High Courts28 Mar 1963
Gaurishankar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 222 : (1964) CriLJ 545
Sea Customs Act, 1878 — Section 167(8)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,471 of 4,611
High Courts28 Mar 1963Allowed
Smt. Kaushalya Rani Vs The State
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0010
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 441, 447, 501, 504
High Courts28 Mar 1963Dismissed
Smt. Gurnam Kaur Vs Gurdip Singh Uberoi
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0009
Hindu Marriage Act, 1955 — Section 11, 3(a), 5
High Courts28 Mar 1963Dismissed
Messrs Willcox (Buckwell-India) Ltd. Vs A.N. Kaul, Industrial Tribumal, Delhi and another
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0003
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(3)
High Courts27 Mar 1963Dismissed
Firm Jagat Ram Om Parkash Vs The Excise and Taxation Officer, Assessing Authority, Amritsar
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts26 Mar 1963Allowed
Gurmukh Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1963 P&H 370
Constitution of India, 1950 — Article 311(1)Police Act, 1861 — Section 7
High Courts25 Mar 1963Dismissed
Kehar Singh Kanwar Pal Singh Vs Puran Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 478 : (1963) 2 ILR (P&H) 253
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts24 Mar 1963
Express Newspapers Ltd., New Delhi Vs M/s. Raisina Publications Private Ltd.
Punjab And Haryana At Chandigarh · (1963) 03 P&H CK 0034
Contempt of Courts Act, 1971 — Section 3
High Courts22 Mar 1963
Amar Hosiery Works Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 14 STC 634
Punjab General Sales Tax Act, 1948 — Section 11A, 2, 21, 5
High Courts21 Mar 1963Allowed
L. Shiv Dayal Kapoor and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 538 : (1963) 2 ILR (P&H) 463
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 10, 50, 75
High Courts20 Mar 1963Allowed
Daulat Ram and Others Vs Bhagwanti and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 245 : (1963) 65 PLR 606
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts20 Mar 1963
Jhabar Mal Chokhani Vs Commissioner of Income Tax, Delhi and Rajasthan, New Delhi
Punjab And Haryana At Chandigarh · AIR 1963 P&H 486 : (1963) 49 ITR 391
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1)Income Tax Act, 1922 — Section 29, 63
High Courts20 Mar 1963
Smt. Tikani Bai Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 15
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 100, 19, 20, 21, 22
High Courts20 Mar 1963Allowed
Daulat Ram and others Vs Shrimati Bhagwanti and others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 245 : (1963) 65 PLR 606
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Urban Rent Restriction Act, 1949 — Section 2
High Courts19 Mar 1963Dismissed
Dwarka Devi and others Vs Hans Raj
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 458 : (1963) 65 PLR 705
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts19 Mar 1963Allowed
Phuman and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 442
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), Order 41 Rule 20, Order 41 Rule 3, 113Income Tax Act, 1961 — Section 66(1)Land Acquisition Act, 1894 — Section 11 , 18, 20, 21, 23
High Courts19 Mar 1963Dismissed
Dwarka Devi and Others Vs Hans Raj
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 458 : (1963) 65 PLR 705
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7East Punjab Urban Rent Restriction Act, 1949 — Section 16
High Courts18 Mar 1963Dismissed
Rajinder Singh Vs The Director of Panchayats, Punjab, Chandigarh, and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 587 : (1963) 65 PLR 1085
Constitution of India, 1950 — Article 226
High Courts18 Mar 1963Dismissed
Rajinder Singh Vs The Director of Panchayats and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 587 : (1963) 65 PLR 1085
Constitution of India, 1950 — Article 226Pepsu Panchayat Raj Act, 2008 — Section 123, 123(1)Punjab Gram Panchayat Act, 1952 — Section 102, 102(1), 102(2), 6(5), 95(2)
High Courts15 Mar 1963Allowed
Sewak Hotel Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 454
Constitution of India, 1950 — Article 226Punjab General Sales Tax (Amendment) Act, 1962 — Section 1(2), 3Punjab General Sales Tax Act, 1948 — Section 11(4), 11(5), 6, 6(1)