High Courts18 Mar 1964Allowed
Jagan Nath Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0048
Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2)(i)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 19 of 24
High Courts18 Mar 1964Dismissed
Khushi Ram Vs Shanti Rani and Others
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0040
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts18 Mar 1964
Padam Parshad Vs Lok Nath Iswar Sarup and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 272
Negotiable Instruments Act, 1881 (NI) — Section 118, 48, 78, 8, 82Succession Act, 1925 — Section 301
High Courts17 Mar 1964Dismissed
Messrs. Gulab Rai Kishori Lal Vs Shri Benarsidas Chandiwala Sewa Smarak Trust Delhi
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0047
Delhi and Ajmer Rent Control Act, 1952 — Section 17
High Courts17 Mar 1964Dismissed
Gulab Rai Kishori Lal Vs Banarsidas Chandiwala Sewa Smarak Trust
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 349 : (1964) 66 PLR 731
Delhi and Ajmer Rent Control Act, 1952 — Section 13, 17, 35
High Courts17 Mar 1964Dismissed
Ranjit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 358 : (1964) 66 PLR 631
Constitution of India, 1950 — Article 226
High Courts16 Mar 1964Dismissed
Ram Kishan Vs Sheo Chand and Others
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)
High Courts15 Mar 1964
COMMISSIONER OF Income Tax, PUNJAB. Vs CHHEHARTA BUTTON FACTORY.
Punjab And Haryana At Chandigarh · (1965) 56 ITR 246
Income Tax Act, 1922 — Section 22(2), 66(1)
High Courts13 Mar 1964Allowed
S. Gukmej Singh Vs The Election Tribunal. Gurdaspur and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 243
Representation of the People Act, 1951 — Section 97(1)
High Courts13 Mar 1964
S. Gurmej Singh and Hira Singh Vs The Election Tribunal and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 243
Constitution of India, 1950 — Article 220, 226, 227General Clauses Act, 1897 — Section 10Punjab Courts Act, 1918 — Section 47
High Courts12 Mar 1964Dismissed
Molar Mal Vs Shyam Manohar Lal and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0008
Transfer of Property Act, 1882 — Section 109
High Courts12 Mar 1964
Chaman Lal Beri Vs Gian Chand Behl and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0007
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts11 Mar 1964
Jaisinghani (S.G.) Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1967) 1 LLJ 234
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts11 Mar 1964
Parkash Chandra Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 270
Constitution of India, 1950 — Article 166, 166(1), 22, 22(5), 226General Clauses Act, 1897 — Section 3(8)Preventive Detention Act, 1950 — Section 10, 3, 3(1), 3(2), 3(3)
High Courts11 Mar 1964
Parkash Chandra Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1965) CriLJ 119
Air Force Act, 1950 — Section 34, 35Constitution of India, 1950 — Article 166, 168, 22, 220, 77General Clauses Act, 1897 — Section 3
High Courts10 Mar 1964
Burmah-Shell Oil Storage and Distributing Company of India Ltd. Vs The Punjab State
Punjab And Haryana At Chandigarh · (1964) 15 STC 624
Punjab General Sales Tax Act, 1948 — Section 21, 22
High Courts09 Mar 1964
Mst. Kirpo and Others Vs Bakhtawar Singh
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0023
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts07 Mar 1964
Hardial Singh Charan Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1965) CriLJ 701
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 1964Allowed
Om Parkash Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 407
Penal Code, 1860 (IPC) — Section 467, 474
High Courts05 Mar 1964Dismissed
Jaswant Singh Vs Shrimati Prem Kumari
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0050
Delhi Rent Control Act, 1958 — Section 14(1)(c)