COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1954

154 judgments · page 4 of 8

High Courts18 Aug 1954Dismissed

Mohindar Singh Vs Mst. Harbhajan Kaur

Punjab And Haryana At Chandigarh · AIR 1955 P&H 141 : (1955) CriLJ 990

Criminal Law (Amendment) Act, 1952 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 488General Clauses Act, 1897 — Section 6A

High Courts13 Aug 1954Allowed

Hakim Hari Ram and Others Vs Santa Ram and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 63

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Punjab Land Revenue Act, 1887 — Section 116Transfer of Property Act, 1882 — Section 108

High Courts13 Aug 1954

Rajindar Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 142 : (1955) CriLJ 991

Penal Code, 1860 (IPC) — Section 499, 500

High Courts13 Aug 1954

Pal Singh Santa Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 18 : (1955) CriLJ 318

Criminal Procedure Code, 1898 (CrPC) — Section 439, 537, 561A, 87, 88Penal Code, 1860 (IPC) — Section 174

High Courts12 Aug 1954Allowed

Amarnath Radha Ram and Others Vs Sm. Malan

Punjab And Haryana At Chandigarh · AIR 1954 P&H 259

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 1, Order 43 Rule 1

High Courts11 Aug 1954Dismissed

Muzaffar Ali Khan and Another Vs L. Jawanda Mal Lala Ditmal and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 93

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts05 Aug 1954Allowed

The State Vs Onkar Singh Makhan Singh

Punjab And Haryana At Chandigarh · AIR 1954 P&H 285

Essential Supplies (Temporary Powers) Act, 1946 — Section 7

High Courts05 Aug 1954

Mst. Rehmat Vs Officer, Incharge Muslim Recovered Women's Camp, Muslim High School Building, Patiala and another

Punjab And Haryana At Chandigarh · (1954) 08 P&H CK 0003

Constitution of India, 1950 — Article 226

High Courts04 Aug 1954Dismissed

Hira Singh Harnam Singh and Another Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 103 : (1955) CriLJ 733

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 15

High Courts04 Aug 1954Allowed

Rattan Chand Biroo Ram Vs L. Kharaiti Ram Nand Lal L. Kharaiti Ram Nand Lal Vs Rattan Chand Biroo Ram

Punjab And Haryana At Chandigarh · AIR 1955 P&H 88

Limitation Act, 1963 — Section 20Stamp Act, 1899 — Section 19, 3

High Courts03 Aug 1954

Mst. Tejo Vs Chhape Ram and Others

Punjab And Haryana At Chandigarh · AIR 1956 P&H 45

Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28, 32, 8

High Courts28 Jul 1954Dismissed

Pyara Singh Mulla Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1955 P&H 3

Constitution of India, 1950 — Article 14, 226, 227, 311Government of India Act, 1935 — Section 240(3)Public Servants (Inquiries) Act, 1850 — Section 2

High Courts26 Jul 1954

Tapton Tea Company Vs The Liptons Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 270

Trade Marks Act, 1940 — Section 76(1)

High Courts22 Jul 1954Dismissed

W.M. Elley Vs State of Patiala and others

Punjab And Haryana At Chandigarh · (1954) 07 P&H CK 0002

Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240

High Courts21 Jul 1954Dismissed

Narain Singh Vs Teja Singh and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 96

Transfer of Property Act, 1882 — Section 60

High Courts21 Jul 1954Dismissed

Devi Sahai and others Vs Nanar and others

Punjab And Haryana At Chandigarh · (1954) 07 P&H CK 0003

Civil Procedure Code, 1908 (CPC) — Section 103, 11Transfer of Property Act, 1882 — Section 60

High Courts20 Jul 1954Allowed

S. Raghbir Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 261

Constitution of India, 1950 — Article 14, 19, 19(1), 31Evacuee Interest (Separation) Act, 1951 — Section 9

High Courts15 Jul 1954Allowed

Punjab State Vs Suledear Wazir Chand Chopra Suledear Wazir Chand Chopra Vs Punjab State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 40

Constitution of India, 1950 — Article 310

High Courts13 Jul 1954Allowed

Prem Prakash Dixit Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1954 P&H 255

Constitution of India, 1950 — Article 311East Punjab Local Authorities (Restriction of Functions) Act, 1947 — Section 4

High Courts08 Jul 1954Allowed

Dharam Pal Vs The Jagadhri Thatera Co-operative Society

Punjab And Haryana At Chandigarh · AIR 1954 P&H 268