High Courts21 Sept 1965Dismissed
N. Balasubramaniam Vs Smt. B. Saroja
Punjab And Haryana At Chandigarh · (1965) 09 P&H CK 0046
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1965
513 judgments · page 9 of 26
High Courts20 Sept 1965Allowed
Prabh Dayal Gobind Ram Vs R. Mudgil, A.S.M.
Punjab And Haryana At Chandigarh · AIR 1966 P&H 372 : (1966) CriLJ 1045
Criminal Procedure Code, 1898 (CrPC) — Section 204(1B), 247Punjab High Court Rules and Orders — Rule 3
High Courts20 Sept 1965Allowed
Mange and Others Vs Des Raj and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 270
Limitation Act, 1908 — Article 132, 148Transfer of Property Act, 1882 — Section 92
High Courts20 Sept 1965Allowed
Ram Labhaya Vs Municipal Committee
Punjab And Haryana At Chandigarh · AIR 1966 P&H 460 : (1966) 1 ILR (P&H) 767
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 65Limitation Act, 1908 — Article 62, 97
High Courts17 Sept 1965Allowed
Sadhu Singh Kehar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 14 : (1967) CriLJ 118 : (1966) 1 ILR (P&H) 765
Evidence Act, 1872 — Section 27
High Courts17 Sept 1965Dismissed
Ram Kishan Gappo Ram and Another Vs Smt. Mathuri Devi and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 407 : (1966) 2 ILR (P&H) 1
Limitation Act, 1908 — Section 12
High Courts16 Sept 1965Dismissed
Mangat Ram Vs Om Parkash
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 761
Civil Procedure Code, 1908 (CPC) — Section 37, 38Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 15, 15(5), 17
High Courts16 Sept 1965Allowed
Mohan Lal Gurdial Dass Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 261 : (1966) 1 ILR (P&H) 757
Punjab Passengers and Goods Taxation Act, 1952 — Section 17(1), 8
High Courts15 Sept 1965Dismissed
Eastern Traders (I) Ltd. Vs Punjab National Bank Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 303
Contract Act, 1872 — Section 194 , 212Limitation Act, 1908 — Article 115, 24
High Courts14 Sept 1965Dismissed
Hira Lal Vs Smt. Sharbati Devi and Another
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 739
Hindu Succession Act, 1956 — Section 14
High Courts14 Sept 1965
Puran Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 751
Punjab Agricultural Produce Markets (Election to Market Committee) Act, 1961 — Section 10, 13Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1963 — Rule 24, 5, 5(1), 5(2)
High Courts14 Sept 1965Dismissed
Puran Singh and Others Vs Resham Singh
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 744
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts14 Sept 1965Dismissed
Hira Lal Vs Shrimati Sharbati Devi and Another
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 739
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts14 Sept 1965
Faridabad Industrial and Quarrying Company Vs The Excise and Taxation Officer (Assessing Authority) and Another
Punjab And Haryana At Chandigarh · (1966) 18 STC 101
Constitution of India, 1950 — Article 31Punjab General Sales Tax Act, 1948 — Section 11, 11A, 13
High Courts13 Sept 1965Dismissed
Telu Ram and Another Vs Nethu Ram and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 687 : (1966) 68 PLR 93
Constitution of India, 1950 — Article 226Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121
High Courts13 Sept 1965Dismissed
Telu Ram and Another Vs Nathu Ram and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 687 : (1966) 68 PLR 93
Constitution of India, 1950 — Article 226Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 21, 22, 22(1), 22(2), 22(3)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 121
High Courts10 Sept 1965Allowed
Inder Singh and Another Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 680
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 15(1), 2(18), 3(20)
High Courts07 Sept 1965Allowed
Hans Raj and Another Vs Jaspal Singh and Others
Punjab And Haryana At Chandigarh · (1965) 09 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts06 Sept 1965
Het Ram Vs Chandgi Ram etc.
Punjab And Haryana At Chandigarh · (1965) 09 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts06 Sept 1965Dismissed
Wakfs Board for Punjab and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 09 P&H CK 0004
Waqf Act, 1954 — Section 11, 9(1)