High Courts02 May 1951Allowed
Khub Ram Vs Lachhman Ram
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0046
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 12 of 15
High Courts02 May 1951
Chandar Bhan Vs Des Raj and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts01 May 1951
Ramesh Chander and Another Vs Sh. Bibi Ved Kaur
Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0035
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts01 May 1951
Dr. Mela Ram Vs F. Joginder Singh and Co.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 246
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Apr 1951Allowed
Custodian, Evacuee Property, Delhi Vs Ram Kishan and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89East Punjab Evacuees (Administration of Property) Act, 1947 — Section 8(2)
High Courts26 Apr 1951Dismissed
Kidar Nath Vs Dr. Prema Nand Dr. Prema Nand Vs Kidar Nath
Punjab And Haryana At Chandigarh · AIR 1952 P&H 185
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Tenancy Act, 1887 — Section 4(5), 77(3)
High Courts26 Apr 1951
Bharat Bank Ltd. and Another Vs Ruby General Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1951 P&H 97 : (1951) 21 CompCas 40
Arbitration Act, 1940 — Section 20, 20(2), 5Civil Procedure Code, 1908 (CPC) — Section 41
High Courts25 Apr 1951Dismissed
Sowaran Singh Vs Mohan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 213
High Courts25 Apr 1951
The Indian News Chronicle Ltd. Vs Mrs. Luis Lazarus
Punjab And Haryana At Chandigarh · AIR 1951 P&H 102
New South Wales Workers Compensation Act — Section 6(1)Workmens Compensation Act, 1923 — Section 3
High Courts20 Apr 1951
Govt. of Rajasthan Vs Giasi Ram Mool Chand and Another
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0036
Civil Procedure Code, 1908 (CPC) — Section 86, 87
High Courts20 Apr 1951
The Custodian Evacuee Property Vs The Simla Banking and Industrial Co.
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0035
Civil Procedure Code, 1908 (CPC) — Section 50, 51, 60Independence Act, 1947 — Section 4Punjab Colonization of Government Lands Act, 1912 — Section 13, 17, 18, 30, 4
High Courts18 Apr 1951Dismissed
Kartar Singh Surjan Singh Vs The Custodian Muslim Evacuee Property, Patiala and East Punjab States Union and another
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0037
Administration of Evacuee Property Act, 1950 — Section 26, 26(2), 45, 56Constitution of India, 1950 — Article 136, 138, 226, 227Government of India Act, 1935 — Section 107, 227
High Courts18 Apr 1951Dismissed
Ratan Lal Vs The Custodian of Evacuee Property, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 134
Administration of Evacuee Property Act, 1950 — Section 15(2), 17(2), 2Civil Procedure Code, 1908 (CPC) — Section 107
High Courts16 Apr 1951Allowed
Mohd. Hussain Vs Fida Hussain and Another Fida Hussain and Another Vs Mohd. Hussain
Punjab And Haryana At Chandigarh · AIR 1952 P&H 224
Contract Act, 1872 — Section 19, 19ALimitation Act, 1908 — Article 91
High Courts16 Apr 1951
S. Jaswant Singh Dugal Vs V.V. Puri
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0017
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 87County Courts Act, 1888 — Section 74
High Courts16 Apr 1951
S. Jaswant Singh Dugal Vs V.V. Purt
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0012
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 87County Courts Act, 1888 — Section 74
High Courts16 Apr 1951Dismissed
Tara Singh Vs Minister of Rehabilitation and others
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0008
Administration of Evacuee Property Act, 1950 — Section 27Punjab Tenancy Act, 1887 — Section 9
High Courts12 Apr 1951
S. Kapur Singh Vs L. Jagat Narain
Punjab And Haryana At Chandigarh · AIR 1951 P&H 49 : (1951) CriLJ 950
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3Public Servants (Inquiries) Act, 1850 — Section 8
High Courts12 Apr 1951
Jagan Nath and Another Vs Custodian Property and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 106
Administration of Evacuee Property Act, 1950 — Section 17(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 144, 151East Punjab Evacuees (Administration of Property) Act, 1947 — Section 8
High Courts11 Apr 1951
Piare Lal Vs Wazir Chand and Others
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0025
Charter Act, 1861 — Section 15Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145, 146