COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1964

468 judgments · page 4 of 24

High Courts16 Nov 1964Dismissed

Amar Singh Vs Punjab State

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 584

Motor Vehicles Act, 1939 — Section 31Punjab Motor Vehicles Taxation Act, 1924 — Section 11, 3, 3(2), 4, 7Punjab Motor Vehicles Taxation Rules, 1925 — Rule 13, 18

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High Courts13 Nov 1964

Moti Ram Mehra and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 318 : (1965) 1 ILR (P&H) 576

Criminal Procedure Code, 1898 (CrPC) — Section 435Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1), 24(2)

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High Courts13 Nov 1964Dismissed

Jubli Cinema and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 567

Constitution of India, 1950 — Article 226, 227Punjab Entertainments Duty Act, 1955 — Section 10, 11, 12, 13, 13(1)Punjab Entertainments Duty Rules, 1956 — Rule 17, 17(1), 36, 36(3), 38

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High Courts12 Nov 1964Dismissed

Rattan and another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0047

Constitution of India, 1950 — Article 226

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High Courts12 Nov 1964

Bhag Singh and Others Vs Jawahar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 321 : (1965) 1 ILR (P&H) 382

Punjab Tenancy Act, 1887 — Section 50, 50Specific Relief Act, 1963 — Section 9

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High Courts12 Nov 1964

Kishan Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 564

Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30A, 30B, 30C, 30D

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High Courts12 Nov 1964Allowed

Sham Baba Gupta and Others Vs The State (Delhi Administration)

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0008

Delhi Rent Control Act, 1958 — Section 14(1)(a)

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High Courts11 Nov 1964Dismissed

Smt. Shanti Devi Vs Deputy Custodian General and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 226

Administration of Evacuee Property Act, 1950 — Section 48

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High Courts11 Nov 1964

Sultan Singh Gugan Singh Vs Man Singh Gopal Singh and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 374

Constitution of India, 1950 — Article 226, 227Gram Panchayat Election Rules, 1963 — Rule 16, 34

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High Courts10 Nov 1964

Municipal Committee of Sirhind Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0052

Constitution of India, 1950 — Article 226

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High Courts10 Nov 1964

Bua Dass Kaushal Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1965 P&H 342

Constitution of India, 1950 — Article 226, 32

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High Courts10 Nov 1964Allowed

Har Govind Vs Paloo Ram and Others

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0010

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High Courts10 Nov 1964

Basant Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0004

Constitution of India, 1950 — Article 226

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High Courts08 Nov 1964

Nihal Chand Munshi Ram Vs Vishandas Menraj and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 267

Constitution of India, 1950 — Article 226Slum Areas (Improvement and Clearance) Act, 1956 — Section 19

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High Courts06 Nov 1964Dismissed

Mahi Dass Vs Nagar Mal

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 528

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High Courts06 Nov 1964Dismissed

Mahi Das Vs Nagar Mal

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 528

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High Courts06 Nov 1964Dismissed

Gurbachan Singh Vs Ichhar Singh and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 532

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

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High Courts05 Nov 1964Allowed

Smt. Chan Kaur Vs The Chief Commissioner, Delhi and Others

Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0050

Constitution of India, 1950 — Article 226, 227

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High Courts05 Nov 1964

Jagat Ram Hamir Chand Vs Shanti Sarup

Punjab And Haryana At Chandigarh · AIR 1965 P&H 175 : (1965) 1 ILR (P&H) 516

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 15

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High Courts02 Nov 1964Dismissed

Gurdit Singh Vs Durga Dass Khanna and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 513

Civil Procedure Code, 1908 (CPC) — Section 36Delhi and Ajmer Rent Control Act, 1952 — Section 39

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