High Courts18 May 1951
Kabul Chand Vs Ram Parshad
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0028
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, 47
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 11 of 15
High Courts17 May 1951
K. Satwant Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 90
Criminal Law (Amendment) Ordinance, 1944 — Section 3, 9
High Courts17 May 1951
Raghbir Chand Vs Rent Controller and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 81
Constitution of India, 1950 — Article 226
High Courts11 May 1951Dismissed
Gulzari Lal Vs The Swadeshi Mills Ltd., Bombay
Punjab And Haryana At Chandigarh · AIR 1952 P&H 379
Civil Procedure Code, 1908 (CPC) — Section 109, 110
High Courts10 May 1951Dismissed
Hans Raj and Others Vs Mst. Bui and Others Mst. Bui and Others Vs Hans Raj and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 394
High Courts10 May 1951Dismissed
Bhag Singh Vs Kehr Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 382
High Courts10 May 1951Dismissed
Har Chand and Another Vs Abhe Ram Jas Ram and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 128
High Courts09 May 1951
Mastan Singh and Others Vs Mt. Sohag Wanti and Another
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0044
Patiala Relief of Indebtedness Act, 1999 — Section 5, 5(1), 5(2), 5(3), 5(4)Punjab Relief of Indebtedness Act, 1934 — Section 5, 7Usurious Loans Act, 1918 — Section 2, 2(3), 3
High Courts09 May 1951
Bharat Insurance Co. Ltd. Vs The State of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 69
Delhi Premises (Requisition and Eviction) Act, 1947 — Section 3(4), 5
High Courts09 May 1951
Amar Singh Vs Kuldip Singh and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 207
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts09 May 1951
Hira Lal Vs Gian Singh and Others
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0032
Civil Procedure Code, 1998 — Order 13 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 27, Order 7 Rule 1Delhi Rent Control Act, 1958 — Section 9(1)Partnership Act, 1932 — Section 69
High Courts09 May 1951
Mst. Dhanni and Another Vs Ghisa Ram and Another
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts09 May 1951
Jasmer Singh Vs Ajaib Singh
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0013
High Courts07 May 1951Dismissed
The Municipal Committee, Ludhiana Vs Siri Krishan Raghu Nandan Lal Siri Krishan Raghu Nandan Lal Vs The Municipal Committee, Ludhiana
Punjab And Haryana At Chandigarh · AIR 1952 P&H 378
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Municipal Act, 1911 — Section 86(1)
High Courts04 May 1951
Ruldu Ram and Others Vs Bhuri Lal and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 380
Contract Act, 1872 — Section 74Specific Relief Act, 1877 — Section 13Transfer of Property Act, 1882 — Section 55(6)
High Courts04 May 1951Dismissed
Kirpa Ram Vs Bharat Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 132 : (1952) 22 CompCas 279
Companies (Court) Rules, 1959 — Rule 11Companies Act, 1913 — Section 162, 246
High Courts04 May 1951
S. Harnam Singh Vs Ganga Ram and Another
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0011
Delhi Rent Control Act, 1958 — Section 9, 9(1)
High Courts03 May 1951
Kartar Singh Sadda Singh and Another Vs The State of Patiala and East Punjab States Union and Others
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0039
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 144, 226Municipal Act — Section 240
High Courts03 May 1951
Jangir Singh Vs State
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0009
Evidence Act, 1872 — Section 24
High Courts02 May 1951
The State Vs Indar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 375
Criminal Procedure Code, 1898 (CrPC) — Section 154