High Courts01 Jun 1954Dismissed
S. Kuldip Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 247
Constitution of India, 1950 — Article 19, 226, 31Punjab Courts of Wards Act, 1903 — Section 11, 12, 5(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1954
154 judgments · page 6 of 8
High Courts31 May 1954Allowed
Hari Singh and Others Vs Dy. Commissioner and Others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0003
Constitution of India, 1950 — Article 226, 227, 228Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13, 15(1), 16
High Courts27 May 1954Allowed
Kundan Lal Chonotia and others Vs The State of Pepsu and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0004
Constitution of India, 1950 — Article 223, 226Punjab Municipal Act, 1911 — Section 16, 16(1), 16(1)(e), 19(1), 22
High Courts26 May 1954Dismissed
Kartar Singh Jati Singh Vs State of Patiala and East Punjab States Union and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0013
Constitution of India, 1950 — Article 226, 311
High Courts26 May 1954Dismissed
Punjab Commerce Bank Ltd. Vs Brij Lal Mahandi Ratta
Punjab And Haryana At Chandigarh · AIR 1955 P&H 45 : (1955) 25 CompCas 72
Banking Companies Act, 1949 — Section 45D
High Courts20 May 1954Dismissed
Ajmer Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 13 : (1955) CriLJ 305
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 299, 300, 304, 86
High Courts17 May 1954Dismissed
Hari Kishan Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 25 : (1955) CriLJ 327
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts14 May 1954Allowed
Debi and Others Vs Desa Ramji Lal
Punjab And Haryana At Chandigarh · AIR 1954 P&H 231
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(1)
High Courts11 May 1954Allowed
Parmodh Singh Vs Labh Singh Mehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 49
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 10
High Courts11 May 1954Dismissed
Kaushal Kishore and Others Vs Ram Dev and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 193
Provincial Insolvency Act, 1920 — Section 6
High Courts05 May 1954Allowed
Narsingh Das Vs Firm Joint Hindu Family known as Gogan Ram Lachmi Narain through Kunj Lal and Others Firm Joint Hindu Family known as Gogan Ram Lachmi Narain through Kunj Lal and Others Vs Narsingh Das
Punjab And Haryana At Chandigarh · AIR 1955 P&H 31
Arbitration Act, 1940 — Section 21, 24Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts04 May 1954
Bhag Singh and Others Vs Kartara and Others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0001
Constitution of India, 1950 — Article 14, 19(1), 228, 31, 31(2)Punjab Pre-emption Act, 1913 — Section 13, 14, 15, 16, 24
High Courts03 May 1954
Krishen Kumar Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 151 : (1955) CriLJ 1101
Criminal Law (Amendment) Act, 1952 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 156, 537, 75Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts03 May 1954
S. Mihan Singh Vs The Sub-Divisional Canal Officer, Harigarh Tehsil and others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0002
Constitution of India, 1950 — Article 226
High Courts28 Apr 1954
Than Singh and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1955 P&H 55 : (1954) 56 PLR 463
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 23(2)Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 3, 7, 7(1)
High Courts27 Apr 1954Dismissed
Sham Lal Om Prakash Vs State of Patiala and East Punjab States Union and another
Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0019
Constitution of India, 1950 — Article 226, 372
High Courts23 Apr 1954Dismissed
Gurcharan Singh Jodh Singh Vs Chairman Delhi Improvement Trust, New Delhi
Punjab And Haryana At Chandigarh · AIR 1955 P&H 34
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Government Premises (Eviction) Act, 1950 — Section 3
High Courts23 Apr 1954Allowed
Custodian of Evacuee Property, Punjab, Jullundur Vs Kidar Nath, Advocate, Rohtak, etc.
Punjab And Haryana At Chandigarh · AIR 1955 P&H 108
Administration of Evacuee Property Act, 1950 — Section 17, 8(2)Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Evacuees (Administration of Property) Act, 1947 — Section 2, 6
High Courts22 Apr 1954Dismissed
Inder Sain Vs Piare Lal Piare Lal Vs Inder Sain
Punjab And Haryana At Chandigarh · AIR 1955 P&H 143
Contract Act, 1872 — Section 213
High Courts21 Apr 1954
Ammar Ahmed Khan and Another Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Ammar Ahmed Khan and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 37
Evidence Act, 1872 — Section 35Transfer of Property Act, 1882 — Section 105