High Courts31 Dec 1964Allowed
Ram Chand Vs Hardwari Lall
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0027
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
430 judgments · page 1 of 22
High Courts24 Dec 1964Allowed
Partap Rosin and Turpentine Factory Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 16 : (1965) 2 ILR (P&H) 32
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 37Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts23 Dec 1964
Rajinder Singh and Others Vs The Karnal Central Co-Operative Bank Limited and Others
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Dec 1964Dismissed
Messrs Modi Spinning and Weaving Mills Company Ltd., Patiala and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0034
Punjab General Sales Tax Rules, 1949 — Rule 20, 25
High Courts22 Dec 1964Dismissed
Modi Spinning and Weaving Mills, Company Limited and Another Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 695
Constitution of India, 1950 — Article 32Income Tax Act, 1922 — Section 18AIncome Tax Act, 1961 — Section 208, 209
High Courts22 Dec 1964
Shila Bhalla Vs Thakar Bhagwan Dass and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 384 : (1965) CriLJ 407
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 17(2), 3, 4
High Courts22 Dec 1964
ROSHAN LAL AND CO. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 72
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 131, 132
High Courts18 Dec 1964
Ram Kumar Bhola Nath Vs Banwarilal Nand Kishore and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 434 : (1965) 1 ILR (P&H) 747
High Courts18 Dec 1964Allowed
Sant Singh Kanwarjit Singh Vs The Assessing Authority
Punjab And Haryana At Chandigarh · (1965) 16 STC 406
Punjab General Sales Tax Act, 1948 — Section 10, 15, 16, 7
High Courts17 Dec 1964Dismissed
Messrs. Jiwan Industries Private Ltd. Vs Messrs. Santosh and Co.
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0035
High Courts17 Dec 1964Dismissed
Jiwan Industries Private Ltd. Vs Santosh and Company
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 691
Delhi Rent Control Act, 1958 — Section 15, 15(1), 15(2), 15(3), 9
High Courts17 Dec 1964Dismissed
Hindustan Construction Company Limited Vs Union of India
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0007
Arbitration Act, 1940 — Section 17
High Courts16 Dec 1964
BAWA SATYA PAUL SINGH Vs Income Tax OFFICER, NEW DELHI, AND OTHERS.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 21 : (1966) 62 ITR 147
Constitution of India, 1950 — Article 14, 19, 226
High Courts16 Dec 1964
Bawa Satya Paul Singh Vs Income Tax Officer, Income Tax Cum-Wealth Tax, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 333
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31Income Tax Act, 1922 — Section 10, 23
High Courts15 Dec 1964
Mst. Jitan and Another Vs The State
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 677
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts15 Dec 1964Dismissed
Milkha Singh Bhandu Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 297 : (1965) 1 ILR (P&H) 671
Constitution of India, 1950 — Article 311(1), 311(2)
High Courts11 Dec 1964
Shanti Pershad and Another Vs Competent Authority under the Slum Areas and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 315 : (1965) 1 ILR (P&H) 744
Constitution of India, 1950 — Article 226, 227Delhi and Ajmer Rent Control Act, 1952 — Section 19, 19(4), 20
High Courts11 Dec 1964Dismissed
Mst. Mukhtiar Kaur Vs Mst. Kartar Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 31
Hindu Succession Act, 1956 — Section 14
High Courts11 Dec 1964Dismissed
Inder Parkash Vs Hans Raj and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 740
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Punjab Tenancy Act, 1887 — Section 14, 77(3)
High Courts10 Dec 1964Dismissed
Mahla Singh Vs Financial Commissioner (Revenue) and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 667
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2(1)Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7