High Courts04 Nov 1953Dismissed
The State Vs Dittu Ram Pritam Dass
Punjab And Haryana At Chandigarh · AIR 1955 P&H 164 : (1955) CriLJ 1204
Criminal Procedure Code, 1898 (CrPC) — Section 417Limitation Act, 1908 — Article 157, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 3 of 11
High Courts02 Nov 1953Dismissed
New Citizen Bank of India Ltd., Delhi Vs K.B. Burnel and Co.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 180 : (1954) 24 CompCas 232
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Provincial Insolvency Act, 1920 — Section 28, 28(6), 47
High Courts02 Nov 1953Allowed
Lahori Mal Puri Vs Pioneer Medical Stores
Punjab And Haryana At Chandigarh · AIR 1954 P&H 203
Displaced Persons (Institution of Suits) Act, 1948 — Section 1, 4
High Courts02 Nov 1953
Union of India (UOI) and Another Vs Lekh Raj Jain
Punjab And Haryana At Chandigarh · AIR 1955 P&H 124
Payment of Wages Act, 1936 — Section 15, 15(3)
High Courts28 Oct 1953
Atma Singh Hazara Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 126
Criminal Procedure Code, 1898 (CrPC) — Section 208, 252, 286Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 149, 300, 302, 324, 34
High Courts28 Oct 1953
Mohindar Singh Sundar Singh Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 746
Penal Code, 1860 (IPC) — Section 300, 304
High Courts27 Oct 1953Dismissed
Bhagirath Ram Chand Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 167
Constitution of India, 1950 — Article 14, 19, 19(1), 246, 31Punjab Security of Land Tenures Act, 1953 — Section 11, 16, 18, 18(2)
High Courts27 Oct 1953
Zora Singh and others Vs The State
Punjab And Haryana At Chandigarh · (1953) 10 P&H CK 0002
Penal Code, 1860 (IPC) — Section 323, 324, 366, 366, 367
High Courts26 Oct 1953Allowed
Mani Ram and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 164
Public Gambling Act, 1867 — Section 3, 4, 5, 6
High Courts23 Oct 1953Allowed
Ram Chander Vs Kidar Nath and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 135
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts23 Oct 1953Allowed
Nitya Nand Prem Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 89
Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1947 — Section 5(1)
High Courts21 Oct 1953
Court of Wards Amb Estate Vs Tikka Chain Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 88Punjab Courts of Wards Act, 1903 — Section 48
High Courts12 Oct 1953
Nishan Singh Harnam Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 65 : (1955) CriLJ 609
Criminal Law (Amendment) Act, 1952 — Section 5(2), 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 193, 197, 409, 529Evidence Act, 1872 — Section 114
High Courts06 Oct 1953Dismissed
State Vs Lekh Raj Dhanna
Punjab And Haryana At Chandigarh · AIR 1954 P&H 204
Criminal Procedure Code, 1898 (CrPC) — Section 256, 263, 264
High Courts05 Oct 1953Dismissed
P. Dass Vs Mrs. Nischinta Das and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 93
Divorce Act, 1869 — Section 17
High Courts01 Oct 1953Allowed
Mohindra Supply Co., Kashmere Gate, Delhi Vs Governor General in Council
Punjab And Haryana At Chandigarh · AIR 1954 P&H 211
Arbitration Act, 1940 — Section 35, 39Civil Procedure Code, 1882 — Section 588, 589Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 106
High Courts01 Oct 1953Dismissed
W. Saldanna, the Collector of Central Excise, Delhi Vs S. Amarjit Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 73
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts01 Oct 1953Allowed
Ladli Parshad and Another Vs Karnal Distillery Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 94 : (1954) 24 CompCas 77
Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1913 — Section 166High Courts (Punjab) Order, 1947 — Article 13
High Courts28 Sept 1953Dismissed
Bharat Nidhi Ltd., Delhi Vs Shadi Lal
Punjab And Haryana At Chandigarh · (1954) 56 PLR 12
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts24 Sept 1953Allowed
Firm Jagan Nath Ram Sarup and Another Vs Firm Amin Chand Pearey Lal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 88
Displaced Persons (Debts Adjustment) Act, 1951 — Section 15