High Courts30 Sept 1965
Panipat Woollen and General Mills Company, Ltd. Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1967) 1 LLJ 575
Employees State Insurance Act, 1948 — Section 75, 96
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,416 of 4,611
High Courts29 Sept 1965
Krishan Kumar Grover Vs Smt. Parmeshri Devi and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 389 : (1966) 1 ILR (P&H) 694
Civil Procedure Code, 1908 (CPC) — Section 105, 115, 2(2)Court Fees Act, 1870 — Article 17, 7Suits Valuation Act, 1887 — Section 8
High Courts28 Sept 1965Dismissed
S. Krishnamurthy, Registrar of Companies Vs Rohtak Hissar Transport Company (P.) Ltd.
Punjab And Haryana At Chandigarh · (1966) 36 CompCas 9
Companies Act, 1956 — Section 433, 439
High Courts28 Sept 1965Dismissed
Amrik Singh Warvam Singh Vs B.S. Malik and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 344 : (1966) 1 ILR (P&H) 803
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 6Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 13B, 13C
High Courts27 Sept 1965Dismissed
Gurbachan Singh Vs Bhagwati and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 796
High Courts26 Sept 1965
Sadhu Singh S. Jiwan Singh Vs Shamsher Singh Josh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 457
Representation of the People Act, 1951 — Section 116
High Courts24 Sept 1965
V.N. Chokra Vs The State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 421 : (1966) CriLJ 1201 : (1966) 1 ILR (P&H) 758
Prevention of Food Adulteration Act, 1954 — Section 11, 19, 19(2)
High Courts24 Sept 1965Allowed
Arjan Dass Ram Lal Vs Jagan Nath Sardari Lal
Punjab And Haryana At Chandigarh · AIR 1966 P&H 227 : (1966) 1 ILR (P&H) 789
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, 2(9)Provincial Small Cause Courts Act, 1887 — Section 17(1) , 25
High Courts24 Sept 1965Dismissed
Gulshan Rai and Others Vs Devi Dayal
Punjab And Haryana At Chandigarh · (1965) 09 P&H CK 0001
Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts23 Sept 1965Dismissed
P.H. Laxminarayanan Vs Engineer-In-Chief and Another
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 305
Constitution of India, 1950 — Article 154, 309, 310, 310(1), 311
High Courts22 Sept 1965Dismissed
Rama Nand Vs Jiwan Dass and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 781 : (1966) 68 PLR 39
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2, 3
High Courts22 Sept 1965
Harbans Singh Khosla Vs Mst. Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · (1967) CriLJ 1246
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts22 Sept 1965Dismissed
Shaligram Anantram Chaturvedi Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1967 P&H 98
Constitution of India, 1950 — Article 14, 16, 226States Reorganisation Act, 1956 — Section 115, 116
High Courts20 Sept 1965Allowed
Prabh Dayal Gobind Ram Vs R. Mudgil, A.S.M.
Punjab And Haryana At Chandigarh · AIR 1966 P&H 372 : (1966) CriLJ 1045
Criminal Procedure Code, 1898 (CrPC) — Section 204(1B), 247Punjab High Court Rules and Orders — Rule 3
High Courts20 Sept 1965Allowed
Mange and Others Vs Des Raj and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 270
Limitation Act, 1908 — Article 132, 148Transfer of Property Act, 1882 — Section 92
High Courts20 Sept 1965Allowed
Ram Labhaya Vs Municipal Committee
Punjab And Haryana At Chandigarh · AIR 1966 P&H 460 : (1966) 1 ILR (P&H) 767
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 65Limitation Act, 1908 — Article 62, 97
High Courts17 Sept 1965Allowed
Sadhu Singh Kehar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 14 : (1967) CriLJ 118 : (1966) 1 ILR (P&H) 765
Evidence Act, 1872 — Section 27
High Courts17 Sept 1965Dismissed
Ram Kishan Gappo Ram and Another Vs Smt. Mathuri Devi and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 407 : (1966) 2 ILR (P&H) 1
Limitation Act, 1908 — Section 12
High Courts16 Sept 1965Dismissed
Mangat Ram Vs Om Parkash
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 761
Civil Procedure Code, 1908 (CPC) — Section 37, 38Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 15, 15(5), 17
High Courts16 Sept 1965Allowed
Mohan Lal Gurdial Dass Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 261 : (1966) 1 ILR (P&H) 757
Punjab Passengers and Goods Taxation Act, 1952 — Section 17(1), 8