COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1964

468 judgments · page 20 of 24

High Courts05 Mar 1964Dismissed

Hari Chand Vs Niranjan Singh

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 344 : (1964) 66 PLR 640

Delhi and Ajmer Rent Control Act, 1952 — Section 1(2)East Punjab Urban Rent Restriction Act, 1949 — Section 2, 4Punjab Municipal Act, 1911 — Section 5, 5(3), 6, 7

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High Courts04 Mar 1964

V.P. Rehbar Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1965 P&H 94 : (1965) 2 LLJ 392

Constitution of India, 1950 — Article 311Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9

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High Courts03 Mar 1964

Hira Singh Gian Singh Vs Ishar Singh and others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 338

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High Courts03 Mar 1964

Malook Dass Vs Sahib Ram

Punjab And Haryana At Chandigarh · AIR 1964 P&H 532 : (1964) 66 PLR 646

Civil Procedure Code, 1908 (CPC) — Section 105, 2

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High Courts03 Mar 1964

Hindustan Twyfords Ltd. and Others Vs Daulat Ram and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 50

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1)

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High Courts03 Mar 1964Dismissed

Om Parkash Sharma Vs Shrimati Nirmal Sharma

Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0004

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts03 Mar 1964Dismissed

Hira Singh Vs Ishar Singh and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 338

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High Courts02 Mar 1964

Surjit Singh, S. Kartar Singh Vs The State

Punjab And Haryana At Chandigarh · (1966) CriLJ 232

Criminal Procedure Code, 1898 (CrPC) — Section 514

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High Courts02 Mar 1964Allowed

Shri Guru Datt Vs S. Sohan Singh and Another

Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0001

Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121

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High Courts26 Feb 1964

Dera Musa Wala and Others Vs Sewa Dass and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 426

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3, Order 33 Rule 5, 92

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High Courts24 Feb 1964

Keshab Ram Vs Puran Chand and Others

Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0035

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High Courts20 Feb 1964Allowed

Khiali Ram Vs Subedar Mast Ram and Others

Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0034

Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g)

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High Courts19 Feb 1964Allowed

Messrs Rattan Di Hatti Vs The Excise And Taxation Officer, Ludhiana and Another

Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0039

Punjab General Sales Tax Act, 1948 — Section 11(4)

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High Courts19 Feb 1964

Ude Ram Sewa Ram and Others Vs Shri Gopi Chand and Others

Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0017

Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 100Delhi and Ajmer Rent Control Act, 1952 — Section 13(5), 34, 34(1), 34(2)

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High Courts19 Feb 1964Dismissed

Messrs. Ude Ram Sewa Ram and Others Vs Shri Gopi Chand and Others

Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0007

Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)

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High Courts18 Feb 1964

Harbans Singh Nirmal Vs Punjab University and Others

Punjab And Haryana At Chandigarh · (1964) 66 PLR 992

Constitution of India, 1950 — Article 226, 227, 326Punjab University Act, 1947 — Section 31Punjab University Regulations — Regulation 3B

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High Courts17 Feb 1964

Davinder Singh and Another Vs Deputy Secretary-Cum-Settlement Commissioner, Rural, Rehabilitation Department and Others

Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 905

Constitution of India, 1950 — Article 226, 226(1), 227, 32, 32(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 2, 9Income Tax Act, 1961 — Section 34

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High Courts17 Feb 1964