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)
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Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,551 of 4,611
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
High Courts17 Sept 1956
Gurdial Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 149 : (1957) CriLJ 796
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 245, 340, 50
High Courts17 Sept 1956
Jagatjit Distilling and Allied Industries Ltd. Vs Shiv Ram Nanak Chand
Punjab And Haryana At Chandigarh · (1956) 09 P&H CK 0002
Companies Act, 1956 — Section 153, 41, 52, 82Displaced Persons (Debts Adjustment) Act, 1951 — Section 19, 19(1), 19(2), 2(10)Trusts Act, 1882 — Section 94
High Courts13 Sept 1956Dismissed
Bakshi Ram Vs Buta Singh Kahan Singh
Punjab And Haryana At Chandigarh · AIR 1957 P&H 57
Transfer of Property Act, 1882 — Section 105
High Courts12 Sept 1956Allowed
The Bharat Wafadar Motor Transport Co., Ltd. Vs The Chief Commissioner, Delhi State and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 35
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 64
High Courts12 Sept 1956Dismissed
Sardari Lal Amar Nath Vs Mt. Kaushalya Devi
Punjab And Haryana At Chandigarh · AIR 1957 P&H 84 : (1957) CriLJ 536
Criminal Procedure Code, 1898 (CrPC) — Section 488, 531