High Courts07 Sept 1962Allowed
Gurdial Singh and another Vs Mahant Harnam Singh
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,593 of 4,734
High Courts07 Sept 1962Dismissed
Firm Gaylord Shangrila and Another Vs Kwality Restaurant and Ice Cream Company, New Delhi
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Sept 1962Dismissed
The State of Punjab Vs Dewan Chuni Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 503
Constitution of India, 1950 — Article 311, 311(2)Punjab Police Rules, 1934 — Rule 16.24(1), 16.25(2)
High Courts06 Sept 1962Dismissed
T.P. Ansari Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1962) 09 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 177
High Courts05 Sept 1962Dismissed
S. Harjit Singh Vs I.G. Police, Punjab, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 90
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Sept 1962
R.P. Kapur Vs Daryao Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 200 : (1965) CriLJ 593
Criminal Procedure Code, 1898 (CrPC) — Section 197, 527Penal Code, 1860 (IPC) — Section 193, 211, 500
High Courts31 Aug 1962Dismissed
Hakim Mahboob Ali Khan Vs Shri H.S. Nair and Another
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts30 Aug 1962Allowed
Lachhman Das and Others Vs Arjan Singh
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts27 Aug 1962Dismissed
Siri Kishan and Others Vs Ghanesham Dass
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 115
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
High Courts27 Aug 1962Allowed
Uttam Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 139 : (1963) CriLJ 315
Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 397, 397(2)Penal Code, 1860 (IPC) — Section 302
High Courts24 Aug 1962Dismissed
Messrs. Roop Chand and Co., Panipat Vs The Deputy Custodian General India, New Delhi and Others
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0023
Administration of Evacuee Property Act, 1950 — Section 13
High Courts22 Aug 1962Allowed
Mst. Angrez Kaur Vs Gurdit Singh and Others
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0005
Special Marriage Act, 1954 — Section 28
High Courts21 Aug 1962Allowed
Gurbachan Singh Partap Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 558 : (1963) 1 ILR (P&H) 107
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts20 Aug 1962
Parshan Lal Rakha Ram Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 141 : (1963) CriLJ 316
Police Act, 1861 — Section 34
High Courts20 Aug 1962
Court on behalf of the State Vs Shingara Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 185 : (1963) CriLJ 478
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3Oaths Act, 1873 — Section 14Penal Code, 1860 (IPC) — Section 191
High Courts20 Aug 1962
Balwant Singh and Others Vs Kehar Singh
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 193 : (1963) 65 PLR 972
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts16 Aug 1962
Shrimati Bachni Vs Chanchal Singh
Punjab And Haryana At Chandigarh · (1962) 08 P&H CK 0030
Penal Code, 1860 (IPC) — Section 323
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A
High Courts13 Aug 1962Dismissed
Jang Singh Vs Hardial Singh and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 97
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8APunjab Pre-emption (Amendment) Act, 1959 — Section 8APunjab Pre-emption Act, 1913 — Section 8A(1)
High Courts13 Aug 1962Dismissed
Debi Ram Sharma Vs High Court of Judicature for the State of Punjab
Punjab And Haryana At Chandigarh · AIR 1963 P&H 46
Constitution of India, 1950 — Article 226Punjab Courts Act, 1918 — Section 46APunjab High Court Rules and Orders — Rule 37, 5, 6