High Courts05 Mar 1965Dismissed
Rampartap Vs India Electric Works Ltd.
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 28
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Delhi Rent Control Act, 1958 — Section 14(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 22 of 26
High Courts04 Mar 1965
Santa Singh Gopal Singh and Others Vs Rajinder Singh Bur Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 415 : (1965) 2 ILR (P&H) 97
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 2, 10 , 80Criminal Procedure Code, 1898 (CrPC) — Section 144Limitation (Amendment) Act, 1980 — Article 142, 144, 10, 11, 12
High Courts03 Mar 1965Dismissed
Naurata Ram Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 268
Punjab Police Rules, 1934 — Rule 24(4)
High Courts03 Mar 1965
Gangagir Chela Vs Rasal Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 472 : (1965) 2 ILR (P&H) 81
Civil Procedure Code, 1908 (CPC) — Section 24, 92Hindu Marriage Act, 1955 — Section 19, 8(2)Oudh Civil Courts Act, 1879 — Section 7
High Courts03 Mar 1965Dismissed
Daulat Ram Vs Mahabir Parshad and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 19
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4Delhi Land Reforms (Amendment) Act, 1959 — Section 21
High Courts03 Mar 1965
KANTILAL R. THAKORE Vs SECRETARY, CENTRAL BOARD OF REVENUE NEW DELHI.
Punjab And Haryana At Chandigarh · (1967) 65 ITR 330
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 23
High Courts02 Mar 1965Dismissed
Umrao Singh Vs Nikku Mal Gupta
Punjab And Haryana At Chandigarh · AIR 1966 P&H 412 : (1966) 1 ILR (P&H) 9
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1), 60(3)Registration Act, 1908 — Section 17, 19
High Courts02 Mar 1965
DELHI REGISTERED STOCKHOLDERS (IRON and STEEL) ASSOCIATION LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 404 : (1966) 59 ITR 16
Income Tax Act, 1922 — Section 66(2)
High Courts02 Mar 1965Allowed
Amar Singh Vs Sada Nand and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0010
Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 1965Allowed
Messrs Sandhu Roadways (P.) Ltd. Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 1965Dismissed
Smt. Pritam Kaur Vs Returning Officer and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 28 : (1965) 2 ILR (P&H) 246
Constitution of India, 1950 — Article 226Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 17, 3Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121
High Courts01 Mar 1965
V.N. Sarin Vs Ajit Kumar Poplai and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 450 : (1965) 2 ILR (P&H) 233
Delhi Rent Control Act, 1958 — Section 14(1), 14(6), 39
High Courts01 Mar 1965Allowed
Radhakrishna Chaturvedy Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 359
Administrative Service (Recruitment) Rules, 1954 — Rule 3(1), 3(2), 3(3), 4(2), 5All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)
High Courts01 Mar 1965Allowed
Zamindar Motor Transport Company Private Ltd. Vs State Transport Authority and Another
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 395
Delhi Motor Vehicles Rules, 1993 — Rule 47Motor Vehicles Act, 1939 — Section 46, 47, 47(1), 48, 48(3)Municipal Corporation Act, 1957 — Section 288
High Courts24 Feb 1965
Tara Chand Garg Vs State of Punjab (by Chief Secretary to Government) and Others
Punjab And Haryana At Chandigarh · (1966) 1 LLJ 224
Constitution of India, 1950 — Article 311
High Courts23 Feb 1965Allowed
Nirmal Singh Khazan Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 514 : (1965) 2 ILR (P&H) 348
Constitution of India, 1950 — Article 226, 227Gram Panchayat Election Rules, 1960 — Rule 16, 26, 34Punjab Gram Panchayat Act, 1952 — Section 101, 13, 4
High Courts22 Feb 1965Dismissed
Sushil Kumar Sanghi Vs R.R. Kini
Punjab And Haryana At Chandigarh · AIR 1967 P&H 45 : (1966) 36 CompCas 201 : (1965) 2 ILR (P&H) 339
Companies Act, 1956 — Section 10A(1), 235, 240, 240(3), 240(5)Constitution of India, 1950 — Article 20(3)
High Courts22 Feb 1965
S. KANWAL TEJ SINGH Vs Income Tax OFFICER, A-II DISTRICT, NEW DELHI, AND ANOTHER.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 228 : (1966) 60 ITR 23
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 297
High Courts19 Feb 1965Allowed
Ram Narain and Another Vs Bali Ram and Another
Punjab And Haryana At Chandigarh · (1965) 02 P&H CK 0006
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)
High Courts17 Feb 1965Allowed
G.P. Govil Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 319
Constitution of India, 1950 — Article 226