High Courts13 Jul 1965Dismissed
Mukand Singh and Others Vs Shadi and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 318
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 151 , 153Limitation Act, 1908 — Article 179, 182, 182(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,421 of 4,611
High Courts13 Jul 1965
Sajjan Singh and Another Vs The State
Punjab And Haryana At Chandigarh · (1966) CriLJ 361
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
High Courts13 Jul 1965Dismissed
Surjit Singh Vs Nazir Singh and Another
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 257 : (1965) 67 PLR 1108
High Courts13 Jul 1965Dismissed
Rajinder Singh Vs Magistrate 1st Class, Ludhiana and Others
Punjab And Haryana At Chandigarh · (1965) 07 P&H CK 0013
Punjab Gram Panchayat Act, 1952 — Section 6(5)(b)
High Courts12 Jul 1965Allowed
Smt. Kundan Kaur Vs S. Shankar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 394 : (1966) 1 ILR (P&H) 432
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Partnership Act, 1932 — Section 25
High Courts12 Jul 1965Dismissed
Lajpat Rai Vs Dev Raj
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 429 : (1965) 67 PLR 1115
Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 268
High Courts08 Jul 1965Dismissed
Piara Singh Vs The State
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 253 : (1965) 67 PLR 1008
Criminal Procedure Code, 1898 (CrPC) — Section 516AOpium Act, 1878 — Section 11, 12, 15, 9
High Courts06 Jul 1965
Amar Singh Vs The State
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 245
Penal Code, 1860 (IPC) — Section 187Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(1), 15(2), 15(3), 3(1), 3(2)
High Courts28 May 1965Dismissed
Ram Kumar Pearay Lal Vs District Magistrate
Punjab And Haryana At Chandigarh · AIR 1966 P&H 51 : (1966) CriLJ 153 : (1965) 2 ILR (P&H) 853
Constitution of India, 1950 — Article 133(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts28 May 1965Dismissed
Raj Kumar Ishwar Dass Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 221 : (1966) 1 ILR (P&H) 236 : (1968) 1 LLJ 755
Constitution of India, 1950 — Article 310
High Courts28 May 1965Dismissed
Kirpal Singh Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 218
Constitution of India, 1950 — Article 226, 227, 32
High Courts28 May 1965Dismissed
K.K. Jaggia Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 302
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(1), 164Limitation Act, 1908 — Article 102
High Courts28 May 1965
Hazur Singh Vs Jaggar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 479
Hindu Minority and Guardianship Act, 1956 — Section 8(2)Registration Act, 1908 — Section 17, 49
High Courts28 May 1965Dismissed
Roop K. Shorey, Film Producer Vs The State
Punjab And Haryana At Chandigarh · AIR 1967 P&H 42 : (1967) CriLJ 251 : (1966) 1 ILR (P&H) 227
Criminal Procedure Code, 1898 (CrPC) — Section 493, 495
High Courts28 May 1965
Wasawa Singh Bhagat Singh Vs Jagir Singh Hira Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 494
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts28 May 1965Dismissed
Kirpal Singh Vs The Union of India and Others
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 218
Constitution of India, 1950 — Article 226, 227
High Courts27 May 1965Dismissed
Chander Parkash Vs The Union of India (UOI) (Central Government) and Others
Punjab And Haryana At Chandigarh · AIR 1967 P&H 209
Constitution of India, 1950 — Article 226Defence of India Rules, 1962 — Rule 30, 30(1)
High Courts27 May 1965Dismissed
Sardar Raghbir Singh Ahluwalia Vs People's Insurance Co. Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · (1966) 36 CompCas 219
Companies Act, 1913 — Section 185Limitation Act, 1963 — Section 10
High Courts27 May 1965Allowed
Nagahia Singh Vs Ajaib Singh and Another
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 209
Lunacy Act, 1912 — Section 3(5)
High Courts27 May 1965
Roop Narain Ram Chander (Private) Ltd. Vs Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1966) 2 LLJ 258
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10