High Courts28 Jun 1955
The State Vs Gurdeo Singh Harnam Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 11
Arms Act, 1959 — Section 19, 29Criminal Procedure Code, 1898 (CrPC) — Section 417Evidence Act, 1872 — Section 56, 57(7), 74, 76, 77
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,559 of 4,611
High Courts21 Jun 1955
Manohar Lal and Others Vs The State of Pepsu and Others
Punjab And Haryana At Chandigarh · (1955) 06 P&H CK 0005
Constitution of India, 1950 — Article 14, 226Nabha Dasondh Rules, 1944 — Rule 10, 14Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 4, 5
High Courts04 Jun 1955Dismissed
Ram Narain Mathur Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 127 : (1956) CriLJ 774
Criminal Procedure Code, 1898 (CrPC) — Section 154, 177, 190(1)
High Courts24 May 1955
Madan Gopal and another Vs The State
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0009
Penal Code, 1860 (IPC) — Section 109, 201, 300, 302, 330
High Courts18 May 1955Dismissed
Sampuran Singh Vs Competent Officer
Punjab And Haryana At Chandigarh · (1955) 05 P&H CK 0010
Administration of Evacuee Property Act, 1950 — Section 2, 8Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(f), 19(5)Evacuee Interest (Separation) Act, 1951 — Section 9, 9(2), 9(2)
High Courts18 May 1955Dismissed
Dalmia Jain Airways Ltd., Delhi and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 1
Companies Act, 1956 — Section 137, 237Constitution of India, 1950 — Article 132, 133, 134, 134(1), 136
High Courts12 May 1955Allowed
Deva Sharma Vs Laxmi Narain Gaddodia and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 49
Contract Act, 1872 — Section 27Partnership Act, 1932 — Section 54Trusts Act, 1882 — Section 88
High Courts12 May 1955
Piyarelal Adishwarlal Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1956 P&H 113 : (1955) 28 ITR 394
Income Tax Act, 1922 — Section 10, 7
High Courts11 May 1955
Hukum Singh Shibba and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 220
Constitution of India, 1950 — Article 31, 31A, 31A(1), 31BPunjab Village Common Lands (Regulation) Act, 1961 — Section 1, 3
High Courts10 May 1955Allowed
Hira Lal and Sons and Another Vs Aspirants Mills Majitha Road, Amritsar
Punjab And Haryana At Chandigarh · AIR 1956 P&H 13
Limitation Act, 1908 — Article 115Sales of Goods Act, 1930 — Section 60
High Courts06 May 1955
Ram Murti Vs Kabal Singh and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 7
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
High Courts04 May 1955Dismissed
Ujagar Singh Vs Kahan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 247
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 17(1), 48
High Courts27 Apr 1955Dismissed
Firm, Kapur and Sons, Amritsar Vs Raj Kumar Khanna and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 235
Arbitration Act, 1940 — Section 14(2), 2, 20, 20(4), 31
High Courts26 Apr 1955
S. Prem Singh Lala Sunder Dass and Others Vs Deputy Custodian-General, Evacuee Property 'P' Block, New Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 177
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Administration of Evacuee Property Act, 1950 — Section 12, 26, 27, 56, 56(2)
High Courts18 Apr 1955
Dass Mal Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · AIR 1956 P&H 42
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 310, 311, 311(1)Government of India Act, 1935 — Section 240, 240(3)
High Courts18 Apr 1955Dismissed
Firm Bhagwan Dass Ramjilal, Iron Merchants and Golden Engineering Works, Bulandshahr Vs Watkins Mayor and Co., Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 17
Evidence Act, 1872 — Section 106, 114Trade Marks Act, 1940 — Section 20, 20(1), 20(2)
High Courts15 Apr 1955
Sm. Chandanwant Kaur Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 49
High Courts15 Apr 1955Dismissed
Mul Raj Asa Ram Khatri Vs Prem Chand Puri
Punjab And Haryana At Chandigarh · AIR 1955 P&H 238
Transfer of Property Act, 1882 — Section 110
High Courts12 Apr 1955
Mst. Phula Wanti and Others Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (1955) 04 P&H CK 0002
Limitation Act, 1963 — Article 10, 120, 18Punjab Pre-emption Act, 1913 — Section 30
High Courts11 Apr 1955
Federal Bank of India (Punjab) Ltd. Vs Som Dev Grover and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 21
Banking Companies Act, 1949 — Section 35FLimitation Act, 1908 — Section 20, 21, 21(2)