High Courts21 May 1962Allowed
Nand Singh Vs The Gram Panchayat at village Gurhail
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0001
Penal Code, 1860 (IPC) — Section 228
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,487 of 4,611
High Courts18 May 1962Dismissed
Burmitu Alias Balo and Another Vs Ujagar Singh and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 7
Succession Act, 1925 — Section 63
High Courts18 May 1962Allowed
Gowardhan Dutt Vs Shrimati Dwarku
Punjab And Haryana At Chandigarh · AIR 1963 P&H 398
High Courts16 May 1962Dismissed
Shmt. Uti Vs Shmt. Ati and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 32
Arbitration Act, 1940 — Section 14, 17, 30, 39Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 May 1962Dismissed
The Birla Cotton Spinning and Weaving Mills, Delhi Vs Sumer Chand
Punjab And Haryana At Chandigarh · AIR 1963 P&H 360 : (1963) 6 FLR 99 : (1963) 2 LLJ 14
Employees State Insurance Act, 1948 — Section 39(3), 40(2), 42(4)
High Courts10 May 1962
Dr. Aya Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 873
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts10 May 1962
Kishan Singh Munsha Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 170 : (1963) CriLJ 469 : (1962) 2 ILR (P&H) 855
Criminal Procedure Code, 1898 (CrPC) — Section 162(2), 439, 439(5)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts10 May 1962Dismissed
Jagdip Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 851
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32E, 32K, 32K(1), 32K(2)
High Courts08 May 1962Dismissed
Ram Singh Sant Ram Vs Jasmer Singh Hardit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 100
Registration Act, 1908 — Section 23, 25, 36, 72, 77
High Courts08 May 1962Dismissed
Mandir Pashupati Nath Maha Dev Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 849
Constitution of India, 1950 — Article 226Punjab General Clauses Act, 1898 — Section 2(4)Punjab Land Revenue Act, 1887 — Section 3(2)
High Courts03 May 1962Allowed
Ram Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0037
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts03 May 1962Dismissed
State Vs Ram Chand
Punjab And Haryana At Chandigarh · AIR 1963 P&H 8 : (1963) CriLJ 57 : (1962) 2 ILR (P&H) 833
Criminal Procedure Code, 1898 (CrPC) — Section 19, 237, 29, 423
High Courts02 May 1962Allowed
Inder Mohan Vs The Excise and Taxation Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 884
Constitution of India, 1950 — Article 226Punjab Urban Immovable Property Tax Act, 1940 — Section 2, 3, 7, 8, 9Punjab Urban Immovable Property Tax Rules, 1941 — Rule 4
High Courts02 May 1962Dismissed
Puran Chand Gopal Chand Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 28 : (1962) 2 ILR (P&H) 820 : (1963) 14 STC 252
Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 2
High Courts02 May 1962
The State Vs Raja Ram Ram Saran and Another
Punjab And Haryana At Chandigarh · (1964) CriLJ 113
Prevention of Food Adulteration Act, 1954 — Section 16, 25, 7
High Courts01 May 1962
Sardara Singh Narinjan Singh Vs Sub Divisional Officer, Chandpur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 217 : (1962) 2 ILR (P&H) 810
Workmens Compensation Act, 1923 — Section 12(1), 12(2)
High Courts01 May 1962Dismissed
National Electric Supply and Trading Corporation Private Ltd. Vs Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 56 : (1962) 2 ILR (P&H) 789
Arbitration Act, 1940 — Section 30Electricity Act, 1910 — Section 52, 7, 7(1)
High Courts30 Apr 1962Allowed
Mehar Singh Vs Dulla Singh and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts27 Apr 1962
Bishan Singh Vs Central Government and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 787
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 56, 62, 69
High Courts27 Apr 1962
Union of India (UOI) Vs Sh. Jagdishwar Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 220
Limitation Act, 1908 — Article 102, 115, 120