High Courts07 Oct 1963
Ram lal Babu Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 211 : (1964) CriLJ 544
Penal Code, 1860 (IPC) — Section 193, 467, 471
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 8 of 24
High Courts07 Oct 1963
Somti Parkash Lakshmi Narain Songhi Vs Natha Baga and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 616 : (1964) 66 PLR 231
Transfer of Property Act, 1882 — Section 111
High Courts07 Oct 1963Allowed
R.C. Shaida Vs The Municipal Corporation of Delhi and another
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0007
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts04 Oct 1963
S.G. Jaisinghan Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0029
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 1, 3, 3(3)Constitution of India, 1950 — Article 14, 15, 16, 16(1), 226Income Tax (Amendment) Act, 1939 — Section 6
High Courts04 Oct 1963
Jaswant Sugar Mills Ltd. and Another Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1964 P&H 192
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3, 37(1), 37(2), 38Constitution of India, 1950 — Article 14, 19(1), 31(2), 32
High Courts03 Oct 1963
Nand Lal More Vs The State
Punjab And Haryana At Chandigarh · (1965) CriLJ 393
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114, 133, 30, 35, 81Official Secrets Act, 1923 — Section 13, 2, 5
High Courts01 Oct 1963Dismissed
Lachhmi Narain and Others Vs The Financial Commissioner, Punjab, and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 607
Punjab Security of Land Tenures Act, 1953 — Section 10A, 10A(a), 10A(b), 18, 18(1)
High Courts01 Oct 1963Dismissed
Lachhmi Narain and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 607
Punjab Security of Land Tenures Act, 1953 — Section 10A, 18, 18(1), 19A, 19C
High Courts01 Oct 1963Dismissed
Aziz Ahmed Vs Mst. Zetoo Begum
Punjab And Haryana At Chandigarh · (1963) 10 P&H CK 0004
Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)
High Courts30 Sept 1963Dismissed
Rajindar Kaur and Others Vs Daropdi and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 602
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts30 Sept 1963Dismissed
Banwari Lal Vs Messrs. Banarsi Dass Krishan Kumar
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0026
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts27 Sept 1963
S.K. Jaganani Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 274 : (1964) CriLJ 697 : (1964) 1 ILR (P&H) 342
Factories Act, 1948 — Section 36, 4, 63, 92, 93
High Courts26 Sept 1963Dismissed
Parma Nand Vs Shrimati Ram Lubhai
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0045
East Punjab Urban Rent Restriction Act, 1949 — Section 2(c)
High Courts26 Sept 1963Allowed
Jagan Nath Vs Shri Arjan Singh Kalsi and Others
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0044
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts26 Sept 1963
Jaimal Singh and Another Vs Smt. Gini Devi
Punjab And Haryana At Chandigarh · AIR 1964 P&H 99 : (1964) 1 ILR (P&H) 516
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(15)East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)
High Courts26 Sept 1963Dismissed
Mst. Ranjit Kaur and Others Vs Harbel Singh
Punjab And Haryana At Chandigarh · AIR 1964 P&H 103 : (1963) 65 PLR 1023
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 4East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts26 Sept 1963
Dwarka Dass Vs The State
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0002
Opium Act, 1878 — Section 9
High Courts25 Sept 1963
The Union of India (UOI) Vs The Delhi Cloth and General Mills Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1964 P&H 147
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 18, Order 12 Rule 8, 80Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 106 , 114
High Courts25 Sept 1963
Boll Chand Vs Smt. Parmeshri Bai
Punjab And Haryana At Chandigarh · AIR 1964 P&H 284 : (1964) CriLJ 698
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts24 Sept 1963
Bawa Singh Vs S. Balbhadar Dass
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0032
Civil Procedure Code, 1908 (CPC) — Section 47, 48(1)