High Courts22 Mar 1966
Rex Hosiery Factory Vs S.K. Jain and Another
Punjab And Haryana At Chandigarh · (1966) 18 STC 247
Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 10, 2, 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 14 of 19
High Courts21 Mar 1966Allowed
Mst. Santi and Another Vs Pritam Singh Sarwan Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 9 : (1966) 2 ILR (P&H) 780
Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136
High Courts21 Mar 1966
Sadhu Ram and Others Vs Ude Ram
Punjab And Haryana At Chandigarh · AIR 1967 P&H 179 : (1967) 1 ILR (P&H) 218
Arbitration Act, 1940 — Section 14, 22, 8Evidence Act, 1872 — Section 20
High Courts17 Mar 1966Dismissed
Rajinder Kaur and Others Vs Puran Chand and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0056
Central Motor Vehicles Rules, 1989 — Rule 7
High Courts17 Mar 1966
Nar Singh Mansoor Singh and Others Vs State and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 111 : (1966) 2 ILR (P&H) 933
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 17, 18, 19
High Courts17 Mar 1966Allowed
Kanshi Ram and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 207
Constitution of India, 1950 — Article 226, 229Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102, 3, 3(1), 49, 50
High Courts16 Mar 1966Dismissed
Suraj Parkash Vs The State and Another
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0059
Constitution of India, 1950 — Article 226
High Courts16 Mar 1966Allowed
Gulzari Lal Vs Dewan Chand
Punjab And Haryana At Chandigarh · AIR 1967 P&H 21 : (1966) 2 ILR (P&H) 761
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts16 Mar 1966Allowed
Lekh Raj Bowry and Others Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0014
High Courts16 Mar 1966Dismissed
L.D. Jain Vs General Manager, Government of India Press and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 193
Constitution of India, 1950 — Article 14Working Journalists (Amendment) Act, 1964 — Section 19B, 8Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2, 4, 6
High Courts15 Mar 1966Allowed
Bhag Singh Vs Surjan Singh
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0016
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts14 Mar 1966
Surinder Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 184
Civil Procedure Code, 1908 (CPC) — Section 114 , 151East Punjab Urban Rent Restriction Act, 1949 — Section 10, 6(1)
High Courts14 Mar 1966
Nirmala Joshi Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (1967) 2 LLJ 555
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 1, 10, 25F, 25P, 7
High Courts14 Mar 1966Dismissed
Devinder Kumar Vs Smt. Chatro Devi
Punjab And Haryana At Chandigarh · AIR 1966 P&H 502
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, 100, 101Easements Act, 1882 — Section 28, 33, 35
High Courts14 Mar 1966Dismissed
Madan Mohan Kohli Vs Smt. Sarla Kohli
Punjab And Haryana At Chandigarh · AIR 1967 P&H 397
Hindu Marriage (Amendment) Act, 1956 — Section 10(1), 9(2)
High Courts11 Mar 1966Allowed
Municipal Committee, Jagadhari Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 180
Punjab Town Improvement Act, 1922 — Section 7(2)
High Courts11 Mar 1966Allowed
Umrao Singh Vs Municipal Corporation of Delhi and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 174
Constitution of India, 1950 — Article 14, 226, 227Delhi Municipal Corporation Act, 1957 — Section 336, 343, 343(1), 343(2), 444
High Courts11 Mar 1966Allowed
Municipal Committee Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 180
Constitution of India, 1950 — Article 226, 227Municipal Election Rules, 1952 — Rule 5Punjab Municipal Act, 1911 — Section 13, 24, 25(2)
High Courts10 Mar 1966Dismissed
Om Parkash Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 35
Motor Vehicles Act, 1939 — Section 112, 15, 21F(1), 21F(4), 21G
High Courts10 Mar 1966Allowed
Pera Ram Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1966) 03 P&H CK 0048
Punjab Security of Land Tenures Act, 1953 — Section 18