High Courts31 Mar 1964Dismissed
Dewan Chand Vohra and Others Vs Raghbir Chander Kapur
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0006
Contract Act, 1872 — Section 230
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,449 of 4,611
High Courts26 Mar 1964Allowed
Murari Lal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 405
Constitution of India, 1950 — Article 226
High Courts26 Mar 1964
Chand Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 90 : (1965) CriLJ 209
Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 304
High Courts26 Mar 1964
Murari Lal Gupta Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 405
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(2)
High Courts26 Mar 1964
Mohar Singh and Harnam Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 414 : (1964) 2 ILR (P&H) 400
Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 16(9), 4, 4(2), 4(3)
High Courts26 Mar 1964
Amritsar Sugar Mills Co. Ltd. Vs U.S. Naurath and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 68 : (1964) 2 ILR (P&H) 559 : (1964) 15 STC 814
Constitution of India, 1950 — Article 226
High Courts25 Mar 1964
Mukhtiar Chand and Another Vs Marketing Committee and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 33 : (1964) 2 ILR (P&H) 523
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 25, 26
High Courts25 Mar 1964
Chanan Ram Jagan Nath Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 74 : (1964) 2 ILR (P&H) 542
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3
High Courts25 Mar 1964
T.S. Kaushal Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 455
Constitution of India, 1950 — Article 226East Punjab Essential Services Maintenance Act, 1947 — Section 5
High Courts25 Mar 1964
Gurbakashish Singh and Another Vs The Panchayat Samiti Dharamkot and Others
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0005
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 18(1)
High Courts24 Mar 1964
Express Nerspapers Ltd. Vs Messrs. Raisina Publications Private Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 428
Contempt of Courts Act, 1971 — Section 3
High Courts24 Mar 1964Allowed
Express Newspapers Ltd. Vs Raisina Publication Private Ltd. and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 384 : (1964) 66 PLR 927
Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 110, 164
High Courts20 Mar 1964
Mohinder Singh Jagdev Vs Delhi Administration and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0052
Penal Code, 1860 (IPC) — Section 420, 471
High Courts20 Mar 1964
Jagdish Chandra Gupta Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1965 P&H 129
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 122, 151Constitution of India, 1950 — Article 225Limitation Act, 1963 — Section 5
High Courts20 Mar 1964
Chander Bhan Vs Jai Lal Harphul and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 435 : (1964) 66 PLR 850
High Courts20 Mar 1964Allowed
Chander Bhan Vs Jai Lal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 435 : (1964) 66 PLR 850
High Courts19 Mar 1964
The State Vs Om Parkash Salig Ram
Punjab And Haryana At Chandigarh · (1966) CriLJ 366 : (1964) 2 ILR (P&H) 370
Penal Code, 1860 (IPC) — Section 109, 4, 494Registration Act, 1908 — Section 83
High Courts18 Mar 1964Dismissed
Padam Parshad Vs Lok Nath and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0054
High Courts18 Mar 1964Allowed
Jagan Nath Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0048
Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(2)(i)
High Courts18 Mar 1964Dismissed
Khushi Ram Vs Shanti Rani and Others
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0040
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)