High Courts30 Dec 1949
Khalifa Janki Das Vs Imperator
Punjab And Haryana At Chandigarh · AIR 1950 P&H 172 : (1950) CriLJ 888
Penal Code, 1860 (IPC) — Section 153A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1949
25 judgments · page 1 of 2
High Courts29 Dec 1949
The Crown Vs Naru
Punjab And Haryana At Chandigarh · AIR 1950 P&H 174 : (1950) CriLJ 908
Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 1949
Mst. Harjit Kaur Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1951 P&H 390
Penal Code, 1860 (IPC) — Section 116, 161, 201, 302, 318
High Courts05 Dec 1949
The Registrar of the High Court of East Punjab Vs N.M. Patnaik, Deputy Secretary, Ministry of Labour Government of India and Others
Punjab And Haryana At Chandigarh · AIR 1950 P&H 259 : (1950) CriLJ 1316
High Courts01 Dec 1949
Siri Lall Ram Kanshi Ram and Others Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 268 : (1950) CriLJ 1326
Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 8
High Courts01 Dec 1949
Harbilas Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 167 : (1950) CriLJ 884
Penal Code, 1860 (IPC) — Section 161, 21
High Courts29 Nov 1949Allowed
New Garage Ltd. Vs Khuswant Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 82
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Rent Control (Procedure) Rules, 1947 — Rule 6(1)Evidence Act, 1872 — Section 92
High Courts23 Nov 1949
Vir Singh Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 271 : (1950) CriLJ 1335
Criminal Procedure Code, 1898 (CrPC) — Section 491Punjab Public Safety Act, 1947 — Section 3
High Courts28 Oct 1949
K.S. Javari and Others Vs Bhagwat Parshad Mangla
Punjab And Haryana At Chandigarh · AIR 1950 P&H 155 : (1950) CriLJ 736
Criminal Procedure Code, 1898 (CrPC) — Section 205(1)
High Courts11 Oct 1949
Amru Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 159 : (1950) CriLJ 747
High Courts06 Sept 1949
Jagmal Raja Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 83 : (1950) CriLJ 590
Penal Code, 1860 (IPC) — Section 109, 147, 161, 182, 216Public Gambling Act, 1867 — Section 13
High Courts20 Aug 1949
Gurnam Singh Vs Mt. Datto
Punjab And Haryana At Chandigarh · AIR 1950 P&H 20 : (1950) CriLJ 390
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Aug 1949
Mehnga Buta Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1953 P&H 295
Criminal Procedure Code, 1898 (CrPC) — Section 226Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 300
High Courts04 Jul 1949
In Re: The Newspaper "The Daily Pratap" an Urdu Daily of New Delhi
Punjab And Haryana At Chandigarh · AIR 1950 P&H 150 : (1950) CriLJ 725
Press (Emergency Powers) Act, 1931 — Section 23, 9(1)
High Courts19 May 1949
Pakhar Singh and Others Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 66 : (1950) CriLJ 581
Penal Code, 1860 (IPC) — Section 379, 392, 409, 411
High Courts12 May 1949
Sita Ram Vs The Crown
Punjab And Haryana At Chandigarh · (1949) 05 P&H CK 0004
High Courts03 May 1949
Mehnga Singh Kishan Chand Vs The Crown
Punjab And Haryana At Chandigarh · (1950) CriLJ 174
Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Apr 1949Dismissed
Rura Ram Vs Divisional Supdt., N.W. Rly., Lahore
Punjab And Haryana At Chandigarh · AIR 1954 P&H 298
Constitution of India, 1950 — Article 309Government of India Act, 1935 — Section 241(2)Payment of Wages Act, 1936 — Section 15
High Courts24 Mar 1949
Nathu Ram V. Godse Vs The Crown
Punjab And Haryana At Chandigarh · (1949) CriLJ 834
Explosive Substances Act, 1908 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 114, 115, 120B, 302
High Courts09 Mar 1949
Kirpa Ram Jagan Nath Vs Thakar Hans Raj
Punjab And Haryana At Chandigarh · AIR 1950 P&H 18 : (1950) CriLJ 344
Penal Code, 1860 (IPC) — Section 468, 471