High Courts08 Apr 1964Dismissed
Messrs Pearl Cycle Industries Ltd., New Delhi Vs A.N. Kaul and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 482
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 17 of 24
High Courts08 Apr 1964
Pearl Cycle Industries Ltd. Vs A.N. Kaul and Another
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0019
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 5, 58(4)Industrial Disputes Act, 1947 — Section 2, 33C, 33C(1), 33C(2)
High Courts07 Apr 1964Dismissed
Shrimati Chander Wati Vs Delhi Cloth And General Mills Ltd., and Others
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0041
Delhi Rent Control Act, 1958 — Section 39
High Courts07 Apr 1964Dismissed
Mohan Singh Vs State
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0001
High Courts06 Apr 1964Allowed
The Workers Co-operative Gardening and Mixed-Farming Society Ltd. Vs The State of Delhi and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 589
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts06 Apr 1964Dismissed
Jiwan Dass Vs Devi Bai
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 420 : (1964) 66 PLR 1010
High Courts06 Apr 1964Dismissed
Jiwan Dass Vs Smt. Devi Bai
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 420 : (1964) 66 PLR 1010
High Courts06 Apr 1964Dismissed
Dhan Singh Vs Lakshmi Narain and Others
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0006
High Courts03 Apr 1964Allowed
Muni Lal Peshawaria and Others Vs Balwant Rai Kumar and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 415 : (1964) 66 PLR 749
Companies Act, 1913 — Section 235Companies Act, 1956 — Section 208, 208A, 208B, 208C, 208D
High Courts03 Apr 1964
Munilal Peshawaria and Others Vs Balwant Rai Kumar and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 415 : (1964) 66 PLR 749
Companies Act, 1956 — Section 647(2)
High Courts03 Apr 1964
Muni Lal Peshawaria and others Vs Balwant Rai Kumar and others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 415 : (1964) 66 PLR 749
Companies Act, 1956 — Section 647(2)
High Courts02 Apr 1964
Municipal Corporation of Delhi Vs Surja Ram
Punjab And Haryana At Chandigarh · (1965) CriLJ 571
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts01 Apr 1964
State Vs Gunj Lal
Punjab And Haryana At Chandigarh · AIR 1964 P&H 475
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts01 Apr 1964
Gulab Singh Pardhan Singh Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 515 : (1964) 2 ILR (P&H) 576 : (1964) 66 PLR 953
High Courts01 Apr 1964
Mohinder Singh and Another Vs Nihal Kaur
Punjab And Haryana At Chandigarh · AIR 1965 P&H 119
Administration of Evacuee Property Act, 1950 — Section 12, 2Easements Act, 1882 — Section 62
High Courts01 Apr 1964
State Vs Gunj Lal and Jeeva Shah
Punjab And Haryana At Chandigarh · AIR 1964 P&H 475
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts01 Apr 1964
M. Dastgir Saheb and M. Mohiddin Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1965) 67 PLR 841
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 11(2), 11(4), 4
High Courts01 Apr 1964Allowed
Gulab Singh Vs Chief Settlement Commissioner, Punjab, Jullundur and Others
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0011
High Courts01 Apr 1964Allowed
Sumer Chand Vs Fateh Chand and Others
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Apr 1964Dismissed
M. Dastgir Saheb Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 432
Constitution of India, 1950 — Article 226