High Courts01 Dec 1965Dismissed
Gopalkrishnan Vs Administrator, Union Territory of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 406 : (1967) CriLJ 1183
Defence of India Rules, 1962 — Rule 30
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 3 of 26
High Courts01 Dec 1965Dismissed
Surjit Kumar Harichand Vs Smt. Raj Kumari
Punjab And Haryana At Chandigarh · AIR 1967 P&H 172 : (1966) 2 ILR (P&H) 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Hindu Marriage Act, 1955 — Section 12(1), 13(1), 28
High Courts01 Dec 1965Dismissed
Girdhari Lal Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 12 P&H CK 0009
Essential Commodities Act, 1955 — Section 7, 8
High Courts01 Dec 1965Dismissed
Inder Singh and Others Vs Mst. Kishno and Others
Punjab And Haryana At Chandigarh · (1965) 12 P&H CK 0007
Evidence Act, 1872 — Section 114
High Courts01 Dec 1965
COMMISSIONER OF Income Tax, PUNJAB Vs SHIWALIK TALKIES LTD.
Punjab And Haryana At Chandigarh · (1967) 63 ITR 83
Estate Duty Act, 1953 — Section 84
High Courts29 Nov 1965
Ude Chand and Others Vs Mst. Rajo
Punjab And Haryana At Chandigarh · AIR 1966 P&H 329
Hindu Succession Act, 1956 — Section 14(2)Registration Act, 1908 — Section 17, 49
High Courts26 Nov 1965Allowed
Wazir Singh Chhela Blaka Baba Mulangah Shah Vs Hidayat Shah Shrida
Punjab And Haryana At Chandigarh · AIR 1967 P&H 405
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts24 Nov 1965Dismissed
Bhartu and Another Vs Maman Singh
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0045
Punjab Gram Panchayat Act, 1952 — Section 6(5)(1)
High Courts24 Nov 1965Dismissed
The Gondara Transport Company (Private) Limited Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 498
Constitution of India, 1950 — Article 14, 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5), 14
High Courts24 Nov 1965Dismissed
Amin Chand Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1966 P&H 384
Defence of India Act, 1962 — Section 29, 44
High Courts24 Nov 1965Allowed
Gondhara Transport Co. (Pvt) Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 354 : (1968) 1 LLJ 456
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2(K)
High Courts23 Nov 1965Allowed
Suraj Bhan Vs The Deputy Excise and Taxation Commissioner, Patiala Division, Patiala and Another
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0042
Punjab Liquor Licence Rules, 1956 — Rule 36
High Courts23 Nov 1965Allowed
Puran Singh Basawa Singh and Others Vs Hazara Singh Punjab Singh and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 312
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts18 Nov 1965Dismissed
Ram Nath Sahni Vs Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 129 : (1968) 1 LLJ 443
Constitution of India, 1950 — Article 311(2)
High Courts18 Nov 1965Dismissed
Everest Woollen Mills Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 359 : (1966) 18 STC 69
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4, 6Central Sales Tax Act, 1956 — Section 15, 20Constitution of India, 1950 — Article 226, 227, 301, 302, 303
High Courts17 Nov 1965Allowed
Yogesh Chander Bahree Vs The Registrar, Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0024
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4
High Courts17 Nov 1965Dismissed
Madan Gopal Vs The Punjab State
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0015
High Courts16 Nov 1965Dismissed
Master Karam Chand Vs Gurprit Singh and Another
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0008
High Courts16 Nov 1965Allowed
Smt. Tara Wati Vs Sees Ram
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0007
High Courts15 Nov 1965Dismissed
Karam Narain Vs Narsingh Dass
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 335
Delhi Rent Control Act, 1958 — Section 10, 14(1), 14(6), 38, 4Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(1), 29(2)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 34