COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1963

477 judgments · page 24 of 24

High Courts11 Jan 1963

Messrs. Bhag Chand Chandi Ram Vs The Chief Commissioner, Delhi and others

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0026

Constitution of India, 1950 — Article 19, 226Delhi Shops and Establishments Act, 1954 — Section 15, 15(1), 16, 4

High Courts11 Jan 1963

Sher Mohammad Vs Government of India, Ministry of Home Affairs and Another

Punjab And Haryana At Chandigarh · (1963) 65 PLR 800

Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 4, 5Constitution of India, 1950 — Article 226, 227

High Courts11 Jan 1963Dismissed

Arjansingh Bir Singh Vs Panipat Woollen and General Mills Co. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 341 : (1963) 33 CompCas 534 : (1963) 1 ILR (P&H) 749

Companies Act, 1956 — Section 111, 111(3), 111(5), 155(1)

High Courts11 Jan 1963

Sher Mohammad Vs Government of India and another

Punjab And Haryana At Chandigarh · (1963) 65 PLR 800

Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 226, 227

High Courts09 Jan 1963Dismissed

Avtar Singh Vs The State

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 106 : (1963) 65 PLR 895

Companies Act, 1937 — Section 282ACompanies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 20(2)

High Courts09 Jan 1963Allowed

State Vs Banarsi Das

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0031

Penal Code, 1860 (IPC) — Section 21

High Courts09 Jan 1963Dismissed

Jogindar Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 280

Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 14, 16(1), 16(3)

High Courts09 Jan 1963Dismissed

Joginder Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 588

Central Provinces and Berar Municipalities Act, 1922 — Section 53APunjab Municipal Act, 1911 — Section 14, 15, 16, 16(1), 16(2)

High Courts09 Jan 1963Dismissed

Shri Avtar Singh Vs The State

Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 106 : (1963) 65 PLR 895

Companies Act, 1956 — Section 545, 621, 621, 622, 623Constitution of India, 1950 — Article 20(2)General Clauses Act, 1897 — Section 26

High Courts04 Jan 1963Dismissed

Shri Panna Lal Vs Shri Jagan Nath

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 846 : (1963) 65 PLR 528

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iii)

High Courts04 Jan 1963Allowed

The Rohtak Delhi Transport (Private) Ltd., Rohtak Vs Ch. Risal Singh and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 472 : (1963) 2 ILR (P&H) 84 : (1964) 1 LLJ 89

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A

High Courts04 Jan 1963Allowed

Bhikhan Bobla and Others Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 255 : (1963) 1 ILR (P&H) 660

Constitution of India, 1950 — Article 14, 19, 226, 31, 31AEast Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 24(1), 36

High Courts04 Jan 1963Dismissed

National Industrial Corporation Ltd. Vs Registrar of Companies

Punjab And Haryana At Chandigarh · AIR 1963 P&H 239 : (1963) 33 CompCas 265 : (1963) 1 ILR (P&H) 850

Companies Act, 1956 — Section 18, 18(4), 19, 19(2)

High Courts04 Jan 1963Dismissed

Sadhu Ram and others Vs Charan Singh and others

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0005

Punjab Security of Land Tenures Act, 1953 — Section 14A, 2

High Courts04 Jan 1963Dismissed

Panna Lal Vs Jagan Nath

Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 846 : (1963) 65 PLR 528

Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)

High Courts04 Jan 1963Dismissed

Jagatjit Distilling and Allied Industries Ltd. Jagatjit Nagar Vs Deputy Custodian General, India and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 494

Administration of Evacuee Property Act, 1950 — Section 27, 7, 7(1), 7A, 8(2A)Pepsu Administration of Evacuee Property Ordinance, 2006 — Section 5

High Courts03 Jan 1963

Ram Singh Vs The Gram Panchayat of Village Wara Darraka

Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0009

Constitution of India, 1950 — Article 227