High Courts31 Dec 1965Allowed
Dhanpat Ram and Another Vs Tara Singh
Punjab And Haryana At Chandigarh · (1965) 12 P&H CK 0008
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
481 judgments · page 1 of 25
High Courts24 Dec 1965
Pritam Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 198 : (1967) CriLJ 254
Constitution of India, 1950 — Article 14, 19, 31, 31APepsu Tenancy and Agricultural Lands (Amendment) Act, 1959 — Section 32BB, 32FF, 32G
High Courts24 Dec 1965
S.K. Sood Vs The Punjab University
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 704
Punjabi University Regulation — Regulation 7
High Courts24 Dec 1965Allowed
Bawa Gurdas Ram Bedi Vs Hans Raj Ram Parshad Khatri and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 331
Negotiable Instruments Act, 1881 (NI) — Section 118Punjab Debtors Protection Act, 1936 — Section 12Punjab Registration Money Lenders Act, 1938 — Section 2(9), 3
High Courts24 Dec 1965
Dr. Kidar Nath Sharma and Others Vs Rattiram Mangli and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 321
Delhi Land Reforms Act, 1954 — Section 11, 11(1), 12, 13, 13(1)
High Courts24 Dec 1965Dismissed
Pritam Singh and Others Vs The State and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 707
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)Government of India Act, 1935 — Section 298(2)Pepsu Tenancy and Agricultural Lands (Amendment) Act, 1959 — Section 32BB, 32FF
High Courts23 Dec 1965Dismissed
Nirta Ram Vs The Assistant Collector and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 584
Constitution of India, 1950 — Article 226Patiala Recovery of State Dues Act, 2002 — Section 5Punjab Land Revenue Act, 1887 — Section 75, 79, 80, 81, 82
High Courts23 Dec 1965
Inder Singh Sunder Singh Vs Jaswant Singh Sethi and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 411 : (1967) CriLJ 1186
Criminal Procedure Code, 1898 (CrPC) — Section 517(1), 523
High Courts20 Dec 1965Allowed
Surjit Singh Vs Raj Pal and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 473 : (1966) CriLJ 1327 : (1966) 2 ILR (P&H) 566
Criminal Procedure Code, 1898 (CrPC) — Section 200, 494
High Courts20 Dec 1965
Ram Dayal Vs Gulbhar Singh and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 571 : (1966) 68 PLR 312
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 227Gram Panchayat Election Rules, 1960 — Rule 42, 42(1), 44(1), 45
High Courts20 Dec 1965
Ram Dayal Vs Shri Gulbhar Singh and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 571 : (1966) 68 PLR 312
Punjab Gram Panchayat Act, 1952 — Section 13B, 13C
High Courts17 Dec 1965Allowed
Billa Vs Amritsar Improvement Trust
Punjab And Haryana At Chandigarh · AIR 1967 P&H 424
Punjab Development of Damaged Areas Act, 1951 — Section 6(1), 6(2)
High Courts17 Dec 1965Dismissed
Dr. Mrs. Joginder Kaur Malik and Another Vs Malik Anup Singh
Punjab And Haryana At Chandigarh · AIR 1966 P&H 385
Succession Act, 1925 — Section 213, 213(1), 213(2), 214, 227
High Courts16 Dec 1965Dismissed
Bhagat Singh Vs Additional Director, Consolidation of Holdings, Punjab, Jullundur, and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 664 : (1966) 68 PLR 496
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts16 Dec 1965Allowed
Paras Dass Jain Vs The State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 342 : (1966) CriLJ 942 : (1966) 2 ILR (P&H) 561
Press and Registration of Books Act, 1867 — Section 12, 3, 5
High Courts16 Dec 1965Dismissed
Bhagat Singh Vs Additional Director Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 664 : (1966) 68 PLR 496
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4), 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts16 Dec 1965
Balkishan Das Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1967 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20Income Tax Act, 1922 — Section 34, 63, 66(1)Income Tax Act, 1961 — Section 148, 256(1), 282
High Courts16 Dec 1965
SETH BALKISHAN DAS Vs COMMISSIONER OF Income Tax, PATIALA.
Punjab And Haryana At Chandigarh · (1966) 61 ITR 194
Income Tax Act, 1961 — Section 34(1)(a)
High Courts15 Dec 1965
COMMISSIONER OF WEALTH-TAX, PUNJAB Vs DALMIA DADRI CEMENT LTD.
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 350 : (1967) 63 ITR 158
High Courts15 Dec 1965Allowed
The Northern India Transporters Insurance Company Ltd. Vs Amra Wati and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 543 : (1966) 68 PLR 538
Motor Vehicles Act, 1939 — Section 96