High Courts01 Nov 1966Dismissed
Sports Corner Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 76
Constitution of India, 1950 — Article 162, 226, 298
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 3 of 19
High Courts31 Oct 1966Allowed
Tulsi Dass and Others Vs Chief Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 237
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 25(2), 3Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 49, 50, 51, 51, 52
High Courts28 Oct 1966
S. Gurdial Singh and Others Vs Abhey Dass
Punjab And Haryana At Chandigarh · AIR 1967 P&H 244
Criminal Procedure Code, 1898 (CrPC) — Section 192, 200, 202, 204, 253(2)Penal Code, 1860 (IPC) — Section 379, 427, 441, 447
High Courts27 Oct 1966Allowed
Bharat Indu Vs The Punjab University and Another
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 198
Companies Act, 1956 — Section 289Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 59
High Courts27 Oct 1966
Banta Singh and Another Vs Gurbux Singh
Punjab And Haryana At Chandigarh · (1967) CriLJ 1447 : (1967) 2 ILR (P&H) 230
Penal Code, 1860 (IPC) — Section 379, 427, 448, 504
High Courts25 Oct 1966Dismissed
K.R. Erry and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1967 P&H 279 : (1967) 1 ILR (P&H) 278 : (1969) 1 LLJ 679
Constitution of India, 1950 — Article 226Pensions Act, 1871 — Section 4 , 5Punjab Civil Services Rules (Rules relating to Pensions and Provident Funds) — Rule 6.4, 64, 9.1
High Courts24 Oct 1966Allowed
Jai Krishna Das and Others Vs Babu Ram and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 263 : (1967) 1 ILR (P&H) 146
Court Fees Act, 1870 — Article 17, 7
High Courts19 Oct 1966Dismissed
Dr. Bool Chand Vs The Chancellor, Kurukshetra University
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 161
Constitution of India, 1950 — Article 226, 227, 311General Clauses Act, 1897 — Section 16Kurukshetra University Act, 1956 — Section 1, 10, 11, 14, 21
High Courts19 Oct 1966Allowed
Jamil Ahmad Vs Bharat Bhusan Sibal
Punjab And Haryana At Chandigarh · AIR 1967 P&H 259
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100 , 101Transfer of Property Act, 1882 — Section 106
High Courts19 Oct 1966Allowed
Rajinder Singh Vs Mange Ram and Others
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 152
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads (Election Petition) Rules, 1961 — Rule 2, 3, 4, 4(1), 5
High Courts19 Oct 1966Dismissed
Shri Narain Singh Vs State of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 403 : (1967) CriLJ 1182
Criminal Procedure Code, 1898 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 500
High Courts19 Oct 1966Allowed
K.S. Saini and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 322 : (1967) CriLJ 917
Criminal Procedure Code, 1898 (CrPC) — Section 561ADrugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3
High Courts18 Oct 1966
D.L.F. Housing and Construction (P) Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1967 P&H 325
Land Acquisition Act, 1894 — Section 23
High Courts18 Oct 1966
Workmen of State Bank of India Vs Government of India and Another
Punjab And Haryana At Chandigarh · (1968) 2 LLJ 824
Industrial Disputes Act, 1947 — Section 10, 12
High Courts14 Oct 1966Allowed
The State of Punjab Vs Lachhman Singh
Punjab And Haryana At Chandigarh · (1967) 2 ILR (P&H) 142
Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 2, 5
High Courts13 Oct 1966
Indra Perfumery Co. and Others Vs Moti Lal Lalu Mal and Another
Punjab And Haryana At Chandigarh · (1966) 10 P&H CK 0025
Delhi Rent Control Act, 1958 — Section 14, 15(1)Transfer of Property Act, 1882 — Section 106, 111
High Courts13 Oct 1966
HUKAM CHAND ULFATRAI Vs COMMISSIONER OF Income Tax DELHI.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 619
Income Tax Act, 1922 — Section 66(1)
High Courts10 Oct 1966
Om Parkash Rajinder Kumar Vs K.K. Opal
Punjab And Haryana At Chandigarh · AIR 1967 P&H 464 : (1967) 1 ILR (P&H) 115 : (1967) 19 STC 153
Punjab General Sales Tax Act, 1948 — Section 10(7)
High Courts10 Oct 1966
GOPI LAL Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.
Punjab And Haryana At Chandigarh · (1967) 65 ITR 477
Income Tax Act, 1922 — Section 66(1)
High Courts10 Oct 1966
Official Receiver, Indore (Madhya Pradesh) and Another Vs Gurbax Singh and Others
Punjab And Haryana At Chandigarh · (1966) 10 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 11Constitution of India, 1950 — Article 133Criminal Procedure Code, 1898 (CrPC) — Section 517