High Courts22 Jan 1965Dismissed
Messrs Lakshmi Datt Rup Chand Vs Messrs. Goverdhan Dass
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 25 of 26
High Courts21 Jan 1965
Jamna Bai and Another Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 395
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts21 Jan 1965
Narinder Kumar Jaspal Rai Vs The State
Punjab And Haryana At Chandigarh · AIR 1965 P&H 414 : (1965) CriLJ 534
Prevention of Food Adulteration Act, 1954 — Section 13Prevention of Food Adulteration Rules, 1955 — Rule 28
High Courts20 Jan 1965Dismissed
Mam Chand Vs Mohan Lal Khanna
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 169
Delhi Rent Control Act, 1958 — Section 2(1), 39, 6, 6(2), 7(2)
High Courts20 Jan 1965
COMMISSIONER OF Income Tax, DELHI Vs JOKHIRAM BAL MUKAND.
Punjab And Haryana At Chandigarh · (1966) 60 ITR 357
Income Tax Act, 1922 — Section 66(1)
High Courts20 Jan 1965Allowed
State of Kerala Vs The New Delhi Municipal Committee
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0011
Constitution of India, 1950 — Article 226
High Courts19 Jan 1965
Chandgi Ram Thakar Dass Vs Election Tribunal and Assistant Development Commissioner for Panchayat Election, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 433 : (1965) 2 ILR (P&H) 160
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 226, 227Delhi Land Reforms Act, 1954 — Section 153
High Courts19 Jan 1965Allowed
Hukam Chand Jain Vs The Municipal Corporation of Delhi and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 153
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 348Punjab Municipal Act, 1911 — Section 114
High Courts18 Jan 1965Dismissed
The National Small Industries Corporation Ltd. Vs Raunqi Ram
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 76
Arbitration Act, 1940 — Section 14, 16, 16(1), 20
High Courts18 Jan 1965Dismissed
Rama Nand Broker Vs Kundan Lal and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 65 : (1965) 67 PLR 665
Punjab Agricultural Produce Markets Act, 1961 — Section 12(2)(a)(iii)
High Courts18 Jan 1965
Phula Singh Vs The State
Punjab And Haryana At Chandigarh · (1965) CriLJ 845 : (1965) 1 ILR (P&H) 770
Public Gambling Act, 1867 — Section 13
High Courts18 Jan 1965Allowed
Rama Nand Vs Kundan Lal and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 65 : (1965) 67 PLR 665
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 5Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 13, 19, 21, 21(3), 21(4)
High Courts15 Jan 1965Dismissed
Krishan Gopal Vs Punjab University and Another
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0040
Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 1965
Mohan Lal Moti Lal Vs Assessing Authority, Bhatinda and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 391 : (1965) 16 STC 553
Constitution of India, 1950 — Article 226, 286(1)East Punjab General Sales Tax Act, 1948 — Section 5(2)Punjab General Sales Tax Act, 1948 — Section 29
High Courts13 Jan 1965Dismissed
Messrs. Sant Ram Mangat Ram Vs The Punjab State and another
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0039
High Courts13 Jan 1965
Karnail Singh Mian Singh Vs Gurdev Singh Jagir Singh and Others
Punjab And Haryana At Chandigarh · (1966) CriLJ 231
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts13 Jan 1965Allowed
Shrimati Kartar Devi and Others Vs Oriental Fire and General Insurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (1966) 36 CompCas 228
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Jan 1965Dismissed
Chhailla Vs The State
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0035
Penal Code, 1860 (IPC) — Section 109, 120B
High Courts11 Jan 1965Dismissed
Harish Chandra Saksena Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 1
Arbitration Act, 1940 — Section 17, 30, 33Constitution of India, 1950 — Article 299
High Courts11 Jan 1965
Milkhan Singh Khanchand and Another Vs Gram Panchayat, Barana, Tehsil and District Karnal
Punjab And Haryana At Chandigarh · AIR 1965 P&H 442 : (1965) CriLJ 1667
Punjab Gram Panchayat Act, 1952 — Section 23, 51