High Courts10 Jan 1964
Sat Pal Sehgal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 415 : (1964) CriLJ 448 : (1964) 1 ILR (P&H) 825
Advocates Act, 1961 — Section 50
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,454 of 4,611
High Courts10 Jan 1964Dismissed
Basant Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1964Dismissed
Janki Devi Vs Joginder Singh
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0033
Workmens Compensation Act, 1923 — Section 2(n)
High Courts09 Jan 1964Dismissed
Balwant Singh Vs Sant Ram Sharma
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 127
Delhi Rent Control Act, 1958 — Section 2, 36, 37, 37(2), 38
High Courts09 Jan 1964Allowed
Shri Om Parkash Seth Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1964) 15 STC 530
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 10, 11, 11A, 20, 21
High Courts08 Jan 1964
Sujant Singh Vs Seth Mohinder Paul
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0025
Arbitration Act, 1940 — Section 14, 17, 29Arbitration Rules, 1940 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Jan 1964Dismissed
The Birla Cotton Spinning and Weaving Mills Ltd., Delhi Vs Hari Chand and Others
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 111
Delhi Rent Control Act, 1958 — Section 9
High Courts07 Jan 1964
Sain Dass Farangu Ram Vs Ram Saran Dass Dharam Arth Trust and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0014
Specific Relief Act, 1963 — Section 18
High Courts07 Jan 1964
Mohan Singh Balwant Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 291 : (1965) CriLJ 127
Penal Code, 1860 (IPC) — Section 109, 302, 323Reformatory Schools Act, 1897 — Section 8
High Courts03 Jan 1964Allowed
Surjit Kaur Vs Paragat Singh
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 100
Hindu Marriage Act, 1955 — Section 25, 25(1), 25(2), 25(3), 3
High Courts03 Jan 1964Dismissed
Asa Nand Vs Madho Singh and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 107 : (1964) 66 PLR 522
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 58Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 47, 51, 51(1), 7
High Courts03 Jan 1964Allowed
Surjit Kaur Vs Pargat Singh
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 100
Hindu Marriage Act, 1955 — Section 13
High Courts03 Jan 1964Dismissed
Dial Singh and Others Vs Chanan Singh and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0001
Punjab Tenancy Act, 1887 — Section 59
High Courts02 Jan 1964Allowed
Som Nath and Others Vs Khushi Ram and Others
Punjab And Haryana At Chandigarh · (1964) 01 P&H CK 0039
Stamp Act, 1899 — Section 2(15)
High Courts02 Jan 1964Allowed
Jit Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 419 : (1964) 2 ILR (P&H) 88 : (1964) 66 PLR 583
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts02 Jan 1964
Bahal Singh Vs The State and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 94
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 213, 215, 437Penal Code, 1860 (IPC) — Section 302
High Courts31 Dec 1963Dismissed
Khushi Ram Behari Lal and Co. Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 70 : (1964) 15 STC 165
Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 10, 11, 16, 17, 18
High Courts20 Dec 1963Dismissed
Hotz Hotels (P.) Ltd. Vs Assistant Controller of Estate Duty
Punjab And Haryana At Chandigarh · (1964) 53 ITR 12
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 57(2), 62(1)(b), 73, 73(3)Income Tax Act, 1922 — Section 2(12), 2(12A), 46, 46(2), 46(5A)
High Courts20 Dec 1963Allowed
Bansi Lal Vs Mst. Pritam Kaur
Punjab And Haryana At Chandigarh · (1964) 2 ILR (P&H) 58
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts20 Dec 1963
Wadhu Mal Agnani Vs Rulia Ram Sharma and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 389 : (1964) CriLJ 333
Industrial Disputes Act, 1947 — Section 12, 22Penal Code, 1860 (IPC) — Section 120B, 465, 466, 471