High Courts11 Apr 1951
Ram Nath Vs Firm Badri Dass Radhelal and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 435
Court Fees Act, 1877 — Article 13Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 14(2), 9, 9(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 13 of 15
High Courts11 Apr 1951Dismissed
Shankar Das Rup Lal Vs Governor-General in Council (now Dominion of India)
Punjab And Haryana At Chandigarh · AIR 1952 P&H 234
Arbitration Act, 1940 — Section 21Contract Act, 1872 — Section 196, 197, 73Partnership Act, 1932 — Section 19
High Courts11 Apr 1951
Basheshar Nath and Others Vs Alla Diya and Others
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0011
High Courts11 Apr 1951
Kanhaya Lal Nand Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 134
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1)Essential Supplies (Temporary Powers) Act, 1946 — Section 11Penal Code, 1860 (IPC) — Section 21
High Courts10 Apr 1951
Ruby General Insurance Co. Ltd. Vs Peare Lal Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1951 P&H 440
Arbitration Act, 1940 — Section 33
High Courts09 Apr 1951
Harbir Singh Vs The State and another
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0029
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts09 Apr 1951Dismissed
In the matter of Jaiton Stock Exchange Association Ltd., Jaiton
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0003
High Courts05 Apr 1951Allowed
Harnam Das Vs Salamat Rai
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0030
High Courts04 Apr 1951Allowed
Jairam and others Vs State
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0033
Patiala State Essential Supplies (Temporary Powers) Ordinance, 2003 — Section 7
High Courts04 Apr 1951
Hari Ram Vs Hazari Lal and Others
Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0007
Constitution of India, 1950 — Article 134Limitation Act, 1963 — Section 29, 5
High Courts02 Apr 1951
Har Lal, etc. Vs Ganga Ram, etc.
Punjab And Haryana At Chandigarh · AIR 1951 P&H 142
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Apr 1951
Parbati Mukerjee Vs Samrendra Nath Rakshit
Punjab And Haryana At Chandigarh · AIR 1951 P&H 88
Divorce Act, 1869 — Section 17Penal Code, 1860 (IPC) — Section 199Special Marriage Act, 1954 — Section 2
High Courts02 Apr 1951
Parbati Mukerjee Vs Samrendra Nath Rukshit
Punjab And Haryana At Chandigarh · AIR 1951 P&H 88
Divorce Act, 1869 — Section 17Penal Code, 1860 (IPC) — Section 199Special Marriage Act, 1954 — Section 2
High Courts30 Mar 1951
Mt. Mongi and Another Vs Mahabir Pershad, Decree Holder
Punjab And Haryana At Chandigarh · AIR 1951 P&H 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 5, 99
High Courts30 Mar 1951
Mt. Mongi and Another Vs Mahabir Pershad
Punjab And Haryana At Chandigarh · AIR 1951 P&H 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 5, 99
High Courts29 Mar 1951
Nagi Brothers Vs Dominion of India
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0013
Displaced Persons (Institution of Suits) Act, 1948 — Section 4
High Courts29 Mar 1951
Nagi BrOrs. Vs Dominion of India
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0012
Displaced Persons (Institution of Suits) Act, 1948 — Section 12, 4
High Courts28 Mar 1951Dismissed
Lachhman Dass Vs Chuhra Mal
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0002
High Courts26 Mar 1951
Joginder Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0009
Constitution of India, 1950 — Article 154, 154(1), 166, 238, 372(1)Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 26
High Courts26 Mar 1951
Radha Kishen and Another Vs Inder Parkash
Punjab And Haryana At Chandigarh · AIR 1951 P&H 109 : (1951) CriLJ 1304
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144