High Courts04 Apr 1952Allowed
Mehan Singh Vs State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0002
Essential Supplies (Temporary Powers) Act, 1946 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 11 of 12
High Courts01 Apr 1952Allowed
Khushal Singh and Another Vs Rameshwar Dayal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 151
Constitution of India, 1950 — Article 226
High Courts28 Mar 1952
Ishar Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0003
Penal Code, 1860 (IPC) — Section 396, 397, 435, 450Preventive Detention Act, 1950 — Section 3
High Courts27 Mar 1952
Ranjit Singh and others Vs Birinder Kumar and another
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 12, 17, 7, 7(4)(C), 7(iv)(C)
High Courts25 Mar 1952
Mst. Kauli Vs Aflatoon
Punjab And Haryana At Chandigarh · AIR 1953 P&H 179
Criminal Procedure Code, 1898 (CrPC) — Section 106, 273, 338, 411A, 417Penal Code, 1860 (IPC) — Section 452
High Courts24 Mar 1952Dismissed
Abdul Karim Vs Shiv Narain and Others Shiv Narain and Others Vs Abdul Karim
Punjab And Haryana At Chandigarh · AIR 1952 P&H 356
Evidence Act, 1872 — Section 13, 42
High Courts20 Mar 1952
Discount Bank of India Ltd., Delhi Vs Triloki Nath and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 145 : (1953) 23 CompCas 235
Banking Companies (Amendment) Act, 1949 — Section 10, 11, 45A, 45BCompanies Act, 1913 — Section 162, 179
High Courts20 Mar 1952Dismissed
Babu Ram Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1952 P&H 337
Government of India Act, 1935 — Section 240(2), 243Police Act, 1861 — Section 7
High Courts17 Mar 1952
MAHABIR PARSHAD Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1952) 22 ITR 296
Constitution of India, 1950 — Article 13, 226Registration Act, 1908 — Section 73, 77
High Courts03 Mar 1952Dismissed
T.G. Goswami Vs The State
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0007
Penal Code, 1860 (IPC) — Section 499, 500
High Courts29 Feb 1952Dismissed
Government of Pepsu Vs Pratap Singh
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0006
Patiala Land Acquisition Act, 1995 — Section 2(b)
High Courts29 Feb 1952
Mida Dass and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 13
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 441, 447, 448
High Courts27 Feb 1952
V.N. Wanchoo, etc. Vs Collector of Delhi, etc.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 268
Constitution of India, 1950 — Article 226Delhi Premises (Requisition and Eviction) Act, 1947 — Section 3, 3(3)
High Courts26 Feb 1952
Mahadeva and Others Vs Ganesha and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0009
High Courts18 Feb 1952Allowed
Jaila and another Vs State
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts15 Feb 1952Dismissed
Bakhshish Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0011
Penal Code, 1860 (IPC) — Section 307
High Courts13 Feb 1952
S. Teja Singh and another Vs Tehsildar Narwana
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0008
High Courts13 Feb 1952
Bhag Singh and Others Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0001
High Courts12 Feb 1952
Sajjan Singh Vs Custodian General Muslim Evacuees Property and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0007
Administration of Evacuee Property (Central) Rules, 1950 — Rule 13(4), 14Administration of Evacuee Property Act, 1950 — Section 2Constitution of India, 1950 — Article 226
High Courts11 Feb 1952Dismissed
Firm Ram Chand Chiranji Lal Vs Authority District (Deputy Commissioner) and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 29, 4