COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1954

154 judgments · page 7 of 8

High Courts21 Apr 1954Allowed

Duni Chand Ram Dass, Decree-Holder Vs Ibrahim and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 240

Administration of Evacuee Property Act, 1950 — Section 17, 46, 8East Punjab Evacuees (Administration of Property) Act, 1947 — Section 2

High Courts08 Apr 1954Allowed

Lal Singh Dhansingh and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1954 P&H 232

Penal Code, 1860 (IPC) — Section 141, 99

High Courts06 Apr 1954Dismissed

Joginder Singh Waryam Singh and Another Vs Director Rural Rehabilitation Pepsu and Others

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0015

Constitution of India, 1950 — Article 220, 225, 226, 226(1), 32

High Courts06 Apr 1954

Jug Lal Vs Karm Singh and Others

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0013

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 12(2)

High Courts05 Apr 1954

Banta Singh Bhagwan Singh Vs Shama Jaimal

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0005

Civil Procedure Code, 1908 (CPC) — Section 151, 152

High Courts05 Apr 1954

Shiv Ram Dass Udasin Vs The Punjab State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 28 : (1955) CriLJ 337

Criminal Procedure Code, 1898 (CrPC) — Section 99APenal Code, 1860 (IPC) — Section 295A

High Courts02 Apr 1954

All India Anglo Indian Association Vs R.A. Massey

Punjab And Haryana At Chandigarh · AIR 1956 P&H 210

Companies Act, 1913 — Section 248, 248(2)Companies Act, 1956 — Section 609(2)Criminal Procedure Code, 1898 (CrPC) — Section 5(2)

High Courts02 Apr 1954Allowed

Rattan Lal and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 110 : (1955) CriLJ 737

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 133, 3, 30

High Courts01 Apr 1954

Pritam Singh and Another Vs The State

Punjab And Haryana At Chandigarh · (1954) CriLJ 1503

Penal Code, 1860 (IPC) — Section 108, 116

High Courts01 Apr 1954Dismissed

S. Niranjan Singh Vs Jagjit Singh and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 128

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts01 Apr 1954Allowed

Sheo Parshad and Another Vs Suraj Mal, etc.

Punjab And Haryana At Chandigarh · AIR 1955 P&H 104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Court Fees Act, 1870 — Article 17, 7

High Courts31 Mar 1954

Union of India (UOI) Vs D.S. Bajaj

Punjab And Haryana At Chandigarh · AIR 1955 P&H 122

Specific Relief Act, 1877 — Section 55, 56

High Courts31 Mar 1954

Santokh Singh Vs Bhai Siri Ram and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 47

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115, 151

High Courts31 Mar 1954Allowed

Moti Mahal Theatres Ltd. Vs Seth Babu Lal Chokhani

Punjab And Haryana At Chandigarh · AIR 1955 P&H 109

Arbitration Act, 1940 — Section 14, 33, 41

High Courts30 Mar 1954Dismissed

Bhagat Singh Hira Singh and Others Vs The State of Patiala and Others

Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0015

Constitution of India, 1950 — Article 19(1), 226, 31(2), 31(3), 356Land Acquisition Act, 1894 — Section 4Patiala Land Acquisition Act, 1995 — Section 17, 17(1), 18(1), 2, 2(1)

High Courts29 Mar 1954Dismissed

Surrendara Transport and Engineering Co. Ltd., Kalka and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1954 P&H 264

Constitution of India, 1950 — Article 226, 23, 245, 246(3)Punjab Passengers and Goods Taxation Act, 1952 — Section 3(3), 4

High Courts25 Mar 1954Allowed

Central Bank of India Ltd. Vs Ram Sarup Khanna and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 78

Contract Act, 1872 — Section 237Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 82

High Courts24 Mar 1954

Pandit Bros. Vs Commr. of Income Tax

Punjab And Haryana At Chandigarh · AIR 1955 P&H 42 : (1954) 26 ITR 159

Income Tax Act, 1922 — Section 13

High Courts24 Mar 1954Dismissed

Dalmia Jain Airways Ltd. Vs Miss Saroj Rani and Another

Punjab And Haryana At Chandigarh · AIR 1956 P&H 41

Companies Act, 1913 — Section 101

High Courts24 Mar 1954Allowed

Mst. Bhagan Vs State of Pepsu

Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0003

Evidence Act, 1872 — Section 24, 27