COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 22 of 24

High Courts20 Feb 1963

Hind Timber Industries and Another Vs Employees' State Insurance Corporation

Punjab And Haryana At Chandigarh · AIR 1963 P&H 426 : (1964) 1 LLJ 669

Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 39(3), 40, 82Punjab Employees Insurance Courts Rules, 1949 — Rule 17

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High Courts20 Feb 1963

Fauja Singh Vs Employees State Insurance Corporation

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0011

Employees State Insurance Act, 1948 — Section 2, 39(3), 40, 40(1), 75(2)

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High Courts19 Feb 1963Dismissed

Allen Berry and Co. Pvt. Ltd. Vs The Union of India (UOI)

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 186

Arbitration Act, 1940 — Section 16, 16(1), 2, 33, 34Evidence Act, 1872 — Section 92Government of India Act, 1935 — Section 175(3)

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High Courts18 Feb 1963Dismissed

Nabha Rice and Oil Mills, Nabha Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 549 : (1963) 2 ILR (P&H) 170 : (1963) 14 STC 559

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14East Punjab General Sales Tax Act, 1948 — Section 2, 4, 5

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High Courts14 Feb 1963Dismissed

Shri Ramji Das Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0034

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High Courts13 Feb 1963

S. Kuldip Singh and Another Vs The Supdt. of Police and Another

Punjab And Haryana At Chandigarh · (1963) CriLJ 586

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366, 376, 458, 459

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High Courts13 Feb 1963

Ram Parkash Vs Radhe Shyam and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 338

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High Courts13 Feb 1963Dismissed

Piyare Lal Gobind Ram Vs Ram Lal

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0009

Civil Procedure Code, 1908 (CPC) — Section 60Provincial Insolvency Act, 1920 — Section 28

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High Courts12 Feb 1963Dismissed

Harcharan Singh Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 875

Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 2(3)Punjab Tenancy Act, 1887 — Section 82, 82(1)

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High Courts12 Feb 1963Allowed

Kesra Singh and others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0032

Constitution of India, 1950 — Article 226

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High Courts12 Feb 1963Dismissed

The State of Punjab and Another Vs Bijay Singh and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 330

Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)

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High Courts12 Feb 1963

Jaswant Rai and others Vs Shrimati Kanwal Rani

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0008

Criminal Procedure Code, 1898 (CrPC) — Section 155, 156, 156(3), 156(b), 190Penal Code, 1860 (IPC) — Section 400, 403, 406

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High Courts11 Feb 1963

Bagicha Singh and others Vs The State and others

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0035

Arms Act, 1959 — Section 19(1), 4Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 323

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High Courts11 Feb 1963

AMBALA BUS SYNDICATE LTD. Vs COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR, AND HIMACHAL PRADESH, PATIALA.

Punjab And Haryana At Chandigarh · (1963) 49 ITR 480

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High Courts11 Feb 1963

The Ambala Bus Syndicate Ltd. Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 163

Income Tax Act, 1961 — Section 10(2)(vi)

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High Courts07 Feb 1963

The State Vs Amrik Singh

Punjab And Haryana At Chandigarh · (1963) CriLJ 477 : (1963) 2 ILR (P&H) 148

Motor Vehicles Act, 1939 — Section 71

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High Courts07 Feb 1963

Dilbagh Singh Ganga Singh Vs Tehsildar and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 31 : (1964) CriLJ 71 : (1963) 2 ILR (P&H) 158

Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts07 Feb 1963Dismissed

Santokh Singh Vs The Punjab State and others

Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0010

Constitution of India, 1950 — Article 226

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High Courts06 Feb 1963

COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR, AND HIMACHAL PRADESH Vs R. B. JODHAMAL KUTHIALA.

Punjab And Haryana At Chandigarh · (1963) 49 ITR 383

Income Tax Act, 1922 — Section 66(1)

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High Courts05 Feb 1963

Suram Singh Vs The Gram Panchayat and Another

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 137 : (1963) 65 PLR 417

Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 21(1), 23, 67, 97

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