High Courts30 Nov 1951
Sobha Ram Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · AIR 1953 P&H 155
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(4)Penal Code, 1860 (IPC) — Section 342, 354, 376, 511
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1951
283 judgments · page 2 of 15
High Courts30 Nov 1951
Watkins Mayor and Co. Vs Registrar of Trade Marks, Bombay and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 266
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Trade Marks Act, 1940 — Section 46, 72
High Courts30 Nov 1951Partly Allowed
Khushi Ram and Others Vs Jagdip Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 307
Punjab Tenancy Act, 1887 — Section 59
High Courts29 Nov 1951Allowed
Ajmer Singh and others Vs Jangir Singh and Tek Singh and others
Punjab And Haryana At Chandigarh · (1951) 11 P&H CK 0040
Evidence Act, 1872 — Section 13, 40, 41, 42, 43
High Courts29 Nov 1951Allowed
Hari Charan Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 17 : (1955) CriLJ 315
Criminal Procedure Code, 1898 (CrPC) — Section 94
High Courts29 Nov 1951Allowed
Hem Raj Vs Mathra Das
Punjab And Haryana At Chandigarh · AIR 1952 P&H 197
Evidence Act, 1872 — Section 57Succession Act, 1925 — Section 106, 107
High Courts29 Nov 1951Dismissed
Chet Singh Vs Bir Singh
Punjab And Haryana At Chandigarh · (1951) 11 P&H CK 0021
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7(5)Limitation Act, 1963 — Section 14
High Courts29 Nov 1951Dismissed
Mool Chand Jawaharlal and Others Vs Padam Chand and Sons and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 273
Constitution of India, 1950 — Article 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7ADelhi Rent Control (Procedure) Rules, 1947 — Rule 6
High Courts28 Nov 1951Allowed
Ram Narain Vs Central Bank of India Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 178
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 380, 410, 454
High Courts27 Nov 1951Dismissed
Santokh Singh Vs Kuldip Raj and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 300
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 11
High Courts26 Nov 1951Dismissed
Des Raj Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1952 P&H 205
Constitution of India, 1950 — Article 311(2)
High Courts26 Nov 1951
Debi Parshad Vs Jai Ram Dass and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 284
Civil Procedure Code, 1908 (CPC) — Section 100Partnership Act, 1932 — Section 14, 6
High Courts26 Nov 1951
Sarwan Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 186
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts23 Nov 1951Dismissed
Pahlad Rai and Co. Vs Commissioner of Income tax for the State of Punjab
Punjab And Haryana At Chandigarh · AIR 1952 P&H 299 : (1952) 21 ITR 523
Constitution of India, 1950 — Article 133Income Tax Act, 1922 — Section 66, 66(2)
High Courts23 Nov 1951Dismissed
Pala Singh Vs Sukha Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 156
Punjab Tenancy Act, 1887 — Section 59
High Courts23 Nov 1951Allowed
Gurbachan Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 170
Criminal Procedure Code, 1898 (CrPC) — Section 253, 342, 439
High Courts22 Nov 1951
State Vs Hazura Singh
Punjab And Haryana At Chandigarh · (1951) 11 P&H CK 0032
Criminal Procedure Code, 1898 (CrPC) — Section 208, 417Evidence Act, 1872 — Section 33
High Courts22 Nov 1951Dismissed
Kesho Ram Passey Vs Dr. P.C. Tandon and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 221
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Nov 1951
Nidhan Singh Vs Sadha Lal
Punjab And Haryana At Chandigarh · AIR 1952 P&H 222
Civil Procedure Code, 1908 (CPC) — Section 68Provincial Insolvency Act, 1920 — Section 4, 60, 75, 75(1)
High Courts22 Nov 1951Allowed
Bishan Narain and Another Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 167
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(11)