High Courts22 Aug 1962Allowed
Mst. Angrez Kaur Vs Gurdit Singh and Others
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0005
Special Marriage Act, 1954 — Section 28
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,484 of 4,611
High Courts21 Aug 1962Allowed
Gurbachan Singh Partap Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 558 : (1963) 1 ILR (P&H) 107
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts20 Aug 1962
Parshan Lal Rakha Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 141 : (1963) CriLJ 316
Police Act, 1861 — Section 34
High Courts20 Aug 1962
Court on behalf of the State Vs Shingara Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 185 : (1963) CriLJ 478
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3Oaths Act, 1873 — Section 14Penal Code, 1860 (IPC) — Section 191
High Courts20 Aug 1962
Balwant Singh and Others Vs Kehar Singh
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 193 : (1963) 65 PLR 972
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts16 Aug 1962
Shrimati Bachni Vs Chanchal Singh
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0030
Penal Code, 1860 (IPC) — Section 323
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8APunjab Pre-emption (Amendment) Act, 1959 — Section 8APunjab Pre-emption Act, 1913 — Section 8A(1)
High Courts13 Aug 1962Dismissed
Debi Ram Sharma Vs High Court of Judicature for the State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 46
Constitution of India, 1950 — Article 226Punjab Courts Act, 1918 — Section 46APunjab High Court Rules and Orders — Rule 37, 5, 6
High Courts08 Aug 1962
M.B. Kanwar, Editor, Printer and Publisher of 'Rana Partap', Ambala Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 201 : (1963) CriLJ 609
Constitution of India, 1950 — Article 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 198(3), 342Penal Code, 1860 (IPC) — Section 21
High Courts07 Aug 1962Allowed
Ram Chander Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0024
Constitution of India, 1950 — Article 226
High Courts06 Aug 1962Allowed
Bharawan Bai and Others Vs Lila Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 84
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 14, 4
High Courts06 Aug 1962
The State Vs Sat Pal Sehgal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 39 : (1963) CriLJ 60
Bar Councils Act, 1926 — Section 10(2), 12
High Courts06 Aug 1962Dismissed
Samadh Parshotam Das alias Jowand Singh Vs The Union of India and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 87 : (1962) 64 PLR 1086
Constitution of India, 1950 — Article 226
High Courts06 Aug 1962Dismissed
Samadh Parshotam Dass Alias Jowand Singh Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 87 : (1962) 64 PLR 1086
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 24, 32, 40
High Courts03 Aug 1962Allowed
Dr. Tarlochan singh Vs Mohinder Kaur
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 74
Civil Procedure Code, 1908 (CPC) — Section 107Hindu Marriage Act, 1955 — Section 10, 21, 24, 28
High Courts02 Aug 1962Allowed
Shrimati Raj Dulari Vs The State
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0018
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 1962
The State Vs Moti Ram
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0029
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts01 Aug 1962Dismissed
Ajudhya Parkash Vs Administrator, Municipal Committee, Ludhiana and Another
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0028
Punjab Municipal Act, 1911 — Section 195
High Courts01 Aug 1962Dismissed
Mohinder Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0025
Evidence Act, 1872 — Section 114, 133, 3Penal Code, 1860 (IPC) — Section 148, 149, 302