COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1965

513 judgments · page 18 of 26

High Courts23 Apr 1965Dismissed

Surjit Kaur alias Santo and Another Vs Jarnail Singh and Others

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 590

Civil Procedure Code, 1908 (CPC) — Section 100, 144, 151, 47, 60Punjab Security of Land Tenures (Amendment) Act, 1959 — Section 17APunjab Security of Land Tenures (Amendment) Act, 1963 — Section 2(6)

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High Courts23 Apr 1965Dismissed

Deepchand Jot Ram Vs The State

Punjab And Haryana At Chandigarh · AIR 1966 P&H 302 : (1966) CriLJ 796

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts23 Apr 1965Dismissed

Giani Ram Vs Munshi Ram and Another

Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0015

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts22 Apr 1965Allowed

Tikka Balbir Singh Bedi and Others Vs Bakhshi Salig Ram and Others

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 672

Constitution of India, 1950 — Article 226

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High Courts22 Apr 1965Dismissed

Hari Chand Aggarwal Vs Batala Engineering Co. Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 141 : (1966) CriLJ 434 : (1965) 2 ILR (P&H) 576

Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Defence of India Act, 1962 — Section 29, 40Defence of India Rules, 1962 — Rule 107, 108

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High Courts21 Apr 1965Allowed

In Re: The New Asiatic Insurance Company Ltd.

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 564

Companies Act, 1956 — Section 17, 17(1), 17(2)

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High Courts21 Apr 1965Dismissed

Municipal Corporation of Delhi Vs Charta Kanhya

Punjab And Haryana At Chandigarh · AIR 1966 P&H 328 : (1966) CriLJ 941

Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 2(1), 7

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High Courts21 Apr 1965Allowed

In Re: New Asiatic Insurance Co. Ltd.

Punjab And Haryana At Chandigarh · (1967) 37 CompCas 331

Companies Act, 1956 — Section 17(1)

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High Courts20 Apr 1965Dismissed

Budan Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 559

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 6(1)

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High Courts20 Apr 1965Dismissed

Hukam Singh Kundan Singh Vs Ch. Ram Narain Singh and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 139 : (1965) 2 ILR (P&H) 642

Constitution of India, 1950 — Article 14Punjab Agricultural Produce Markets Act, 1961 — Section 15, 3(5), 47

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High Courts20 Apr 1965Allowed

Smt. Balwant Kaur Vs Jagdish Mitter and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 86

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3Punjab Courts Act, 1918 — Section 39

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High Courts19 Apr 1965Allowed

Bhagat Singh Ram Saran Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1966 P&H 397 : (1965) 2 ILR (P&H) 555

Workmens Compensation Act, 1923 — Section 4(1)

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High Courts12 Apr 1965Dismissed

Delhi Tourist Travel Services Co-operative Transport Society Ltd. Vs Delhi State Transport Authority

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 725

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(2), 57(3), 58(2), 64

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High Courts09 Apr 1965Dismissed

Smt. Soma Vati Devi Chand Vs Krishna Sugar Mills Ltd. and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 44

Companies Act, 1956 — Section 155

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High Courts08 Apr 1965Allowed

Kalu Ram Vs New Delhi Municipal Committee and Another

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 145 : (1965) 67 PLR 1190

Administration of Evacuee Property Act, 1950 — Section 48Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 173, 173(1), 7, 7(1), 7(3)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2

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High Courts08 Apr 1965Allowed