High Courts02 Apr 1962Dismissed
Sodhi Singh and Others Vs Basant Singh and Another
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0030
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,599 of 4,734
High Courts02 Apr 1962
Jay Bharat Woollen and Silk Mills Vs Regional Provident Fund Commissioner and Others
Punjab And Haryana At Chandigarh · (1963) 2 LLJ 21
Constitution of India, 1950 — Article 14, 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts02 Apr 1962Allowed
Shri Mohan Lal Seth and Others Vs The Chief Settlement Commissioner, New Delhi, and Others
Punjab And Haryana At Chandigarh · (1962) 04 P&H CK 0027
Constitution of India, 1950 — Article 226
High Courts02 Apr 1962Dismissed
S. Mehtab Singh S. Jot Singh and Another Vs National Fire and General Insurance Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 103 : (1963) 33 CompCas 830
Arbitration Act, 1940 — Section 20, 24Motor Vehicles Act, 1939 — Section 31, 59, 94
High Courts02 Apr 1962
Metchwal Electricals (India) Ltd. Vs Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 289
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 22, 23, 24
High Courts02 Apr 1962Allowed
Sheo Dan Vs Pir Dan and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 167 : (1963) CriLJ 467 : (1962) 2 ILR (P&H) 621
Criminal Procedure Code, 1898 (CrPC) — Section 438, 517, 520
High Courts02 Apr 1962
MADAN LAL Vs Income Tax APPELLATE TRIBUNAL, DELHI.
Punjab And Haryana At Chandigarh · (1963) 50 ITR 447
Income Tax Act, 1961 — Section 66(2)
High Courts29 Mar 1962Allowed
Narinjan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 546
Constitution of India, 1950 — Article 226
High Courts29 Mar 1962Allowed
Union of India (UOI) Vs Bakhshi Amrik Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 104 : (1962) 2 ILR (P&H) 597
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 78(6)
High Courts29 Mar 1962Dismissed
Firm Paras Ram Ram Sarup and Others Vs Firm Baldev Sahai Ram Bhagat and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 215
Partnership Act, 1932 — Section 63, 63(2)
High Courts29 Mar 1962
Hakam Devi and Others Vs Phuman Singh Buta Singh
Punjab And Haryana At Chandigarh · AIR 1963 P&H 156 : (1962) 2 ILR (P&H) 751
Constitution of India, 1950 — Article 227
High Courts28 Mar 1962
Jagdish Lal Ram Nath Vs The State
Punjab And Haryana At Chandigarh · (1963) CriLJ 385
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 307
High Courts28 Mar 1962Dismissed
Jagdish Kumar Vs Smt. Sita Devi
Punjab And Haryana At Chandigarh · AIR 1963 P&H 114
Hindu Marriage Act, 1955 — Section 12(1)
High Courts28 Mar 1962Allowed
Kundan Lal Vs Mst. Bhano
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts27 Mar 1962
Municipal Corporation of Delhi Vs Satpal Kapoor and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 524 : (1962) 2 ILR (P&H) 527
Criminal Procedure Code, 1898 (CrPC) — Section 512Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Mar 1962Dismissed
Pritam Singh Vs Gurdial Kaur and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 537
High Courts27 Mar 1962
Prem Nath and Others Vs Kaudoomal Rikhiram and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 446
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Displaced Persons (Debts Adjustment) Act, 1951 — Section 13Limitation Act, 1963 — Article 171, 177, 5
High Courts27 Mar 1962Dismissed
Rattan Singh Vs The Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 533
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 3(3), 4, 7, 9, 9(1)
High Courts26 Mar 1962Dismissed
Nitya Nand Vs The Estate Officer, Capital Project and Another
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 508
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 41, 42, 98
High Courts26 Mar 1962
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs CENTRAL INDIA GENERAL AGENTS PRIVATE LTD.
Punjab And Haryana At Chandigarh · (1963) 49 ITR 647
Income Tax Act, 1922 — Section 66(2)