High Courts05 Jan 1965
Gurcharan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0024
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,433 of 4,611
High Courts05 Jan 1965Allowed
Messrs Bansi Lal Ram Kanwar Vs Municipal Corporation, Delhi and Another
Punjab And Haryana At Chandigarh · (1965) 01 P&H CK 0010
Constitution of India, 1950 — Article 226
High Courts05 Jan 1965Allowed
Bansi Lal and Ram Kanwar Vs Municipal Corporation and Ans.
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 762
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 178, 183, 479Delhi Terminal Tax Rules, 1958 — Rule 17, 17(1), 2(9), 27, 27(1)
High Courts05 Jan 1965
Lt. Colonel Gurcharan Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 752
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts04 Jan 1965
Sher Singh Budh Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 361 : (1965) 1 ILR (P&H) 707
Constitution of India, 1950 — Article 227, 229Punjab Gram Panchayat (Amendment) Act, 1962 — Section 13
High Courts04 Jan 1965
Om Sarup Nand Lal Vs Gur Narain and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 367
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9(3), 151Limitation Act, 1908 — Article 177, 5
High Courts31 Dec 1964Allowed
Ram Chand Vs Hardwari Lall
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0027
High Courts24 Dec 1964Allowed
Partap Rosin and Turpentine Factory Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1966 P&H 16 : (1965) 2 ILR (P&H) 32
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 37Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts23 Dec 1964
Rajinder Singh and Others Vs The Karnal Central Co-Operative Bank Limited and Others
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Dec 1964Dismissed
Messrs Modi Spinning and Weaving Mills Company Ltd., Patiala and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0034
Punjab General Sales Tax Rules, 1949 — Rule 20, 25
High Courts22 Dec 1964Dismissed
Modi Spinning and Weaving Mills, Company Limited and Another Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 695
Constitution of India, 1950 — Article 32Income Tax Act, 1922 — Section 18AIncome Tax Act, 1961 — Section 208, 209
High Courts22 Dec 1964
Shila Bhalla Vs Thakar Bhagwan Dass and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 384 : (1965) CriLJ 407
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 17(2), 3, 4
High Courts22 Dec 1964
ROSHAN LAL AND CO. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1966) 62 ITR 72
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 131, 132
High Courts18 Dec 1964
Ram Kumar Bhola Nath Vs Banwarilal Nand Kishore and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 434 : (1965) 1 ILR (P&H) 747
High Courts18 Dec 1964Allowed
Sant Singh Kanwarjit Singh Vs The Assessing Authority
Punjab And Haryana At Chandigarh · (1965) 16 STC 406
Punjab General Sales Tax Act, 1948 — Section 10, 15, 16, 7
High Courts17 Dec 1964Dismissed
Messrs. Jiwan Industries Private Ltd. Vs Messrs. Santosh and Co.
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0035
High Courts17 Dec 1964Dismissed
Jiwan Industries Private Ltd. Vs Santosh and Company
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 691
Delhi Rent Control Act, 1958 — Section 15, 15(1), 15(2), 15(3), 9
High Courts17 Dec 1964Dismissed
Hindustan Construction Company Limited Vs Union of India
Punjab And Haryana At Chandigarh · (1964) 12 P&H CK 0007
Arbitration Act, 1940 — Section 17
High Courts16 Dec 1964
BAWA SATYA PAUL SINGH Vs Income Tax OFFICER, NEW DELHI, AND OTHERS.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 21 : (1966) 62 ITR 147
Constitution of India, 1950 — Article 14, 19, 226
High Courts16 Dec 1964
Bawa Satya Paul Singh Vs Income Tax Officer, Income Tax Cum-Wealth Tax, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1965 P&H 333
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31Income Tax Act, 1922 — Section 10, 23