High Courts26 Mar 1962Allowed
Joginder Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 512 : (1962) 64 PLR 638
Punjab Municipal Act, 1911 — Section 236
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,600 of 4,734
High Courts20 Mar 1962Allowed
Dhanji Ram Sharma Vs The State
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0038
Penal Code, 1860 (IPC) — Section 467, 474
High Courts20 Mar 1962
Dalip Singh Vs Mahla Ram and Others
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 504
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476, 477, 478Penal Code, 1860 (IPC) — Section 109, 193, 209, 228
High Courts19 Mar 1962
Niranjan Singh Bela Singh Vs Railway Board New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 482 : (1962) 1 LLJ 588
Constitution of India, 1950 — Article 19, 19(1), 19(3), 226, 227
High Courts16 Mar 1962
Gopal Paper Mills Limited Vs The Industrial Tribunal, Punjab, Patiala and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 505 : (1963) 1 LLJ 226
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts16 Mar 1962
Hakim Sardar Bahadur Vs Tej Parkash Singh
Punjab And Haryana At Chandigarh · AIR 1962 P&H 385 : (1962) 2 ILR (P&H) 489
Delhi Rent Control Act, 1958 — Section 14
High Courts16 Mar 1962
Piara Singh Sardar Dasaundha Singh Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 498 : (1962) 2 ILR (P&H) 583
Constitution of India, 1950 — Article 226, 32, 329Punjab Agricultural Produce Markets Act, 1939 — Section 4(1), 5, 6Punjab Municipal Election Rules, 1994 — Rule 7
High Courts16 Mar 1962
S. Santokh Singh S. Udey Singh Vs Patiala Banaspati and Allied Products Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1962 P&H 530 : (1963) 33 CompCas 708
Companies Act, 1956 — Section 529, 530Insolvency Act, 1848 — Section 28(5)Trusts Act, 1882 — Section 88
High Courts16 Mar 1962Dismissed
Ram Dial Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0024
Punjab Municipal Act, 1911 — Section 14(e)
High Courts16 Mar 1962Allowed
Gopi Nath Madan Gopal Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 116 : (1962) 2 ILR (P&H) 495
Punjab Entertainments Duty Act, 1955 — Section 12, 20(1)Punjab Entertainments Duty Rules, 1956 — Rule 36(3)
High Courts14 Mar 1962
C.L. Davar Vs Amar Nath Kapur
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 484 : (1962) 64 PLR 521
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts14 Mar 1962
Sardar Sewa Singh Gill Vs Commissioner of Income Tax, New Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1963 P&H 487 : (1962) 2 ILR (P&H) 474 : (1962) 46 ITR 152
Income Tax Act, 1922 — Section 22(4), 23
High Courts14 Mar 1962Dismissed
Karnail Singh and Another Vs Kishan Singh
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0006
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8A
High Courts14 Mar 1962Dismissed
Shri C.L. Davar Vs Shri Amar Nath Kapur
Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 484 : (1962) 64 PLR 521
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts13 Mar 1962
Amar Singh Shiam Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1962 P&H 523
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32
High Courts13 Mar 1962Dismissed
Dalip Singh Vs Nagar Panchayat (Nagar Sabha) of Kakrala and Others
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0005
Pepsu Panchayat Raj Act, 2008 — Section 23
High Courts12 Mar 1962Allowed
Harbans Singh Vs Sohan Singh and Another
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0043
Delhi and Ajmer Rent Control Act, 1952 — Section 13(e)
High Courts12 Mar 1962
S. Balwant Singh Gill Vs Registrar, Co-operative Societies and Another
Punjab And Haryana At Chandigarh · AIR 1962 P&H 476 : (1962) 2 LLJ 600
Constitution of India, 1950 — Article 226
High Courts12 Mar 1962
Radio Television Vs Sharma (K.K.) and Others
Punjab And Haryana At Chandigarh · (1962) 2 LLJ 722
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts09 Mar 1962Allowed
UMDA Vs Gram Panchayat Village Balaha Kalan and another
Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0042
Constitution of India, 1950 — Article 227