High Courts04 Oct 1962
Shiv Dayal Vs The State
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 238
Criminal Procedure Code, 1898 (CrPC) — Section 337Electricity Act, 1910 — Section 39, 44, 47Penal Code, 1860 (IPC) — Section 120B, 378, 379, 380
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,592 of 4,734
High Courts02 Oct 1962
Devki Nandan Vs Shri K. Narinder, Editor, Printer and Publisher of Daily 'Partap' New Delhi
Punjab And Haryana At Chandigarh · (1962) 10 P&H CK 0008
Penal Code, 1860 (IPC) — Section 493, 494, 494, 495, 496
High Courts01 Oct 1962Dismissed
Sobha Ram Sethi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 499
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 90, 90(2), 90(4)
High Courts01 Oct 1962Partly Allowed
Balkishan Dass Vs Parmeshri Dass deceased substituted by Madhuri Sharan Sharma and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 187 : (1963) 1 ILR (P&H) 320
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 22 Rule 11, Order 22 Rule 3 , Order 41 Rule 2, 11Evidence Act, 1872 — Section 115Trusts Act, 1882 — Section 12, 15, 19, 20, 46
High Courts27 Sept 1962Allowed
Singha Mal Vs The Union of India and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0019
Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1962
Gian Chand Shamchand Vs Rattan Lal Krishan Kumar and Others
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 1
Transfer of Property Act, 1882 — Section 1, 111, 41, 82
High Courts26 Sept 1962Allowed
Kunta Devi Vs Siri Ram Kalu Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 235
Hindu Marriage Act, 1955 — Section 12, 5, 7, 9
High Courts26 Sept 1962Allowed
K.G. Pillai Vs Comptroller and Auditor General of India and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 390 : (1962) 2 LLJ 595
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Conduct) Rules, 1955 — Rule 4AConstitution of India, 1950 — Article 19(1), 226, 309, 311(2)
High Courts26 Sept 1962Allowed
Rattan Chand deceased represented by his widow Smt. Satya Devi and Another Vs L. Bhagirath Ram deceased represented by his widows Smt. Saraswati Devi and Smt. Sharda Devi and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 182 : (1963) 1 ILR (P&H) 228
Registration Act, 1908 — Section 49
High Courts25 Sept 1962Dismissed
Kartar Bus Service Ltd. Jullundur Vs Gurdial Singh and others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0004
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(i)(c), 19(6), 2(k), 25F
High Courts24 Sept 1962Dismissed
Naranjan Das Kapur Vs P.M. Dalal, Deputy Zonal Manager of The Life Insurance Corporation of India and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 297 : (1963) 65 PLR 125
Constitution of India, 1950 — Article 225, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 177Government of India Act, 1915 — Section 108
High Courts24 Sept 1962Dismissed
Tek Chand Mital Vs The Zonal Manager In-Charge of Northern Zonal Office Life Insurance Corporation of India and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 308
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 11(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 14(1), 2, 42, 43
High Courts24 Sept 1962Dismissed
Naranjan Das Kapur Vs P.M. Dalal and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 297 : (1963) 65 PLR 125
Constitution of India, 1950 — Article 225, 226, 227, 34, 68Criminal Procedure Code, 1898 (CrPC) — Section 177Government of India Act, 1915 — Section 108
High Courts21 Sept 1962Dismissed
R.P. Kapur Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 87 : (1963) 6 FLR 222 : (1963) 1 ILR (P&H) 218 : (1966) 2 LLJ 253
All India Services (Discipline and Appeal) Rules, 1955 — Rule 20, 49, 7Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311(2), 314
High Courts17 Sept 1962
Punjab Mercantile Bank Ltd. Vs Sardar Kishan Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 230 : (1963) 1 ILR (P&H) 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 47Limitation Act, 1963 — Article 166
High Courts14 Sept 1962
Bela Nand Vs The State
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0022
Penal Code, 1860 (IPC) — Section 489(B)
High Courts14 Sept 1962
Waryam Singh Vs The Bhatinda Transport Co. (Private) Ltd., Bhatinda
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0021
Companies Act, 1956 — Section 433
High Courts11 Sept 1962
Balwant Rai Vs Chhangi Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 124 : (1963) CriLJ 314
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 367
High Courts10 Sept 1962
Ch. Kehar Singh and Another Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 490 : (1963) 1 ILR (P&H) 129
Land Acquisition Act, 1894 — Section 18
High Courts07 Sept 1962Allowed
Shri K.L. Bansal Vs Shrimati Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0017
Delhi and Ajmer Rent Control Act, 1952 — Section 13