High Courts11 Oct 1965Dismissed
Waryam Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 84
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,415 of 4,611
High Courts11 Oct 1965
The State of Punjab and Others Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0013
Punjab Security of Land Tenures (Amendment and Validation) Act, 1962 — Section 4
High Courts11 Oct 1965Dismissed
Union of India and Another Vs Shankar Singh
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0012
Civil Procedure Code, 1908 (CPC) — Section 141, 151
High Courts08 Oct 1965Allowed
Shri Des Raj Vs S. Gurnam Singh, S.D.M., Ferozepore and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0055
Punjab Panchayat Samitis and Zila Parishads, Chairman and Vice-Chairman (Election) Rules, 1931 — Rule 9
High Courts08 Oct 1965Allowed
Firm Himalayan Traders Vs Narain Dass
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0031
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
High Courts07 Oct 1965
Jai Karan Het Ram Vs The State
Punjab And Haryana At Chandigarh · (1967) CriLJ 1245
Opium Act, 1878 — Section 9
High Courts07 Oct 1965
State Vs Lekh Raj Faqir Chand and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 35 : (1967) CriLJ 248
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 191, 251A, 351
High Courts07 Oct 1965
Pritam Singh Dalip Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 50
Opium Act, 1878 — Section 9
High Courts07 Oct 1965Dismissed
Jaswant Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0009
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16A(1)(a)
High Courts07 Oct 1965
Smt. Har Saran Kaur Vs Iqbal Singh Kohli
Punjab And Haryana At Chandigarh · AIR 1966 P&H 224
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 4(3)Hindu Marriage (Amendment) Act, 1956 — Section 12
High Courts06 Oct 1965Allowed
Lok Ram and Another Vs The State
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0053
Essential Commodities Act, 1955 — Section 7
High Courts06 Oct 1965Dismissed
The Management of Majestic Theatre, Moga Vs Workmen of The Majestic Theatre, Moga and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0052
Constitution of India, 1950 — Article 226
High Courts06 Oct 1965
Nand Lal and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1965) 10 P&H CK 0029
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts06 Oct 1965Allowed
Smt. Nand Kaur Vs Mastan Singh and Others
Punjab And Haryana At Chandigarh · (1990) CivCC 501
High Courts05 Oct 1965Dismissed
Ajit Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 828
Constitution of India, 1950 — Article 12, 14, 226, 227, 31East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 18, 19, 2East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 10, 11, 12, 13, 15
High Courts05 Oct 1965Allowed
Jai Kishen Vs Ram Chander
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 859
Delhi Rent Control Act, 1958 — Section 12, 2, 2(1), 4, 4(2)
High Courts01 Oct 1965Allowed
Paira Ram and Another Vs Ganesh Dass and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 237
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2
High Courts01 Oct 1965
RATTAN CHAND Vs CENTRAL BOARD OF DIRECT TAXES AND ANOTHER. (ON REFERENCE BY P. D. SHARMA).
Punjab And Haryana At Chandigarh · (1966) 62 ITR 309
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 149
High Courts30 Sept 1965Dismissed
Hansraj Kahan Chand Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 447
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 18, 18(1)Constitution of India, 1950 — Article 311(2)
High Courts30 Sept 1965Allowed
Ganga Jiwan Ramji Lal and Others Vs Deputy Commissioner and Another
Punjab And Haryana At Chandigarh · AIR 1967 P&H 106 : (1966) 1 ILR (P&H) 815
Punjab Gram Panchayat Act, 1952 — Section 81(1), 82(2)