High Courts07 Jan 1964
Mohan Singh Balwant Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 291 : (1965) CriLJ 127
Penal Code, 1860 (IPC) — Section 109, 302, 323Reformatory Schools Act, 1897 — Section 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 24 of 24
High Courts03 Jan 1964Allowed
Surjit Kaur Vs Paragat Singh
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 100
Hindu Marriage Act, 1955 — Section 25, 25(1), 25(2), 25(3), 3
High Courts03 Jan 1964Dismissed
Asa Nand Vs Madho Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 107 : (1964) 66 PLR 522
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 58Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 47, 51, 51(1), 7
High Courts03 Jan 1964Allowed
Surjit Kaur Vs Pargat Singh
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 100
Hindu Marriage Act, 1955 — Section 13
High Courts03 Jan 1964Dismissed
Dial Singh and Others Vs Chanan Singh and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0001
Punjab Tenancy Act, 1887 — Section 59
High Courts02 Jan 1964Allowed
Som Nath and Others Vs Khushi Ram and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0039
Stamp Act, 1899 — Section 2(15)
High Courts02 Jan 1964Allowed
Jit Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 419 : (1964) 2 ILR (P&H) 88 : (1964) 66 PLR 583
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts02 Jan 1964
Bahal Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 94
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 213, 215, 437Penal Code, 1860 (IPC) — Section 302