High Courts15 Mar 1965Dismissed
Messrs Sain Ditta Ram Basant Lal Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0011
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 21 of 26
High Courts15 Mar 1965Allowed
Gian Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 1965Allowed
Hardeva Shiv Nand Jat Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 49 : (1965) 2 ILR (P&H) 475
Punjab Security of Land Tenures Act, 1953 — Section 18, 5, 5B
High Courts12 Mar 1965Allowed
Gurdial Singh Vs The State
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0012
Penal Code, 1860 (IPC) — Section 109, 366
High Courts11 Mar 1965Dismissed
Tej Parkash Singh and Another Vs The Director Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 266
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Second Amendment and Validation Act, 1962 — Section 11
High Courts11 Mar 1965Dismissed
Sheru Vs Sarwan Singh and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 472
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 447
High Courts11 Mar 1965
Amar Nath Gupta Vs Sub-Divisional Officer (Civil), Faridkot
Punjab And Haryana At Chandigarh · AIR 1965 P&H 505
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 7(2)Punjab Agricultural Produce Markets Act, 1961 — Section 10, 12
High Courts11 Mar 1965Dismissed
Mahla Singh Anokh Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 446
Constitution of India, 1950 — Article 14East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 21(5), 42
High Courts11 Mar 1965Allowed
Amar Nath Gupta Vs Sub-Divisional Officer (Civil)
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 270
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 7, 7(2), 8, 9, 9(1)Punjab Agricultural Produce Markets Act, 1961 — Section 1, 10, 2, 23
High Courts10 Mar 1965Dismissed
Ram Singh Dhawan Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0019
Constitution of India, 1950 — Article 226, 227
High Courts10 Mar 1965Allowed
Nathu Ram and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0015
Conduct of Elections Rules, 1961 — Rule 21, 29
High Courts09 Mar 1965
KANAHAYA LAL PURAN MAL Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1966) 60 ITR 354
Income Tax Act, 1961 — Section 66(1)
High Courts09 Mar 1965
Faridabad Glass Works (P.) Ltd. Vs Presiding Officer, Industrial Tribunal, Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 498 : (1965) 2 ILR (P&H) 255
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts09 Mar 1965
COMMISSIONER OF Income Tax, DELHI and RAJASTHAN Vs L. DEWAN CHAND TRUST.
Punjab And Haryana At Chandigarh · (1965) 58 ITR 502
Income Tax Act, 1961 — Section 4(3)(i)
High Courts09 Mar 1965
BHARAT FIRE and GENERAL INSURANCE LTD. Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 37 : (1966) 61 ITR 263
Income Tax Act, 1922 — Section 34(1)(b)
High Courts08 Mar 1965Allowed
Regal Theatre Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 410
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts08 Mar 1965Dismissed
M.P. Shreevastava Vs Mrs. Veena
Punjab And Haryana At Chandigarh · AIR 1966 P&H 506
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47Special Marriage Act, 1954 — Section 22
High Courts08 Mar 1965
REGAL THEATRE Vs COMMISSIONER OF Income Tax, NEW DELHI.
Punjab And Haryana At Chandigarh · (1966) 59 ITR 449
Income Tax Act, 1922 — Section 66(1)
High Courts08 Mar 1965Allowed
Harbans Lal Amar Chand Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 46
Constitution of India, 1950 — Article 311(2)
High Courts08 Mar 1965
J. N. SINGH and CO. PRIVATE LTD. Vs COMMISSIONER OF Income Tax, NEW DELHI.
Punjab And Haryana At Chandigarh · (1966) 60 ITR 732
Penal Code, 1860 (IPC) — Section 406