COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1964

468 judgments · page 9 of 24

High Courts07 Sept 1964Dismissed

Rameshwar Dass and Another Vs Rishi Parkash and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 177

Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

High Courts04 Sept 1964

Inder Singh Vs Kalu Ram and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 121

East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts04 Sept 1964Dismissed

Inder Singh Vs Kalu Ram Harijan and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 121

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)

High Courts03 Sept 1964Allowed

Amar Chand Vs The Financial Commissioner, Punjab, Chandigarh, and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0049

Constitution of India, 1950 — Article 226

High Courts03 Sept 1964Dismissed

Harbhajan Singh Vs Chanan Singh and Others

Punjab And Haryana At Chandigarh · (1964) 09 P&H CK 0047

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts03 Sept 1964

DAULAT RAM KHANNA Vs COMMISSIONER OF Income Tax, PUNJAB.

Punjab And Haryana At Chandigarh · (1965) 55 ITR 593

Income Tax Act, 1961 — Section 34, 66(1)

High Courts02 Sept 1964

Behari Lal hari Chand Khatri Vs Surinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 376 : (1965) 1 ILR (P&H) 155

High Courts02 Sept 1964

Bibi Amar Kaur Vs Shiv Karan and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 206 : (1965) 1 ILR (P&H) 160

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 90, 68

High Courts02 Sept 1964

Mathra Puri and Another Vs Hukam Chand and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 231

Transfer of Property Act, 1882 — Section 76

High Courts02 Sept 1964Dismissed

Ajaib Singh and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 118

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 23(1)Constitution of India, 1950 — Article 226, 227

High Courts01 Sept 1964

Unique Motor and General Insurance Co. Ltd. Vs Kartar Singh and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 102

Motor Vehicles Act, 1939 — Section 110, 96(2)

High Courts01 Sept 1964Allowed

The Unique Motor and General Insurance Company Ltd. Vs Kartar Singh and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 104

Motor Vehicles Act, 1939 — Section 110, 110A, 110A(3), 110B, 110C

High Courts31 Aug 1964

Ramesh Kapur Vs Punjab University and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 120 : (1964) 2 ILR (P&H) 954

Constitution of India, 1950 — Article 226, 311

High Courts31 Aug 1964

H.C. Sarin Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (1966) CriLJ 353

Constitution of India, 1950 — Article 226, 311

High Courts31 Aug 1964Dismissed

Tirkha Ram Vs The Prescribed Authority under The Gram Panchayat Act and Another

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 98

Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 13A, 13B, 13C, 13D, 13EPunjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121

High Courts31 Aug 1964

Jagmohan Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 163 : (1965) 1 ILR (P&H) 148

Constitution of India, 1950 — Article 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 56, 62, 69

High Courts31 Aug 1964Allowed

Devi Ram Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0003

Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 5(2)(a)(iii)

High Courts28 Aug 1964

Lal Chand Jagan Nath Vs The District Food and Supplies Controller and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 410

Constitution of India, 1950 — Article 226

High Courts27 Aug 1964

Sampuran Singh Mehman Singh Vs Sampuran Singh Narain Singh

Punjab And Haryana At Chandigarh · AIR 1965 P&H 155

Registration Act, 1908 — Section 17(1), 17(10), 17(2)

High Courts27 Aug 1964

Sat Parkas Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 370

Hindu Disposition of Property Act, 1916 — Section 2Succession Act, 1925 — Section 111, 112, 113