High Courts31 Mar 1965Dismissed
Kashmiri Lal Vs Banwari Lal and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0040
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,427 of 4,611
High Courts31 Mar 1965Dismissed
Raj Kumar Kundan Lal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1966 P&H 137
Municipal Election Rules, 1952 — Rule 5Punjab Municipal Act, 1911 — Section 24, 24(1), 24(2)
High Courts30 Mar 1965
Raghunath Singh Joon Vs Indian Red Cross Society and Another
Punjab And Haryana At Chandigarh · (1966) 1 LLJ 684
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 409
High Courts30 Mar 1965
Dalip Singh Gujar Singh Vs R.P. Biswasj
Punjab And Haryana At Chandigarh · AIR 1967 P&H 95 : (1967) CriLJ 401 : (1965) 2 ILR (P&H) 495
Criminal Procedure Code, 1898 (CrPC) — Section 204(1A), 252, 252(2), 256, 540
High Courts29 Mar 1965Allowed
Smt. Sudershan Kumari Vs Vidya Parkash
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0007
Hindu Marriage Act, 1955 — Section 28
High Courts26 Mar 1965
The Assessing Authority, Ludhiana Vs Mansa Ram
Punjab And Haryana At Chandigarh · AIR 1965 P&H 459 : (1965) 2 ILR (P&H) 143
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133
High Courts26 Mar 1965Allowed
Arjan Singh and Others Vs Hazara Singh and Others
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Mar 1965
Dharamdas Gokaldas and Another Vs Krishan Chand Hari Chand (Registered) Metal Merchants
Punjab And Haryana At Chandigarh · AIR 1966 P&H 40
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 11, Order 22 Rule 4, Order 30 Rule 4
High Courts24 Mar 1965Dismissed
Messrs. Suraj Balram Sawhney and Sons Vs Dr. D. Kiri
Punjab And Haryana At Chandigarh · (1965) 03 P&H CK 0056
Delhi Rent Control Act, 1958 — Section 14(1)(a)
High Courts24 Mar 1965Dismissed
Union of India (UOI) Vs Mohan Singh
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 49
Contract Act, 1872 — Section 56, 70Government of India Act, 1935 — Section 175(3)Government of India Regulation — Regulation 89
High Courts24 Mar 1965Allowed
Raghunath Das Prahlad Das Vs Om Oil and Oilseeds Exchange Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 339
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Mar 1965Dismissed
Ramesh Chander Vs The State
Punjab And Haryana At Chandigarh · AIR 1966 P&H 93 : (1966) CriLJ 292
Penal Code, 1860 (IPC) — Section 499, 500, 501, 52Press and Registration of Books Act, 1867 — Section 7
High Courts23 Mar 1965Allowed
Jaswant Sugar Mills Ltd. Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 229 : (1965) 2 ILR (P&H) 491
Defence of India Rules, 1962 — Rule 125(2)General Clauses Act, 1897 — Section 3(41)
High Courts22 Mar 1965Allowed
Daryodh Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1966) 2 ILR (P&H) 481
Civil Procedure Code, 1908 (CPC) — Section 110, 2Court Fees Act, 1870 — Article 1, 11, 17, 8Land Acquisition Act, 1894 — Section 11, 12, 18, 2, 26
High Courts22 Mar 1965
Union of India (UOI) and Others Vs Caltex (India) Ltd.
Punjab And Haryana At Chandigarh · AIR 1966 P&H 488 : (1966) 1 ILR (P&H) 44
Stamp Act, 1899 — Article 35(C)
High Courts22 Mar 1965
COMMISSIONER OF Income Tax, PUNJAB, JAMMU AND KASHMIR AND HIMACHAL PRADESH Vs JAGATJIT DISTILLING AND ALLIED INDUSTRIES LTD.
Punjab And Haryana At Chandigarh · (1966) 60 ITR 308
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts22 Mar 1965
Moti Lal Bhagwan Das and Others Vs The Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 444 : (1965) 1 ILR (P&H) 820
Constitution of India, 1950 — Article 148, 187, 229, 309States Reorganisation Act, 1956 — Section 115, 117
High Courts22 Mar 1965Dismissed
Municipal Corporation of Delhi Vs Sat Narain Gurwala
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 632
Punjab Municipal Act, 1911 — Section 3(13), 302
High Courts19 Mar 1965Allowed
Karnail Singh and Others Vs Balwant Singh Dhillon
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 485
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15, 15(2), 17
High Courts15 Mar 1965Dismissed
Krishan Gopal Ram Chand Sharma Vs Punjab University and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 34 : (1965) 2 ILR (P&H) 480
Constitution of India, 1950 — Article 12