High Courts15 Feb 1966
Birla Cotton Spinning and Weaving Mills Ltd. Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1967) 2 LLJ 215
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 17 of 19
High Courts15 Feb 1966Dismissed
Dr. Maharaj Krishna Chopra and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1969) ACJ 308
Motor Vehicles Act, 1988 — Section 110A
High Courts14 Feb 1966
American Furnishing House and Another Vs Udai Ram Bhurgi
Punjab And Haryana At Chandigarh · AIR 1966 P&H 364 : (1966) 2 ILR (P&H) 890
Provincial Small Cause Courts Act, 1887 — Section 17(1), 25
High Courts14 Feb 1966Dismissed
Risal Singh Vs Chandgi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 393 : (1966) CriLJ 1047 : (1966) 2 ILR (P&H) 886
Arms Act, 1959 — Section 19Delhi Land Reforms Act, 1954 — Section 153
High Courts10 Feb 1966Allowed
Subedar Jiwan Singh Vs Ram Kishan and Others
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0008
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 2(f)
High Courts08 Feb 1966Allowed
Kuldip Lal Bhandari and Others Vs Umed Singh and Others
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0010
Criminal Procedure Code, 1898 (CrPC) — Section 342Delhi Municipal Corporation Act, 1957 — Section 478Motor Vehicles Act, 1939 — Section 110A
High Courts04 Feb 1966
Bakshish Singh and Others Vs Balwant Singh and Others
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0037
Punjab Tenancy Act, 1887 — Section 60
High Courts03 Feb 1966Allowed
Daulat Ram and Others Vs Deputy Custodian General, Evacuee Property, New Delhi and Others
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0035
Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 1966Dismissed
Jiwan Ram and Another Vs Bawa Hari Dass
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0038
Arbitration Act, 1940 — Section 33
High Courts02 Feb 1966Dismissed
Hari Kishan and Others Vs Mst. Gaindi and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 856
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, 144Pre-emption Act, 1913 — Section 15 , 31Punjab Pre-emption (Amendment) Act, 1960 — Section 4
High Courts02 Feb 1966Allowed
Ranbir Singh Vikhuram Vs State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 416 : (1966) CriLJ 1200
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts02 Feb 1966
N. K. TEXTILE MILLS AND ANOTHER Vs COMMISSIONER OF Income Tax, NEW DELHI, AND OTHERS.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 58
Constitution of India, 1950 — Article 14, 19, 226, 227Income Tax Act, 1961 — Section 132, 148
High Courts01 Feb 1966Dismissed
United Taxi Operators Co-operative (Urban) Thrift and Credit Society Ltd. and Another Vs Municipal Corporation of Delhi
Punjab And Haryana At Chandigarh · AIR 1967 P&H 82 : (1966) 2 ILR (P&H) 851
Delhi Municipal Corporation Act, 1957 — Section 2(3), 331, 332
High Courts01 Feb 1966Dismissed
Om Parkash Mongia Vs Lekh Raj Aggarwal
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 844
Delhi Rent Control Act, 1958 — Section 11, 12, 13, 14, 14(1)Provincial Small Cause Courts Act, 1887 — Section 15(2), 16, 23
High Courts31 Jan 1966Dismissed
United India Timber Works and Another Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · AIR 1967 P&H 166 : (1967) 14 FLR 439 : (1966) 2 ILR (P&H) 291 : (1967) 2 LLJ 558
Employees State Insurance Act, 1948 — Section 75, 96(1)Punjab Employees State Insurance Court Rules, 1940 — Rule 17
High Courts31 Jan 1966Dismissed
Mohammed Ibrahim Ferozi Vs Mst. Shafqan and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 531 : (1966) 2 ILR (P&H) 838
Civil Procedure Code, 1908 (CPC) — Section 152, 96Limitation Act, 1908 — Article 152, 5
High Courts31 Jan 1966Dismissed
Tirloki Nath Shambhu Nath Vs The State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 407 : (1966) CriLJ 1198
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)
High Courts31 Jan 1966Dismissed
Kewal Krishan and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 833
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 18, 95, 96, 98A
High Courts28 Jan 1966Allowed
Sher Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 745
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2), 21(3), 21(4)
High Courts28 Jan 1966
Bar Association Canteen Vs Chief Commissioner and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 752 : (1967) 2 LLJ 226
Industrial Disputes Act, 1947 — Section 2