High Courts06 Jan 1956Dismissed
Inder Singh Vs Suba Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 242
Suits Valuation Act, 1887 — Section 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,556 of 4,611
High Courts05 Jan 1956Allowed
Jai Lal Sheo Chand, Decree-holder Vs Bhu Dev Bhola Singh, Judgment-debtor
Punjab And Haryana At Chandigarh · AIR 1956 P&H 256
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Jan 1956Dismissed
Telu Ram Jain Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 147
Contonments Act, 1924 — Section 20(3), 52, 52(1)
High Courts04 Jan 1956Dismissed
Firm Paharia Mal Ram Sahai Vs Birdhi Chand Jain and Sons
Punjab And Haryana At Chandigarh · AIR 1956 P&H 217
Sales of Goods Act, 1930 — Section 18, 19, 20, 21, 22
High Courts04 Jan 1956
Kartar Singh and Others Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 93(1), 93(2)Panchayat Raj Act, 2008 — Section 62, 69, 79(1), 81
High Courts03 Jan 1956
Siri Ram Jagat Ram Vs Dev Barat L. Bihari Lal
Punjab And Haryana At Chandigarh · (1956) 01 P&H CK 0012
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 92
High Courts03 Jan 1956
Walayat Khan Rahim Bux and Others Vs Director of Rehabilitation and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 54
Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Ordinance, 1949 — Section 55Constitution of India, 1950 — Article 226
High Courts28 Dec 1955
Sahadev Singh, Rajeshwar Singh Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1957 P&H 222
Court Fees Act, 1870 — Article 11, 8Land Acquisition Act, 1894 — Section 54
High Courts23 Dec 1955
Sadhu Singh Sunder Singh and Others Vs Mangalgir and Mohatmim Dera and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 65
Civil Procedure Code, 1908 (CPC) — Section 1, 2, 92, 92(1)Constitution of India, 1950 — Article 165(2), 226, 227
High Courts22 Dec 1955Dismissed
Prem Nath L. Harsaran Dass and Another Vs Om Parkash L. Ram Kishen Dass Aggarwal
Punjab And Haryana At Chandigarh · AIR 1956 P&H 187
Arbitration Act, 1940 — Section 30
High Courts22 Dec 1955Dismissed
The State Vs Sohan Lal
Punjab And Haryana At Chandigarh · AIR 1956 P&H 159 : (1956) CriLJ 917
Evidence Act, 1872 — Section 101 , 102, 103Opium Act, 1878 — Section 3, 9
High Courts20 Dec 1955
Madan Lal L. Raja Ram and Others Vs Munshi Datu and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 80
Criminal Procedure Code, 1898 (CrPC) — Section 145, 99Punjab Tenancy Act, 1887 — Section 14 , 15, 16, 17, 77(3)
High Courts14 Dec 1955Dismissed
Brahm Nath Datt Vs Dhani Ram
Punjab And Haryana At Chandigarh · AIR 1956 P&H 125
Arbitration Act, 1940 — Section 2, 37(1)Limitation Act, 1908 — Article 106, 3
High Courts06 Dec 1955
Lachhman Singh Bhagwan Singh Vs Inspector General of Police Govt.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 19
Constitution of India, 1950 — Article 13, 14, 21, 309, 310Pepsu Civil Services (Punishment and Appeal) Rules, 1953 — Rule 5, 6, 7Pepsu Civil Services (Safeguarding of National Security) Rules, 1954 — Rule 2, 3
High Courts01 Dec 1955
Sh. Gurbachan Singh Vs Sm. Jagiro
Punjab And Haryana At Chandigarh · (1956) CriLJ 1430
Criminal Procedure Code, 1898 (CrPC) — Section 39(2), 488
High Courts30 Nov 1955
Gopi Chand Vs Lal Chand
Punjab And Haryana At Chandigarh · AIR 1956 P&H 74
Civil Procedure Code, 1908 (CPC) — Section 151 , 152Judicature Ordinance, 2006 — Section 52Limitation (Amendment) Act, 1978 — Article 158, 179, 181
High Courts25 Nov 1955
Pt. Hardawari Ram Vs Dr. Vidya Sagar
Punjab And Haryana At Chandigarh · AIR 1956 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1, 35(2)
High Courts24 Nov 1955Dismissed
Joti Parshad Ram Kirpal Vs Superintendent of Police, Gurgaon and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 102
Constitution of India, 1950 — Article 226, 311, 311(2)Police Act, 1861 — Section 35Punjab Police Rules, 1934 — Rule 16.38
High Courts24 Nov 1955Allowed
Delhi Cloth and General Mills Co. Ltd. Vs K.L. Kapur K.L. Kapur Vs Delhi Cloth and General Mills Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1958 P&H 93
Contract Act, 1872 — Section 10
High Courts22 Nov 1955Dismissed
Gur Pershad and Others Vs Mst. Asharfi Devi Mst. Asharfi Devi Vs Gur Pershad and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 143
Evidence Act, 1872 — Section 115