High Courts19 Oct 1962
S. Ranjit Singh Bagh Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 355
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,482 of 4,611
High Courts18 Oct 1962Allowed
Kapur Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0001
Penal Code, 1860 (IPC) — Section 457, 459
High Courts16 Oct 1962
Chopra Weaving Mills and others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Allowed
Yograj Vs Barkat Rai Sarna and others
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0020
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 15
High Courts16 Oct 1962
Chopra Weaving Mills and Others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Dismissed
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 789
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)
High Courts15 Oct 1962Dismissed
The Delhi Motor Trucks Owners Union and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 243
Constitution of India, 1950 — Article 226, 265, 276Punjab Gram Panchayat Act, 1952 — Section 82(1), 82(2)
High Courts12 Oct 1962Dismissed
Dhani Ram and Others Vs Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 14(1)Limitation Act, 1963 — Article 120, 62
High Courts12 Oct 1962Dismissed
Swami Triguna Nand Vs Mahabir Dal of Kalka
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0018
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(3)(a)(i), 13(3)(a)(i)(a), 13(3)(a)(i)(a)
High Courts12 Oct 1962Dismissed
Dhani Ram and others Vs Pt. Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8, 8(1), 8(1)
High Courts10 Oct 1962Dismissed
Dayal Singh and others Vs Des Raj and others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Companies Act, 1956 — Section 26, 4
High Courts10 Oct 1962
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)
High Courts04 Oct 1962
Shiv Dayal Vs The State
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 238
Criminal Procedure Code, 1898 (CrPC) — Section 337Electricity Act, 1910 — Section 39, 44, 47Penal Code, 1860 (IPC) — Section 120B, 378, 379, 380
High Courts02 Oct 1962
Devki Nandan Vs Shri K. Narinder, Editor, Printer and Publisher of Daily 'Partap' New Delhi
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0008
Penal Code, 1860 (IPC) — Section 493, 494, 494, 495, 496
High Courts01 Oct 1962Dismissed
Sobha Ram Sethi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 499
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 90, 90(2), 90(4)
High Courts01 Oct 1962Partly Allowed
Balkishan Dass Vs Parmeshri Dass deceased substituted by Madhuri Sharan Sharma and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 187 : (1963) 1 ILR (P&H) 320
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 22 Rule 11, Order 22 Rule 3 , Order 41 Rule 2, 11Evidence Act, 1872 — Section 115Trusts Act, 1882 — Section 12, 15, 19, 20, 46
High Courts27 Sept 1962Allowed
Singha Mal Vs The Union of India and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0019
Constitution of India, 1950 — Article 226, 227
High Courts26 Sept 1962Allowed
K.G. Pillai Vs Comptroller and Auditor General of India and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 390 : (1962) 2 LLJ 595
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Conduct) Rules, 1955 — Rule 4AConstitution of India, 1950 — Article 19(1), 226, 309, 311(2)
High Courts26 Sept 1962Allowed
Rattan Chand deceased represented by his widow Smt. Satya Devi and Another Vs L. Bhagirath Ram deceased represented by his widows Smt. Saraswati Devi and Smt. Sharda Devi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 182 : (1963) 1 ILR (P&H) 228
Registration Act, 1908 — Section 49
High Courts25 Sept 1962Dismissed
Kartar Bus Service Ltd. Jullundur Vs Gurdial Singh and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0004
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(i)(c), 19(6), 2(k), 25F