High Courts05 Aug 1954Allowed
The State Vs Onkar Singh Makhan Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 285
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,564 of 4,611
High Courts03 Aug 1954
Mst. Tejo Vs Chhape Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 45
Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28, 32, 8
High Courts28 Jul 1954Dismissed
Pyara Singh Mulla Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 3
Constitution of India, 1950 — Article 14, 226, 227, 311Government of India Act, 1935 — Section 240(3)Public Servants (Inquiries) Act, 1850 — Section 2
High Courts26 Jul 1954
Tapton Tea Company Vs The Liptons Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 270
Trade Marks Act, 1940 — Section 76(1)
High Courts21 Jul 1954Dismissed
Narain Singh Vs Teja Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 96
Transfer of Property Act, 1882 — Section 60
High Courts20 Jul 1954Allowed
S. Raghbir Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 261
Constitution of India, 1950 — Article 14, 19, 19(1), 31Evacuee Interest (Separation) Act, 1951 — Section 9
High Courts15 Jul 1954Allowed
Punjab State Vs Suledear Wazir Chand Chopra Suledear Wazir Chand Chopra Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 40
Constitution of India, 1950 — Article 310
High Courts13 Jul 1954Allowed
Prem Prakash Dixit Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 255
Constitution of India, 1950 — Article 311East Punjab Local Authorities (Restriction of Functions) Act, 1947 — Section 4
High Courts08 Jul 1954Allowed
Dharam Pal Vs The Jagadhri Thatera Co-operative Society
Punjab And Haryana At Chandigarh · AIR 1954 P&H 268
High Courts07 Jul 1954Dismissed
Des Raj Vs Ram Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 92
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 13, 14Punjab Restitution of Mortgaged Lands Act, 1938 — Section 12, 2, 4
High Courts02 Jul 1954Dismissed
S. Gursaran Singh and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 161
Constitution of India, 1950 — Article 14, 226, 31(2)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 15(1), 19, 19(1)Land Acquisition Act, 1894 — Section 23(1)
High Courts02 Jul 1954Dismissed
Union of India (UOI) Vs Firm Ralia Ram Raj Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 271
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 89, Order 21 Rule 91, 9Income Tax Act, 1922 — Section 46(2)Punjab Land Revenue Act, 1887 — Section 158(2), 78
High Courts02 Jul 1954
Sathir Singh and Others Vs Rajbir Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 274
Guardians and Wards Act, 1890 — Section 3
High Courts30 Jun 1954Dismissed
Prof. Ram Kumar Luthra Vs Punjab University, Solan and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 253
Constitution of India, 1950 — Article 226
High Courts30 Jun 1954Allowed
Mohindar Singh Vs State of Pepsu and another
Punjab And Haryana At Chandigarh · (1954) 06 P&H CK 0005
Constitution of India, 1950 — Article 226
High Courts23 Jun 1954Dismissed
P.S. Nagaranjan Vs Robert Hotz
Punjab And Haryana At Chandigarh · AIR 1954 P&H 278
Limitation Act, 1908 — Article 106, 17
High Courts18 Jun 1954Dismissed
Inder Singh Anup Singh Vs Harbans Singh Anup Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 139 : (1955) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts17 Jun 1954
Amar Singh Bakhtawar Singh Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 1829
Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Jun 1954Dismissed
Krishan Dayal and Others Vs General Manager, Northern Railway, Baroda House, New Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 245 : (1955) 1 LLJ 408
Constitution of India, 1950 — Article 226, 311
High Courts16 Jun 1954
Khanna and Hari Raj and Another Vs Vishnu Datt and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 548
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 63