High Courts06 May 1965Allowed
Smt. Tulsan and Another Vs Sahib Ram Chet Ram
Punjab And Haryana At Chandigarh · AIR 1966 P&H 262
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,424 of 4,611
High Courts06 May 1965Dismissed
The State Vs Bikar Singh
Punjab And Haryana At Chandigarh · (1965) 05 P&H CK 0007
High Courts05 May 1965Dismissed
Pritam Dass Vs Nand Ram
Punjab And Haryana At Chandigarh · AIR 1966 P&H 88
Succession Act, 1925 — Section 263, 283(1)
High Courts04 May 1965
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs GANESHI LAL SHAM LAL.
Punjab And Haryana At Chandigarh · (1966) 61 ITR 408
Income Tax Act, 1922 — Section 25A
High Courts04 May 1965Dismissed
New Asiatic Transport (P) Company Ltd. Vs Manohar Lal and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 751
General Clauses Act, 1897 — Section 15Industrial Disputes (Central) Rules, 1957 — Rule 5Industrial Disputes Act, 1947 — Section 7
High Courts04 May 1965
Joginder Singh Kundha Singh Vs Kehar Singh Dasaundha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1965 P&H 407 : (1965) 2 ILR (P&H) 438
Constitution of India, 1950 — Article 14, 15(3), 19Hindu Succession Act, 1956 — Section 14, 4
High Courts04 May 1965Dismissed
New Asiatic Transport Co. (P.) Ltd. Vs Manohar Lal and Others
Punjab And Haryana At Chandigarh · (1966) 36 CompCas 137
Motor Vehicles Act, 1939 — Section 110
High Courts04 May 1965Dismissed
Bachan Singh and Others Vs Bhupal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 36 : (1965) 2 ILR (P&H) 706
Agra Pre-emption Act, 1922 — Section 21Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts03 May 1965
UNION OF INDIA AND OTHERS Vs HINDUSTAN SUGAR MILLS LTD. AND OTHERS.
Punjab And Haryana At Chandigarh · (1966) 61 ITR 253
Income Tax Act, 1922 — Section 23A(1)(b)
High Courts30 Apr 1965Allowed
Ramzani Vs Dhanu Ram
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 702 : (1965) 67 PLR 785
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 2
High Courts30 Apr 1965Allowed
Joginder Nath and Another Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0002
Motor Vehicles Act, 1988 — Section 110D, 96(2)
High Courts29 Apr 1965Dismissed
Rajinder Kumar Vs Basheshar Nath
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 689
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 47Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 15(3), 15(5) , 2, 3
High Courts29 Apr 1965Allowed
Ram Bhagat Vs The Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 747
Punjab Gram Panchayat Act, 1952 — Section 109, 109(1), 21, 23, 97
High Courts28 Apr 1965Allowed
Hafiz Iqbal Ahmed and Others Vs Custodian General of Evacuee Property and Others
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0055
Administration of Evacuee Property Act, 1950 — Section 27
High Courts28 Apr 1965Dismissed
Kanwar Lal Amol Singh Vs Lt. Col. Baljit Singh
Punjab And Haryana At Chandigarh · (1965) 04 P&H CK 0053
High Courts28 Apr 1965
Nand Lal Hira Lal Vs The Punjab State
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 682 : (1965) 16 STC 967
Central Sales Tax Act, 1956 — Section 2, 6, 7, 9Constitution of India, 1950 — Article 286, 301, 302, 303, 304Punjab General Sales Tax Act, 1948 — Section 22
High Courts28 Apr 1965Dismissed
Didar Singh Cheeda Vs Sohan Singh Ram Singh and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 282
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 341Evidence Act, 1872 — Section 35
High Courts27 Apr 1965Dismissed
National Motors and Another Vs The Joint Excise and Taxation Commissioner
Punjab And Haryana At Chandigarh · (1965) 16 STC 590
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 10, 21
High Courts27 Apr 1965Dismissed
The Foodgrain Dealers' Association and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 604
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3(2), 3A
High Courts27 Apr 1965
O. P. AGGARWAL, Income Tax OFFICER, C-WARD, JULLUNDUR Vs THE STATE AND OTHERS.
Punjab And Haryana At Chandigarh · (1966) 59 ITR 158
Evidence Act, 1872 — Section 123, 124General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 138, 297, 32, 33