High Courts23 Sept 1953
Bagga Singh Vs Dist. Magistrate
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0001
Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 4 of 11
High Courts21 Sept 1953Allowed
Chand Singh Vs The State
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0011
Arms Act, 1959 — Section 19, 27, 29
High Courts17 Sept 1953Allowed
Raja Ram Vs Sham Lal and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 208
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts17 Sept 1953Allowed
Bakhshi Ram Baisakhi Ram Vs Dewat Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 116
Transfer of Property Act, 1882 — Section 122, 54, 8
High Courts16 Sept 1953Allowed
Risaldar Ram Singh Vs Labh Singh and Others
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0010
High Courts15 Sept 1953Dismissed
Sajan Singh Naghia and Others Vs Phuman Singh Bir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 115
Transfer of Property Act, 1882 — Section 118, 54, 8
High Courts10 Sept 1953Dismissed
Mst. Charan Kaur Vs Hari Singh and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 124
Limitation Act, 1908 — Article 142 , 144
High Courts10 Sept 1953
Mohd. Saddiq Barry Vs Mohd. Ashfaq and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 87
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Sept 1953
Walaiti Ram Vs Govind Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 45
Court Fees Act, 1870 — Article 11, 13Specific Relief Act, 1877 — Section 9
High Courts27 Aug 1953
Aminchand Vs Jugal Kishore and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 85
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts25 Aug 1953Dismissed
Sohan Lal Vs Custodian General of Evacuee Property
Punjab And Haryana At Chandigarh · AIR 1954 P&H 4
Administration of Evacuee Property Act, 1950 — Section 27, 55(3)Constitution of India, 1950 — Article 266
High Courts21 Aug 1953Dismissed
Kuldip Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 31
Penal Code, 1860 (IPC) — Section 415Transfer of Property Act, 1882 — Section 3, 55(1)
High Courts21 Aug 1953Dismissed
Balli Mal and Others Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1954 P&H 44
Limitation Act, 1908 — Article 31, 49
High Courts18 Aug 1953
The State Vs Madan Lal
Punjab And Haryana At Chandigarh · (1954) CriLJ 310
Prevention of Corruption Act, 1947 — Section 5(2), 5(4)
High Courts14 Aug 1953
In Re: Kaithal Grain and Bullion Exchange Ltd., Kaithal
Punjab And Haryana At Chandigarh · AIR 1954 P&H 84 : (1954) 24 CompCas 22 : (1954) 25 ITR 87
Companies Act, 1913 — Section 229Income Tax Act, 1922 — Section 23(4), 46
High Courts13 Aug 1953Dismissed
Dr. Shankar Singh Ganda Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1954 P&H 193 : (1954) CriLJ 1393
Indian Penal Code, 1860 — Section 147, 325, 366, 379, 384, 406, 408, 409, 417, 420, 471AAdministration Of Evacuee Property Act, 1950 — Section 32, 36Code of Criminal Procedure, 1973 — Section 96, 156, 200, 202, 203, 204, 526, 561A
High Courts12 Aug 1953
Gudder Singh and Another Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 302
Foreign Jurisdiction Act, 1947 — Section 4, 5Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts10 Aug 1953Dismissed
Mst. Ralli Vs Mst. Gurnam Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 14
Limitation Act, 1908 — Article 142, 144
High Courts10 Aug 1953
Din Dyal Lakhi Ram Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 46
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts07 Aug 1953Dismissed
The State Vs S.P. Jaiswal
Punjab And Haryana At Chandigarh · AIR 1954 P&H 9
Constitution of India, 1950 — Article 134(1)