CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1952

233 judgments · page 7 of 12

High Courts09 Jul 1952

State Vs Nand Lal and Another

Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0009

Criminal Procedure Code, 1898 (CrPC) — Section 417Essential Supplies (Temporary Powers) Act, 1946 — Section 15, 3, 3(2), 4, 7Punjab Pre-emption Act, 1913 — Section 15
Read judgment
High Courts07 Jul 1952

Hanuman Vs Radha Kishan

Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0052

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 30 Rule 1Partnership Act, 1932 — Section 69, 69(2), 69(3)
Read judgment
High Courts07 Jul 1952

Babu Lal Vs The Dominion of India

Punjab And Haryana At Chandigarh · AIR 1953 P&H 184

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 160Railways Act, 1890 — Section 72, 77
Read judgment
High Courts07 Jul 1952Dismissed

The State Vs Amir Chand

Punjab And Haryana At Chandigarh · AIR 1953 P&H 1

Constitution of India, 1950 — Article 246Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4
Read judgment
High Courts04 Jul 1952

Milkhi Ram Vs Jiwan Singh

Punjab And Haryana At Chandigarh · AIR 1953 P&H 45

Contract Act, 1872 — Section 68Specific Relief Act, 1963 — Section 41Transfer of Property Act, 1882 — Section 51
Read judgment