High Courts24 Sept 1963
PUNJAB TRADING CO. LTD. Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1964) 53 ITR 335
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 9 of 24
High Courts19 Sept 1963
Narurang Lal Vs The Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 512
Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 21, 23
High Courts19 Sept 1963
Punjab State Vs Gopal Singh Nagahia Singh
Punjab And Haryana At Chandigarh · AIR 1964 P&H 154
Limitation Act, 1963 — Section 5
High Courts19 Sept 1963
Rattan Singh and Another Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 338
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 24, 24(2), 24(3), 24(4)
High Courts18 Sept 1963Allowed
Bhagat Ram Patanga Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 500
Constitution of India, 1950 — Article 14, 226Punjab Municipal Act, 1911 — Section 13, 16, 16(1), 16(2)
High Courts16 Sept 1963Allowed
Bachan Singh and Others Vs Matindu Parkash and Others
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0039
High Courts16 Sept 1963Allowed
Arya Pratinidhi Sabha Vs Lal Chand and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 330
Civil Procedure Code, 1908 (CPC) — Section 91, 91(1)Gram Panchayat Act, 1952 — Section 67Punjab Village Common Lands (Regulation) Act, 1953 — Section 3, 8
High Courts16 Sept 1963
Smt. Sharbati Devi Vs Pt. Hiralal and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 485 : (1964) 66 PLR 78
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts16 Sept 1963
Dr. Gian Singh Karam Singh Vs Mohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 346
East Punjab Urban Rent Restriction Act, 1949 — Section 12, 2Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 17, 17(1), 49
High Courts16 Sept 1963
Arya Pratinidhi Sabha Punjab, Jullundur Vs Lal Chand and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 330
Punjab Village Common Lands (Regulation) Act, 1953 — Section 3(b)
High Courts16 Sept 1963Allowed
Shrimati Sharbati Devi Vs Pt. Hira Lal and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 114
Hindu Succession Act, 1956 — Section 14(1)
High Courts16 Sept 1963Dismissed
Ajudhya Nath Vs Municipal Committee of Delhi and Another
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0003
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts13 Sept 1963Allowed
Brij Lal Vs Shrimati Soma and Another
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0046
Transfer of Property Act, 1882 — Section 41
High Courts13 Sept 1963
Om Prakash and Others Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 246 : (1964) 1 ILR (P&H) 592
Colonization of Government Lands Act, 1912 — Section 3East Punjab Refugees (Registration of Land Claims) Act, 1948 — Section 10, 2, 4
High Courts12 Sept 1963
Bharat Singh Vs Diwan Chand
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0043
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2), 47
High Courts12 Sept 1963
Sada Ram and Another Vs Gajjan and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 298 : (1963) 65 PLR 1057
Government of India Act, 1935 — Section 212Transfer of Property Act, 1882 — Section 111 , 112, 113, 114, 115
High Courts11 Sept 1963
Joginder Singh Vs Amar Singh
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 325
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 18(2)Penal Code, 1860 (IPC) — Section 323
High Courts11 Sept 1963Dismissed
Rulia Vs The State
Punjab And Haryana At Chandigarh · (1963) 09 P&H CK 0008
Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts10 Sept 1963
The Gram Panchayat, Ponahana Vs The Judicial Magistrate, Palwal and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 337 : (1965) CriLJ 237 : (1964) 1 ILR (P&H) 581
Criminal Procedure Code, 1898 (CrPC) — Section 133, 136, 137, 145, 526Metropolitan Building Act, 1855 — Section 45Punjab Gram Panchayat Act, 1952 — Section 21, 23, 41, 47, 74
High Courts09 Sept 1963Dismissed
Moti Lal and Another Vs Nank Chand and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 493 : (1964) 1 ILR (P&H) 467
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1), 2