High Courts28 Jan 1964
Dr. Bal Saroop Daulat Ram Vs Lt. Col. Lakhbir Singh Kirpal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 375
Evidence Act, 1872 — Section 91, 92
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 23 of 24
High Courts27 Jan 1964Dismissed
Messrs. Kotkapura Bus Service Private Ltd., Kotkapura Vs The Excise and Taxation Officer (Prescribed Assessing Authority) Jullundur and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0026
Punjab Passengers and Goods Taxation Act, 1952 — Section 9
High Courts27 Jan 1964Dismissed
Madan Mohan and Another Vs The District Excise and Taxation Officer and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 648
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11A
High Courts27 Jan 1964
Kotkapura Bus Service Private Ltd. Vs The Excise and Taxation Officer and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 438 : (1964) 2 ILR (P&H) 181 : (1964) 66 PLR 683
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34, 66(2)Motor Vehicles Act, 1988 — Section 43
High Courts23 Jan 1964Dismissed
New Delhi Municipal Committee Vs Jagdish Rai and Another
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0035
Limitation Act, 1963 — Article 2Penal Code, 1860 (IPC) — Section 279 , 338
High Courts21 Jan 1964
Daya Swarup Nehra and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 533 : (1964) 2 ILR (P&H) 150
Capital of Punjab (Development and Regulation) Act, 1952 — Section 19, 2, 20, 22, 22(3)Chandigarh (Sale of Sites) Rules, 1952 — Rule 2, 24, 26, 29A, 3Constitution of India, 1950 — Article 220, 226
High Courts20 Jan 1964Dismissed
Inderjit Singh Vs Satnam Singh
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0040
Punjab Municipal Act, 1911 — Section 81
High Courts20 Jan 1964Dismissed
Ram Swarup Vs The Union of India and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0038
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts13 Jan 1964Dismissed
The Hamdard Dawakhanna and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 132
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 11, 16, 16(1), 2, 3Fruit Products Order, 1955 — Section 2
High Courts11 Jan 1964
Prithvi Singh Azad Vs Ajaib Singh Sindhu and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 463
Representation of the People Act, 1951 — Section 123(3)
High Courts11 Jan 1964
Kanshi Ram and Others Vs Ram Krishan and Others
Punjab And Haryana At Chandigarh · AIR 1984 P&H 179
High Courts10 Jan 1964
Sat Pal Sehgal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 415 : (1964) CriLJ 448 : (1964) 1 ILR (P&H) 825
Advocates Act, 1961 — Section 50
High Courts10 Jan 1964Dismissed
Basant Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1964Dismissed
Janki Devi Vs Joginder Singh
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0033
Workmens Compensation Act, 1923 — Section 2(n)
High Courts09 Jan 1964Dismissed
Balwant Singh Vs Sant Ram Sharma
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 127
Delhi Rent Control Act, 1958 — Section 2, 36, 37, 37(2), 38
High Courts09 Jan 1964Allowed
Shri Om Parkash Seth Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 530
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 20, 21
High Courts08 Jan 1964
Sujant Singh Vs Seth Mohinder Paul
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0025
Arbitration Act, 1940 — Section 14, 17, 29Arbitration Rules, 1940 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Jan 1964Dismissed
The Birla Cotton Spinning and Weaving Mills Ltd., Delhi Vs Hari Chand and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 111
Delhi Rent Control Act, 1958 — Section 9
High Courts07 Jan 1964Dismissed
The Birla Cotton Spinning and Weaving Mills Ltd. Vs Hari Chand and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 111
Constitution of India, 1950 — Article 14, 19, 226Delhi and Ajmer Rent Control Act, 1952 — Section 38, 39, 39(2), 8(4)Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A
High Courts07 Jan 1964
Sain Dass Farangu Ram Vs Ram Saran Dass Dharam Arth Trust and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0014
Specific Relief Act, 1963 — Section 18