COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,601 of 4,734

High Courts09 Mar 1962

Pure Milk Supply Co. Ltd. Vs S. Hari Singh and Others

Punjab And Haryana At Chandigarh · AIR 1963 P&H 22 : (1963) 33 CompCas 459

Companies (Court) Rules, 1959 — Rule 184Companies Act, 1956 — Section 198(3), 348, 353, 470, 528Provincial Insolvency Act, 1920 — Section 49

High Courts09 Mar 1962

The State Vs Pure Milk Supply Co. Ltd.

Punjab And Haryana At Chandigarh · AIR 1962 P&H 519 : (1963) 33 CompCas 116

Companies Act, 1913 — Section 109, 230, 232(2)Companies Act, 1956 — Section 125, 529, 530Provincial Insolvency Act, 1920 — Section 28(6)

High Courts08 Mar 1962Allowed

Sardarni Kirpal Kaur Vs Bhagwant Rai

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0025

East Punjab Urban Rent Restriction Act, 1949 — Section 2(c)

High Courts07 Mar 1962

Amrit Lal C. Shah Vs Ram Kumar

Punjab And Haryana At Chandigarh · AIR 1962 P&H 325 : (1962) 2 ILR (P&H) 201

Bar Councils Act, 1926 — Section 10Contract Act, 1872 — Section 16, 182, 186, 188

High Courts07 Mar 1962

Ramji Dass Vs Bhupinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 443

Civil Procedure Code, 1898 — Order 17 Rule 1(1), Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)Displaced Persons (Debts Adjustment) Act, 1951 — Section 11

High Courts06 Mar 1962

Kehar Singh Vs Jeon Singh Partap Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 465

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Transfer of Property Act, 1882 — Section 59, 68, 68(1)

High Courts06 Mar 1962

Union of India Vs Radha Kishan Sohan Lal and Others

Punjab And Haryana At Chandigarh · AIR 1962 P&H 493

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 32 Rule 3Limitation Act, 1963 — Article 171, 177, 5

High Courts06 Mar 1962

Inder Singh Des Raj and Others Vs Harnam Singh Gian Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 450

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 13 , 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36

High Courts05 Mar 1962Dismissed

Ram Pershad Vs The Chief Commissioner, Delhi State and Others

Punjab And Haryana At Chandigarh · (1962) 03 P&H CK 0004

Delhi Land Reforms Act, 1954 — Section 187

High Courts26 Feb 1962

Tarsema Textile Traders and Another Vs Tarlok Singh Sadhu Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 470

Civil Procedure Code, 1908 (CPC) — Section 115, 21

High Courts26 Feb 1962

Naro Vs Harbans Lal and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 457 : (1962) 2 ILR (P&H) 382

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(2), 2(11)

High Courts26 Feb 1962Dismissed

Dr. Jagjit Singh Bedi Vs Shrimati Jas Rani

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0004

Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)

High Courts23 Feb 1962

Ram Pertap Vs General Manager, Punjab Roadways, Ambala

Punjab And Haryana At Chandigarh · AIR 1962 P&H 540

Motor Vehicles Act, 1939 — Section 110, 110

High Courts21 Feb 1962

PUNJAB DISTILLING INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1963) 48 ITR 288

Constitution of India, 1950 — Article 246Government of India Act, 1935 — Section 100, 104

High Courts21 Feb 1962

Punjab Distilling Industries, Ltd. Vs Commissioner of Income Tax, Simla

Punjab And Haryana At Chandigarh · AIR 1962 P&H 337

Companies Act, 1913 — Section 61(4)Constitution of India, 1950 — Article 246(1)Government of India Act, 1935 — Section 104

High Courts21 Feb 1962

The Punjab Distilling Industries Ltd. Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 170

Companies Act, 1913 — Section 61, 61(2), 61(4)Constitution of India, 1950 — Article 246(1)Government of India Act, 1935 — Section 100(1), 104

High Courts16 Feb 1962Allowed

Shori Lal Vs Sardari Lal and Another

Punjab And Haryana At Chandigarh · AIR 1963 P&H 165 : (1962) 2 ILR (P&H) 468

Arbitration Act, 1940 — Section 5

High Courts15 Feb 1962Dismissed

Shri Nand Kishore Vaid Vs Punjab State and another

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0007

Constitution of India, 1950 — Article 226

High Courts13 Feb 1962

Joginder Singh Vs Bhagat Singh and others

Punjab And Haryana At Chandigarh · (1962) 02 P&H CK 0001

High Courts12 Feb 1962Allowed

Maharaja Harinder Singh and Others Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1963 P&H 119 : (1962) 2 ILR (P&H) 378

Land Acquisition Act, 1894 — Section 18(1), 18(3)