High Courts11 Jan 1965
Milkhan Singh Khanchand and Another Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (1965) CriLJ 667
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 26 of 26
High Courts08 Jan 1965Dismissed
Babu Ismail Vs Delhi Administration and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 409 : (1967) CriLJ 1184
Defence of India Rules, 1962 — Rule 30, 30A(5), 30A(6)
High Courts07 Jan 1965Allowed
M/S Jind Genral Transport Co. (P) Ltd., Jind Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0022
Punjab Passengers and Goods Taxation Act, 1952 — Section 15
High Courts06 Jan 1965Dismissed
Shri Charnjit Singh Vs The Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0038
High Courts06 Jan 1965Dismissed
Vidya Dhar Sharma Vs The President's Press, Co-operative, Thrift and Credit Society Ltd.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 61
Arbitration Act, 1940 — Section 33, 39
High Courts06 Jan 1965Dismissed
Vidya Dhar Sharma Vs The President's Press
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 61
Arbitration Act, 1940 — Section 39
High Courts05 Jan 1965
Harchand Singh Gujjar Singh Vs Dalip Singh Pritam Singh
Punjab And Haryana At Chandigarh · AIR 1965 P&H 468
High Courts05 Jan 1965
Gurcharan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0024
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Jan 1965Allowed
Messrs Bansi Lal Ram Kanwar Vs Municipal Corporation, Delhi and Another
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts05 Jan 1965Allowed
Bansi Lal and Ram Kanwar Vs Municipal Corporation and Ans.
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 762
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 178, 183, 479Delhi Terminal Tax Rules, 1958 — Rule 17, 17(1), 2(9), 27, 27(1)
High Courts05 Jan 1965
Lt. Colonel Gurcharan Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 752
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts04 Jan 1965
Sher Singh Budh Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 361 : (1965) 1 ILR (P&H) 707
Constitution of India, 1950 — Article 227, 229Punjab Gram Panchayat (Amendment) Act, 1962 — Section 13
High Courts04 Jan 1965
Om Sarup Nand Lal Vs Gur Narain and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 367
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9(3), 151Limitation Act, 1908 — Article 177, 5