High Courts07 May 1952Allowed
Brij Kishore Vs Dr. Amar Nath and others
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0017
Constitution of India, 1950 — Article 227, 237
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 10 of 12
High Courts07 May 1952Dismissed
Small Town Committee of Budhlada Vs Firm Bhuria Mal-Parmeshwari Dass
Punjab And Haryana At Chandigarh · AIR 1953 P&H 94
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101 , 102, 103Provinces and States (Absorption of Enclaves) Order, 1950 — Section 8
High Courts07 May 1952Dismissed
Rajaram Vs Arjan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 97
High Courts06 May 1952Allowed
Nanki Devi Vs Ram Kishan Dass
Punjab And Haryana At Chandigarh · AIR 1953 P&H 51
Civil Procedure Code, 1908 (CPC) — Section 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 May 1952Allowed
Jwala Bank Ltd. and Another Vs Habib Ahmed and Another Habib Ahmed and Another Vs Jwala Bank Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 296
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 118, 120, 43, 9
High Courts02 May 1952
Nihal Singh Vs Ram Chander
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0002
High Courts01 May 1952Dismissed
Panna Lal and Another Vs Puj Harsh Rishi
Punjab And Haryana At Chandigarh · AIR 1952 P&H 361
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts01 May 1952Dismissed
R.L. Sondhi Vs Accountant General of Punjab at Simla and Others
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts30 Apr 1952Dismissed
Jonda Ram Vs Ch. Shaddu
Punjab And Haryana At Chandigarh · AIR 1953 P&H 109
High Courts30 Apr 1952Allowed
Sant Ram and Others Vs Sital Das Sital Das Vs Sant Ram and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 301
Evidence Act, 1872 — Section 35
High Courts24 Apr 1952
State Vs Nagindar Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 97
Penal Code, 1860 (IPC) — Section 161
High Courts24 Apr 1952Allowed
Kishan Chand Vs Assistant Custodian Evacuee Property and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 305
Administration of Evacuee Property Act, 1950 — Section 17(2)
High Courts22 Apr 1952
Murari Lal Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 265
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 21
High Courts17 Apr 1952
Puran Singh Vs Santa Singh
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0013
Bhupindra Oudh Sunai Act, 1969 — Section 29, 3, 4, 9Limitation Act, 1963 — Section 29
High Courts16 Apr 1952Allowed
Ujagar Singh Ganda Singh Vs State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 465, 471Penal Code, 1860 (IPC) — Section 302, 84
High Courts15 Apr 1952
Jangir Singh Vs State of Pepsu
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 379, 491Preventive Detention Act, 1950 — Section 3
High Courts14 Apr 1952
Members of the Council of Chartered Accountants of India Vs J.R. Chatrath
Punjab And Haryana At Chandigarh · AIR 1952 P&H 259
Chartered Accountants Act, 1949 — Section 21, 22
High Courts11 Apr 1952
Gurdial Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 110, 123, 123(2)
High Courts09 Apr 1952
Inderjit Singh Vs The State of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 52
Constitution of India, 1950 — Article 19(1), 19(5), 22(1), 22(3)
High Courts04 Apr 1952
Kishan Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 43
Criminal Procedure Code, 1898 (CrPC) — Section 30Penal Code, 1860 (IPC) — Section 240, 241, 34, 420