High Courts25 Oct 1965Dismissed
Chhaju Ram Vs Kishore Chand
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0002
East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 6 of 26
High Courts21 Oct 1965Allowed
Bhagwana and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0049
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts21 Oct 1965Dismissed
Niranjan Singh Vs Karam Singh and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 653
Punjab Alienation of Land Act, 1900 — Section 2Punjab Courts Act, 1888 — Section 3(2)Punjab Pre-emption Act, 1913 — Section 3(1)
High Courts21 Oct 1965
Municipal Committee Vs Buta Singh
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 34
Prevention of Food Adulteration Act, 1954 — Section 16, 17
High Courts20 Oct 1965Allowed
Messrs Radha Kishan Hoshiar Singh Vs Sarup Lal and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 325
Punjab Gram Panchayat Act, 1952 — Section 65
High Courts20 Oct 1965Dismissed
Messrs Golwala Preme Chand Bhai Kali Dass Allayawadi Vs Messrs Kundan Lal Ram Lal
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0044
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 Oct 1965Dismissed
Suraj Goods Carriers Private Limited Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 26
Constitution of India, 1950 — Article 19, 19(1), 226, 227, 352Punjab Motor Vehicles Taxation Act, 1924 — Section 7, 7APunjab Passengers and Goods Taxation Act, 1952 — Section 2, 22, 22(1), 22(2), 3
High Courts20 Oct 1965Allowed
Radha Kishan-Hoshiar Singh Vs Sarup Lal and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 325
Constitution of India, 1950 — Article 14, 227Payment of Wages Act, 1936 — Section 15, 22Punjab Gram Panchayat Act, 1952 — Section 52, 65
High Courts20 Oct 1965Dismissed
Sardar Maharaj Chand Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 485
Constitution of India, 1950 — Article 226Punjab Resumption of Jagirs Act, 1957 — Section 2(1), 3
High Courts19 Oct 1965Dismissed
Ballimal Nawalkishore Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 311 : (1966) 17 STC 185
Central Sales Tax Act, 1956 — Section 13, 14, 15, 2, 6Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 7
High Courts19 Oct 1965Dismissed
Small Town Committee, Mandi Ateli Vs Makhan Lal
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0003
Pepsu Small Towns Act, 1954 — Section 39(m)
High Courts18 Oct 1965Allowed
Nem Chand Vs Rohtak, Municipal Committee
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 495
Punjab Municipal Act, 1911 — Section 121(2)
High Courts18 Oct 1965Allowed
Nem Chand Vs Rohtak Municipal Committee
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 495
Constitution of India, 1950 — Article 19(1)Punjab Municipal Act, 1911 — Section 121(2)
High Courts15 Oct 1965Allowed
Chahat Khan Bahadur Khan and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 111 : (1966) 1 ILR (P&H) 514
Constitution of India, 1950 — Article 22East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 21(4), 23(1), 36
High Courts14 Oct 1965Dismissed
Rawat Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0056
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts14 Oct 1965Dismissed
Kishori Lal Vs Kirpa Singh
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0051
High Courts14 Oct 1965
Commissioner of Income Tax Vs Ambala Flour Mills
Punjab And Haryana At Chandigarh · (1970) 78 ITR 262
Income Tax Act, 1922 — Section 31(3), 33, 66
High Courts13 Oct 1965Dismissed
Daulat Ram Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0047
Patiala Municipal (Executive Officers) Act, 2003 — Section 3(1)
High Courts13 Oct 1965Dismissed
Piyare Lal Vs The Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 20
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102, 102(1), 102(2), 6(5), 95(6)
High Courts12 Oct 1965Allowed
Parshotam Lal Gupta Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 415 : (1969) 2 LLJ 252
Constitution of India, 1950 — Article 311(1), 311(2)