High Courts29 Dec 1950
Piara Kishen Sadhu Ram Vs The Crown
Punjab And Haryana At Chandigarh · AIR 1951 P&H 409 : (1951) CriLJ 886
Constitution of India, 1950 — Article 251Government of India Act, 1935 — Section 100, 107, 311
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1950
172 judgments · page 1 of 9
High Courts29 Dec 1950
Kirpal Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 137 : (1951) CriLJ 1517
Penal Code, 1860 (IPC) — Section 300, 302
High Courts27 Dec 1950
Raghunath Gupta Vs Nand Ram Varma and Another
Punjab And Haryana At Chandigarh · AIR 1951 P&H 431(1)
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 99Limitation Act, 1963 — Article 167
High Courts18 Dec 1950
Mrs. Phyllis Diana Hearne Vs Sgt. Denzil Donald Patrick Hearne
Punjab And Haryana At Chandigarh · AIR 1951 P&H 429
Divorce Act, 1869 — Section 10, 18, 50
High Courts14 Dec 1950
Dr. S. Kopeliwitch Vs Narain Dass
Punjab And Haryana At Chandigarh · AIR 1951 P&H 431
High Courts11 Dec 1950Dismissed
Nikka Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 186
Criminal Procedure Code, 1898 (CrPC) — Section 162, 177, 342Evidence Act, 1872 — Section 157Provinces and States (Absorption of Enclaves) Order, 1950 — Section 8
High Courts08 Dec 1950
Kharati Ram Vs Ram Lal and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 45
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4Limitation Act, 1908 — Article 10, 120Punjab Pre-emption Act, 1913 — Section 30, 30(1), 30(2), 30(3), 4
High Courts08 Dec 1950
Mahabir Parshad Vs The State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 424 : (1951) CriLJ 944
Penal Code, 1860 (IPC) — Section 161
High Courts08 Dec 1950
Sham Sundar, J.D. Vs Ram Das, D.H.
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 6, Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9, 9(1)Delhi Rent Control Ordinance, 1944 — Ordinance 25
High Courts07 Dec 1950
Nathu Ram Vs Ram Partap
Punjab And Haryana At Chandigarh · AIR 1951 P&H 432
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 13(4), 3
High Courts07 Dec 1950
Sohan and Others Vs Sarup and Others
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0018
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 43 Rule 1, 11, 9Punjab Tenancy Act, 1887 — Section 11, 77, 77(3)
High Courts06 Dec 1950Dismissed
Sarup Singh and Others Vs Bhagwan Das
Punjab And Haryana At Chandigarh · AIR 1952 P&H 212
Punjab Debtors Protection Act, 1936 — Section 11, 11(2)Punjab Relief of Indebtedness Act, 1934 — Section 26
High Courts06 Dec 1950Dismissed
Budh Singh and others Vs Raunaq Singh and others
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0001
High Courts05 Dec 1950
The State Vs Gurcharan Singh
Punjab And Haryana At Chandigarh · AIR 1952 P&H 89
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5, 5(1), 6
High Courts05 Dec 1950
Jitu Mal Vs Kasturi Lal
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203Government of India Act, 1935 — Section 270, 270(1)Penal Code, 1860 (IPC) — Section 323, 343, 395, 409, 477
High Courts04 Dec 1950
Jai Narain Vs Ganeshi Lal
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Dec 1950
Jang Bahadur Vs The Principal, Mohindra College
Punjab And Haryana At Chandigarh · (1950) 12 P&H CK 0015
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 132, 19, 226
High Courts01 Dec 1950
Dewan Chand Sabbarwal Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1951 P&H 426
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1877 — Section 21, 56
High Courts30 Nov 1950
Nazar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · (1950) 11 P&H CK 0019
Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 304, 324, 458
High Courts30 Nov 1950
Ali Ahmad Vs Amarnath
Punjab And Haryana At Chandigarh · AIR 1951 P&H 444
Civil Procedure Code, 1908 (CPC) — Section 100