High Courts17 Jul 1964
Deep Chand Vs Bhago and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 115
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1)Limitation Act, 1908 — Article 179, 12(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 13 of 24
High Courts16 Jul 1964Allowed
The General Manager, Pepsu Road Transport Corporation, Patiala Vs S. Gurdip Singh and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0037
Constitution of India, 1950 — Article 226
High Courts16 Jul 1964Dismissed
Hari Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0028
Punjab Agricultural Produce Markets Act, 1961 — Section 10
High Courts16 Jul 1964
National Rayon Corporation Ltd., Bombay Vs The Additional Assistant Excise and Taxation Commissioner, Punjab
Punjab And Haryana At Chandigarh · AIR 1965 P&H 62 : (1964) 2 ILR (P&H) 869 : (1964) 15 STC 746
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 21(1)
High Courts16 Jul 1964Dismissed
Municipal Committed, Raikot Vs Ram Lal Jain and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0005
Industrial Disputes Act, 1947 — Section 2(s)
High Courts15 Jul 1964Dismissed
Misri Singh Vs Pala Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 864
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)
High Courts15 Jul 1964Dismissed
Miski Singh Vs Pala Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 864
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts15 Jul 1964Dismissed
Harnam Singh Vs Government of India, Ministry of Rehabilitation, New Delhi and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts14 Jul 1964
Pritam Singh Vs S. Ranjith Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 39 : (1964) 2 ILR (P&H) 819
Election Rules, 1961 — Rule 4Representation of the People (Amendment) Act, 1952 — Section 33Representation of the People Act, 1951 — Section 33(5), 34, 36(2), 39(4)
High Courts02 Jul 1964
Lakhshmi Chand Vs The State
Punjab And Haryana At Chandigarh · (1965) CriLJ 832
Penal Code, 1860 (IPC) — Section 302, 307
High Courts29 May 1964
ROSHAN LAL KUTHIALA Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE, AMBALA.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 558
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 141, 143, 147, 154
High Courts29 May 1964Allowed
Ram Saran and Others Vs anwal Singh and Others
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts29 May 1964
M.P. Shreevastava Vs Veena
Punjab And Haryana At Chandigarh · AIR 1965 P&H 54 : (1964) 2 ILR (P&H) 803
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts29 May 1964
Bajaj Electricals Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 530 : (1964) 2 ILR (P&H) 759 : (1964) 66 PLR 923
Constitution of India, 1950 — Article 226Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 8(A)Sales of Goods Act, 1930 — Section 24
High Courts29 May 1964Dismissed
Hans Raj Mittal Vs Khushi Ram Ganga Ram and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 485 : (1964) 66 PLR 902
Punjab Courts Act, 1918 — Section 30(1)Succession Act, 1925 — Section 263, 264, 265, 276, 278
High Courts29 May 1964Allowed
Nirmal Singh and Others Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 19
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 10, 2, 3, 4
High Courts29 May 1964Allowed
Ramesh Chander Hastir Vs The Vice-Chancellor of Punjab University Chandigarh and Another
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0016
Constitution of India, 1950 — Article 226
High Courts29 May 1964Allowed
Messrs. Bajaj Electricals Ltd., New Delhi Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0013
Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3
High Courts29 May 1964
Saroop Pardesi and Another Vs The State
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0006
Penal Code, 1860 (IPC) — Section 302
High Courts27 May 1964
Bhagwan Singh Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 86 : (1965) CriLJ 205 : (1965) 1 ILR (P&H) 8
Civil Procedure Code, 1908 (CPC) — Section 155Constitution of India, 1950 — Article 227Defence of India Act, 1962 — Section 13, 18(2)