High Courts16 Feb 1965
Suresh Kumar Vs Punjab University
Punjab And Haryana At Chandigarh · AIR 1966 P&H 152
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 23 of 26
High Courts12 Feb 1965
Chani Vs The State
Punjab And Haryana At Chandigarh · (1965) CriLJ 699
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 411
High Courts12 Feb 1965Dismissed
Sita Ram Vs The State
Punjab And Haryana At Chandigarh · (1965) 02 P&H CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts12 Feb 1965
Arjan Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 443 : (1965) CriLJ 668 : (1965) 1 ILR (P&H) 817
Arms Act, 1959 — Section 20, 25Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 115, 310
High Courts12 Feb 1965Dismissed
Chani alias Chanan Singh Vs The State
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 224
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 411
High Courts11 Feb 1965
Delhi Cloth and General Mills Company Ltd. Vs Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1970) 1 LLJ 614
Constitution of India, 1950 — Article 236Factories Act, 1948 — Section 112, 2, 6
High Courts11 Feb 1965
Madan Lal Vs Sohan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 372 : (1965) 2 ILR (P&H) 315
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Tenancy Act, 1887 — Section 77
High Courts11 Feb 1965
Municipal Committee, Rampura Phul Vs Amar Nath Karkara
Punjab And Haryana At Chandigarh · AIR 1965 P&H 511
Punjab Municipal Act, 1911 — Section 240
High Courts11 Feb 1965
Sukh Dev Sarup Gupta Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 399
Punjab Excise Act, 1914 — Section 3(6)
High Courts11 Feb 1965
Sat Narain Fatech Chand Vs Hardayal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 362
Municipal Election Rules, 1952 — Rule 51Punjab Municipal Act, 1911 — Section 225
High Courts11 Feb 1965Dismissed
The Municipal Committee Vs Amar Nath Karkara
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 311
Consolidation Act, 1948 — Section 23(1), 23(2), 25, 44Punjab Municipal Act, 1911 — Section 240Punjab Tenancy Act, 1887 — Section 50, 77
High Courts11 Feb 1965Dismissed
Ratti Ram Vs The Deputy Commissioner, Patiala
Punjab And Haryana At Chandigarh · (1965) 02 P&H CK 0005
Constitution of India, 1950 — Article 226, 227
High Courts11 Feb 1965Dismissed
The Delhi Cloth and General Mills Company Ltd. Vs The Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 216
Constitution of India, 1950 — Article 226Delhi Factories Rules, 1950 — Rule 11, 3, 4, 5, 7Factories Act, 1948 — Section 112, 2, 6
High Courts10 Feb 1965Dismissed
Kishna alias Kishan Singh Vs Mata Din and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 469 : (1965) 67 PLR 913
High Courts10 Feb 1965
Ram Sarup Daya Sukh Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 454 : (1965) CriLJ 669 : (1965) 2 ILR (P&H) 309
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 480Penal Code, 1860 (IPC) — Section 228
High Courts10 Feb 1965
Northern India Transporters Insurance Co. Ltd. Vs Shrimati Amra Watti and Another
Punjab And Haryana At Chandigarh · (1966) ACJ 165 : (1966) ACJ 13 : AIR 1966 P&H 288 : (1965) 1 ILR (P&H) 810 : (1966) 68 PLR 538
Motor Vehicles Act, 1939 — Section 95
High Courts10 Feb 1965
Delhi Administration Vs Mahadev Johri Mal and Another
Punjab And Haryana At Chandigarh · (1966) CriLJ 358
Penal Code, 1860 (IPC) — Section 304, 323, 34
High Courts09 Feb 1965Allowed
Bachan Singh S.H. Hukam Singh Vs Election Commission of India and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 472 : (1965) 2 ILR (P&H) 209
Representation of the People Act, 1951 — Section 88
High Courts09 Feb 1965Dismissed
Fancy Nets Ltd. Vs Kishan Dass Khia Ram and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 479 : (1965) 2 ILR (P&H) 212
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 47 , 96Provincial Insolvency Act, 1920 — Section 20, 52, 75
High Courts09 Feb 1965
MANOHAR SINGH Vs COMMISSIONER OF Income Tax, DELHI and RAJASTHAN.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 301 : (1965) 58 ITR 592
Income Tax Act, 1922 — Section 10