COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,410 of 4,611

High Courts16 Dec 1965Dismissed

Bhagat Singh Vs Additional Director Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 664 : (1966) 68 PLR 496

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4), 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18

High Courts16 Dec 1965

Balkishan Das Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · AIR 1967 P&H 103

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20Income Tax Act, 1922 — Section 34, 63, 66(1)Income Tax Act, 1961 — Section 148, 256(1), 282

High Courts16 Dec 1965

SETH BALKISHAN DAS Vs COMMISSIONER OF Income Tax, PATIALA.

Punjab And Haryana At Chandigarh · (1966) 61 ITR 194

Income Tax Act, 1961 — Section 34(1)(a)

High Courts15 Dec 1965

COMMISSIONER OF WEALTH-TAX, PUNJAB Vs DALMIA DADRI CEMENT LTD.

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 350 : (1967) 63 ITR 158

High Courts15 Dec 1965Allowed

The Northern India Transporters Insurance Company Ltd. Vs Amra Wati and Another

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 543 : (1966) 68 PLR 538

Motor Vehicles Act, 1939 — Section 96

High Courts15 Dec 1965

Ram Bhagat Vs The Commissioner, Income Tax and Another

Punjab And Haryana At Chandigarh · AIR 1967 P&H 493 : (1966) 2 ILR (P&H) 393 : (1966) 61 ITR 146

Income Tax Act, 1922 — Section 35(1), 35(5)

High Courts15 Dec 1965

Harjas Mal Dila Ram Vs The Excise and Taxation Officer and Another

Punjab And Haryana At Chandigarh · (1966) 18 STC 354

High Courts15 Dec 1965Allowed

The Northern India Transporters Insurance Company Vs Smt. Amra Wati and Another

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 543 : (1966) 68 PLR 538

Motor Vehicles Act, 1988 — Section 6

High Courts14 Dec 1965Dismissed

Dharam Chand Vs Shiv Pat and Others

Punjab And Haryana At Chandigarh · (1966) ACJ 319

High Courts14 Dec 1965Dismissed

Piyare Lall Khanna Vs The State Bank of Patiala and Others

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 535

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 112, 19Patiala Recovery of State Dues (Repealing) Act, 1960 — Section 2

High Courts13 Dec 1965

Sant Ram Mangat Ram Vs The Punjab State and Another

Punjab And Haryana At Chandigarh · AIR 1965 P&H 496

Defence of India Rules, 1962 — Rule 125, 125(2), 125(3), 125(9)

High Courts12 Dec 1965

Surinder Singh and Another Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1965) 12 P&H CK 0046

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B

High Courts10 Dec 1965Dismissed

Brijender Kumar Vs Lachhman Das Duggal

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 522

Delhi Rent Control Act, 1958 — Section 14(1)

High Courts10 Dec 1965Allowed

Bhim Sen Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 532

Arms Act, 1959 — Section 17, 17(3)Arms Rules, 1962 — Rule 6

High Courts08 Dec 1965Dismissed

Ranchhoddas Shamji Khiriani and Another Vs Ram Balkrishna Phatak and Another

Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 386

Companies Act, 1956 — Section 111Limitation Act, 1963 — Article 120, 10Trusts Act, 1882 — Section 94

High Courts06 Dec 1965Allowed

Lt. Col. Ram Singh Yadav Vs Smt. Gunwati Devi and Another

Punjab And Haryana At Chandigarh · AIR 1968 P&H 26

Soldiers (Litigation) Act, 1925 — Section 3, 5, 6, 7

High Courts06 Dec 1965

Chanan Singh Narain Singh Vs Sewa Ram Sukhdial

Punjab And Haryana At Chandigarh · AIR 1966 P&H 387 : (1966) 2 ILR (P&H) 113

East Punjab Urban Rent Restriction Act, 1949 — Section 4(2)

High Courts06 Dec 1965

Ramji Lal Ram Lal and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1966 P&H 374 : (1966) 2 ILR (P&H) 125

High Courts05 Dec 1965Allowed

In Re: Muktsar Electric Supply Co. Ltd. (In Liquidation)

Punjab And Haryana At Chandigarh · (1966) 36 CompCas 144 : (1966) 2 ILR (P&H) 221

Companies Act, 1913 — Section 281, 281(2), 282, 282ACompanies Act, 1956 — Section 633(2)

High Courts03 Dec 1965Allowed

Mst. Jaswant Kaur Vs Harnam Singh

Punjab And Haryana At Chandigarh · (1965) 12 P&H CK 0003

Contract Act, 1872 — Section 74