High Courts11 Aug 1964
Chhanga Singh Indar Singh Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 204
Punjab Tenancy Act, 1887 — Section 59
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 11 of 24
High Courts10 Aug 1964Allowed
Prem Sukh Dass Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 48
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 2, 3, 5
High Courts10 Aug 1964
Soma Vs Brij Lal, Manohar Lal Aggarwal and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 110
Transfer of Property Act, 1882 — Section 41
High Courts06 Aug 1964Allowed
Dhillon Transport Company and Another Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 44
Punjab General Sales Tax Act, 1948 — Section 21Punjab Passengers and Goods Taxation Act, 1952 — Section 15, 16, 22, 22(2)Punjab Passengers and Goods Taxation Rules, 1952 — Rule 25, 26, 28
High Courts06 Aug 1964
Subhadran Devi and Others Vs Sunder Dass Tek Chand and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 188 : (1964) 2 ILR (P&H) 940
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts06 Aug 1964Allowed
Ved Parkash Vohra Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts05 Aug 1964
Arur Chand and Others Vs The District Magistrate, Delhi and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0031
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts05 Aug 1964
Om Parkash Vs The State
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(3), 156(2), 190, 193Penal Code, 1860 (IPC) — Section 467, 474
High Courts05 Aug 1964Allowed
Bhola Ram Vs Manohar Lal and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 930 : (1964) 66 PLR 1204
Civil Procedure Code, 1908 (CPC) — Section 107Punjab Tenancy Act, 1887 — Section 14, 77, 77(3)
High Courts04 Aug 1964Dismissed
V.P. Rehabar Vs The Punjab State
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0007
Constitution of India, 1950 — Article 226
High Courts03 Aug 1964
Ran Singh and Others Vs The Additional Director, Consolidation of Holdings, Punjab, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 145
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2), 42
High Courts31 Jul 1964
Sardarni Gurdial Kaur Vs S. Satindar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 412 : (1964) 2 ILR (P&H) 791
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 58, 73
High Courts31 Jul 1964Allowed
Gurdev Singh Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0002
Punjab Land Revenue Act, 1887 — Section 78
High Courts30 Jul 1964
Ajaib Singh Lachhman Singh Vs Gurbachan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 113 : (1965) CriLJ 331
Constitution of India, 1950 — Article 14, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 411
High Courts29 Jul 1964Allowed
Amir Singh Vs The Government of India and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0029
Constitution of India, 1950 — Article 226
High Courts29 Jul 1964
Shir Amir Singh Vs Government of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 84 : (1964) 2 ILR (P&H) 784
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 178A, 182
High Courts29 Jul 1964
Munsha Singh Sunder Singh and Others Vs Gurudit Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 80 : (1964) 2 ILR (P&H) 774
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 108Limitation Act, 1963 — Section 14, 14(1)
High Courts29 Jul 1964Dismissed
Rajbans Behari Lal and Another Vs Janki Devi
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 39
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7Sales of Goods Act, 1930 — Section 2(7)
High Courts29 Jul 1964
Asharfi Devi Vs Tirlok Chand and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 140
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 41
High Courts28 Jul 1964Dismissed
Surjit Singh and Others Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0040