High Courts12 Feb 1963Allowed
Kesra Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0032
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,474 of 4,611
High Courts12 Feb 1963Dismissed
The State of Punjab and Another Vs Bijay Singh and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 330
Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)
High Courts12 Feb 1963
Jaswant Rai and others Vs Shrimati Kanwal Rani
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0008
Criminal Procedure Code, 1898 (CrPC) — Section 155, 156, 156(3), 156(b), 190Penal Code, 1860 (IPC) — Section 400, 403, 406
High Courts11 Feb 1963
Bagicha Singh and others Vs The State and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0035
Arms Act, 1959 — Section 19(1), 4Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 323
High Courts11 Feb 1963
AMBALA BUS SYNDICATE LTD. Vs COMMISSIONER OF Income Tax, PUNJAB, JAMMU and KASHMIR, AND HIMACHAL PRADESH, PATIALA.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 480
High Courts11 Feb 1963
The Ambala Bus Syndicate Ltd. Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 163
Income Tax Act, 1961 — Section 10(2)(vi)
High Courts07 Feb 1963
The State Vs Amrik Singh
Punjab And Haryana At Chandigarh · (1963) CriLJ 477 : (1963) 2 ILR (P&H) 148
Motor Vehicles Act, 1939 — Section 71
High Courts07 Feb 1963Dismissed
Santokh Singh Vs The Punjab State and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts06 Feb 1963
COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR, AND HIMACHAL PRADESH Vs R. B. JODHAMAL KUTHIALA.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 383
Income Tax Act, 1922 — Section 66(1)
High Courts05 Feb 1963
Suram Singh Vs The Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 137 : (1963) 65 PLR 417
Constitution of India, 1950 — Article 227Punjab Gram Panchayat Act, 1952 — Section 21(1), 23, 67, 97
High Courts05 Feb 1963
Suram Singh Vs The Gram Panchayat of Samtana Kalan and another
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 137 : (1963) 65 PLR 417
Constitution of India, 1950 — Article 227
High Courts05 Feb 1963Dismissed
Mr. Chief Justice Falshaw, S. Raghbir Singh Vs The Distict Magistrate, Delhi, and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0001
Constitution of India, 1950 — Article 226, 228
High Courts04 Feb 1963Dismissed
The Management of Hotel Ambassador Vs Its Workmen
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts29 Jan 1963Allowed
Chanan Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0034
Northern India Canal and Drainage Act, 1873 — Section 30A
High Courts28 Jan 1963Allowed
Gurdas Singh and others Vs The Director of Consolidation of Holdings, Punjab and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 117
High Courts28 Jan 1963Dismissed
Gurmukh Singh Vir Singh and Others Vs Sohan Singh Bela Singh and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 470
Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 40
High Courts28 Jan 1963
Gurudas Singh Lakha Singh and Others Vs Director of Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 567
Consolidation Act, 1948 — Section 18
High Courts24 Jan 1963Dismissed
Sohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 408 : (1963) CriLJ 320
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 3(2)(15)Defence of India Rules, 1962 — Rule 30, 30(1)
High Courts24 Jan 1963Dismissed
Pt. Balmukand Gurroo Vs Baba Ragunath Das Ji Achry and another
Punjab And Haryana At Chandigarh · (1963) 01 P&H CK 0001
Delhi Rent Control Act, 1958 — Section 14, 15, 15(4), 43, 50
High Courts23 Jan 1963Dismissed
Surjit Singh Vs The Divisional Superintendent, Northern Railway
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 121
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Government of India Act, 1935 — Section 241(2)