High Courts05 Nov 1962
Gurdial Singh and Others Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 423
Registration Act, 1908 — Section 17(1), 17(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,481 of 4,611
High Courts05 Nov 1962Allowed
Suraj Narain Vs The State
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0044
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts05 Nov 1962
RAM GOPAL AND OTHERS Vs COMMISSIONER OF Income Tax, DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1963) 50 ITR 537
Constitution of India, 1950 — Article 226
High Courts05 Nov 1962Dismissed
Pir Tirath Nath Vs The Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 385
High Courts01 Nov 1962Allowed
Iqbal Kaur Vs Pritam Singh S. Nanak Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 242
Hindu Marriage Act, 1955 — Section 10(1)
High Courts01 Nov 1962Allowed
Tribhuwan Prakash Nayyar Vs Mehar Singh Chaddah and others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 374 : (1963) 65 PLR 429
Constitution of India, 1950 — Article 226, 227Displaced Persons (Claims) Act, 1950 — Section 2(b), 2(f), 6(3)Displaced Persons (Claims) Supplementary Act, 1954 — Section 10, 3, 4, 5, 5(1)(a)
High Courts01 Nov 1962Allowed
Tribhuwan Parkash Nayyar Vs Mehar Singh Chaddah and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 374 : (1963) 65 PLR 429
Constitution of India, 1950 — Article 226, 227Displaced Persons (Claims) Act, 1950 — Section 2, 6(3)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 3, 4, 5
High Courts31 Oct 1962Allowed
Shri Ram Sarup Vs Shri Nand Lal
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0029
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts31 Oct 1962Dismissed
Jaljodhan Singh and Another Vs Kirpa Singh and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 11, 47
High Courts31 Oct 1962Allowed
Khetu Vs Jugti and others
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0002
High Courts29 Oct 1962Allowed
Ram Chander Vs The State
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 259
Factories Act, 1934 — Section 4(3), 4(4), 4(5)Factories Act, 1948 — Section 7(3), 7(4), 7(5)Punjab Shops and Commercial Establishments Act, 1958 — Section 2(4), 25, 26, 3, 9
High Courts26 Oct 1962Allowed
Vir Bhan Vs Avtar Krishan, etc.
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 473 : (1962) 64 PLR 1185
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)
High Courts26 Oct 1962Dismissed
Shri Bhagwan Dass Mehra and another Vs Bharat Nidhi Ltd
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 360 : (1963) 65 PLR 735
Contract Act, 1872 — Section 135Penal Code, 1860 (IPC) — Section 420
High Courts26 Oct 1962Dismissed
Vir Bhan Vs Avtar Krishan and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 473 : (1962) 64 PLR 1185
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts26 Oct 1962Dismissed
Bhagwan Dass Mehra and Another Vs Bharat Nidhi Ltd.
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 360 : (1963) 65 PLR 735
Contract Act, 1872 — Section 135Limitation Act, 1963 — Article 115, 57, 83Penal Code, 1860 (IPC) — Section 420
High Courts25 Oct 1962
Munsha Singh Vs Gram Panchayat, Subhanpur, and another
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0027
Constitution of India, 1950 — Article 227
High Courts24 Oct 1962Dismissed
Ganga Ram Suraj Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (1963) 14 STC 476
Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 10, 11, 12, 13, 14
High Courts24 Oct 1962Dismissed
B. Panda Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 198
Coal Mines Regulations, 1957 — Regulation 25, 25(3)Constitution of India, 1950 — Article 14, 20(3)
High Courts22 Oct 1962
Devki Nandan Vs K. Narinder
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 253
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 493, 494, 496, 500
High Courts19 Oct 1962
Ram Sarup, Ram Narain and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 62 : (1963) 1 ILR (P&H) 451
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8, 8(2)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 115, 115(2), 121, 121(2), 5(2)