High Courts10 Jun 1952
State Vs Bashamber Dayal
Punjab And Haryana At Chandigarh · (1952) 06 P&H CK 0027
Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1952
233 judgments · page 9 of 12
High Courts10 Jun 1952
Ajaib Singh Lehna Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 309
Abducted Persons (Recovery and Restoration) Act, 1949 — Section 4, 6, 7Constitution of India, 1950 — Article 13, 14, 15, 19, 19(1)
High Courts09 Jun 1952Dismissed
Mohammad Arab Vs Abdul Waheed
Punjab And Haryana At Chandigarh · AIR 1953 P&H 76
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 14(2)
High Courts06 Jun 1952Allowed
Ishar Dass Mehta Vs The State of Pepsu and another
Punjab And Haryana At Chandigarh · (1952) 06 P&H CK 0017
Constitution of India, 1950 — Article 226, 310, 311
High Courts06 Jun 1952
Vishwa Nath and Another Vs Smt. Sita Bai Anand and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 335
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9
High Courts06 Jun 1952
Amar Nath and Another Vs Karnal Electric Supply Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 411
Companies Act, 1913 — Section 158, 235
High Courts06 Jun 1952Dismissed
The Northern India Matches Ltd., Himachal Pradesh Vs Krishan Lal Sundar Dass
Punjab And Haryana At Chandigarh · AIR 1952 P&H 418
Displaced Persons (Institution of Suits) Act, 1948 — Section 3
High Courts03 Jun 1952
Firm Ralla Ram Raj Kumar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 340
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49(1), 100, 9Evidence Act, 1872 — Section 157Income Tax Act, 1961 — Section 46(2)
High Courts03 Jun 1952
Punjab Distilling Industries Ltd. Vs Commissioner of Income Tax, Punjab, Pepsu, etc.
Punjab And Haryana At Chandigarh · AIR 1953 P&H 71
Appellate Tribunal Rules, 1946 — Rule 12, 36Income Tax Act, 1922 — Section 10, 66, 66(1), 66(2)
High Courts03 Jun 1952
PUNJAB DISTILLING INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1952) 22 ITR 232
Income Tax Act, 1922 — Section 66
High Courts30 May 1952
Madho Singh Mahi Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0016
Criminal Procedure Code, 1898 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(2), 323
High Courts30 May 1952
Gurnam Singh Vs Municipal Committee
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0015
Municipal Act — Section 172, 189, 193, 193(4), 3(13)
High Courts30 May 1952
Jangir Singh Vs Sewa Singh
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0014
Succession Act, 1925 — Section 24
High Courts30 May 1952Dismissed
Neki Kishen Sahai and Others Vs Rup Chand and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 367
Limitation Act, 1908 — Section 12(2), 12(3)
High Courts26 May 1952Dismissed
Union of India (UOI) Vs Din Dayal Din Dayal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1952 P&H 368
Arbitration Act, 1940 — Section 13, 34, 39Civil Procedure Code, 1908 (CPC) — Section 107
High Courts23 May 1952Allowed
Ganga Ram Vs Radha Kishan Radha Kishan Vs Ganga Ram
Punjab And Haryana At Chandigarh · AIR 1952 P&H 350
Arbitration Act, 1940 — Section 14, 14(2), 17
High Courts19 May 1952
Ralla Singh Vs State
Punjab And Haryana At Chandigarh · (1952) 05 P&H CK 0018
General Clauses Act, 1897 — Section 21Preventive Detention Act, 1950 — Section 3
High Courts13 May 1952
Firm Sahib Dayal Bakshi Ram Vs Assistant Custodian of Evacuees' Property, Amritsar and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 389
Administration of Evacuee Property Act, 1950 — Section 1, 10, 10(2), 2, 4Constitution of India, 1950 — Article 14
High Courts12 May 1952
Major T. Ramchandra Vs Mrs. Saraswati Ramchandra and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 68
Divorce Act, 1869 — Section 14, 57Special Marriage Act, 1954 — Section 10, 2
High Courts08 May 1952Dismissed
L. Ram Saran Dass Vs Sundar Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 417
Civil Procedure Code, 1908 (CPC) — Section 48Constitution of India, 1950 — Article 13(1)General Clauses Act, 1897 — Section 6