High Courts03 Nov 1965Dismissed
Rajinder Kumar Sharma Vs The Vice Chancellor, Punjab University and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 269
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 5 of 26
High Courts03 Nov 1965Allowed
Smt. Shanti Sidhu Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 242 : (1969) 1 LLJ 367
Constitution of India, 1950 — Article 309Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 2.2, 8
High Courts02 Nov 1965Allowed
The State Vs Inder Singh
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0044
Arms Act, 1959 — Section 25
High Courts02 Nov 1965
PARSHOTAM DASS AND OTHERS Vs CONTROLLER OF ESTATE DUTY, DELHI.
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 187 : (1966) 62 ITR 449
Income Tax Act, 1922 — Section 25A
High Courts01 Nov 1965Allowed
Paraji Lal Gargi Vs Registrar Punjab Dental Council and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 340
Dentists Act, 1948 — Section 32, 32(3)
High Courts01 Nov 1965Dismissed
Indian Trade and General Insurance Co. Ltd. Vs M.B. Tawaklye
Punjab And Haryana At Chandigarh · (1966) ACJ 67
High Courts01 Nov 1965Allowed
Bishan Singh Vs Anjman Imdad Kafayat and Another
Punjab And Haryana At Chandigarh · (1965) 11 P&H CK 0002
Punjab Co-operative Societies Act, 1961 — Section 53
High Courts29 Oct 1965
Municipal Committee, Tarn Taran Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 369 : (1966) 2 ILR (P&H) 173 : (1967) 1 LLJ 568
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(4), 15Minimum Wages Act, 1948 — Section 10, 4
High Courts29 Oct 1965
Gurnam Kaur Vs Dalip Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 350
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, 47
High Courts28 Oct 1965Allowed
Beant Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0054
High Courts28 Oct 1965Allowed
Misi Lal Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0050
Land Acquisition Act, 1894 — Section 17, 4
High Courts28 Oct 1965Allowed
Sarwan Singh and Others Vs The Additional Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 164
Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 13(1), 13(2), 13(3), 13(4)Punjab General Clauses Act, 1898 — Section 2(14)Punjab Gram Panchayat (Amendment) Act, 1964 — Section 4(2), 6
High Courts28 Oct 1965Allowed
Shri Sarwan Singh and Others Vs The Additional Deputy Commissioner, Patiala and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 164
Punjab Gram Panchayat Act, 1952 — Section 102
High Courts27 Oct 1965Dismissed
Nusrat Ali Khan and Others Vs Tirlok Chand Sharma and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 149
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 3, 4, 4(1), 4(2), 4(5)
High Courts27 Oct 1965Allowed
Nusrat Ali Khan and Others Vs Tirlok Chand and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 149
Punjab Municipal Act, 1911 — Section 240
High Courts27 Oct 1965Allowed
Mehar Chand and Others Vs Jaimal Singh and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0004
High Courts26 Oct 1965Dismissed
Kishan Chand and Co. Vs N.L. Murgai, Excise and Taxation Officer
Punjab And Haryana At Chandigarh · (1966) 18 STC 110
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 11, 20, 21
High Courts26 Oct 1965Dismissed
Piyare Lal and Others Vs The State of Punab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 330
Northern India Canal and Drainage Act, 1873 — Section 20, 30A, 30A(1), 30B, 30B(1)
High Courts26 Oct 1965Dismissed
Kashmir Kaur Wife and Gogi Vs Manohar Singh
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 657
Civil Procedure Code, 1908 (CPC) — Section 115, 9Criminal Procedure Code, 1898 (CrPC) — Section 488Specific Relief Act, 1963 — Section 2, 38, 39, 41
High Courts26 Oct 1965
Kashmir Kaur and Another Vs Manohar Singh
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 657
Criminal Procedure Code, 1898 (CrPC) — Section 488