High Courts03 Dec 1952Allowed
Durga Dass and Others Vs Mt. Rodi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 103
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 2 of 12
High Courts03 Dec 1952
Kundan Lal Vs Sant Ram
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts02 Dec 1952Allowed
Maghar Singh and Others Vs Phuman Singh and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0023
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Dec 1952
S. Swarn Singh, Liquidator Goswami Electric Co-operative Press Vs Tota Gir and Another
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0001
Companies Act, 1956 — Section 179Insolvency Act, 1848 — Section 59Punjab Co-operative Societies Act, 1961 — Section 39, 42, 42(1), 42(5), 48(1)
High Courts01 Dec 1952
Gurdial Singh Vs Harbans Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 65
Constitution of India, 1950 — Article 214General Clauses Act, 1897 — Section 2, 3Provinces and States (Absorption of Enclaves) Order, 1950 — Section 3, 4, 5, 8
High Courts28 Nov 1952Dismissed
Durga Das Vs Muni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 133
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 144
High Courts27 Nov 1952Dismissed
Barkat Rai Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 117
Constitution of India, 1950 — Article 226
High Courts25 Nov 1952Dismissed
The State Vs Kangan Suba Gujjar
Punjab And Haryana At Chandigarh · AIR 1953 P&H 201
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325
High Courts20 Nov 1952
Inder Singh Vs The State of Pepsu
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts20 Nov 1952
Nanak Chand Vs Durga Pershad Brinja and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 102
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(2)
High Courts19 Nov 1952
Gobind Ram Jamna Dass Vs Mst. Mewa
Punjab And Haryana At Chandigarh · AIR 1953 P&H 188
Specific Relief Act, 1963 — Section 9
High Courts17 Nov 1952
Kulwant Rai and Another Vs Shambhu Ram and Another
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 145Panchayat Act, 2000 — Section 34, 35, 37, 38Specific Relief Act, 1963 — Section 9
High Courts14 Nov 1952
Niranjan Mal Vs Asa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 51
Civil Procedure Code, 1882 — Section 306 , 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Article 166
High Courts14 Nov 1952
Nanak Singh and Others Vs Director Rural Rehabilitation, Govt. of Pepsu, Patiala and Another
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0012
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(4), 7RAdministration of Evacuee Property Act, 1950 — Section 12, 2, 26, 26(1), 26(2)Constitution of India, 1950 — Article 226
High Courts12 Nov 1952Dismissed
Ram Singh and Others Vs Gainda Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 47 , 47(1)Evidence Act, 1872 — Section 19
High Courts12 Nov 1952
Fateh Chand and Others Vs Moti Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 105
Arbitration Act, 1940 — Section 31(4)
High Courts12 Nov 1952Allowed
S.P. Jaiswal Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 149
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 172, 561APolice Act, 1861 — Section 4
High Courts11 Nov 1952
Ram Nath Vs Bashir-ud-Din
Punjab And Haryana At Chandigarh · AIR 1953 P&H 213
Evidence Act, 1872 — Section 101, 102, 103Penal Code, 1860 (IPC) — Section 379, 427
High Courts07 Nov 1952Dismissed
Tehoo Ram and Others Vs Dalip Singh and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 128
High Courts03 Nov 1952
COMMISSIONER OF Income Tax, DELHI Vs SHRI YODH RAJ BHALLA.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 371
Income Tax Act, 1961 — Section 66(1)