High Courts14 Nov 1962Dismissed
Sanwal Das Gupta Vs Babubhai Bhawanji Jhaveri
Punjab And Haryana At Chandigarh · AIR 1963 P&H 395 : (1963) 1 ILR (P&H) 435
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2), 42
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,589 of 4,734
High Courts14 Nov 1962
LEELA SEPARATOR MANUFACTURING CO. PRIVATE LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 332
Income Tax Act, 1961 — Section 66(1)
High Courts14 Nov 1962Allowed
Ramji Das and others Vs Government of Patiala and East Punjab States Union, Patiala now State of Punjab
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0003
Constitution of India, 1950 — Article 227
High Courts13 Nov 1962Dismissed
Union Fire, Accident and General Insurance Company Ltd. Vs O.P. Kapur and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 547
Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 115
High Courts13 Nov 1962Dismissed
L' Union Fire, Accident and General Insurance Co. Ltd., New Delhi Vs Shri O.P. Kapur and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 397
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Nov 1962
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs BHARAT CARBON AND RIBBON MANUFACTURING CO. LTD.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 446
Income Tax Act, 1961 — Section 66(1)
High Courts13 Nov 1962
R. M. SHAHANI Vs CONTROLLER OF ESTATE DUTY, DELHI.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 3
Estate Duty Act, 1953 — Section 36, 64
High Courts13 Nov 1962Dismissed
S. Kirpal singh Vs The Deputy Commissioner, Ferozepore and another
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0008
Constitution of India, 1950 — Article 226
High Courts12 Nov 1962Dismissed
Parbhu and Another Vs The Gram Panchayat
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 428 : (1963) 65 PLR 136
Punjab Village Common Lands (Regulation) Act, 1953 — Section 10, 3, 4(1)Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3(1), 3(2)
High Courts12 Nov 1962Allowed
Mool Chand Wasakhi Ram and Another Vs Tola Ram Suba Ram and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 387
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Nov 1962Allowed
Vishendas Vs The Administrator of the Union Territory of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 492
Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
High Courts12 Nov 1962Dismissed
Parbhu and others Vs The Gram Panchayat of Village Garhi Sisana
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 428 : (1963) 65 PLR 136
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 2, 2(g), 3, 3(2)
High Courts12 Nov 1962
Northern India Goods Transport Co., (Pr) Ltd. Vs Guru Hosiery Factory
Punjab And Haryana At Chandigarh · AIR 1964 P&H 318
High Courts12 Nov 1962Dismissed
Mansa Singh Vs Zora Singh and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts09 Nov 1962Allowed
The Bande Matram Publishers Ltd. Vs Shri Mohan Singh Sawhney, Managing Director
Punjab And Haryana At Chandigarh · AIR 1963 P&H 196
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 543Limitation Act, 1963 — Section 22
High Courts09 Nov 1962Dismissed
His Highness Maharaja Sir Partap Singh, Malvendra Bahadur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 401 : (1963) 65 PLR 82
Constitution of India, 1950 — Article 12, 12(1), 226, 291, 32Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 — Section 32A, 32B, 32BB, 32C, 32DPepsu Tenancy and Agricultural Lands Act, 1955 — Section 20, 3, 4, 5, 52
High Courts09 Nov 1962Dismissed
His Highness Maharaja Sir Partap Singh Malvendra Bahadur of Nabha Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 401 : (1963) 65 PLR 82
Constitution of India, 1950 — Article 226, 291, 32, 362
High Courts09 Nov 1962Dismissed
Municipal Corporation Vs Capt. Bhawani Dass and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 541
Municipal Act, 1957 — Section 61, 62, 63, 64, 65Presidency Small Cause Courts Act, 1882 — Section 25
High Courts08 Nov 1962Dismissed
Fateh Chand Khanna Vs Shankar Khushi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 401
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 9, 11
High Courts08 Nov 1962Allowed
Mrs. G.V. Shukla Vs Shri Parbhu Ram Sukhram Dass Ojha
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0012
Delhi and Ajmer Rent Control Act, 1952 — Section 35