COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,445 of 4,611

High Courts29 May 1964

Bajaj Electricals Ltd. Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1964 P&H 530 : (1964) 2 ILR (P&H) 759 : (1964) 66 PLR 923

Constitution of India, 1950 — Article 226Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 8(A)Sales of Goods Act, 1930 — Section 24

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High Courts29 May 1964Dismissed

Hans Raj Mittal Vs Khushi Ram Ganga Ram and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 485 : (1964) 66 PLR 902

Punjab Courts Act, 1918 — Section 30(1)Succession Act, 1925 — Section 263, 264, 265, 276, 278

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High Courts29 May 1964Allowed

Nirmal Singh and Others Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 19

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 10, 2, 3, 4

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High Courts29 May 1964Allowed

Ramesh Chander Hastir Vs The Vice-Chancellor of Punjab University Chandigarh and Another

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0016

Constitution of India, 1950 — Article 226

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High Courts29 May 1964Allowed

Messrs. Bajaj Electricals Ltd., New Delhi Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0013

Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3

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High Courts29 May 1964

Saroop Pardesi and Another Vs The State

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0006

Penal Code, 1860 (IPC) — Section 302

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High Courts27 May 1964

Bhagwan Singh Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 86 : (1965) CriLJ 205 : (1965) 1 ILR (P&H) 8

Civil Procedure Code, 1908 (CPC) — Section 155Constitution of India, 1950 — Article 227Defence of India Act, 1962 — Section 13, 18(2)

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High Courts26 May 1964Allowed

Milkha Singh and Others Vs Maharaj Krishen and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 750 : (1964) 66 PLR 800

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(a)

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High Courts26 May 1964Allowed

Milkha Singh and Others Vs Maharaj Kishen and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 750 : (1964) 66 PLR 800

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts25 May 1964Dismissed

Messrs. Hukam Chand Jai Dayal and Others Vs The Punjab State and Others

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0042

Constitution of India, 1950 — Article 226, 227

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High Courts25 May 1964

Municipal Corporation, Delhi Vs Jai Dayal Jawanda Mal

Punjab And Haryana At Chandigarh · AIR 1964 P&H 520 : (1964) CriLJ 723 : (1964) 2 ILR (P&H) 482

Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7

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High Courts21 May 1964

Kangra Valley State Co. Ltd. Vs Kidar Nath and Others

Punjab And Haryana At Chandigarh · AIR 1964 P&H 503 : (1964) 66 PLR 966

Constitution of India, 1950 — Article 14, 19, 31, 31APepsu Village Common Lands Regulation Act, 1954 — Section 3

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High Courts20 May 1964

Baldev Prasad Chaturvedi Vs Union of India and Others

Punjab And Haryana At Chandigarh · AIR 1965 P&H 303 : (1969) 2 LLJ 254

Constitution of India, 1950 — Article 226, 311, 311(2)Defence Accounts Department (Temporary Service) Rules, 1949 — Rule 5

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High Courts20 May 1964

Shiela Rani Vs Durga Pershad

Punjab And Haryana At Chandigarh · AIR 1965 P&H 79 : (1965) CriLJ 203 : (1964) 2 ILR (P&H) 477

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts20 May 1964Dismissed

Standmed Private Limited Vs Hind Chemical

Punjab And Haryana At Chandigarh · AIR 1965 P&H 17

Trade and Merchandise Marks Act, 1958 — Section 20(1)

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High Courts20 May 1964

Stadmed Private Ltd., Calcutta Vs Hind Chemicals, Kanpur

Punjab And Haryana At Chandigarh · AIR 1965 P&H 17

Trade and Merchandise Marks Act, 1958 — Section 109, 109(5), 11, 18, 20(1)

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High Courts19 May 1964Dismissed

Gobind Ram Vs Nihal Chand and Another

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0032

Cantonments Act, 1924 — Section 108(c)

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High Courts18 May 1964Allowed

Swami Ram Lal and Others Vs The Deputy Custodian-General, Evacuee Property and Others

Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 738

Administration of Evacuee Property Act, 1950 — Section 12Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 9

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High Courts15 May 1964Dismissed

Ship (India) Private Ltd., New Delhi Vs Associated Traders and Engineers Private Ltd., Delhi

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0046

Railways Act, 1890 — Section 77

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High Courts15 May 1964Dismissed

Sohel Singh Gujral Vs The Union of India and Another

Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0012

Penal Code, 1860 (IPC) — Section 120B

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