High Courts06 Nov 1963Dismissed
Shrimati Krishan Devi Vs Delhi Dvelopment Authority, New Delhi
Punjab And Haryana At Chandigarh · AIR 1964 P&H 384 : (1964) 1 ILR (P&H) 722 : (1964) 66 PLR 418
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 6 of 24
High Courts05 Nov 1963
Gurdial Singh Kehar Singh and Others Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 141
Registration Act, 1866 — Section 17(1), 17(2)
High Courts05 Nov 1963Dismissed
Vidya Prakash Puri Vs Roshan Lal Malhotra and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0017
Arbitration Act, 1940 — Section 14
High Courts05 Nov 1963Allowed
Baroo Mal alias Biru Ram, and others Vs The Nabha Co-Operative Marketing Union Ltd. Nabha
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0008
Contract Act, 1872 — Section 213
High Courts04 Nov 1963
Harkishan Singh Surjeet Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 198 : (1964) CriLJ 535
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 166, 166(1), 258ACriminal Procedure Code, 1898 (CrPC) — Section 491, 491A
High Courts04 Nov 1963
Harkishan Singh Surjeet Vs State of Panjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 198 : (1964) CriLJ 535
Constitution of India, 1950 — Article 166, 258AGeneral Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 49, 52, 59
High Courts31 Oct 1963
Teja Singh and Another Vs Jagat Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 403
Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts31 Oct 1963
Jodha Mal Ghungar Mal and Others Vs Commissioner of Income Tax, Simla (Punjab)
Punjab And Haryana At Chandigarh · AIR 1965 P&H 257 : (1964) 53 ITR 655
Income Tax Act, 1961 — Section 26Partnership Act, 1932 — Section 19
High Courts30 Oct 1963Dismissed
Bachan Singh and Another Vs Darbara Singh and Another
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0015
Punjab Pre-emption Act, 1913 — Section 30
High Courts29 Oct 1963Allowed
Union of India Vs Girdhari Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 334 : (1964) 66 PLR 479
Limitation Act, 1963 — Section 19
High Courts29 Oct 1963
Union of India (UOI) Vs Girdhari Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 334 : (1964) 66 PLR 479
Limitation Act, 1963 — Article 31, 19
High Courts29 Oct 1963Allowed
Norata Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0012
Punjab Municipal Act, 1911 — Section 16(1)(e)
High Courts25 Oct 1963Dismissed
Giani Hari Singh Jachak Vs Shrimati Viran Devi and Another
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0045
High Courts25 Oct 1963Allowed
S. Kartar Singh Takkar and Another Vs The State
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0040
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151
High Courts25 Oct 1963
Jawahar Singh and Others Vs The State
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 719
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 561A
High Courts25 Oct 1963
Om Parkash and Another Vs Dewan Chand and Others
Punjab And Haryana At Chandigarh · (1964) 66 PLR 582
High Courts24 Oct 1963Allowed
Lal Chand and Others Vs The State
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0032
Penal Code, 1860 (IPC) — Section 467
High Courts24 Oct 1963Allowed
Sodagar Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 716
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 10A, 10B, 19D, 6
High Courts23 Oct 1963Allowed
S. Gurmej singh Vs The Election Tribunal, Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 337
Representation of the People Act, 1951 — Section 97
High Courts22 Oct 1963
Kishori Raghnath Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 357 : (1964) CriLJ 207
Penal Code, 1860 (IPC) — Section 366, 498