High Courts01 May 1964
Kailash Agencies, Madras Vs Collector of Customs, Madras and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 305
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,447 of 4,611
High Courts01 May 1964Allowed
Lakhbir Singh Vs Sardar Trading Company and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 658
Patents and Designs Act, 1911 — Section 2(2), 2(5), 43(1), 51ATrade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts01 May 1964Allowed
Thakur Dass and Another Vs Messrs Sardar Trading Co. and Others
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0008
Patents and Designs Act, 1911 — Section 51A
High Courts01 May 1964Dismissed
Bharat Motor Transport Company Private Ltd., Ludhiana Vs Sunder Lal and Others
Punjab And Haryana At Chandigarh · (1964) 05 P&H CK 0002
High Courts30 Apr 1964
Gopi Chand Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0037
Constitution of India, 1950 — Article 226, 227
High Courts29 Apr 1964Dismissed
Messrs. Rubber Chappal Manufacturers Association Delhi Vs Union of India and Another
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0033
Constitution of India, 1950 — Article 226
High Courts29 Apr 1964Dismissed
State of Punjab Vs Sugna Ram
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0032
High Courts29 Apr 1964Allowed
Sarwan Singh Vs The Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0030
High Courts29 Apr 1964
Rubber Chappal Manufacturers Association Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 125
Constitution of India, 1950 — Article 226, 227Rubber Act, 1947 — Section 12, 12, 12(1), 12(2), 12(3)
High Courts27 Apr 1964
Gian Parkash Gupta Vs State
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0040
Penal Code, 1860 (IPC) — Section 324
High Courts27 Apr 1964Dismissed
Ganga Narain alias Kakko Vs Balkishan Das and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 356
High Courts27 Apr 1964Dismissed
Kavita Vs The Punjab University
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 628
Constitution of India, 1950 — Article 226, 227Punjab University Calendar Regulations, 1962 — Regulation 1, 12, 19
High Courts27 Apr 1964Dismissed
Sohan Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0003
Punjab Agricultural University Act, 1961 — Section 25
High Courts23 Apr 1964
Hartej Bahadur Singh and Hari Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 618 : (1964) 66 PLR 751
Consolidation Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23(1), 23(2), 25, 26Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 43(1), 7, 7A
High Courts23 Apr 1964Allowed
Hartej Bahadur Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 417
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43
High Courts22 Apr 1964Dismissed
Durga Das Mundhra Vs The State
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0038
Penal Code, 1860 (IPC) — Section 120B
High Courts22 Apr 1964Allowed
Sheel Kumar Vs Aditya Narain and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 265
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees and Suits Valuation Act, 1955 — Section 39, 7Specific Relief Act, 1877 — Section 42
High Courts17 Apr 1964Allowed
Mrs. Sharda Rani Vs Malik Yashpal
Punjab And Haryana At Chandigarh · (1964) 66 PLR 1126
Delhi Rent Control Act, 1958 — Section 56
High Courts14 Apr 1964Dismissed
Hoshiar Singh Vs The State
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 605 : (1965) 67 PLR 438
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1932 — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 190, 196
High Courts09 Apr 1964Allowed
Bachan Singh Jandoo Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 04 P&H CK 0031
Punjab Municipal Act, 1911 — Section 16(1)(e)