COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1964

468 judgments · page 8 of 24

High Courts21 Sept 1964

Manoharlal Ratna Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 328

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26

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High Courts21 Sept 1964Dismissed

Gurdial Singh Vs The State and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0006

Constitution of India, 1950 — Article 226, 227

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High Courts18 Sept 1964Allowed

Gurmukh Singh Puri Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 215

Constitution of India, 1950 — Article 162, 226, 299, 300Government Grants Act, 1895 — Section 3Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 2(3), 4

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High Courts18 Sept 1964Dismissed

Madan Gopal Sehgal Vs Om Parkash

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0014

Delhi Rent Control Act, 1958 — Section 14

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High Courts17 Sept 1964

Raj Kumar Goel Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 162

Civil Services (Classification, Control and Appeal) Rules — Rule 55

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High Courts17 Sept 1964Dismissed

In Re: Surrinder Singh

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0013

Penal Code, 1860 (IPC) — Section 302

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High Courts17 Sept 1964

Gurdas Singh Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1964) 54 ITR 259

Income Tax Act, 1922 — Section 4(1)(b), 4(1)(b)(iii)Negotiable Instruments Act, 1881 (NI) — Section 5

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High Courts15 Sept 1964

Sohan Singh Nand Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1965 P&H 156

Criminal Procedure Code, 1898 (CrPC) — Section 842Penal Code, 1860 (IPC) — Section 302, 303

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High Courts15 Sept 1964Allowed

Bhagirath Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0032

Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 6(j)

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High Courts11 Sept 1964

Brij Lal Goswamy Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 423

Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)Punjab Educational Service (Class I) Rules, 1931 — Rule 10, 6, 7Punjab Services Integration Rules, 1957 — Rule 16

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High Courts11 Sept 1964

Brijlal Goswami Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 401

Constitution of India, 1950 — Article 226Punjab Services Integration Rules, 1957 — Rule 16

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High Courts11 Sept 1964Dismissed

Smt. Gurdial Kaur and Another Vs Pritam Singh Kehar Singh

Punjab And Haryana At Chandigarh · AIR 1966 P&H 212

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts11 Sept 1964

Jagatjit Distilling and Allied Industries Ltd. Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 189

Constitution of India, 1950 — Article 14, 226Punjab Distillery Rules, 1932 — Rule 8, 8A, 9.110, 9.36, 9.37APunjab Excise Act, 1914 — Section 21, 21(1), 21(11), 23, 36

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High Courts10 Sept 1964

COMMISSIONER OF Income Tax, PUNJAB Vs TULSI DASS JASHAN LAL KUTHIALA.

Punjab And Haryana At Chandigarh · (1965) 58 ITR 704

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High Courts09 Sept 1964Dismissed

Lachhman and Others Vs Amar Singh and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0048

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High Courts09 Sept 1964

Bansi Lal Bullaki Ram Vs Sant Ram Chopra

Punjab And Haryana At Chandigarh · AIR 1965 P&H 375

Contract Act, 1872 — Section 59East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15

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High Courts09 Sept 1964

The Union of India and Others Vs Tribhuwan Prakash Naryyar

Punjab And Haryana At Chandigarh · AIR 1965 P&H 307

Constitution of India, 1950 — Article 226

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High Courts09 Sept 1964Allowed

Kaka Ram Vs Satya Wati

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0015

Criminal Procedure Code, 1898 (CrPC) — Section 489(2)

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High Courts08 Sept 1964Allowed

Sarup Singh Vs Shri K.C. Grover and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 181

Constitution of India, 1950 — Article 227

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High Courts08 Sept 1964

Sarup Singh Vs K.C. Grover and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 181

Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 13, 13(1), 13(O), 13(O)(1)Representation of the People Act, 1951 — Section 100(1), 101, 97, 97(1)

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