COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,545 of 4,611

High Courts03 Sept 1957

Shama Magazine, New Delhi Vs The State of Delhi and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 499 : (1958) 2 LLJ 241

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Industrial Disputes (Central) Rules, 1957 — Rule 21Industrial Disputes Act, 1947 — Section 10, 11(3)

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High Courts02 Sept 1957Dismissed

N.H. Thadani Vs Chief Settlement Commissioner

Punjab And Haryana At Chandigarh · AIR 1958 P&H 314

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Transfer of Property Act, 1882 — Section 105, 116

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High Courts28 Aug 1957Allowed

Shiam Sunder and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 128

Constitution of India, 1950 — Article 226Pepsu Municipal Election Rules, 1949 — Rule 10, 2, 44, 51, 52Punjab Municipal Act, 1911 — Section 240

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High Courts28 Aug 1957Dismissed

Ithad Motor Transport Ltd. Vs Karnal Co-operative Transport Society

Punjab And Haryana At Chandigarh · AIR 1958 P&H 318

Motor Vehicles Act, 1939 — Section 42, 47, 48Specific Relief Act, 1877 — Section 54

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High Courts27 Aug 1957Dismissed

Ram Krishna Dalmia Vs State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 172 : (1958) CriLJ 683

Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(1), 173, 207A, 208

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High Courts26 Aug 1957Dismissed

Tej Ram Jag Ram Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 478

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3

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High Courts22 Aug 1957Dismissed

Kapoor Chand Vs Shankar Lal and Others

Punjab And Haryana At Chandigarh · AIR 1959 P&H 464

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts20 Aug 1957Allowed

The Punjab and Sind Bank Ltd. Vs Rameshwar Dayal and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 14 : (1958) 2 LLJ 107

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts14 Aug 1957

Jawahar Singh Sobha Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 38

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 Aug 1957

Pakhar Singh and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 294 : (1958) CriLJ 1084

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27, 73

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High Courts12 Aug 1957Dismissed

Rao Harnarain Singh Sheoji Singh and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 123 : (1958) CriLJ 563

Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(1)Penal Code, 1860 (IPC) — Section 375

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High Courts12 Aug 1957Dismissed

State of Patiala and E.P. State Union, Patiala Vs Mohinder Singh Natha Singh

Punjab And Haryana At Chandigarh · AIR 1958 P&H 325

Constitution of India, 1950 — Article 226

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High Courts08 Aug 1957

Joti Parshad Vs Superintendent of Police and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 327

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts06 Aug 1957

Palace Cinema Vs Rameshwar Dayal

Punjab And Haryana At Chandigarh · (1958) 2 LLJ 239

Constitution of India, 1950 — Article 226

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High Courts06 Aug 1957

Kartara alias Kartar Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 323 : (1958) CriLJ 1097

Penal Code, 1860 (IPC) — Section 366

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High Courts04 Jul 1957Allowed

Fatah Gugan and Others Vs Sardara and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 333

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Punjab Tenancy Act, 1887 — Section 59

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High Courts27 Jun 1957Allowed

Sri Ram and Others Vs The State and Others

Punjab And Haryana At Chandigarh · AIR 1958 P&H 47 : (1958) CriLJ 215

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(3), 145(4), 537

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High Courts25 Jun 1957

A.L. Mehra Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 72 : (1958) CriLJ 413

Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(1), 337(2), 337(3), 497Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 120B

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High Courts24 Jun 1957

Hazara Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1958 P&H 104 : (1958) CriLJ 555

Penal Code, 1860 (IPC) — Section 302, 84

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High Courts19 Jun 1957Allowed

Faqir Chand Sultani Ram and Another Vs Bhana Ram Mansa Ram and Others

Punjab And Haryana At Chandigarh · AIR 1957 P&H 303 : (1957) CriLJ 1450

Criminal Procedure Code, 1898 (CrPC) — Section 145

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