High Courts24 Aug 1964Dismissed
Bhup Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0001
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,442 of 4,611
High Courts21 Aug 1964Allowed
S. Sarup Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 169 : (1965) 1 ILR (P&H) 140
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 56, 56(1), 56(2), 57, 57(1)
High Courts21 Aug 1964Dismissed
Dalbara Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 81
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2
High Courts21 Aug 1964
Narain Kaur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 83
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32D(2), 32E, 32G, 32NPunjab Security of Land Tenures Act, 1953 — Section 2(8)Punjab Tenancy Act, 1887 — Section 4, 90
High Courts19 Aug 1964
The Fertilizers Corporation of India Ltd. Vs The Tata Iron and Steel Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1965 P&H 143
Contract Act, 1872 — Section 91Sales of Goods Act, 1930 — Section 39
High Courts18 Aug 1964
Shori Lal Vs Faqir Chand and others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0004
Displaced Persons (Debts Adjustment) Act, 1951 — Section 11, 5
High Courts17 Aug 1964Allowed
Messers Bahadur Chand Chaman Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0038
Punjab General Sales Tax Act, 1948 — Section 22(2)(b)
High Courts17 Aug 1964
Karam Chand Gurditta Mal and Others Vs Banwari Lal Ram Rattan
Punjab And Haryana At Chandigarh · AIR 1965 P&H 117
Registration Act, 1908 — Section 17, 17(2)Transfer of Property Act, 1882 — Section 53
High Courts16 Aug 1964
Messrs Dhillon Transport Co., Bhatinda and Another Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0040
Punjab Passengers and Goods Taxation Act, 1952 — Section 6
High Courts13 Aug 1964
Kans Raj Nathu Ram Vs Deputy Excise and Taxation Commissioner, Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 284 : (1965) 1 ILR (P&H) 57
Constitution of India, 1950 — Article 226Punjab Excise Act, 1914 — Section 3
High Courts11 Aug 1964Dismissed
Shri K.R. Berry Vs Commander O.P. Sharma and Another
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0039
Constitution of India, 1950 — Article 226
High Courts11 Aug 1964
Chhanga Singh Indar Singh Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 204
Punjab Tenancy Act, 1887 — Section 59
High Courts10 Aug 1964Allowed
Prem Sukh Dass Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 48
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 2, 3, 5
High Courts10 Aug 1964
Soma Vs Brij Lal, Manohar Lal Aggarwal and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 110
Transfer of Property Act, 1882 — Section 41
High Courts06 Aug 1964Allowed
Dhillon Transport Company and Another Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 44
Punjab General Sales Tax Act, 1948 — Section 21Punjab Passengers and Goods Taxation Act, 1952 — Section 15, 16, 22, 22(2)Punjab Passengers and Goods Taxation Rules, 1952 — Rule 25, 26, 28
High Courts06 Aug 1964
Subhadran Devi and Others Vs Sunder Dass Tek Chand and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 188 : (1964) 2 ILR (P&H) 940
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts06 Aug 1964Allowed
Ved Parkash Vohra Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts05 Aug 1964
Arur Chand and Others Vs The District Magistrate, Delhi and Others
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0031
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts05 Aug 1964
Om Parkash Vs The State
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(3), 156(2), 190, 193Penal Code, 1860 (IPC) — Section 467, 474
High Courts05 Aug 1964Allowed
Bhola Ram Vs Manohar Lal and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 930 : (1964) 66 PLR 1204
Civil Procedure Code, 1908 (CPC) — Section 107Punjab Tenancy Act, 1887 — Section 14, 77, 77(3)