COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1952

233 judgments · page 3 of 12

High Courts31 Oct 1952Dismissed

Dr. Bishambar Nath Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 77

Constitution of India, 1950 — Article 13, 19(1), 226, 228, 245Criminal Procedure Code, 1898 (CrPC) — Section 435Punjab Excise Act, 1914 — Section 16, 17, 18, 24, 3(14)

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High Courts30 Oct 1952Allowed

The Municipal Committee, Amritsar Vs Amar Dass

Punjab And Haryana At Chandigarh · AIR 1953 P&H 99

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 62, 96

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High Courts28 Oct 1952Allowed

Swastika Scientific Engineering Co. of Ambala Cantt. Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 129

Arbitration Act, 1940 — Section 30, 31, 31(4), 39Arbitration Rules, 1940 — Rule 5

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High Courts21 Oct 1952Dismissed

Chuhar Singh Vs Hari Singh

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0015

Limitation Act, 1963 — Section 6

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High Courts16 Oct 1952Dismissed

Basanta Mal Vs Behari Lal and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 118

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3), Order 9 Rule 13, 11Limitation Act, 1908 — Article 166

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High Courts15 Oct 1952

The State Vs Gurbachan Singh

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0012

Penal Code, 1860 (IPC) — Section 300, 302, 304(1)

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High Courts14 Oct 1952Allowed

Sampuran Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1953 P&H 82

Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500

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High Courts14 Oct 1952Dismissed

Ajaib Singh and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1953 P&H 222

Criminal Procedure Code, 1898 (CrPC) — Section 439, 523, 523(2), 524, 524(2)

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High Courts13 Oct 1952

Baini Parshad Vs The State

Punjab And Haryana At Chandigarh · AIR 1953 P&H 212

Criminal Procedure Code, 1898 (CrPC) — Section 250

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High Courts13 Oct 1952

In Re: Patiala Banaspati and Allied Products Co. Ltd.

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0003

Part B States (Laws) Act, 1951 — Section 6

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High Courts09 Oct 1952Dismissed

Ghasi Ram Vs Gurbachan Singh

Punjab And Haryana At Chandigarh · AIR 1953 P&H 107

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High Courts09 Oct 1952Allowed

Dwarka Das L. Shambhu Nath and Others Vs Rangi Lal Munna Lal and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 289

Transfer of Property Act, 1882 — Section 41

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High Courts08 Oct 1952Allowed

Vaishnu Dass and Others Vs Thakar Dass

Punjab And Haryana At Chandigarh · AIR 1953 P&H 116

Usurious Loans Act, 1918 — Section 2(3), 3, 3(1), 3(3)

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High Courts07 Oct 1952

The State Vs Munni Lal and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 204

Essential Supplies (Temporary Powers) Act, 1946 — Section 7Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 40

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High Courts01 Oct 1952

Gurcharan Singh Vs Har Gopal Singh

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0001

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High Courts30 Sept 1952Dismissed

Dwarka Das Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 120

Civil Procedure Code, 1908 (CPC) — Section 11, 80

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High Courts29 Sept 1952

Mohan Lal and Another Vs Shri Ram and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 30

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 181

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High Courts19 Sept 1952Dismissed

Jiwana Mal Vs Khushi Ram

Punjab And Haryana At Chandigarh · (1952) 09 P&H CK 0012

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 38East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)

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High Courts18 Sept 1952Dismissed

Puran Mal Ganga Ram, Firm Vs The Central Bank of India Ltd.

Punjab And Haryana At Chandigarh · AIR 1953 P&H 235

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Companies Act, 1913 — Section 171Partnership Act, 1932 — Section 4, 5, 69

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High Courts17 Sept 1952

Dr. Mukand Lal Vs The Municipal Committee, Simla

Punjab And Haryana At Chandigarh · AIR 1953 P&H 88

Constitution of India, 1950 — Article 226, 311Punjab Civil Services Rules — Rule 14.10, 14.13, 3, 4Punjab Municipal Act, 1911 — Section 240, 31(1), 39, 45(1)

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