COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1964

468 judgments · page 7 of 24

High Courts01 Oct 1964

Nanga Bhup and Others Vs Additional Directors Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 336

Consolidation Act, 1948 — Section 14(1), 21(1)Constitution of India, 1950 — Article 226, 227

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High Courts30 Sept 1964

Kapur Bhimber Union Vs Regional Provident Fund Commissioner and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 321 : (1966) 1 LLJ 870

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2, 5, 6

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High Courts30 Sept 1964

Chanan Devi Vs Des Raj Ramchand and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 138 : (1965) 1 ILR (P&H) 329

Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 276

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High Courts29 Sept 1964

Gurbakhshish Singh Vs Ranjit Singh

Punjab And Haryana At Chandigarh · AIR 1965 P&H 431

Representation of the People Act, 1951 — Section 116

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High Courts29 Sept 1964Allowed

Chaman Lal and Another Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 260

Constitution of India, 1950 — Article 19, 226, 227Punjab Municipal Act, 1911 — Section 188, 199

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High Courts28 Sept 1964Dismissed

Shri Jagdish Chander Vs Shrimati Parkash Vati

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0046

Hindu Marriage Act, 1955 — Section 10

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High Courts28 Sept 1964

Parshotam Dass Lajja Ram and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1965 P&H 264 : (1965) CriLJ 116 : (1965) 1 ILR (P&H) 242

Penal Code, 1860 (IPC) — Section 186, 353Punjab General Sales Tax Act, 1948 — Section 23(1)

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High Courts28 Sept 1964Dismissed

Sher Singh Kartar Singh and Another Vs The Tehsildar (Sales Tax) Tis Hazari and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 251 : (1965) 16 STC 786

Revenue Recovery Act, 1890 — Section 2, 3, 4

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High Courts28 Sept 1964

MUNICIPAL COMMITTEE, SIMLA Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1965) 58 ITR 848

Income Tax Act, 1961 — Section 66(1)

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High Courts25 Sept 1964Allowed

Rachpal Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0051

Constitution of India, 1950 — Article 226

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High Courts25 Sept 1964Dismissed

Kartar Singh Vs Shrimati Nachhattar Kaur and Another

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0011

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High Courts24 Sept 1964Dismissed

Chaudhri Basti Ram and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0052

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1964Allowed

Bindra Ban Vs J.S. Qaumi and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 239

Constitution of India, 1950 — Article 226Municipal Election Rules, 1952 — Rule 11, 16(3)

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High Courts24 Sept 1964

British India Corporation Ltd. Vs Industrial Tribunal, Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 159 : (1965) 2 LLJ 331

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(2)

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High Courts24 Sept 1964Dismissed

Union of India (UOI) Vs Bhagwant Singh

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 1

Army Pension Rules, 1961 — Rule 374Constitution of India, 1950 — Article 226, 31, 31(1)Pension Regulations for Army, 1961 — Regulation 365

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High Courts24 Sept 1964Allowed

Union of India Vs Messrs. K.D. Mehta Manohar Singh and Co.

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0002

Arbitration Act, 1940 — Section 14(2)

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High Courts23 Sept 1964

Sadha Singh and Others Vs Guran Ditta and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 225

Compensation Act, 1954 — Section 33Constitution of India, 1950 — Article 226Punjab Colonization of Government Lands Act, 1912 — Section 15

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High Courts23 Sept 1964Allowed

Shrimati Hardev Kaur Vs Shri Panjrattan Singh

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0012

Hindu Marriage Act, 1955 — Section 12

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High Courts21 Sept 1964Allowed

Shrimati Hargobind Kaur Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0053

Constitution of India, 1950 — Article 226

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High Courts21 Sept 1964

The Institute of Chartered Accountants of India, Mathura Raod, New Delhi Vs V.K. Verma

Punjab And Haryana At Chandigarh · AIR 1965 P&H 295 : (1965) 1 ILR (P&H) 220

Chartered Accountants Act, 1949 — Section 21(5)Companies Act, 1956 — Section 226(3), 226(4), 314

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