High Courts18 Dec 1962Dismissed
Shrimati Charan Kaur Vs Hari Singh
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,586 of 4,734
High Courts17 Dec 1962Dismissed
O.P. Kathpalia Vs Lakhmir Singh and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 257 : (1963) 65 PLR 438
Delhi and Ajmer Rent Control Act, 1952 — Section 11, 35, 8
High Courts17 Dec 1962Dismissed
O.P. Kathpalia Vs S. Lakhmir Singh and others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 257 : (1963) 65 PLR 438
Civil Procedure Code, 1908 (CPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 11, 13, 13(2), 13(5), 34Limitation Act, 1963 — Section 5
High Courts17 Dec 1962Dismissed
Kewal Krishan Vs Government of India and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 246 : (1963) 1 ILR (P&H) 836
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30
High Courts17 Dec 1962Dismissed
The Management of The Postal and R.M.S. Co-operative Thrift and Credit Society Ltd. Vs The Workmen of The Postal and R.M.S., Co-operative Thrift and Credit Society Ltd. and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 28
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 7
High Courts17 Dec 1962
New India Assurance Co. Ltd. Another Vs Punjab Roadways and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 235 : (1964) 1 ILR (P&H) 349 : (1964) 66 PLR 156
Central Motor Vehicles Rules, 1989 — Rule 6 , 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 75, 76, 77, 78Limitation Act, 1963 — Section 22, 29, 5
High Courts17 Dec 1962Dismissed
New India Assurance Co. Ltd., New Delhi, and another Vs Punjab Roadways, Ambala City and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 235 : (1964) 1 ILR (P&H) 349 : (1964) 66 PLR 156
Motor Vehicles Act, 1939 — Section 110A
High Courts14 Dec 1962
Chanan Singh Proprietor Chanan Singh and Sons, Amritsar Vs Regional Director, Employees' State Insurance Corporation, Amritsar
Punjab And Haryana At Chandigarh · AIR 1963 P&H 422 : (1963) 7 FLR 64 : (1963) 2 ILR (P&H) 11
Employees State Insurance Act, 1948 — Section 2(12), 2(17), 2(9), 75, 75(2)Punjab Employees State Insurance Rules, 1951 — Rule 17
High Courts14 Dec 1962
Haji Ahmed Hasan Vs Officer and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 411
Administration of Evacuee Property Act, 1950 — Section 10, 17, 17(2), 17(3), 9Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 6, 7, 8
High Courts14 Dec 1962
Raj Kumar Vs Mangu Ram
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts13 Dec 1962Allowed
Chittar Khan and others Vs The Union of India and others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 579 : (1963) 65 PLR 551
Administration of Evacuee Property Act, 1950 — Section 16, 16(1), 46Civil Procedure Code, 1908 (CPC) — Section 15, 80Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20A
High Courts13 Dec 1962Allowed
Shri Partap Chand Vs The Automobile Association of Upper India and others
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0032
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 115Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(i)(c), 20
High Courts13 Dec 1962Allowed
Chhittar Khan and Others Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 579 : (1963) 65 PLR 551
Administration of Evacuee Property (Central) Rules, 1950 — Rule 15BAdministration of Evacuee Property Act, 1950 — Section 16, 16(1)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Dec 1962Dismissed
Khem Chand Vijay Kumar Vs J.S. Malhotra and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 383 : (1963) 14 STC 821
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11(4), 20
High Courts12 Dec 1962Dismissed
Jugal Kishore Brij Mohan Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 14 STC 469
Constitution of India, 1950 — Article 226
High Courts12 Dec 1962
Messrs. Avtar Singh Ranjit Singh Vs The Assessing Authority (Excise and Taxation Officer)
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0001
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11, 11(1), 11(2), 11(4), 14
High Courts11 Dec 1962Allowed
Gurdev Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0045
Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 174Penal Code, 1860 (IPC) — Section 302, 304, 324, 34Reformatory Schools Act, 1897 — Section 8(3)(b)
High Courts10 Dec 1962Allowed
Shrimati Vidya Vati Vs Shri Hanuman Parshad
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0046
Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts10 Dec 1962
Kirori Mal Vs Collector Delhi State and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 26 : (1963) 65 PLR 711
Punjab Land Revenue Act, 1887 — Section 72Specific Relief Act, 1877 — Section 42
High Courts10 Dec 1962Allowed
Vidya Vati Vs Hanuman Parshad
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 832 : (1963) 65 PLR 415
Delhi and Ajmer Rent Control Act, 1952 — Section 14, 35, 5, 5(3)