High Courts22 Jul 1964
Surinder Nath Khosla Vs Excise and Taxation Commissioner and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 838
East Punjab General Sales Tax Rules, 1949 — Rule 40(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,444 of 4,611
High Courts22 Jul 1964
Bhagwan Dass Chela Mahant Niranjan Dass and others Vs Jairam Dass Chela Mahant Kishan Dass Udasi
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts21 Jul 1964
Tara Chand and Another Vs Kabul Chand and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 880
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 6, Order 9 Rule 6(1)
High Courts21 Jul 1964Allowed
Guru Datt Vs Sohan Singh and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 134
Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 4, 8Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 115, 115(2), 115(4), 121, 121(2)
High Courts20 Jul 1964
Gaindi Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 65 : (1964) 54 ITR 632
Constitution of India, 1950 — Article 248
High Courts20 Jul 1964Dismissed
Mst. Gaindi Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 26
Constitution of India, 1950 — Article 226, 248, 248(1), 248(2)Gift Tax Act, 1958 — Section 13, 13(2), 15, 15(2), 19
High Courts19 Jul 1964Dismissed
The State Vs Gurdial Singh
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0039
Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts17 Jul 1964
Sadhu Singh Vs Shamsher Singh Josh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 9 Rule 7, 151Representation of the People Act, 1951 — Section 116A, 90(6)
High Courts17 Jul 1964
Deep Chand Vs Bhago and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 115
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1)Limitation Act, 1908 — Article 179, 12(2)
High Courts16 Jul 1964Allowed
The General Manager, Pepsu Road Transport Corporation, Patiala Vs S. Gurdip Singh and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0037
Constitution of India, 1950 — Article 226
High Courts16 Jul 1964Dismissed
Hari Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0028
Punjab Agricultural Produce Markets Act, 1961 — Section 10
High Courts16 Jul 1964
National Rayon Corporation Ltd., Bombay Vs The Additional Assistant Excise and Taxation Commissioner, Punjab
Punjab And Haryana At Chandigarh · AIR 1965 P&H 62 : (1964) 2 ILR (P&H) 869 : (1964) 15 STC 746
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 21(1)
High Courts16 Jul 1964Dismissed
Municipal Committed, Raikot Vs Ram Lal Jain and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0005
Industrial Disputes Act, 1947 — Section 2(s)
High Courts15 Jul 1964Dismissed
Misri Singh Vs Pala Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 864
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)
High Courts15 Jul 1964Dismissed
Miski Singh Vs Pala Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 864
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts15 Jul 1964Dismissed
Harnam Singh Vs Government of India, Ministry of Rehabilitation, New Delhi and Others
Punjab And Haryana At Chandigarh · (1964) 07 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts02 Jul 1964
Lakhshmi Chand Vs The State
Punjab And Haryana At Chandigarh · (1965) CriLJ 832
Penal Code, 1860 (IPC) — Section 302, 307
High Courts29 May 1964
ROSHAN LAL KUTHIALA Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE, AMBALA.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 558
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 141, 143, 147, 154
High Courts29 May 1964Allowed
Ram Saran and Others Vs anwal Singh and Others
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts29 May 1964
M.P. Shreevastava Vs Veena
Punjab And Haryana At Chandigarh · AIR 1965 P&H 54 : (1964) 2 ILR (P&H) 803
Civil Procedure Code, 1908 (CPC) — Section 151, 47