High Courts15 Apr 1966Allowed
Rameshwar Dass Radhey Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 132 : (1967) CriLJ 513
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16, 16(1), 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,403 of 4,611
High Courts07 Apr 1966Allowed
Mohammad Ibrahim Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1967 P&H 339
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30
High Courts07 Apr 1966
Juginder Nursery Vs Commissioner of Sales Tax
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 400 : (1966) 18 STC 343
High Courts07 Apr 1966Dismissed
Roshan Sharma Vs Dwarka Dass
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 404
High Courts06 Apr 1966Dismissed
Smt. Ganga Rani Vs Piara Singh and Others
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts06 Apr 1966Dismissed
Punjab State and Others Vs Sukh Dev Sarup Gupta
Punjab And Haryana At Chandigarh · AIR 1967 P&H 416 : (1966) 18 STC 426
General Clauses Act, 1897 — Section 8
High Courts06 Apr 1966Dismissed
The Punjab State and Others Vs Sukhdev Sarup Gupta
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 396
Constitution of India, 1950 — Article 226, 227, 277Punjab Excise Act, 1914 — Section 21, 3(6)Punjab General Sales Tax Act, 1948 — Section 8
High Courts06 Apr 1966
KULU VALLEY TRANSPORT CO. (P.) LTD. Vs COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR.
Punjab And Haryana At Chandigarh · (1967) 64 ITR 121
Constitution of India, 1950 — Article 226
High Courts04 Apr 1966Dismissed
Maya Ram and Others Vs Satnam Singh and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 383
High Courts04 Apr 1966Dismissed
Pritam Singh Vs Lal Singh and Another
Punjab And Haryana At Chandigarh · (1966) 04 P&H CK 0037
High Courts04 Apr 1966
Bhagwan Dass Vs The Appellate Officer and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 206 : (1967) 1 ILR (P&H) 387
Evacuee Interest (Separation) Act, 1951 — Section 10, 12, 5, 8
High Courts04 Apr 1966Dismissed
Milkha Singh and Others Vs Maharaj Kishan Kesar
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 378
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts01 Apr 1966Dismissed
Harbhaj Vs Mohar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 184
Hindu Succession Act, 1956 — Section 14, 15, 8
High Courts25 Mar 1966Dismissed
Tara Chand Lakhmichand Vs Vishan Dass Asa Ram and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 128 : (1967) 1 ILR (P&H) 368
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(3), 73
High Courts25 Mar 1966Dismissed
Yogeshwar Raj Puri Vs Yog Raj Puri and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 41 Rule 1, 100, 101, 21
High Courts25 Mar 1966Dismissed
Arjan Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 372
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 19, 42, 46(2)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 4
High Courts24 Mar 1966
Khan Chand Tiloka Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 423
Punjab Security of Land Tenures Act, 1953 — Section 2(3)
High Courts24 Mar 1966Allowed
Khan Chand Mool Chand Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 225 : (1966) 2 ILR (P&H) 447
Constitution of India, 1950 — Article 14, 31(2), 31(5), 366(10)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 10(2), 2, 3, 4, 6Government of India Act, 1935 — Section 299(2)
High Courts24 Mar 1966
Budh Ram and Others Vs Puran Dass and Others
Punjab And Haryana At Chandigarh · (1967) CriLJ 588
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 Mar 1966Allowed
Delhi Cloth and General Mills Co. Ltd. and Another Vs Delhi Municipal Corporation of Delhi and Another
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 360
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 417, 461Punjab Municipal Act, 1911 — Section 121, 121(3)