High Courts14 May 1964Allowed
Khazan Chand Dhamija Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0010
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,446 of 4,611
High Courts14 May 1964
Patel Cotton Company Private Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 15 STC 865
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 5
High Courts13 May 1964
Jubilee Highway Transport Private Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 66 PLR 934
Constitution of India, 1950 — Article 255, 301Punjab Municipal Act, 1911 — Section 61(2), 62(10)
High Courts13 May 1964Dismissed
Sawan Mal and Others Vs The State and Others
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0014
Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 16(9)(b)
High Courts13 May 1964Dismissed
The Jubilee Highway Transport Private Ltd., Pathankot Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 506
Punjab Municipal Act, 1911 — Section 62(10)
High Courts12 May 1964Allowed
Kauran Devi Vs Lakhmi Chand
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 470
Delhi Rent Control Act, 1958 — Section 2, 2(1), 50Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
High Courts12 May 1964Allowed
Shrimati Kauran Devi Vs Lal Chand
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0015
Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
High Courts08 May 1964Dismissed
Shri Chander Ram Vs Shrimati Satya Wati
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 732
Hindu Marriage Act, 1955 — Section 10
High Courts08 May 1964Allowed
Shiv Dayal and Another Vs Union of India and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 706
Constitution of India, 1950 — Article 226
High Courts08 May 1964
Ratti Khan Vs State
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0031
Foreigners Act, 1946 — Section 14
High Courts08 May 1964Dismissed
Shri Chander Ram Vs Shrimati Sabiya Wati
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 732
Hindu Marriage Act, 1955 — Section 10, 25, 25(1)Matrimonial Causes Act, 1857 — Section 32Parsi Marriage and Divorce Act, 1936 — Section 47
High Courts07 May 1964
The Delhi Cloth and General Mills Co. Ltd. and Others Vs The Chief Commissioner and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 681
Constitution of India, 1950 — Article 110, 119, 12, 14, 19Registration Act, 1908 — Section 17, 18, 3, 5, 57
High Courts06 May 1964Dismissed
Sri Kishan Jhingan Vs The State
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0051
Prevention of Corruption Act, 1988 — Section 5
High Courts06 May 1964
Union of India Vs Cold Storage and Refrigeration Co. Ltd.
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0043
High Courts06 May 1964Allowed
Union of India Vs The Cold Storage and Refrigeration Company Ltd.
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0004
High Courts05 May 1964Dismissed
Jit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 435 : (1964) 66 PLR 792
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18(c)
High Courts05 May 1964
The State of Punjab and Others Vs Banta Singh Arjan and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 32
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18
High Courts04 May 1964
Chander Bhan Vs Maha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 279 : (1964) 2 ILR (P&H) 665
Constitution of India, 1950 — Article 143
High Courts01 May 1964Dismissed
Lal Singh Vs Sardara and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 428
Delhi Land Reforms Act, 1954 — Section 10(2), 185, 185(1), 186Delhi Land Reforms Rules, 1954 — Rule 6A, 6B, 6C, 7, 8
High Courts01 May 1964Allowed
Mansa Ram Sushil Kumar Vs The Assessing Authority
Punjab And Haryana At Chandigarh · (1964) 15 STC 857
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 141Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 12, 4