High Courts26 Mar 1951
Roshan Lal and Others Vs The State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 14, 3, 3(1), 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 14 of 15
High Courts20 Mar 1951
Pritam Singh and Another Vs State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts16 Mar 1951
The State Vs Jage Ram
Punjab And Haryana At Chandigarh · AIR 1951 P&H 103
Contract Act, 1872 — Section 148Larceny Act, 1916 — Section 1Penal Code, 1860 (IPC) — Section 403, 405, 406
High Courts15 Mar 1951
Munna Lal Vs Parkash Dev
Punjab And Haryana At Chandigarh · AIR 1952 P&H 258
Delhi and Ajmer Merwara Rent Restriction Act, 1947 — Section 7
High Courts13 Mar 1951
Kapur Chand Vs Munshi Ram and Another
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0011
Transfer of Property Act, 1882 — Section 114
High Courts09 Mar 1951Allowed
Kirpa Ram Vs Shriyans Prasad and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 79
Banking Companies Act, 1949 — Section 36(1), 44A, 6Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 2, Order 39 Rule 4Companies Act, 1913 — Section 153, 153A, 86E, 86F, 86H
High Courts08 Mar 1951
Mt. Shanti Vs Walaiti Ram
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0016
High Courts28 Feb 1951
Ishar Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 131 : (1951) CriLJ 1497
Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 193Registration Act, 1908 — Section 52, 58, 59, 60
High Courts26 Feb 1951
Jangir Singh Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 509, 509(1), 509(2)Penal Code, 1860 (IPC) — Section 302, 326
High Courts20 Feb 1951Dismissed
Sarwan Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0006
Constitution of India, 1950 — Article 134, 134(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts20 Feb 1951Allowed
Devi Sahai Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0002
Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
High Courts07 Feb 1951
The State Vs Hardial Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 57
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 288Evidence Act, 1872 — Section 105, 106, 145, 155Penal Code, 1860 (IPC) — Section 100, 96, 97, 99
High Courts05 Feb 1951Allowed
Gurbux Singh and another Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0008
Preventive Detention Act, 1950 — Section 3
High Courts05 Feb 1951
Lekh Ram and Others Vs Mt. Kishno
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0003
High Courts05 Feb 1951Allowed
Gurnam Singh Vs Joti Singh and another
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0001
Transfer of Property Act, 1882 — Section 60
High Courts31 Jan 1951Allowed
Bishan Das Vs Bawa Shri Ram
Punjab And Haryana At Chandigarh · (1951) 01 P&H CK 0007
High Courts31 Jan 1951
Harbhagat Kaur Vs Kirpal Singh and Others
Punjab And Haryana At Chandigarh · (1951) 01 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 24, Order 21 Rule 26, Order 21 Rule 29, Order 21 Rule 83
High Courts29 Jan 1951
Mt. Parsini Vs Wasan Singh Labh Singh and Another
Punjab And Haryana At Chandigarh · (1951) 01 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts23 Jan 1951
Hira Lal Jwala Sahai Vs Sitla Kahna and Another
Punjab And Haryana At Chandigarh · (1951) 01 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 104, 141, 151