COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,566 of 4,611

High Courts28 Apr 1954

Than Singh and Others Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · AIR 1955 P&H 55 : (1954) 56 PLR 463

Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 23(2)Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 3, 7, 7(1)

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High Courts27 Apr 1954Dismissed

Sham Lal Om Prakash Vs State of Patiala and East Punjab States Union and another

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0019

Constitution of India, 1950 — Article 226, 372

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High Courts23 Apr 1954Dismissed

Gurcharan Singh Jodh Singh Vs Chairman Delhi Improvement Trust, New Delhi

Punjab And Haryana At Chandigarh · AIR 1955 P&H 34

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Government Premises (Eviction) Act, 1950 — Section 3

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High Courts23 Apr 1954Allowed

Custodian of Evacuee Property, Punjab, Jullundur Vs Kidar Nath, Advocate, Rohtak, etc.

Punjab And Haryana At Chandigarh · AIR 1955 P&H 108

Administration of Evacuee Property Act, 1950 — Section 17, 8(2)Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Evacuees (Administration of Property) Act, 1947 — Section 2, 6

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High Courts22 Apr 1954Dismissed

Inder Sain Vs Piare Lal Piare Lal Vs Inder Sain

Punjab And Haryana At Chandigarh · AIR 1955 P&H 143

Contract Act, 1872 — Section 213

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High Courts21 Apr 1954

Ammar Ahmed Khan and Another Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Ammar Ahmed Khan and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 37

Evidence Act, 1872 — Section 35Transfer of Property Act, 1882 — Section 105

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High Courts21 Apr 1954Allowed

Duni Chand Ram Dass, Decree-Holder Vs Ibrahim and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 240

Administration of Evacuee Property Act, 1950 — Section 17, 46, 8East Punjab Evacuees (Administration of Property) Act, 1947 — Section 2

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High Courts08 Apr 1954Allowed

Lal Singh Dhansingh and Others Vs The State

Punjab And Haryana At Chandigarh · AIR 1954 P&H 232

Penal Code, 1860 (IPC) — Section 141, 99

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High Courts06 Apr 1954Dismissed

Joginder Singh Waryam Singh and Another Vs Director Rural Rehabilitation Pepsu and Others

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0015

Constitution of India, 1950 — Article 220, 225, 226, 226(1), 32

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High Courts06 Apr 1954

Jug Lal Vs Karm Singh and Others

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0013

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 12(2)

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High Courts05 Apr 1954

Banta Singh Bhagwan Singh Vs Shama Jaimal

Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0005

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts05 Apr 1954

Shiv Ram Dass Udasin Vs The Punjab State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 28 : (1955) CriLJ 337

Criminal Procedure Code, 1898 (CrPC) — Section 99APenal Code, 1860 (IPC) — Section 295A

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High Courts02 Apr 1954

All India Anglo Indian Association Vs R.A. Massey

Punjab And Haryana At Chandigarh · AIR 1956 P&H 210

Companies Act, 1913 — Section 248, 248(2)Companies Act, 1956 — Section 609(2)Criminal Procedure Code, 1898 (CrPC) — Section 5(2)

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High Courts02 Apr 1954Allowed

Rattan Lal and Another Vs The State

Punjab And Haryana At Chandigarh · AIR 1955 P&H 110 : (1955) CriLJ 737

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 133, 3, 30

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High Courts01 Apr 1954

Pritam Singh and Another Vs The State

Punjab And Haryana At Chandigarh · (1954) CriLJ 1503

Penal Code, 1860 (IPC) — Section 108, 116

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High Courts01 Apr 1954Dismissed

S. Niranjan Singh Vs Jagjit Singh and Another

Punjab And Haryana At Chandigarh · AIR 1955 P&H 128

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts01 Apr 1954Allowed

Sheo Parshad and Another Vs Suraj Mal, etc.

Punjab And Haryana At Chandigarh · AIR 1955 P&H 104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Court Fees Act, 1870 — Article 17, 7

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High Courts31 Mar 1954

Union of India (UOI) Vs D.S. Bajaj

Punjab And Haryana At Chandigarh · AIR 1955 P&H 122

Specific Relief Act, 1877 — Section 55, 56

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High Courts31 Mar 1954

Santokh Singh Vs Bhai Siri Ram and Others

Punjab And Haryana At Chandigarh · AIR 1955 P&H 47

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115, 151

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High Courts31 Mar 1954Allowed

Moti Mahal Theatres Ltd. Vs Seth Babu Lal Chokhani

Punjab And Haryana At Chandigarh · AIR 1955 P&H 109

Arbitration Act, 1940 — Section 14, 33, 41

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