High Courts21 Dec 1956
Kishori Lal Raghbir dass Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 78 : (1957) CriLJ 475
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 361, 363
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,550 of 4,611
High Courts20 Dec 1956Dismissed
Brij Lal Vs The State of Patiala and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 100
Constitution of India, 1950 — Article 163(3), 166(2), 226Punjab Municipal Act, 1911 — Section 238(1)
High Courts18 Dec 1956Allowed
Krishna Wanti Vs Sharma and Sons
Punjab And Haryana At Chandigarh · AIR 1957 P&H 63
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts18 Dec 1956Dismissed
The Dominion of India, New Delhi Vs Ram Rakha Mall and Sons
Punjab And Haryana At Chandigarh · AIR 1957 P&H 141
Contract Act, 1872 — Section 51, 54, 73, 74Evidence Act, 1872 — Section 115, 92
High Courts18 Dec 1956Dismissed
The Management the Hindustan Times Ltd., New Delhi Vs The Chief Commissioner, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 102 : (1957) 2 LLJ 466
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Dec 1956Dismissed
Prithwi Raj Bali Raizada Ganda Mal Bali Vs The State of Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 96
Constitution of India, 1950 — Article 311
High Courts14 Dec 1956Allowed
Mt. Dhapan Vs Ram Saran Chitu and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 80
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 11, Order 41 Rule 17, Order 9 Rule 8
High Courts12 Dec 1956Dismissed
Hari Kishen and Others Vs Hira and Others Hira and Others Vs Hari Kishen and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 89
Hindu Succession Act, 1956 — Section 14
High Courts06 Dec 1956Allowed
Bal Mukand and Others Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 300
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12General Clauses Act, 1897 — Section 6
High Courts05 Dec 1956Allowed
Gurcharan Dass Nand Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 109 : (1957) CriLJ 658
Criminal Procedure Code, 1898 (CrPC) — Section 510Punjab Pure Food Act, 1929 — Section 11(1), 13
High Courts26 Nov 1956Dismissed
Pritam Bus Ltd. Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 145
Constitution of India, 1950 — Article 19(1), 245Motor Vehicles Act, 1939 — Section 112, 47, 48, 68(2)Punjab Motor Vehicles Rules, 1940 — Rule 4.20
High Courts23 Nov 1956Dismissed
State Vs B.D. Meattle and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 74 : (1957) CriLJ 472
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 29Penal Code, 1860 (IPC) — Section 40
High Courts20 Nov 1956
Union of India (UOI) Vs Babu Lal
Punjab And Haryana At Chandigarh · (1957) 1 LLJ 544
Employees Compensation Act, 1923 — Section 11, 22, 30
High Courts16 Nov 1956Dismissed
Sadhu Singh Vs Chanda Singh and Others Chanda Singh and Others Vs Sadhu Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 108
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 14
High Courts15 Nov 1956
Mahan Singh and Another Vs Rana Partap
Punjab And Haryana At Chandigarh · AIR 1960 P&H 160 : (1960) CriLJ 400
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1898 (CrPC) — Section 197, 439, 526(1)Penal Code, 1860 (IPC) — Section 447
High Courts15 Nov 1956Dismissed
Vishan Singh and Another Vs Narnajan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 292
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)