High Courts30 Jul 1962Allowed
Mandir Devi Dwala, Patiala Vs The Deputy Custodian General, India, New Delhi and Others
Punjab And Haryana At Chandigarh · (1962) 07 P&H CK 0011
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,595 of 4,734
High Courts25 Jul 1962Allowed
Smt. Bishan Devi Khanna Vs Pirthi Singh, Dhillon
Punjab And Haryana At Chandigarh · (1962) 07 P&H CK 0005
Evidence Act, 1872 — Section 101Hindu Succession Act, 1956 — Section 21Law of Property Act, 1925 — Section 184, 209(2)
High Courts24 Jul 1962Allowed
Raghbir Singh Vs Smt. Gian Devi and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 22
Specific Relief Act, 1877 — Section 39, 41
High Courts20 Jul 1962
Balwant Singh and others Vs Kehar Singh
Punjab And Haryana At Chandigarh · (1962) 07 P&H CK 0003
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts18 Jul 1962Allowed
Municipal Committee, Ambala Vs Basakhi Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 175 : (1963) CriLJ 475
Criminal Procedure Code, 1898 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 2
High Courts17 Jul 1962
Narain Singh Mohinder Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1963) 14 STC 610
Punjab General Sales Tax Act, 1948 — Section 11A, 2, 21, 22, 3
High Courts17 Jul 1962Allowed
Sukh Lal Singh and Another Vs Joginder Singh and Another
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 17
East Punjab Urban Rent Restriction Act, 1949 — Section 4, 6
High Courts16 Jul 1962Allowed
Prem Nath L. Ganesh Dass Vs Prem Nath L. Ram Nath and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 62 : (1963) 1 ILR (P&H) 137
Arbitration Act, 1940 — Section 21
High Courts16 Jul 1962
Rulya Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 07 P&H CK 0001
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 6(h)
High Courts01 Jun 1962Dismissed
Sant Ram Das Raj Kalka Vs Karam Chand Mangal Ram
Punjab And Haryana At Chandigarh · AIR 1963 P&H 1 : (1962) 2 ILR (P&H) 405
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2
High Courts01 Jun 1962Allowed
Arya Printinidhi Sabha, Punjab Jullundur Vs Dev Raj Vir Bhan and Another Dev Raj Vir Bhan and Another Vs Arya Printinidhi Sabha, Punjab Jullundur
Punjab And Haryana At Chandigarh · AIR 1963 P&H 208 : (1962) 2 ILR (P&H) 915
Civil Procedure Code, 1908 (CPC) — Section 15, 23Evidence Act, 1872 — Section 65Limitation Act, 1908 — Section 3
High Courts01 Jun 1962Dismissed
The Ambala Bus Syndicate Private Ltd. Vs State Government and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 92
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151
High Courts01 Jun 1962Dismissed
Inder Singh Nihal Singh Vs Chief Commissioner, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 158
Civil Procedure Code, 1908 (CPC) — Section 95, 95(1), 95(2)Constitution of India, 1950 — Article 226Delhi Minor Minerals Rules, 1938 — Rule 18, 3, 7, 8, 9
High Courts01 Jun 1962Allowed
Pritam Kaur Vs The State of Pepsu and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 548 : (1962) 64 PLR 782
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 13(1), 15, 16, 19Pepsu Administration Ordinance, 2005 — Section 1, 3, 3, 4, 4
High Courts30 May 1962
Harnam Kaur and Another Vs Sher Singh Attar Singh Sher Singh Attar Singh Vs Harnam Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 402
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts30 May 1962Dismissed
Kanshi Ram Vs The State
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0004
Opium Act, 1878 — Section 9
High Courts29 May 1962Allowed
The State Vs Sadhu Ram Harbans Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 142 : (1963) CriLJ 317
Criminal Procedure Code, 1898 (CrPC) — Section 510, 510(2)Opium Act, 1878 — Section 1, 3, 9
High Courts29 May 1962Allowed
Bhai Siri Ram Singh Vs S. Santokh Singh S. Santokh Singh Vs Bhai Siri Ram Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 95
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Section 19Partnership Act, 1932 — Section 6
High Courts28 May 1962Allowed
Messrs. J.B. Mangharam and Co., Hyderabad Vs Shri Parshotam Sarup, Deputy Chief Settlement Commissioner, New Delhi and Others
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0038
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts28 May 1962
Mst. Jafran Begum Vs Custodian Evacuee Property, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 40 : (1963) 1 ILR (P&H) 281
Administration of Evacuee Property Act, 1950 — Section 46