High Courts27 Nov 1964
Parvati Devi Vs Tibbia College Board Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 379
Constitution of India, 1950 — Article 226Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,435 of 4,611
High Courts27 Nov 1964
Harbans Singh S. Harkishan Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 350 : (1965) 1 ILR (P&H) 731
Constitution of India, 1950 — Article 226, 227
High Courts27 Nov 1964Dismissed
Ujagar Singh Vs Rattan Singh
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0001
High Courts26 Nov 1964Allowed
Messrs Ram Lal and Co. Vs The Secretary To Government Punjab, Local Department, Chandigarh and Others
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0048
Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 1964
Ram Parkash Vs Sunder Dass
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 717
Delhi Rent Control Act, 1958 — Section 14(1), 20, 29, 29(2), 3Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Transfer of Property Act, 1882 — Section 106
High Courts26 Nov 1964Dismissed
S.M. Ram Lal and Company Vs The Secretary to Government, Local Government Department and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 646
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 237, 71, 84(1)
High Courts26 Nov 1964
Jangir Singh Ganda Singh and Others Vs Nihal Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 438 : (1965) 1 ILR (P&H) 632
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 6(2), 115, 47
High Courts26 Nov 1964
Gurdial Singh Vs Sawaran Singh Hakim Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 380 : (1965) 1 ILR (P&H) 639
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 47
High Courts26 Nov 1964Allowed
Dharam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1966 P&H 468
Constitution of India, 1950 — Article 311Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 6, 6(3)
High Courts26 Nov 1964Allowed
Dharam Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 15
Constitution of India, 1950 — Article 226, 309, 311Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 5, 6
High Courts26 Nov 1964
Ram Parkash Vs Sunder Das
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 717
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts25 Nov 1964Allowed
Kartar Singh Vs Barkat Ram
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 625
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29(1)
High Courts25 Nov 1964Allowed
Bachittar Singh Vs K.S. Sethi and Others
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0005
Trusts Act, 1882 — Section 5
High Courts24 Nov 1964Allowed
Balak Ram Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0041
Punjab Gram Panchayat Act, 1952 — Section 3B
High Courts24 Nov 1964
Jai Dayal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 316 : (1965) 1 ILR (P&H) 715
Constitution of India, 1950 — Article 226, 227, 311Electricity (Supply) Act, 1948 — Section 12
High Courts23 Nov 1964Dismissed
Behari Lal and Others Vs Jai Singh and Others
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts20 Nov 1964Allowed
Dharam Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1964) 11 P&H CK 0051
High Courts18 Nov 1964Allowed
Netram and Others Vs The Custodian General of Evacuee Property
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 619
Administration of Evacuee Property Act, 1950 — Section 20, 40, 41Registration Act, 1908 — Section 16, 17, 47Transfer of Property Act, 1882 — Section 123, 53A, 54
High Courts18 Nov 1964
The State Vs Inder and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 469 : (1965) CriLJ 670
Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts18 Nov 1964Allowed
Ram Chandra and Kanshi Ram Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 610
Constitution of India, 1950 — Article 14, 226, 227Punjab General Clauses Act, 1898 — Section 22, 27Punjab Gram (Regulation of Distribution) Order, 1964 — Section 3