High Courts05 Feb 1963
Suram Singh Vs The Gram Panchayat of Samtana Kalan and another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 137 : (1963) 65 PLR 417
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 23 of 24
High Courts05 Feb 1963Dismissed
Mr. Chief Justice Falshaw, S. Raghbir Singh Vs The Distict Magistrate, Delhi, and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0001
Constitution of India, 1950 — Article 226, 228
High Courts04 Feb 1963Dismissed
The Management of Hotel Ambassador Vs Its Workmen
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts29 Jan 1963Allowed
Chanan Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0034
Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts28 Jan 1963Allowed
Gurdas Singh and others Vs The Director of Consolidation of Holdings, Punjab and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 117
High Courts28 Jan 1963Dismissed
Gurmukh Singh Vir Singh and Others Vs Sohan Singh Bela Singh and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 470
Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 40
High Courts28 Jan 1963Dismissed
Kunwar Vir Rajindra Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 461
Constitution of India, 1950 — Article 19(1), 291, 294, 31, 362
High Courts28 Jan 1963
Gurudas Singh Lakha Singh and Others Vs Director of Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 567
Consolidation Act, 1948 — Section 18
High Courts24 Jan 1963Dismissed
Sohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 408 : (1963) CriLJ 320
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 3(2)(15)Defence of India Rules, 1962 — Rule 30, 30(1)
High Courts24 Jan 1963Dismissed
Pt. Balmukand Gurroo Vs Baba Ragunath Das Ji Achry and another
Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0001
Delhi Rent Control Act, 1958 — Section 14, 15, 15(4), 43, 50
High Courts23 Jan 1963Dismissed
Surjit Singh Vs The Divisional Superintendent, Northern Railway
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 121
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Government of India Act, 1935 — Section 241(2)
High Courts22 Jan 1963Dismissed
The Northern India Caterers Private Ltd. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 290 : (1963) 1 ILR (P&H) 761
Constitution of India, 1950 — Article 14, 19(1)Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 4(2)
High Courts21 Jan 1963Dismissed
Amar Chand Vs Piara Singh
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 872
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21
High Courts15 Jan 1963
Punjab State Vs Lachhman Dass Mukand Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 68 : (1963) 65 PLR 683
Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Jan 1963
Rulia Baru Ramdasia and Another Vs The State
Punjab And Haryana At Chandigarh · (1963) CriLJ 238
High Courts15 Jan 1963Dismissed
Chiranji Lal Multani R.B. (Private) Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1963 P&H 372
Arbitration Act, 1940 — Section 3, 34Constitution of India, 1950 — Article 299, 299(1)
High Courts15 Jan 1963
Punjab State Vs Messrs. Lachhman Dass Mukand Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 68 : (1963) 65 PLR 683
Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts14 Jan 1963
Godho Ram and others Vs Bhim Singh and others
Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0030
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts14 Jan 1963Dismissed
Railway Board, New Delhi and Another Vs Niranjan Singh Bela Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 336 : (1963) 7 FLR 58 : (1963) 1 ILR (P&H) 862
Constitution of India, 1950 — Article 19, 226, 311
High Courts14 Jan 1963
Ram Chander Singh Vs Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 480
Constitution of India, 1950 — Article 226Punjab University Calendar Regulations — Regulation 10, 11Punjab University Calendar Rules — Rule 10, 11