High Courts12 Mar 1962Allowed
Harbans Singh Vs Sohan Singh and Another
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0043
Delhi and Ajmer Rent Control Act, 1952 — Section 13(e)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,491 of 4,611
High Courts12 Mar 1962
S. Balwant Singh Gill Vs Registrar, Co-operative Societies and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 476 : (1962) 2 LLJ 600
Constitution of India, 1950 — Article 226
High Courts12 Mar 1962
Radio Television Vs Sharma (K.K.) and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 722
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts09 Mar 1962Allowed
UMDA Vs Gram Panchayat Village Balaha Kalan and another
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0042
Constitution of India, 1950 — Article 227
High Courts09 Mar 1962
Pure Milk Supply Co. Ltd. Vs S. Hari Singh and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 22 : (1963) 33 CompCas 459
Companies (Court) Rules, 1959 — Rule 184Companies Act, 1956 — Section 198(3), 348, 353, 470, 528Provincial Insolvency Act, 1920 — Section 49
High Courts09 Mar 1962
The State Vs Pure Milk Supply Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 519 : (1963) 33 CompCas 116
Companies Act, 1913 — Section 109, 230, 232(2)Companies Act, 1956 — Section 125, 529, 530Provincial Insolvency Act, 1920 — Section 28(6)
High Courts08 Mar 1962Allowed
Sardarni Kirpal Kaur Vs Bhagwant Rai
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0025
East Punjab Urban Rent Restriction Act, 1949 — Section 2(c)
High Courts07 Mar 1962
Amrit Lal C. Shah Vs Ram Kumar
Punjab And Haryana At Chandigarh · AIR 1962 P&H 325 : (1962) 2 ILR (P&H) 201
Bar Councils Act, 1926 — Section 10Contract Act, 1872 — Section 16, 182, 186, 188
High Courts07 Mar 1962
Ramji Dass Vs Bhupinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 443
Civil Procedure Code, 1898 — Order 17 Rule 1(1), Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)Displaced Persons (Debts Adjustment) Act, 1951 — Section 11
High Courts06 Mar 1962
Kehar Singh Vs Jeon Singh Partap Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 465
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Transfer of Property Act, 1882 — Section 59, 68, 68(1)
High Courts06 Mar 1962
Union of India Vs Radha Kishan Sohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 493
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 32 Rule 3Limitation Act, 1963 — Article 171, 177, 5
High Courts06 Mar 1962
Inder Singh Des Raj and Others Vs Harnam Singh Gian Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 450
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 13 , 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
High Courts05 Mar 1962Dismissed
Ram Pershad Vs The Chief Commissioner, Delhi State and Others
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0004
Delhi Land Reforms Act, 1954 — Section 187
High Courts26 Feb 1962
Tarsema Textile Traders and Another Vs Tarlok Singh Sadhu Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 470
Civil Procedure Code, 1908 (CPC) — Section 115, 21
High Courts26 Feb 1962
Naro Vs Harbans Lal and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 457 : (1962) 2 ILR (P&H) 382
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(2), 2(11)
High Courts26 Feb 1962Dismissed
Dr. Jagjit Singh Bedi Vs Shrimati Jas Rani
Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0004
Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)
High Courts23 Feb 1962
Ram Pertap Vs General Manager, Punjab Roadways, Ambala
Punjab And Haryana At Chandigarh · AIR 1962 P&H 540
Motor Vehicles Act, 1939 — Section 110, 110
High Courts21 Feb 1962
PUNJAB DISTILLING INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1963) 48 ITR 288
Constitution of India, 1950 — Article 246Government of India Act, 1935 — Section 100, 104
High Courts21 Feb 1962
The Punjab Distilling Industries Ltd. Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 170
Companies Act, 1913 — Section 61, 61(2), 61(4)Constitution of India, 1950 — Article 246(1)Government of India Act, 1935 — Section 100(1), 104
High Courts16 Feb 1962Allowed
Shori Lal Vs Sardari Lal and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 165 : (1962) 2 ILR (P&H) 468
Arbitration Act, 1940 — Section 5