High Courts26 Oct 1962Dismissed
Vir Bhan Vs Avtar Krishan and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 473 : (1962) 64 PLR 1185
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,591 of 4,734
High Courts26 Oct 1962Dismissed
Bhagwan Dass Mehra and Another Vs Bharat Nidhi Ltd.
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 360 : (1963) 65 PLR 735
Contract Act, 1872 — Section 135Limitation Act, 1963 — Article 115, 57, 83Penal Code, 1860 (IPC) — Section 420
High Courts25 Oct 1962
Munsha Singh Vs Gram Panchayat, Subhanpur, and another
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0027
Constitution of India, 1950 — Article 227
High Courts24 Oct 1962Dismissed
Ganga Ram Suraj Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (1963) 14 STC 476
Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 10, 11, 12, 13, 14
High Courts24 Oct 1962Dismissed
B. Panda Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 198
Coal Mines Regulations, 1957 — Regulation 25, 25(3)Constitution of India, 1950 — Article 14, 20(3)
High Courts22 Oct 1962
Devki Nandan Vs K. Narinder
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 253
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 493, 494, 496, 500
High Courts22 Oct 1962Dismissed
Mukesh Chand and others Vs Jamboo Pershad and another
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0005
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)
High Courts19 Oct 1962
Ram Sarup, Ram Narain and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 62 : (1963) 1 ILR (P&H) 451
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8, 8(2)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 115, 115(2), 121, 121(2), 5(2)
High Courts19 Oct 1962
S. Ranjit Singh Bagh Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 355
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6
High Courts18 Oct 1962Allowed
Kapur Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0001
Penal Code, 1860 (IPC) — Section 457, 459
High Courts16 Oct 1962
Chopra Weaving Mills and others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Allowed
Yograj Vs Barkat Rai Sarna and others
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0020
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 15
High Courts16 Oct 1962
Chopra Weaving Mills and Others Vs Pyare Lal
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 248 : (1963) 65 PLR 80
High Courts16 Oct 1962Dismissed
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 789
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)
High Courts15 Oct 1962Dismissed
The Delhi Motor Trucks Owners Union and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 243
Constitution of India, 1950 — Article 226, 265, 276Punjab Gram Panchayat Act, 1952 — Section 82(1), 82(2)
High Courts12 Oct 1962Dismissed
Dhani Ram and Others Vs Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 14(1)Limitation Act, 1963 — Article 120, 62
High Courts12 Oct 1962Dismissed
Swami Triguna Nand Vs Mahabir Dal of Kalka
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0018
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(3)(a)(i), 13(3)(a)(i)(a), 13(3)(a)(i)(a)
High Courts12 Oct 1962Dismissed
Dhani Ram and others Vs Pt. Ghasita Ram
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 447 : (1963) 65 PLR 295
East Punjab Urban Rent Restriction Act, 1949 — Section 20, 8, 8(1), 8(1)
High Courts10 Oct 1962Dismissed
Dayal Singh and others Vs Des Raj and others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Companies Act, 1956 — Section 26, 4
High Courts10 Oct 1962
Dayal Singh and Others Vs Des Raj Vij and Others
Punjab And Haryana At Chandigarh · (1963) 65 PLR 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27Companies Act, 1956 — Section 26, 4, 4(2)