High Courts27 Aug 1964Dismissed
Bawa Maharaj Singh Vs Bawa Gurmukh Singh and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 10 of 24
High Courts26 Aug 1964Dismissed
Ram Partap Vs Financial Commissioner Punjab, and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 93
Punjab Security of Land Tenures Act, 1953 — Section 9(1)(i)
High Courts26 Aug 1964
Fertilizer Corporation of India Ltd. Vs Sanjit Kumar Ghosh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 107
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts26 Aug 1964Dismissed
Ram Partap Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 93
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 10A, 27, 9, 9(1), 9APunjab Security of Land Tenures Rules, 1953 — Rule 18
High Courts26 Aug 1964Dismissed
Mehta Mangal Rai Vs Karam Chand and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0009
High Courts25 Aug 1964Dismissed
Kesar Das Vs Bakhshi Ram and Another
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0036
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts25 Aug 1964Dismissed
Smt. Joginder Kaur and Another Vs Jasbir Singh and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0006
Punjab Pre-emption Act, 1913 — Section 15(2)(b)
High Courts24 Aug 1964
Giani Ajmer Singh Vs Ranjit Singh Grewal
Punjab And Haryana At Chandigarh · AIR 1965 P&H 192 : (1965) CriLJ 585
Criminal Procedure Code, 1898 (CrPC) — Section 127, 128, 132, 197, 197(1)Penal Code, 1860 (IPC) — Section 161, 193, 195, 197, 427
High Courts24 Aug 1964
Maghar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 88
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 3, 3(1), 32A, 32D, 32E
High Courts24 Aug 1964Dismissed
Bhup Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0001
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 1964Allowed
S. Sarup Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 169 : (1965) 1 ILR (P&H) 140
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 56, 56(1), 56(2), 57, 57(1)
High Courts21 Aug 1964Dismissed
Dalbara Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 81
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2
High Courts21 Aug 1964
Narain Kaur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 83
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32D(2), 32E, 32G, 32NPunjab Security of Land Tenures Act, 1953 — Section 2(8)Punjab Tenancy Act, 1887 — Section 4, 90
High Courts19 Aug 1964
The Fertilizers Corporation of India Ltd. Vs The Tata Iron and Steel Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1965 P&H 143
Contract Act, 1872 — Section 91Sales of Goods Act, 1930 — Section 39
High Courts18 Aug 1964
Shori Lal Vs Faqir Chand and others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0004
Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 5
High Courts17 Aug 1964Allowed
Messers Bahadur Chand Chaman Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0038
Punjab General Sales Tax Act, 1948 — Section 22(2)(b)
High Courts17 Aug 1964
Karam Chand Gurditta Mal and Others Vs Banwari Lal Ram Rattan
Punjab And Haryana At Chandigarh · AIR 1965 P&H 117
Registration Act, 1908 — Section 17, 17(2)Transfer of Property Act, 1882 — Section 53
High Courts16 Aug 1964
Messrs Dhillon Transport Co., Bhatinda and Another Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0040
Punjab Passengers and Goods Taxation Act, 1952 — Section 6
High Courts13 Aug 1964
Kans Raj Nathu Ram Vs Deputy Excise and Taxation Commissioner, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 284 : (1965) 1 ILR (P&H) 57
Constitution of India, 1950 — Article 226Punjab Excise Act, 1914 — Section 3
High Courts11 Aug 1964Dismissed
Shri K.R. Berry Vs Commander O.P. Sharma and Another
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0039
Constitution of India, 1950 — Article 226