High Courts27 Jan 1966Allowed
Amar Nath Gupta Vs General Manager, Northern Railway and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 145 : (1968) 1 LLJ 748
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 18 of 19
High Courts27 Jan 1966Allowed
Karam Chand Thakar Dass Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 85 : (1966) 2 ILR (P&H) 725
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 24, 24(1), 24(3)
High Courts21 Jan 1966Dismissed
Guru Nanak Flour and Oil Mills Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (1966) 01 P&H CK 0032
Constitution of India, 1950 — Article 226
High Courts20 Jan 1966Dismissed
Nand Lal Nirula Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 714
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 74Government of India Act, 1915 — Section 80A, 80C
High Courts20 Jan 1966Allowed
Aggarwal Wool and Thread Co. and Another Vs Sales Tax Officer and Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 701 : (1966) 18 STC 405
High Courts20 Jan 1966Dismissed
Suraj Prakash Sawhney Vs Bhagat Ram and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 708
Delhi Rent Control Act, 1958 — Section 14(1), 14(10)
High Courts19 Jan 1966Dismissed
Shyam Sunder Vs Khan Chand
Punjab And Haryana At Chandigarh · (1966) 01 P&H CK 0031
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)Delhi Rent Control Act, 1958 — Section 14, 14(1), 39
High Courts18 Jan 1966Allowed
Joginder Singh Vs Himachal Government Transport
Punjab And Haryana At Chandigarh · (1966) ACJ 191
High Courts18 Jan 1966Allowed
Mehar Singh Partap Singh Vs The Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 687
Constitution of India, 1950 — Article 226, 227East Punjab General Sales Tax Act, 1948 — Section 2Factories Act, 1948 — Section 2
High Courts18 Jan 1966Allowed
Balwant Singh Dharam Singh Vs Sodhi Lal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 483 : (1966) 2 ILR (P&H) 682
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 14A
High Courts18 Jan 1966
Budh Ram Narain Dass Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1966) 18 STC 437
Punjab General Sales Tax Act, 1948 — Section 11, 21, 22, 5
High Courts18 Jan 1966Allowed
Bharat Motor Company Vs The Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1968) 22 STC 133
Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 5
High Courts18 Jan 1966
Jetha Nand Vs Ram Chander and Another
Punjab And Haryana At Chandigarh · (1966) 01 P&H CK 0003
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts17 Jan 1966
Mata Ram Vs Phool Chand
Punjab And Haryana At Chandigarh · (1966) 01 P&H CK 0038
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts17 Jan 1966
BALIMAL NAWAL KISHORE Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 671 : (1966) 62 ITR 669
Transfer of Property Act, 1882 — Section 123
High Courts14 Jan 1966Allowed
Associated Hotels of India Ltd. Vs The Excise and Taxation Officer, Simla and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 449 : (1966) 17 STC 555
Punjab General Sales Tax Act, 1948 — Section 2(h)
High Courts14 Jan 1966Allowed
Associated Hotels of India Ltd. Vs Excise and Taxation Officer and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 449 : (1966) 17 STC 555
Punjab General Sales Tax Act, 1948 — Section 2
High Courts13 Jan 1966
The Municipal Committee and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 430 : (1966) 2 ILR (P&H) 615
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 238, 238(1)
High Courts10 Jan 1966
Ishar Dass and Another Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1967) 2 LLJ 550
Employees State Insurance Act, 1948 — Section 2, 75, 82
High Courts10 Jan 1966Allowed
Sher Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 370
Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1898 (CrPC) — Section 164Police Act, 1861 — Section 1, 12, 7