High Courts15 Jun 1954Allowed
Mst. Santi Vs Sudh Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 22
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 60(1)Court Fees Act, 1870 — Section 17Registration Act, 1908 — Section 17(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,565 of 4,611
High Courts09 Jun 1954Dismissed
Rura Ram Vs Gurbachna Judgment-debtor
Punjab And Haryana At Chandigarh · AIR 1954 P&H 254
Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 14, 15
High Courts09 Jun 1954
The State Vs Jamna Das and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 117
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 80Limitation Act, 1908 — Section 14, 15(2)
High Courts08 Jun 1954
Kesar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 286 : (1955) CriLJ 86
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 1, 114, 133, 33
High Courts07 Jun 1954
DALMIA DADRI CEMENT CO., LTD. Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 375
Constitution of India, 1950 — Article 131, 143, 295, 363, 374Contract Act, 1872 — Section 56General Clauses Act, 1897 — Section 6
High Courts07 Jun 1954Dismissed
State of Delhi Vs S.Y. Krishnaswamy and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 294 : (1955) CriLJ 72
Criminal Law (Amendment) Act, 1952 — Section 8(3)Criminal Procedure Code, 1898 (CrPC) — Section 503
High Courts01 Jun 1954Dismissed
S. Kuldip Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 247
Constitution of India, 1950 — Article 19, 226, 31Punjab Courts of Wards Act, 1903 — Section 11, 12, 5(2)
High Courts31 May 1954Allowed
Hari Singh and Others Vs Dy. Commissioner and Others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0003
Constitution of India, 1950 — Article 226, 227, 228Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13, 15(1), 16
High Courts27 May 1954Allowed
Kundan Lal Chonotia and others Vs The State of Pepsu and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0004
Constitution of India, 1950 — Article 223, 226Punjab Municipal Act, 1911 — Section 16, 16(1), 16(1)(e), 19(1), 22
High Courts26 May 1954Dismissed
Kartar Singh Jati Singh Vs State of Patiala and East Punjab States Union and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0013
Constitution of India, 1950 — Article 226, 311
High Courts26 May 1954Dismissed
Punjab Commerce Bank Ltd. Vs Brij Lal Mahandi Ratta
Punjab And Haryana At Chandigarh · AIR 1955 P&H 45 : (1955) 25 CompCas 72
Banking Companies Act, 1949 — Section 45D
High Courts20 May 1954Dismissed
Ajmer Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 13 : (1955) CriLJ 305
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 299, 300, 304, 86
High Courts17 May 1954Dismissed
Hari Kishan Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 25 : (1955) CriLJ 327
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts14 May 1954Allowed
Debi and Others Vs Desa Ramji Lal
Punjab And Haryana At Chandigarh · AIR 1954 P&H 231
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(1)
High Courts11 May 1954Allowed
Parmodh Singh Vs Labh Singh Mehar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 49
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 10
High Courts11 May 1954Dismissed
Kaushal Kishore and Others Vs Ram Dev and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 193
Provincial Insolvency Act, 1920 — Section 6
High Courts05 May 1954Allowed
Narsingh Das Vs Firm Joint Hindu Family known as Gogan Ram Lachmi Narain through Kunj Lal and Others Firm Joint Hindu Family known as Gogan Ram Lachmi Narain through Kunj Lal and Others Vs Narsingh Das
Punjab And Haryana At Chandigarh · AIR 1955 P&H 31
Arbitration Act, 1940 — Section 21, 24Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts04 May 1954
Bhag Singh and Others Vs Kartara and Others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0001
Constitution of India, 1950 — Article 14, 19(1), 228, 31, 31(2)Punjab Pre-emption Act, 1913 — Section 13, 14, 15, 16, 24
High Courts03 May 1954
Krishen Kumar Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 151 : (1955) CriLJ 1101
Criminal Law (Amendment) Act, 1952 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 156, 537, 75Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts03 May 1954
S. Mihan Singh Vs The Sub-Divisional Canal Officer, Harigarh Tehsil and others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0002
Constitution of India, 1950 — Article 226