High Courts25 Mar 1966Dismissed
Tara Chand Lakhmichand Vs Vishan Dass Asa Ram and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 128 : (1967) 1 ILR (P&H) 368
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(3), 73
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 13 of 19
High Courts25 Mar 1966Dismissed
Yogeshwar Raj Puri Vs Yog Raj Puri and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 41 Rule 1, 100, 101, 21
High Courts25 Mar 1966
Prem Nath Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · AIR 1967 P&H 1 : (1967) 63 ITR 795
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 256(1)
High Courts25 Mar 1966Dismissed
Arjan Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 372
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 19, 42, 46(2)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 4
High Courts25 Mar 1966
Hari Ram Jaggi Vs Des Raj Sethi
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0001
High Courts24 Mar 1966
Khan Chand Tiloka Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 423
Punjab Security of Land Tenures Act, 1953 — Section 2(3)
High Courts24 Mar 1966Allowed
Khan Chand Mool Chand Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 225 : (1966) 2 ILR (P&H) 447
Constitution of India, 1950 — Article 14, 31(2), 31(5), 366(10)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 10(2), 2, 3, 4, 6Government of India Act, 1935 — Section 299(2)
High Courts24 Mar 1966
Budh Ram and Others Vs Puran Dass and Others
Punjab And Haryana At Chandigarh · (1967) CriLJ 588
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 Mar 1966Allowed
Delhi Cloth and General Mills Co. Ltd. and Another Vs Delhi Municipal Corporation of Delhi and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 360
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 417, 461Punjab Municipal Act, 1911 — Section 121, 121(3)
High Courts23 Mar 1966Dismissed
Dharam Paul Aggarwal and Another Vs The Regional Director, Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 355
Employees State Insurance (Central) Rules, 1950 — Rule 13(3), 13.4Employees State Insurance Act, 1948 — Section 2(12), 40(1), 5, 75(2)Revenue Recovery Act, 1890 — Section 5
High Courts23 Mar 1966
Sharma (R.L.) Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1968) 1 LLJ 441
Employees State Insurance Act, 1948 — Section 2, 75
High Courts23 Mar 1966Dismissed
Roshan Industries Private Ltd., Yamananagar Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · AIR 1968 P&H 56 : (1967) 15 FLR 387 : (1968) 1 LLJ 77
Employees State Insurance Act, 1948 — Section 40(4) , 75(2)Limitation Act, 1908 — Article 120, 10
High Courts23 Mar 1966Allowed
Nirbhai Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 348
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 17, 2, 3(1), 3(2)Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7, 7A, 7A(1), 7A(2), 7A(3)
High Courts22 Mar 1966Dismissed
Hoshiar Singh and Others Vs Mst. Bhuru and Another
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0058
High Courts22 Mar 1966Allowed
Yogesh Chander Bahree Vs The Registrar, Punjab University
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 242
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4Constitution of India, 1950 — Article 226Provincial Insolvency Act, 1920 — Section 25
High Courts22 Mar 1966Dismissed
Dayal Krishnan Vs Assessing Authority-cum-Excise and Taxation Officer (Enforcement) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 490 : (1967) 1 ILR (P&H) 326 : (1966) 18 STC 117
Constitution of India, 1950 — Article 285Punjab General Sales Tax Act, 1948 — Section 21, 27, 27(1), 27(2)Punjab General Sales Tax Rules, 1949 — Rule 61A, 62
High Courts22 Mar 1966
R. G. GOVAN and CO. PRIVATE LTD. AND ANOTHER Vs COMMISSIONER OF Income Tax AND OTHERS.
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 230 : (1967) 65 ITR 158
Finance Act, 1965 — Section 68
High Courts22 Mar 1966Dismissed
Ideal Charitable Hospital Trust Vs Madan Gopal
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 159
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(2), 14, 15(5)Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts22 Mar 1966Allowed
Vinayak V. Joshi Vs The State
Punjab And Haryana At Chandigarh · AIR 1968 P&H 120
Constitution of India, 1950 — Article 311(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161
High Courts22 Mar 1966Allowed
Municipal Corporation Vs Yogesh Vulk Madhok and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 321
Punjab Municipal Act, 1911 — Section 125, 125(1), 126, 136, 220