High Courts15 Nov 1956Dismissed
Vishan Singh and Another Vs Narnajan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 292
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1956
144 judgments · page 2 of 8
High Courts06 Nov 1956Dismissed
Mehtab Singh Gurbachan Singh Vs Amrik Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 146
Evidence Act, 1872 — Section 68, 90Registration Act, 1908 — Section 60Succession Act, 1925 — Section 63, 74
High Courts05 Nov 1956Allowed
Krishan Talwar Vs Hindustan Commercial Bank Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 310
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Section 35, 96Contract Act, 1872 — Section 141
High Courts05 Nov 1956Dismissed
The State Vs Ram Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 75 : (1957) CriLJ 473
Criminal Procedure Code, 1898 (CrPC) — Section 221, 225, 342, 423, 439Punjab Excise Act, 1914 — Section 25, 61(1)
High Courts29 Oct 1956
Meghraj Nanda Vs The Chief Settlement Commissioner and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 24
Constitution of India, 1950 — Article 226Displaced Persons (Claims) Supplementary Act, 1954 — Section 10, 5, 5(1)
High Courts25 Oct 1956Allowed
Anant Parkash Vs Dharman Nand
Punjab And Haryana At Chandigarh · AIR 1957 P&H 64
Civil Procedure Code, 1908 (CPC) — Section 47(3)
High Courts23 Oct 1956
Ram Lal Harnam Dass Vs Bal Krishen and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 159
Civil Procedure Code, 1908 (CPC) — Section 34Displaced Persons (Debts Adjustment) Act, 1951 — Section 13Interest Act, 1839 — Section 1
High Courts22 Oct 1956Allowed
Rishi Kesh Badri Parshad Vs Kidar Nath Hargu Lal
Punjab And Haryana At Chandigarh · AIR 1957 P&H 38
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 16, Order 5 Rule 17
High Courts22 Oct 1956Dismissed
Ranjit Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 306 : (1957) CriLJ 1453
Penal Code, 1860 (IPC) — Section 102
High Courts19 Oct 1956
Kartar Singh Vs Mehr Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 40
Arbitration Act, 1940 — Section 2, 34
High Courts17 Oct 1956Dismissed
Babu Ram Budhu Mal and Others Vs Dhan Singh Bishan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 169
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 68
High Courts17 Oct 1956
The State Vs Shanti Prakash
Punjab And Haryana At Chandigarh · AIR 1957 P&H 56 : (1957) CriLJ 390
Punjab Pure Food Act, 1929 — Section 13, 4
High Courts16 Oct 1956Dismissed
Sukhbir Singh Vs Gram Panchayat of Mauza Pakhowal
Punjab And Haryana At Chandigarh · AIR 1957 P&H 77 : (1957) CriLJ 474
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438Punjab Gram Panchayat Act, 1952 — Section 100, 23, 99
High Courts15 Oct 1956Dismissed
Siri Ram and Others Vs Jagan Nath and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 65
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 11, 33Limitation Act, 1908 — Article 182(1) , 182(5)Stamp Act, 1899 — Section 35
High Courts11 Oct 1956
Kartar Kishan Vs The State
Punjab And Haryana At Chandigarh · (1956) 10 P&H CK 0001
Standards of Weights and Measures Act, 1976 — Section 28
High Courts05 Oct 1956Allowed
Shivdev Singh and Another Vs Registrar Co-operative Societies, Jullundur and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 61
Constitution of India, 1950 — Article 226
High Courts27 Sept 1956
S.J.S. Uppal, P.C.S., Colonisation Officer, Jullundur Vs Chief Settlement Commr., Ministry of Rehabilitation, Govt. of India, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 186
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 1 , 4Constitution of India, 1950 — Article 226Displaced Persons (Claims) Act, 1950 — Section 5, 6
High Courts26 Sept 1956
Bindra Ban Brijlal Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 110 : (1957) CriLJ 659
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 197Evidence Act, 1872 — Section 114
High Courts25 Sept 1956Dismissed
Inder Singh Vs Deputy Commr. and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 60
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 107Evidence Act, 1872 — Section 115
High Courts19 Sept 1956Allowed
Lal Singh, Nihal Singh Vs Punjab Singh Anup Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 69
Civil Procedure Code, 1908 (CPC) — Section 11Soldiers (Litigation) Act, 1925 — Section 11