COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1965

513 judgments · page 7 of 26

High Courts12 Oct 1965Dismissed

Ram Kumar Sharma Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 99 : (1966) 1 ILR (P&H) 499

Constitution of India, 1950 — Article 14, 226, 245Delimitation Act, 2002 — Section 8(2)Punjab Municipal Act, 1911 — Section 11, 240(1), 240(6)

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High Courts12 Oct 1965Allowed

Darshan Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 6

Constitution of India, 1950 — Article 226, 40Punjab Gram Panchayat Act, 1952 — Section 101, 5(2), 5(3)Punjab Gram Panchayat Election Rules, 1960 — Rule 10, 13, 14, 3, 3(1)

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High Courts11 Oct 1965Dismissed

Krishan Lal Vs Ajit Singh Dhillon

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0057

Penal Code, 1860 (IPC) — Section 342, 500

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High Courts11 Oct 1965Dismissed

Inspector General of Police Punjab, and Another Vs Hardial Singh

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0030

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High Courts11 Oct 1965Dismissed

Waryam Singh Vs Punjab State and Others

Punjab And Haryana At Chandigarh · AIR 1967 P&H 84

Constitution of India, 1950 — Article 226

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High Courts11 Oct 1965

The State of Punjab and Others Vs Shamsher Singh and Others

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0013

Punjab Security of Land Tenures (Amendment and Validation) Act, 1962 — Section 4

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High Courts11 Oct 1965Dismissed

Union of India and Another Vs Shankar Singh

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0012

Civil Procedure Code, 1908 (CPC) — Section 141, 151

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High Courts08 Oct 1965Allowed

Shri Des Raj Vs S. Gurnam Singh, S.D.M., Ferozepore and Others

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0055

Punjab Panchayat Samitis and Zila Parishads, Chairman and Vice-Chairman (Election) Rules, 1931 — Rule 9

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High Courts08 Oct 1965Allowed

Firm Himalayan Traders Vs Narain Dass

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0031

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)

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High Courts07 Oct 1965

Jai Karan Het Ram Vs The State

Punjab And Haryana At Chandigarh · (1967) CriLJ 1245

Opium Act, 1878 — Section 9

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High Courts07 Oct 1965

State Vs Lekh Raj Faqir Chand and Others

Punjab And Haryana At Chandigarh · AIR 1967 P&H 35 : (1967) CriLJ 248

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 191, 251A, 351

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High Courts07 Oct 1965

Pritam Singh Dalip Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1967 P&H 50

Opium Act, 1878 — Section 9

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High Courts07 Oct 1965Dismissed

Jaswant Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0009

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16A(1)(a)

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High Courts07 Oct 1965

Smt. Har Saran Kaur Vs Iqbal Singh Kohli

Punjab And Haryana At Chandigarh · AIR 1966 P&H 224

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 4(3)Hindu Marriage (Amendment) Act, 1956 — Section 12

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High Courts06 Oct 1965Allowed

Lok Ram and Another Vs The State

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0053

Essential Commodities Act, 1955 — Section 7

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High Courts06 Oct 1965Dismissed

The Management of Majestic Theatre, Moga Vs Workmen of The Majestic Theatre, Moga and Others

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0052

Constitution of India, 1950 — Article 226

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High Courts06 Oct 1965

Nand Lal and Others Vs The Financial Commissioner and Others

Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0029

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7

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High Courts06 Oct 1965Dismissed

Edmund N. Sohuster Vs Asst. Collector of Customs

Punjab And Haryana At Chandigarh · AIR 1967 P&H 189 : (1967) CriLJ 586 : (1966) 1 ILR (P&H) 862

Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 4(2), 499, 513, 514Penal Code, 1860 (IPC) — Section 11, 7

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High Courts06 Oct 1965Allowed

Smt. Nand Kaur Vs Mastan Singh and Others

Punjab And Haryana At Chandigarh · (1990) CivCC 501

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High Courts05 Oct 1965Dismissed

Ajit Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 828

Constitution of India, 1950 — Article 12, 14, 226, 227, 31East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 18, 19, 2East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 10, 11, 12, 13, 15

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