High Courts28 Dec 1955
Sahadev Singh, Rajeshwar Singh Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 222
Court Fees Act, 1870 — Article 11, 8Land Acquisition Act, 1894 — Section 54
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1955
95 judgments · page 1 of 5
High Courts23 Dec 1955
Sadhu Singh Sunder Singh and Others Vs Mangalgir and Mohatmim Dera and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 65
Civil Procedure Code, 1908 (CPC) — Section 1, 2, 92, 92(1)Constitution of India, 1950 — Article 165(2), 226, 227
High Courts22 Dec 1955Dismissed
Prem Nath L. Harsaran Dass and Another Vs Om Parkash L. Ram Kishen Dass Aggarwal
Punjab And Haryana At Chandigarh · AIR 1956 P&H 187
Arbitration Act, 1940 — Section 30
High Courts22 Dec 1955Dismissed
The State Vs Sohan Lal
Punjab And Haryana At Chandigarh · AIR 1956 P&H 159 : (1956) CriLJ 917
Evidence Act, 1872 — Section 101 , 102, 103Opium Act, 1878 — Section 3, 9
High Courts20 Dec 1955
Madan Lal L. Raja Ram and Others Vs Munshi Datu and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 80
Criminal Procedure Code, 1898 (CrPC) — Section 145, 99Punjab Tenancy Act, 1887 — Section 14 , 15, 16, 17, 77(3)
High Courts14 Dec 1955Dismissed
Brahm Nath Datt Vs Dhani Ram
Punjab And Haryana At Chandigarh · AIR 1956 P&H 125
Arbitration Act, 1940 — Section 2, 37(1)Limitation Act, 1908 — Article 106, 3
High Courts06 Dec 1955
Lachhman Singh Bhagwan Singh Vs Inspector General of Police Govt.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 19
Constitution of India, 1950 — Article 13, 14, 21, 309, 310Pepsu Civil Services (Punishment and Appeal) Rules, 1953 — Rule 5, 6, 7Pepsu Civil Services (Safeguarding of National Security) Rules, 1954 — Rule 2, 3
High Courts01 Dec 1955
Sh. Gurbachan Singh Vs Sm. Jagiro
Punjab And Haryana At Chandigarh · (1956) CriLJ 1430
Criminal Procedure Code, 1898 (CrPC) — Section 39(2), 488
High Courts30 Nov 1955
Gopi Chand Vs Lal Chand
Punjab And Haryana At Chandigarh · AIR 1956 P&H 74
Civil Procedure Code, 1908 (CPC) — Section 151 , 152Judicature Ordinance, 2006 — Section 52Limitation (Amendment) Act, 1978 — Article 158, 179, 181
High Courts25 Nov 1955
Pt. Hardawari Ram Vs Dr. Vidya Sagar
Punjab And Haryana At Chandigarh · AIR 1956 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1, 35(2)
High Courts24 Nov 1955Dismissed
Joti Parshad Ram Kirpal Vs Superintendent of Police, Gurgaon and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 102
Constitution of India, 1950 — Article 226, 311, 311(2)Police Act, 1861 — Section 35Punjab Police Rules, 1934 — Rule 16.38
High Courts24 Nov 1955Allowed
Delhi Cloth and General Mills Co. Ltd. Vs K.L. Kapur K.L. Kapur Vs Delhi Cloth and General Mills Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1958 P&H 93
Contract Act, 1872 — Section 10
High Courts22 Nov 1955Dismissed
Gur Pershad and Others Vs Mst. Asharfi Devi Mst. Asharfi Devi Vs Gur Pershad and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 143
Evidence Act, 1872 — Section 115
High Courts18 Nov 1955Dismissed
S. Dhillu Singh Vs S. Sohan Singh and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 253
Civil Procedure Code, 1908 (CPC) — Section 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11(2), 5
High Courts17 Nov 1955
Naurang Singh Deva Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 50
Criminal Procedure Code, 1898 (CrPC) — Section 162, 374Penal Code, 1860 (IPC) — Section 302, 326
High Courts16 Nov 1955Allowed
The Punjab State and Another Vs Puran Chand Lal Chand and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 41 : (1956) 7 STC 17
High Courts10 Nov 1955Dismissed
Kirori Mal Bishambar Dayal Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 11 : (1958) CriLJ 91
Penal Code, 1860 (IPC) — Section 290
High Courts04 Nov 1955Allowed
Bharat Bank Ltd. Vs Bodh Raj
Punjab And Haryana At Chandigarh · AIR 1956 P&H 155
Contract Act, 1872 — Section 176
High Courts04 Nov 1955Dismissed
Mst. Gori and Others Vs Munshi Ram and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 145
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Succession Act, 1925 — Section 114, 63
High Courts01 Nov 1955Dismissed
Piera Singh Bhagwansingh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1956 P&H 238
Civil Procedure Code, 1908 (CPC) — Section 20Payment of Wages Act, 1936 — Section 15