COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1957

188 judgments · page 10 of 10

High Courts10 Jan 1957

Kidar Nath Datt and Others Vs Kishan Das Bairagi and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 106

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92

High Courts10 Jan 1957Allowed

Punjab And Haryana At Chandigarh · AIR 1957 P&H 90

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 57

High Courts10 Jan 1957Dismissed

Punjab And Haryana At Chandigarh · AIR 1957 P&H 81 : (1957) CriLJ 532

Evidence Act, 1872 — Section 118, 5Penal Code, 1860 (IPC) — Section 149, 299, 300

High Courts09 Jan 1957Allowed

Punjab And Haryana At Chandigarh · AIR 1957 P&H 99 : (1957) CriLJ 656

Prevention of Food Adulteration Act, 1954 — Section 16

High Courts09 Jan 1957

Punjab And Haryana At Chandigarh · AIR 1957 P&H 86 : (1957) CriLJ 537

Constitution of India, 1950 — Article 5, 7Criminal Procedure Code, 1898 (CrPC) — Section 513, 537Evidence Act, 1872 — Section 42, 86

High Courts09 Jan 1957Dismissed

Punjab And Haryana At Chandigarh · AIR 1957 P&H 278 : (1957) CriLJ 1307

Penal Code, 1860 (IPC) — Section 149, 201, 300, 302, 307

High Courts04 Jan 1957

Punjab And Haryana At Chandigarh · (1957) 1 LLJ 542

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11

High Courts04 Jan 1957

Punjab And Haryana At Chandigarh · AIR 1957 P&H 173

Civil Procedure Code, 1908 (CPC) — Section 112, 9Constitution of India, 1950 — Article 133, 133(1), 136, 226