and Others Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 431
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts27 Feb 1963Dismissed
Pal Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0037
Constitution of India, 1950 — Article 226
High Courts27 Feb 1963Dismissed
Gulab Kaur Vs Gurdev Singh Rattan Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 493 : (1963) 2 ILR (P&H) 213
Hindu Marriage Act, 1955 — Section 13(1)
High Courts27 Feb 1963Dismissed
Amrik Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0006
Constitution of India, 1950 — Article 226, 311Police Act, 1949 — Section 7
High Courts26 Feb 1963
Maharaj Kishan Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 884 : (1964) 1 ILR (P&H) 255
Punjab Pre-emption Act, 1913 — Section 11
High Courts26 Feb 1963
Raghbir Singh Mal Singh Vs Superintendent, Protective Home, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 369 : (1963) CriLJ 319
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 19
High Courts26 Feb 1963
Meharaj Kishan Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 884 : (1964) 1 ILR (P&H) 255
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 60Pedemption of Mortgages (Punjab) Act, 1913 — Section 11, 15, 22, 22(1), 22(2)
High Courts26 Feb 1963Allowed
Messrs. Lyallpur Motor Company Vs Messrs. Mohan Lal and Co.
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0002
Contract Act, 1872 — Section 2, 4, 7
High Courts22 Feb 1963
Tek Chand and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 146 : (1965) CriLJ 466
Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 147, 149, 302, 332, 333
High Courts21 Feb 1963
Roshan Lal Goswami Vs Gobind Raj and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 532 : (1963) 2 ILR (P&H) 745
Delhi Rent Control Act, 1958 — Section 3Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts21 Feb 1963Dismissed
Darshan Singh Jhabal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 193
Constitution of India, 1950 — Article 22, 352Defence of India Act, 1939 — Section 2(2), 3(1), 3(2), 3(2)(15)Defence of India Rules, 1939 — Rule 26, 30, 30(1), 30A
High Courts20 Feb 1963
Puri (A.L.) Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1966) 2 LLJ 264
Employees State Insurance Act, 1948 — Section 75, 82