High Courts03 Mar 1964Dismissed
Om Parkash Sharma Vs Shrimati Nirmal Sharma
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Section 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,451 of 4,611
High Courts03 Mar 1964Dismissed
Hira Singh Vs Ishar Singh and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 338
High Courts02 Mar 1964
Surjit Singh, S. Kartar Singh Vs The State
Punjab And Haryana At Chandigarh · (1966) CriLJ 232
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts02 Mar 1964Allowed
Shri Guru Datt Vs S. Sohan Singh and Another
Punjab And Haryana At Chandigarh · (1964) 03 P&H CK 0001
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121
High Courts26 Feb 1964
Dera Musa Wala and Others Vs Sewa Dass and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 426
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3, Order 33 Rule 5, 92
High Courts24 Feb 1964
Keshab Ram Vs Puran Chand and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0035
High Courts20 Feb 1964Allowed
Khiali Ram Vs Subedar Mast Ram and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0034
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g)
High Courts19 Feb 1964Allowed
Messrs Rattan Di Hatti Vs The Excise And Taxation Officer, Ludhiana and Another
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0039
Punjab General Sales Tax Act, 1948 — Section 11(4)
High Courts19 Feb 1964
Ude Ram Sewa Ram and Others Vs Shri Gopi Chand and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0017
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 100Delhi and Ajmer Rent Control Act, 1952 — Section 13(5), 34, 34(1), 34(2)
High Courts19 Feb 1964Dismissed
Messrs. Ude Ram Sewa Ram and Others Vs Shri Gopi Chand and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0007
Delhi and Ajmer Rent Control Act, 1952 — Section 13(5)
High Courts17 Feb 1964
Davinder Singh and Another Vs Deputy Secretary-Cum-Settlement Commissioner, Rural, Rehabilitation Department and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 905
Constitution of India, 1950 — Article 226, 226(1), 227, 32, 32(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 2, 9Income Tax Act, 1961 — Section 34
High Courts17 Feb 1964
Ram Lal Karam Chand Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 72
Constitution of India, 1950 — Article 226, 227Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 16(2), 16(3)
High Courts17 Feb 1964Allowed
Man Mohan Lal Vs B.D. Gupta
Punjab And Haryana At Chandigarh · AIR 1964 P&H 408 : (1964) 2 ILR (P&H) 231 : (1964) 66 PLR 1005
Delhi and Ajmer Rent Control Act, 1952 — Section 35
High Courts14 Feb 1964
Dhanji Ram Sharma Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 153 : (1965) 2 LLJ 327
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 420, 471, 474
High Courts14 Feb 1964
Ramnij Dass Manohar Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0018
Constitution of India, 1950 — Article 226Punjab Municipal Election Rules, 1952 — Rule 3(1), 3(2), 3(3), 3(3), 7
High Courts13 Feb 1964
Harnam Singh Vs D.K. Puri and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 52 : (1964) CriLJ 455 : (1964) 2 ILR (P&H) 330
Constitution of India, 1950 — Article 226
High Courts13 Feb 1964Dismissed
Punjab State Vs Beant Singh
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0006
High Courts12 Feb 1964Allowed
Raghbir Singh and Others Vs Financial Commissioner, Revenue, Punjab, Chandigarh and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 518 : (1964) 66 PLR 659
Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts12 Feb 1964Allowed
Raghbir Singh and Others Vs Financial Commissioner Revenue and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 518 : (1964) 66 PLR 659
Punjab Security of Land Tenures Act, 1953 — Section 18, 19E, 5
High Courts12 Feb 1964
Mangat Rai and Others Vs Jullunder Improvement Trust and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 455
Civil Procedure Code, 1908 (CPC) — Section 110, 115Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 54