High Courts06 Apr 1965
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs BANARASI DASS AND SONS.
Punjab And Haryana At Chandigarh · (1966) 61 ITR 414
Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 19 of 26
High Courts06 Apr 1965Dismissed
Malhu Jaishi and Another Vs Shamlal and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 179
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts06 Apr 1965Allowed
Partap Singh Vs State
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 519
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 12(2), 14, 15
High Courts06 Apr 1965Dismissed
Rubber Chappal Manufacturers Association Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 663
Constitution of India, 1950 — Article 14Rubber (Amendment) Act, 1960 — Section 12, 12(1), 12(1)(2), 12(1)(7), 12(2)Rubber (Amendment) Rules, 1961 — Rule 3, 33, 33D(2)
High Courts06 Apr 1965Dismissed
Karam Singh Bhagwan Singh and others Vs Gurbux Singh Ganda Singh and others
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0001
Punjab Pre-emption Act, 1913 — Section 30
High Courts05 Apr 1965Allowed
Bhupinder Singh Vs Surinder Kaur and Another
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 513
Punjab Security of Land Tenures Act, 1953 — Section 19A, 19A(1)
High Courts05 Apr 1965Dismissed
Arjan Singh and Others Vs Hazara Singh and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 274
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Apr 1965Dismissed
Sowinder Singh Nihal Singh Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 109 : (1967) 1 LLJ 220
Limitation (Amendment) Act, 1963 — Article 113Limitation Act, 1908 — Article 120
High Courts05 Apr 1965
Harbans Singh, Harnam Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 356 : (1965) 2 ILR (P&H) 650
Land Acquisition Act, 1894 — Section 10, 11, 12, 14, 15Northern India Canal and Drainage Act, 1873 — Section 57
High Courts05 Apr 1965
Bhupindar Singh Vs Smt. Surindar Kaur and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 310
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts05 Apr 1965Dismissed
Jagan Nath Gosain Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1966 P&H 409
Constitution of India, 1950 — Article 226, 311(2)Posts and Telegraphs Financial Handbook — Rule 103, 106, 45, 46
High Courts02 Apr 1965
Jagir Singh Vs Surjan Singh and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 504
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts02 Apr 1965Dismissed
Santosh Kumar Vs The Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 297
Constitution of India, 1950 — Article 14Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 10, 14(2), 3Resettlement of Displaced Persons (Land Acquisition) Rules, 1948 — Rule 9
High Courts02 Apr 1965Allowed
Diwan Singh Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 648
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 2, 65, 65(2)
High Courts02 Apr 1965Allowed
Jagir Singh Vs Surjan Singh and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 504
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 16(1), Order 16 Rule 16(2), Order 16 Rule 16(3), Order 16 Rule 1A
High Courts02 Apr 1965Dismissed
The Chawla Bank Ltd. Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0013
Limitation Act, 1908 — Section 14
High Courts02 Apr 1965
General Electric Company of India Ltd. Vs Kedia (B.K.) and Others
Punjab And Haryana At Chandigarh · (1968) 1 LLJ 731
Constitution of India, 1950 — Article 136, 226
High Courts01 Apr 1965Dismissed
Municipal Corporation of Delhi Vs Niranian Kumar and Others
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0032
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts31 Mar 1965Dismissed
Kashmiri Lal Vs Banwari Lal and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0040
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts31 Mar 1965Dismissed
Raj Kumar Kundan Lal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 137
Municipal Election Rules, 1952 — Rule 5Punjab Municipal Act, 1911 — Section 24, 24(1), 24(2)