High Courts10 May 1962Dismissed
Jagdip Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 851
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32A, 32E, 32K, 32K(1), 32K(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,597 of 4,734
High Courts08 May 1962Dismissed
Ram Singh Sant Ram Vs Jasmer Singh Hardit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 100
Registration Act, 1908 — Section 23, 25, 36, 72, 77
High Courts08 May 1962Dismissed
Mandir Pashupati Nath Maha Dev Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 849
Constitution of India, 1950 — Article 226Punjab General Clauses Act, 1898 — Section 2(4)Punjab Land Revenue Act, 1887 — Section 3(2)
High Courts03 May 1962Allowed
Ram Singh Vs The State
Punjab And Haryana At Chandigarh · (1962) 05 P&H CK 0037
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts03 May 1962
Sohan Singh and Others Vs Sadhu Singh and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 837
Limitation Act, 1963 — Section 14, 5
High Courts03 May 1962Dismissed
State Vs Ram Chand
Punjab And Haryana At Chandigarh · AIR 1963 P&H 8 : (1963) CriLJ 57 : (1962) 2 ILR (P&H) 833
Criminal Procedure Code, 1898 (CrPC) — Section 19, 237, 29, 423
High Courts02 May 1962Allowed
Inder Mohan Vs The Excise and Taxation Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 884
Constitution of India, 1950 — Article 226Punjab Urban Immovable Property Tax Act, 1940 — Section 2, 3, 7, 8, 9Punjab Urban Immovable Property Tax Rules, 1941 — Rule 4
High Courts02 May 1962Dismissed
Puran Chand Gopal Chand Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 28 : (1962) 2 ILR (P&H) 820 : (1963) 14 STC 252
Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 2
High Courts02 May 1962
The State Vs Raja Ram Ram Saran and Another
Punjab And Haryana At Chandigarh · (1964) CriLJ 113
Prevention of Food Adulteration Act, 1954 — Section 16, 25, 7
High Courts01 May 1962
Sardara Singh Narinjan Singh Vs Sub Divisional Officer, Chandpur and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 217 : (1962) 2 ILR (P&H) 810
Workmens Compensation Act, 1923 — Section 12(1), 12(2)
High Courts01 May 1962Dismissed
National Electric Supply and Trading Corporation Private Ltd. Vs Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 56 : (1962) 2 ILR (P&H) 789
Arbitration Act, 1940 — Section 30Electricity Act, 1910 — Section 52, 7, 7(1)
High Courts30 Apr 1962
People's Insurance Co. Ltd. Vs Sardar Sardul Singh Caveeshar
Punjab And Haryana At Chandigarh · AIR 1962 P&H 543
Companies Act, 1913 — Section 185, 235, 543Evidence Act, 1872 — Section 115Insurance Act, 1938 — Section 52
High Courts30 Apr 1962Allowed
Mehar Singh Vs Dulla Singh and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts27 Apr 1962
Bishan Singh Vs Central Government and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 787
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 56, 62, 69
High Courts27 Apr 1962
Union of India (UOI) Vs Sh. Jagdishwar Lal
Punjab And Haryana At Chandigarh · AIR 1963 P&H 220
Limitation Act, 1908 — Article 102, 115, 120
High Courts27 Apr 1962Dismissed
Angrej Singh Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 766
Punjab Security of Land Tenures Act, 1953 — Section 10A, 17, 18, 18(1), 2(3)Punjab Security of Land Tenures Rules, 1953 — Rule 3, 4, 5, 6Punjab Security of Land Tenures Rules, 1956 — Rule 13
High Courts26 Apr 1962
Union of India Vs J. Ray and Sons Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 520
Companies Act, 1956 — Section 446, 528, 530Constitution of India, 1950 — Article 372
High Courts26 Apr 1962Allowed
Girdhari Lal Vs Muni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 43
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts26 Apr 1962
The Punjab Mercantile Bank Ltd., (In Liquidation), Jullundur City Vs General Typewriter Co.
Punjab And Haryana At Chandigarh · AIR 1963 P&H 205
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts26 Apr 1962
Durga Dass Vs The Financial Commissioner, Revenue and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 761
Constitution of India, 1950 — Article 14, 15, 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 51United Provinces Muslim Wakf Act, 1936 — Section 3