High Courts05 Feb 1964Allowed
Shiv Lal Vs Financial Commissioner (Development), Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 02 P&H CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,453 of 4,611
High Courts31 Jan 1964
Gram Panchayat Deh Mauza Gharhi Brahman Vs Kesho Narain and Others
Punjab And Haryana At Chandigarh · (1964) 66 PLR 518
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 44
High Courts31 Jan 1964
Institute of Chartered Accountants of India Vs J.C. Chandiok of Walker Chandiok and Co.
Punjab And Haryana At Chandigarh · AIR 1964 P&H 452
Chartered Accountants Act, 1949 — Section 21, 21(6)Companies Act, 1956 — Section 203, 227Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts31 Jan 1964Allowed
Gram Panchayat Deh Mauza Ghari Brahman Tehsil Sonepat Vs Kesho Na Rain and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 462
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 44
High Courts31 Jan 1964
The Institute of Chartered Accountants Of India, New Delhi Vs A.C. Chandiok and Anothers
Punjab And Haryana At Chandigarh · AIR 1964 P&H 452
Chartered Accountants Act, 1949 — Section 21
High Courts30 Jan 1964Allowed
Shrimati Ram Devi Vs Tulsi Ram and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0037
Criminal Procedure Code, 1898 (CrPC) — Section 115
High Courts29 Jan 1964Dismissed
Rai Bahadur Sewak Ram Trust Society Vs Mohkam Chand
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 207
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7AEast Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 3, 4
High Courts29 Jan 1964Dismissed
Rai Bahadur Sewak Ram Trust Society Vs Mokham Chand
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 207
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts28 Jan 1964
Chuhar Mal Vs Shri Balak Ram and Another
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0034
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts28 Jan 1964Dismissed
Naurang Lal Vs Suresh Kumar
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 197 : (1964) 66 PLR 505
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts28 Jan 1964Dismissed
Chuhar Mal Vs Balak Ram and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 201 : (1964) 66 PLR 503
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)
High Courts28 Jan 1964
Dr. Bal Saroop Daulat Ram Vs Lt. Col. Lakhbir Singh Kirpal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1964 P&H 375
Evidence Act, 1872 — Section 91, 92
High Courts27 Jan 1964Dismissed
Messrs. Kotkapura Bus Service Private Ltd., Kotkapura Vs The Excise and Taxation Officer (Prescribed Assessing Authority) Jullundur and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0026
Punjab Passengers and Goods Taxation Act, 1952 — Section 9
High Courts27 Jan 1964Dismissed
Madan Mohan and Another Vs The District Excise and Taxation Officer and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 648
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 11A
High Courts23 Jan 1964Dismissed
New Delhi Municipal Committee Vs Jagdish Rai and Another
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0035
Limitation Act, 1963 — Article 2Penal Code, 1860 (IPC) — Section 279 , 338
High Courts20 Jan 1964Dismissed
Inderjit Singh Vs Satnam Singh
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0040
Punjab Municipal Act, 1911 — Section 81
High Courts20 Jan 1964Dismissed
Ram Swarup Vs The Union of India and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0038
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts13 Jan 1964Dismissed
The Hamdard Dawakhanna and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 132
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 11, 16, 16(1), 2, 3Fruit Products Order, 1955 — Section 2
High Courts11 Jan 1964
Prithvi Singh Azad Vs Ajaib Singh Sindhu and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 463
Representation of the People Act, 1951 — Section 123(3)
High Courts11 Jan 1964
Kanshi Ram and Others Vs Ram Krishan and Others
Punjab And Haryana At Chandigarh · AIR 1984 P&H 179