High Courts28 Jun 1955
The State Vs Gurdeo Singh Harnam Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 11
Arms Act, 1959 — Section 19, 29Criminal Procedure Code, 1898 (CrPC) — Section 417Evidence Act, 1872 — Section 56, 57(7), 74, 76, 77
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1955
113 judgments · page 4 of 6
High Courts21 Jun 1955
Manohar Lal and Others Vs The State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1955) 06 P&H CK 0005
Constitution of India, 1950 — Article 14, 226Nabha Dasondh Rules, 1944 — Rule 10, 14Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 4, 5
High Courts21 Jun 1955Dismissed
Chet Singh Mahna Singh and another Vs Managing Director 'Bank of Patiala' and others
Punjab And Haryana At Chandigarh · (1955) 06 P&H CK 0001
Constitution of India, 1950 — Article 14, 226Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 2, 4Punjab Land Revenue Act, 1887 — Section 61, 62, 62(1)
High Courts04 Jun 1955Dismissed
Ram Narain Mathur Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 127 : (1956) CriLJ 774
Criminal Procedure Code, 1898 (CrPC) — Section 154, 177, 190(1)
High Courts27 May 1955Dismissed
Mehar Singh Hazara Singh Vs State of Pepsu
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0013
Penal Code, 1860 (IPC) — Section 161
High Courts24 May 1955
Madan Gopal and another Vs The State
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0009
Penal Code, 1860 (IPC) — Section 109, 201, 300, 302, 330
High Courts20 May 1955Allowed
Gita Ram Kalsi Vs S. Prithvi Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 129
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts18 May 1955Dismissed
Sampuran Singh Vs Competent Officer
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0010
Administration of Evacuee Property Act, 1950 — Section 2, 8Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(f), 19(5)Evacuee Interest (Separation) Act, 1951 — Section 9, 9(2), 9(2)
High Courts18 May 1955Dismissed
Dalmia Jain Airways Ltd., Delhi and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 1
Companies Act, 1956 — Section 137, 237Constitution of India, 1950 — Article 132, 133, 134, 134(1), 136
High Courts12 May 1955Allowed
Mehar Chand Vs Shiv Lal and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 12
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts12 May 1955Allowed
Deva Sharma Vs Laxmi Narain Gaddodia and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 49
Contract Act, 1872 — Section 27Partnership Act, 1932 — Section 54Trusts Act, 1882 — Section 88
High Courts12 May 1955
Piyarelal Adishwarlal Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1956 P&H 113 : (1955) 28 ITR 394
Income Tax Act, 1922 — Section 10, 7
High Courts11 May 1955
Hukum Singh Shibba and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 220
Constitution of India, 1950 — Article 31, 31A, 31A(1), 31BPunjab Village Common Lands (Regulation) Act, 1961 — Section 1, 3
High Courts10 May 1955Dismissed
Basdev Vs The State
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0012
Penal Code, 1860 (IPC) — Section 300, 302, 304, 392, 86
High Courts10 May 1955Allowed
Hira Lal and Sons and Another Vs Aspirants Mills Majitha Road, Amritsar
Punjab And Haryana At Chandigarh · AIR 1956 P&H 13
Limitation Act, 1908 — Article 115Sales of Goods Act, 1930 — Section 60
High Courts06 May 1955
Ram Murti Vs Kabal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 7
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
High Courts04 May 1955Dismissed
Ujagar Singh Vs Kahan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 247
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 17(1), 48
High Courts27 Apr 1955
Itbar Singh Vs P.S. Gill and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 187
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Motor Vehicles Act, 1939 — Section 96(2)
High Courts27 Apr 1955Dismissed
Firm, Kapur and Sons, Amritsar Vs Raj Kumar Khanna and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 235
Arbitration Act, 1940 — Section 14(2), 2, 20, 20(4), 31
High Courts26 Apr 1955
S. Prem Singh Lala Sunder Dass and Others Vs Deputy Custodian-General, Evacuee Property 'P' Block, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 177
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Administration of Evacuee Property Act, 1950 — Section 12, 26, 27, 56, 56(2)