COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1951

283 judgments · page 5 of 15

High Courts27 Sept 1951Dismissed

Sardarni Gurdial Kaur Vs The State

Punjab And Haryana At Chandigarh · AIR 1952 P&H 55

Constitution of India, 1950 — Article 213East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 3, 9Punjab General Clauses Act, 1898 — Section 27, 3

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High Courts27 Sept 1951Allowed

Shiv Lal Ghanaya Lal Vs Mehr Chand Gaind

Punjab And Haryana At Chandigarh · AIR 1952 P&H 42

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7

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High Courts27 Sept 1951Dismissed

Sher Singh Vs Chiranji Lal

Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0004

Criminal Procedure Code, 1898 (CrPC) — Section 520

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High Courts25 Sept 1951Dismissed

Firm Brij Raj and Co. Vs Firm Sagarmal Dhan Raj

Punjab And Haryana At Chandigarh · AIR 1952 P&H 119

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts24 Sept 1951Allowed

Bhagat Indar Narain Vs The State

Punjab And Haryana At Chandigarh · AIR 1952 P&H 53

Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 344, 526Penal Code, 1860 (IPC) — Section 161

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High Courts24 Sept 1951Dismissed

S. Harjang Singh Vs Gowardhan Das and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 183

Civil Procedure Code, 1908 (CPC) — Section 2(3), 49

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High Courts21 Sept 1951Allowed

Harnam Singh Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0023

Constitution of India, 1950 — Article 227

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High Courts21 Sept 1951Allowed

Home Insurance Co. Ltd., New Delhi Vs Jagatjit Sugar Mills Co. Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1952 P&H 142 : (1952) 22 CompCas 338

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts21 Sept 1951Dismissed

Kundan Lal and Others Vs Hukam Singh and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 115

Evidence Act, 1872 — Section 32Specific Relief Act, 1877 — Section 42

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High Courts17 Sept 1951

Modan Singh Vs The State

Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0020

Penal Code, 1860 (IPC) — Section 394, 397, 75

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High Courts13 Sept 1951Dismissed

Matu Ram Vs Imtiaz Ali and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 195

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High Courts12 Sept 1951Allowed

Sm. Ishar Kaur Vs Daulat Ram and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 147

Civil Procedure Code, 1908 (CPC) — Section 107Succession Act, 1925 — Section 74

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High Courts12 Sept 1951

Raj Krishan Vs Chief Commissioner, Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1952 P&H 176

Punjab Municipal Act, 1911 — Section 16(1)

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High Courts11 Sept 1951Dismissed

Dara Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1952 P&H 214

Criminal Procedure Code, 1898 (CrPC) — Section 342, 374, 401, 423Penal Code, 1860 (IPC) — Section 302

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High Courts11 Sept 1951Allowed

Bansi Lal Vs Som Parkash and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 38

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115

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High Courts10 Sept 1951Dismissed

Nanak Bakhsh Vs Rania and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 233

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts07 Sept 1951Allowed

Mangal Mal Vs The State

Punjab And Haryana At Chandigarh · AIR 1952 P&H 140

Criminal Procedure Code, 1898 (CrPC) — Section 237Punjab Pure Food Act, 1929 — Section 13, 4

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High Courts07 Sept 1951

Dalip Singh Vs Court of Wards, Dada Siba Estate and Another

Punjab And Haryana At Chandigarh · AIR 1952 P&H 283

Punjab Tenancy Act, 1887 — Section 50, 50A, 77(3)

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High Courts07 Sept 1951Dismissed

Bishen Singh and Others Vs Mt. Kishno and Another

Punjab And Haryana At Chandigarh · AIR 1952 P&H 191

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133

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High Courts05 Sept 1951Allowed

Parkash Chand Vs Harbans Singh

Punjab And Haryana At Chandigarh · AIR 1952 P&H 110

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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