High Courts27 May 1953Allowed
Murari Lal Vs Chet Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 36
Punjab Courts Act, 1918 — Section 39Suits Valuation Act, 1887 — Section 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1953
220 judgments · page 8 of 11
High Courts27 May 1953
Hoshiarpur Central Co-operative Bank Ltd., Hoshiarpur Vs Commr. Income Tax, Simla
Punjab And Haryana At Chandigarh · AIR 1954 P&H 2
Income Tax Act, 1922 — Section 12, 60
High Courts27 May 1953Dismissed
Khushi Ram Raghunath Sahai, Firm Vs Commissioner of Income Tax, Punjab, Pepsu, Himachal Pradesh and Bilaspur, Simla
Punjab And Haryana At Chandigarh · AIR 1953 P&H 300 : (1953) 24 ITR 170
Appellate Tribunal Rules, 1946 — Rule 36, 7, 7(2)Income Tax Act, 1922 — Section 66(1)
High Courts26 May 1953Dismissed
Daya Ram and Others Vs Gurteg Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 123
Evidence Act, 1872 — Section 101, 102, 103
High Courts25 May 1953Dismissed
Court of Wards, Manoli Vs Sardarni Gurdial Kaur
Punjab And Haryana At Chandigarh · AIR 1953 P&H 273
High Courts25 May 1953Dismissed
Doda Ram and Others Vs Mangal and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 257
High Courts25 May 1953Dismissed
Birbal and Others Vs Harlal Sadasukh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 252
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 , Order 22 Rule 9(2)Limitation Act, 1908 — Article 171, 5Redemption of Mortgages (Punjab) Act, 1913 — Section 12
High Courts22 May 1953
Bakhtawar Singh Bishan Singh Vs The State of Pepsu
Punjab And Haryana At Chandigarh · AIR 1953 P&H 207
Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 7
High Courts22 May 1953
Ranjit Singh Lal Singh and Others Vs The State
Punjab And Haryana At Chandigarh · (1953) 05 P&H CK 0018
Criminal Procedure Code, 1898 (CrPC) — Section 110, 428Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts21 May 1953Dismissed
Watkins Mayor and Co. Vs Jullundur Electric Supply Co. Ltd. Jullundur Electric Supply Co. Ltd. Vs Watkins Mayor and Co.
Punjab And Haryana At Chandigarh · AIR 1955 P&H 133
Electricity Act, 1910 — Section 22, 23, 23(3)
High Courts19 May 1953
H.S. Bedi Vs Govt. of Patiala and East Punjab States Union
Punjab And Haryana At Chandigarh · AIR 1953 P&H 196
Constitution of India, 1950 — Article 166, 226, 299, 310, 311
High Courts12 May 1953
Hira Ram and Others Vs Mst. Parsani and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 8
High Courts12 May 1953Dismissed
Basheshar Nath Vs Delhi Improvement Trust
Punjab And Haryana At Chandigarh · AIR 1953 P&H 243
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 113
High Courts12 May 1953Allowed
Manohar Lal Vs Bal Raj Arora
Punjab And Haryana At Chandigarh · AIR 1953 P&H 247
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts07 May 1953
Shanti Parshad and Others Vs Kunj Lal
Punjab And Haryana At Chandigarh · AIR 1953 P&H 151
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts06 May 1953
Balkishan and Others Vs Baldeo Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 297
Punjab Relief of Indebtedness Act, 1934 — Section 30, 7Punjab Urban Rent Restriction Act, 1941 — Section 13, 2(1)Transfer of Property Act, 1882 — Section 111
High Courts05 May 1953
Pirthi Singh and Others Vs State of Pepsu and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 162
Barahiya Tal Lands (Declaration of Possession) Act, 1950 — Section 2, 3Constitution of India, 1950 — Article 13, 14, 19(5), 226, 227Government of India Act, 1935 — Section 6
High Courts04 May 1953Dismissed
The State Vs Giani Ram Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 90 : (1955) CriLJ 714
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 153A, 295A
High Courts04 May 1953
Puran Mal Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 249
Prevention of Corruption Act, 1947 — Section 5(4)
High Courts04 May 1953Allowed
Gurdas Vs State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 258
Penal Code, 1860 (IPC) — Section 362, 363, 366