High Courts18 Mar 1964
Padam Parshad Vs Lok Nath Iswar Sarup and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 272
Negotiable Instruments Act, 1881 (NI) — Section 118, 48, 78, 8, 82Succession Act, 1925 — Section 301
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,450 of 4,611
High Courts17 Mar 1964Dismissed
Messrs. Gulab Rai Kishori Lal Vs Shri Benarsidas Chandiwala Sewa Smarak Trust Delhi
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0047
Delhi and Ajmer Rent Control Act, 1952 — Section 17
High Courts17 Mar 1964Dismissed
Gulab Rai Kishori Lal Vs Banarsidas Chandiwala Sewa Smarak Trust
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 349 : (1964) 66 PLR 731
Delhi and Ajmer Rent Control Act, 1952 — Section 13, 17, 35
High Courts17 Mar 1964Dismissed
Ranjit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 358 : (1964) 66 PLR 631
Constitution of India, 1950 — Article 226
High Courts16 Mar 1964Dismissed
Ram Kishan Vs Sheo Chand and Others
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)
High Courts15 Mar 1964
COMMISSIONER OF Income Tax, PUNJAB. Vs CHHEHARTA BUTTON FACTORY.
Punjab And Haryana At Chandigarh · (1965) 56 ITR 246
Income Tax Act, 1922 — Section 22(2), 66(1)
High Courts13 Mar 1964Allowed
S. Gukmej Singh Vs The Election Tribunal. Gurdaspur and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 243
Representation of the People Act, 1951 — Section 97(1)
High Courts13 Mar 1964
S. Gurmej Singh and Hira Singh Vs The Election Tribunal and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 243
Constitution of India, 1950 — Article 220, 226, 227General Clauses Act, 1897 — Section 10Punjab Courts Act, 1918 — Section 47
High Courts12 Mar 1964Dismissed
Molar Mal Vs Shyam Manohar Lal and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0008
Transfer of Property Act, 1882 — Section 109
High Courts12 Mar 1964
Chaman Lal Beri Vs Gian Chand Behl and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0007
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts11 Mar 1964
Jaisinghani (S.G.) Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1967) 1 LLJ 234
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts09 Mar 1964
Mst. Kirpo and Others Vs Bakhtawar Singh
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0023
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts07 Mar 1964
Hardial Singh Charan Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1965) CriLJ 701
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 1964Allowed
Om Parkash Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 407
Penal Code, 1860 (IPC) — Section 467, 474
High Courts05 Mar 1964Dismissed
Jaswant Singh Vs Shrimati Prem Kumari
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0050
Delhi Rent Control Act, 1958 — Section 14(1)(c)
High Courts05 Mar 1964Dismissed
Hari Chand Vs Niranjan Singh
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 344 : (1964) 66 PLR 640
Delhi and Ajmer Rent Control Act, 1952 — Section 1(2)East Punjab Urban Rent Restriction Act, 1949 — Section 2, 4Punjab Municipal Act, 1911 — Section 5, 5(3), 6, 7
High Courts04 Mar 1964
V.P. Rehbar Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 94 : (1965) 2 LLJ 392
Constitution of India, 1950 — Article 311Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 9
High Courts03 Mar 1964
Hira Singh Gian Singh Vs Ishar Singh and others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 338
High Courts03 Mar 1964
Malook Dass Vs Sahib Ram
Punjab And Haryana At Chandigarh · AIR 1964 P&H 532 : (1964) 66 PLR 646
Civil Procedure Code, 1908 (CPC) — Section 105, 2
High Courts03 Mar 1964
Hindustan Twyfords Ltd. and Others Vs Daulat Ram and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 50
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1)