High Courts04 Aug 1964Dismissed
V.P. Rehabar Vs The Punjab State
Punjab And Haryana At Chandigarh · (1964) 08 P&H CK 0007
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,443 of 4,611
High Courts03 Aug 1964
Ran Singh and Others Vs The Additional Director, Consolidation of Holdings, Punjab, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 145
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2), 42
High Courts31 Jul 1964
Sardarni Gurdial Kaur Vs S. Satindar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 412 : (1964) 2 ILR (P&H) 791
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 58, 73
High Courts31 Jul 1964Allowed
Gurdev Singh Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0002
Punjab Land Revenue Act, 1887 — Section 78
High Courts30 Jul 1964
Ajaib Singh Lachhman Singh Vs Gurbachan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 113 : (1965) CriLJ 331
Constitution of India, 1950 — Article 14, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 411
High Courts29 Jul 1964Allowed
Amir Singh Vs The Government of India and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0029
Constitution of India, 1950 — Article 226
High Courts29 Jul 1964
Shir Amir Singh Vs Government of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 84 : (1964) 2 ILR (P&H) 784
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 178A, 182
High Courts29 Jul 1964
Munsha Singh Sunder Singh and Others Vs Gurudit Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 80 : (1964) 2 ILR (P&H) 774
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 108Limitation Act, 1963 — Section 14, 14(1)
High Courts29 Jul 1964Dismissed
Rajbans Behari Lal and Another Vs Janki Devi
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 39
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7Sales of Goods Act, 1930 — Section 2(7)
High Courts29 Jul 1964
Asharfi Devi Vs Tirlok Chand and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 140
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 41
High Courts28 Jul 1964Dismissed
Surjit Singh and Others Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0040
High Courts28 Jul 1964
Parbhu and others Vs Girdhari and others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 886
Civil Procedure Code, 1908 (CPC) — Section 30Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(c), 7(iv)(d), 7(iv)(e)Specific Relief Act, 1963 — Section 42
High Courts28 Jul 1964
Gurdip Kaur Vs Ghamand Singh Dewa Singh
Punjab And Haryana At Chandigarh · AIR 1965 P&H 238 : (1965) 1 ILR (P&H) 271
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(5)Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(2), 4
High Courts28 Jul 1964
Ram Chand Wasanda Ram Arora Vs Notam Das Gowardhan Das Arora
Punjab And Haryana At Chandigarh · AIR 1965 P&H 112
Civil Procedure Code, 1908 (CPC) — Section 7, 8
High Courts24 Jul 1964Dismissed
Raj Kumar Vs Sant Ram and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 34
Arbitration Act, 1940 — Section 30, 33, 35, 5Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts24 Jul 1964Dismissed
Raj Kumar Vs Sant Ram and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 34
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts23 Jul 1964Allowed
Sada Nand Saraswati Vs Shiv Nath and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0036
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts23 Jul 1964Dismissed
Udmi and Others Vs Mani ram and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0035
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1)
High Courts23 Jul 1964Allowed
Amin Chand and Sons Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 441
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts22 Jul 1964
Mikhi Ram Amar Nath Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 767
Constitution of India, 1950 — Article 14, 226Payment of Wages Act, 1936 — Section 2, 6