High Courts18 Mar 1954Allowed
Sadhu Ram Hardwari Lal Vs Principal, Rajindra College and Another
Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0014
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1954
154 judgments · page 8 of 8
High Courts17 Mar 1954Allowed
M.S. Chemical Industries Ltd., etc. Vs The Hindustan Commercial Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 214
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Court Fees Act, 1870 — Article 1, 7
High Courts12 Mar 1954Dismissed
G.S. Joshi Vs Sub Chander Jain and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 76
Constitution of India, 1950 — Article 226
High Courts12 Mar 1954Allowed
Panna Lal Vs State of Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 251
Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 3(1), 4, 7
High Courts09 Mar 1954
Mool Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 226 : (1956) CriLJ 1348
Police Act, 1861 — Section 1, 23Public Gambling Act, 1867 — Section 5
High Courts02 Mar 1954
THE UNION OF INDIA Vs FIRM RALLA RAM RAJ KUMAR.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 602
Civil Procedure Code, 1908 (CPC) — Section 80, 96
High Courts23 Feb 1954Dismissed
Ghumand Singh Vs The State
Punjab And Haryana At Chandigarh · (1954) 02 P&H CK 0003
Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Feb 1954Dismissed
S. Mohan Singh Vs Patiala and East Punjab States Union
Punjab And Haryana At Chandigarh · (1954) 02 P&H CK 0001
Constitution of India, 1950 — Article 12, 132(1), 14, 154(1), 166Government of India Act, 1935 — Section 240(1), 49(1), 59(2)Railway Services (Safeguarding of National Security) Rules, 1949 — Rule 11, 33, 49, 55, 6
High Courts16 Feb 1954
Cox and Kings (Agents) Ltd. Vs Phoenix Oil Co. (India) Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 206
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Feb 1954
Devi Ram Deep Chand and Another Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 1290
Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165
High Courts14 Jan 1954Allowed
Sardar Sumparan Singh Vs New Bank of India Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 209
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Displaced Persons (Debts Adjustment) Act, 1951 — Section 12, 12(1), 12(2), 42
High Courts06 Jan 1954Dismissed
Tirath Singh Narain Singh Vs Bachitar Singh Mit Singh and Others
Punjab And Haryana At Chandigarh · (1954) 01 P&H CK 0005
Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 103, 105, 106, 107, 123
High Courts02 Jan 1954Allowed
United India Fire and General Insurance Co. Ltd. Vs Bhagat Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 171
Arbitration Act, 1940 — Section 17, 30, 33
High Courts02 Jan 1954Dismissed
Chaudhri Rambhaj Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 154
Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 7