High Courts23 Aug 1966Allowed
Pt. Vishnu Datt Vs Jai Narain and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 821
Civil Procedure Code, 1908 (CPC) — Section 47, 60, 60(1)Punjab Relief of Indebtedness Act, 1934 — Section 34, 60
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1966
371 judgments · page 6 of 19
High Courts23 Aug 1966Dismissed
The Union of India (UOI) and Others Vs Raj Kumar Gujral
Punjab And Haryana At Chandigarh · AIR 1967 P&H 387 : (1968) 1 LLJ 446
Evidence Act, 1872 — Section 123, 162
High Courts18 Aug 1966Allowed
Jagmohan Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 422 : (1967) 1 ILR (P&H) 809
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1898 (CrPC) — Section 241, 247, 251APunjab Civil Services Rules — Rule 7.3, 7.5
High Courts18 Aug 1966Dismissed
B.K. Bajaj and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 19 STC 274
Constitution of India, 1950 — Article 226, 227Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 21
High Courts17 Aug 1966Dismissed
Mohd. Umar and Others Vs Union of India (UOI), Ministry of Rehabilitation
Punjab And Haryana At Chandigarh · AIR 1967 P&H 412
Administration of Evacuee Property Act, 1950 — Section 16, 16(1A), 16(2)East Punjab Evacuees (Administration of Property) Act, 1947 — Section 6(2), 6(3), 7
High Courts17 Aug 1966Allowed
Rawalpindi Theatres (P.) Ltd. Vs Patanjal and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 241
Arbitration Act, 1940 — Section 20, 20(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Aug 1966Dismissed
Ved Bhnshan and Another Vs Harbans Singh and Another
Punjab And Haryana At Chandigarh · (1966) ACJ 343
Motor Vehicles Act, 1988 — Section 110A, 96
High Courts12 Aug 1966Dismissed
Kartar Singh Vs Sultan Singh Partap Singh
Punjab And Haryana At Chandigarh · AIR 1967 P&H 375
Delhi Rent Control Act, 1958 — Section 55Limitation Act, 1908 — Article 181, 182, 182(5), 15(1)Limitation Act, 1963 — Article 136, 137, 15(1)
High Courts12 Aug 1966Allowed
Darshan Singh Chawla Vs Income Tax Officer and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 792
Constitution of India, 1950 — Article 14Finance Act, 1956 — Section 34(1)Income Tax (Amendment) Act, 1959 — Section 4
High Courts11 Aug 1966
Municipal Corporation of Delhi Vs G.S. Mumick
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 786
Delhi Municipal Corporation Act, 1957 — Section 113(1), 113(3), 124, 124(1), 124(2)Punjab Municipal Act, 1911 — Section 63, 64, 65, 66
High Courts10 Aug 1966Dismissed
Khushi Ram Vs Jaswant Rai and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 777
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
High Courts10 Aug 1966Allowed
Khushi Ram Vs Jaswant Raj and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 777
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 2, 3, 4
High Courts08 Aug 1966Dismissed
Karnail Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 758
Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57, 57(5)Constitution of India, 1950 — Article 226Punjab General Clauses Act, 1898 — Section 19, 21
High Courts08 Aug 1966Allowed
The State of Punjab and Others Vs Ujagar Singh and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 773
Limitation Act, 1908 — Article 120, 14Northern India Canal and Drainage Act, 1873 — Section 33, 75Northern India Canal and Drainage Rules, 1873 — Rule 33
High Courts08 Aug 1966Dismissed
Karnail Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 758
Constitution of India, 1950 — Article 226
High Courts05 Aug 1966Dismissed
Durga Parshad Vs Smt. Bhagwan Devi
Punjab And Haryana At Chandigarh · AIR 1967 P&H 404
Transfer of Property Act, 1882 — Section 106, 110
High Courts05 Aug 1966Dismissed
Jatindra Sarup and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 08 P&H CK 0008
Punjab Town Improvement Act, 1922 — Section 1(3)
High Courts05 Aug 1966Allowed
The Surgical Dressings Manufacturing Co. Private Ltd. Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 747
Constitution of India, 1950 — Article 19, 19(1), 226Employees Provident Fund (Amendment) Act, 1953 — Section 3Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts04 Aug 1966Dismissed
Dharam Vir Vs Jagan Nath and Others
Punjab And Haryana At Chandigarh · AIR 1968 P&H 84
Contract Act, 1872 — Section 11Partnership Act, 1932 — Section 30
High Courts04 Aug 1966
Madho Ram Vs Brij Lal Sharma
Punjab And Haryana At Chandigarh · (1968) 1 LLJ 87
Employees Compensation Act, 1923 — Section 19, 22, 3