High Courts27 Feb 1963Dismissed
Amrik Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0006
Constitution of India, 1950 — Article 226, 311Police Act, 1949 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,582 of 4,734
High Courts26 Feb 1963
Maharaj Kishan Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 884 : (1964) 1 ILR (P&H) 255
Punjab Pre-emption Act, 1913 — Section 11
High Courts26 Feb 1963
Raghbir Singh Mal Singh Vs Superintendent, Protective Home, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 369 : (1963) CriLJ 319
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 19
High Courts26 Feb 1963
Meharaj Kishan Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 884 : (1964) 1 ILR (P&H) 255
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 60Pedemption of Mortgages (Punjab) Act, 1913 — Section 11, 15, 22, 22(1), 22(2)
High Courts26 Feb 1963Allowed
Messrs. Lyallpur Motor Company Vs Messrs. Mohan Lal and Co.
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0002
Contract Act, 1872 — Section 2, 4, 7
High Courts22 Feb 1963
Tek Chand and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 146 : (1965) CriLJ 466
Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 147, 149, 302, 332, 333
High Courts21 Feb 1963
Roshan Lal Goswami Vs Gobind Raj and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 532 : (1963) 2 ILR (P&H) 745
Delhi Rent Control Act, 1958 — Section 3Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts21 Feb 1963Dismissed
Darshan Singh Jhabal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 193
Constitution of India, 1950 — Article 22, 352Defence of India Act, 1939 — Section 2(2), 3(1), 3(2), 3(2)(15)Defence of India Rules, 1939 — Rule 26, 30, 30(1), 30A
High Courts20 Feb 1963
Puri (A.L.) Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1966) 2 LLJ 264
Employees State Insurance Act, 1948 — Section 75, 82
High Courts20 Feb 1963
Hind Timber Industries and Another Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · AIR 1963 P&H 426 : (1964) 1 LLJ 669
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 39(3), 40, 82Punjab Employees Insurance Courts Rules, 1949 — Rule 17
High Courts20 Feb 1963
Fauja Singh Vs Employees State Insurance Corporation
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0011
Employees State Insurance Act, 1948 — Section 2, 39(3), 40, 40(1), 75(2)
High Courts19 Feb 1963Dismissed
Allen Berry and Co. Pvt. Ltd. Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 186
Arbitration Act, 1940 — Section 16, 16(1), 2, 33, 34Evidence Act, 1872 — Section 92Government of India Act, 1935 — Section 175(3)
High Courts18 Feb 1963Dismissed
Nabha Rice and Oil Mills, Nabha Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 549 : (1963) 2 ILR (P&H) 170 : (1963) 14 STC 559
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14East Punjab General Sales Tax Act, 1948 — Section 2, 4, 5
High Courts14 Feb 1963Dismissed
Shri Ramji Das Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0034
High Courts13 Feb 1963
S. Kuldip Singh and Another Vs The Supdt. of Police and Another
Punjab And Haryana At Chandigarh · (1963) CriLJ 586
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366, 376, 458, 459
High Courts13 Feb 1963
Ram Parkash Vs Radhe Shyam and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 338
High Courts13 Feb 1963Dismissed
Piyare Lal Gobind Ram Vs Ram Lal
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Section 60Provincial Insolvency Act, 1920 — Section 28
High Courts12 Feb 1963Dismissed
Harcharan Singh Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 875
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 2(3)Punjab Tenancy Act, 1887 — Section 82, 82(1)
High Courts12 Feb 1963Allowed
Kesra Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1963) 02 P&H CK 0032
Constitution of India, 1950 — Article 226
High Courts12 Feb 1963Dismissed
The State of Punjab and Another Vs Bijay Singh and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 330
Punjab Gram Panchayat Act, 1952 — Section 102, 102(2)