High Courts04 Jul 1949
S. Raghbir Singh Vs The Crown
Punjab And Haryana At Chandigarh · (1950) CriLJ 149
Penal Code, 1860 (IPC) — Section 1, 100, 109, 170, 193
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1949
36 judgments · page 2 of 2
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 Courts12 May 1949
Ram Singh Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1950 P&H 25 : (1950) CriLJ 459
Penal Code, 1860 (IPC) — Section 194, 211
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 Courts05 Apr 1949
Urdu Daily Newspaper "Pratap" Vs The Crown
Punjab And Haryana At Chandigarh · (1949) CriLJ 813
Penal Code, 1860 (IPC) — Section 121A, 124A
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
High Courts24 Jan 1949
Kashmira Singh and Others Vs The Crown
Punjab And Haryana At Chandigarh · (1950) CriLJ 177
Evidence Act, 1872 — Section 145, 157, 9Penal Code, 1860 (IPC) — Section 1, 2, 3, 30, 4
High Courts18 Jan 1949
Amar Singh and Others Vs The Crown
Punjab And Haryana At Chandigarh · (1949) CriLJ 794
Evidence Act, 1872 — Section 114, 119Penal Code, 1860 (IPC) — Section 379, 395, 397, 411
High Courts11 Jan 1949
Mt. Taro Vs The Crown
Punjab And Haryana At Chandigarh · (1949) CriLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 514, 814
High Courts10 Jan 1949
Sm. Kartar Kaur Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1951 P&H 422 : (1951) CriLJ 939
Criminal Procedure Code, 1898 (CrPC) — Section 109, 112
High Courts08 Jan 1949
Darbara Singh and Others Vs The Crown
Punjab And Haryana At Chandigarh · (1950) CriLJ 167
Penal Code, 1860 (IPC) — Section 399
High Courts07 Jan 1949
Gainda Lal Sharma Vs Bishamber Nath Kumar
Punjab And Haryana At Chandigarh · (1949) CriLJ 573
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1)