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
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,441 of 4,611
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 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
High Courts27 Aug 1964Dismissed
Bawa Maharaj Singh Vs Bawa Gurmukh Singh and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts26 Aug 1964Dismissed
Ram Partap Vs Financial Commissioner Punjab, and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 93
Punjab Security of Land Tenures Act, 1953 — Section 9(1)(i)
High Courts26 Aug 1964
Fertilizer Corporation of India Ltd. Vs Sanjit Kumar Ghosh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 107
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts26 Aug 1964Dismissed
Mehta Mangal Rai Vs Karam Chand and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0009
High Courts25 Aug 1964Dismissed
Kesar Das Vs Bakhshi Ram and Another
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0036
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts25 Aug 1964Dismissed
Smt. Joginder Kaur and Another Vs Jasbir Singh and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0006
Punjab Pre-emption Act, 1913 — Section 15(2)(b)
High Courts24 Aug 1964
Giani Ajmer Singh Vs Ranjit Singh Grewal
Punjab And Haryana At Chandigarh · AIR 1965 P&H 192 : (1965) CriLJ 585
Criminal Procedure Code, 1898 (CrPC) — Section 127, 128, 132, 197, 197(1)Penal Code, 1860 (IPC) — Section 161, 193, 195, 197, 427
High Courts24 Aug 1964
Maghar Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 88
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 3, 3(1), 32A, 32D, 32E