High Courts19 Oct 1964
Diayali Bal and Others Vs The Jupiter General Insurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 311 : (1965) 1 ILR (P&H) 479
Motor Vehicles Act, 1988 — Section 110, 110A, 96, 96(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1964
468 judgments · page 6 of 24
High Courts19 Oct 1964
Bhagirath Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 170 : (1965) 1 ILR (P&H) 466
Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 4Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 6Representation of the People Act, 1951 — Section 90(6)
High Courts18 Oct 1964Allowed
Jai Singh Vs Gram Panchayat Singhanwala and Others
Punjab And Haryana At Chandigarh · (1964) 10 P&H CK 0039
Gram Panchayat Act — Section 21
High Courts13 Oct 1964Dismissed
Manohar Lal and Others Vs The Settlement Officer Consolidation of Holdings and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 355
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2East Punjab Holdings (Consolidation and Prevention of Fragmentation) Amendment and Validation Act, 1963 — Section 2Northern India Canal and Drainage Act, 1873 — Section 3(2)
High Courts09 Oct 1964Dismissed
Phagu Ram Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 345
Constitution of India, 1950 — Article 226, 227
High Courts09 Oct 1964Dismissed
Phagu Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 345
Constitution of India, 1950 — Article 22, 226, 227, 311Notaries Act, 1952 — Section 10, 3, 4, 5, 8(1)Notaries Rules, 1956 — Rule 10, 11(2), 11(2)(9), 13
High Courts09 Oct 1964
Firm Jagat Ram Om Prakash Vs Excise and Taxation Office Assessing Authority, Amritsar
Punjab And Haryana At Chandigarh · AIR 1965 P&H 133 : (1965) 1 ILR (P&H) 335
Central Provinces and Berar Sales Tax Act, 1947 — Section 11Central Sales Tax Act, 1956 — Section 6, 9(3)Constitution of India, 1950 — Article 226, 227
High Courts09 Oct 1964Allowed
New Rajasthan Mineral Syndicate Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 16 STC 534
Central Sales Tax Act, 1956 — Section 5, 6, 8Constitution of India, 1950 — Article 286
High Courts09 Oct 1964
Walaiti Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 10 P&H CK 0008
Constitution of India, 1950 — Article 226
High Courts09 Oct 1964Allowed
Jagat Ram Om Parkash Vs Excise and Taxation Officer, Assessing Authority
Punjab And Haryana At Chandigarh · (1965) 16 STC 107
Central Sales Tax Act, 1956 — Section 6, 9Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 11, 14, 20, 7
High Courts08 Oct 1964
Tilak Raj Vs The State
Punjab And Haryana At Chandigarh · (1964) 10 P&H CK 0036
Punjab Excise Act, 1914 — Section 68A
High Courts08 Oct 1964
Jai Singh Pyara Singh Vs Gram Panchayat Singhanwala and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 232
Constitution of India, 1950 — Article 40, 50Gram Panchayat Act — Section 21, 23, 97, 97(2)
High Courts08 Oct 1964
Satpal Chopra Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 236
Constitution of India, 1950 — Article 226, 227Defence of India Act, 1962 — Section 29
High Courts08 Oct 1964
Union of India and Another Vs Basakha Singh and Co. Pvt. Ltd.
Punjab And Haryana At Chandigarh · AIR 1965 P&H 181
Imports and Exports (Control) Act, 1947 — Section 3Sea Customs Act, 1878 — Section 167(8)
High Courts06 Oct 1964Dismissed
Kabul Singh Vs Ram Singh and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 452
Civil Procedure Code, 1908 (CPC) — Section 115, 137(3)Constitution of India, 1950 — Article 226, 227, 343(1), 343(2), 343(3)Criminal Procedure Code, 1898 (CrPC) — Section 480, 482, 6
High Courts06 Oct 1964
Viran Bai and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 223
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 30, 33
High Courts05 Oct 1964Dismissed
Mohinder Singh Vs Shri Abhe Raj Singh and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 447
Constitution of India, 1950 — Article 226
High Courts05 Oct 1964Allowed
Janki Dass Bhagat Ram Vs The Excise and Taxation Officer and Another
Punjab And Haryana At Chandigarh · (1965) 16 STC 542
Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 2, 5
High Courts05 Oct 1964Dismissed
Mohinder Singh Vs Abhe Raj Singh and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 447
Constitution of India, 1950 — Article 226Municipal Election Rules — Rule 7Punjab Municipal Act, 1911 — Section 215(1), 80, 80(2), 81
High Courts05 Oct 1964
Balbir Singh and Others Vs Kulwant Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 346
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(5)