High Courts08 Apr 1953
Sohan Singh Pritam Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 261
Penal Code, 1860 (IPC) — Section 300, 304
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,576 of 4,611
High Courts07 Apr 1953Allowed
Gogan Ram Lachmi Narain Vs Narsang Dass and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 216
Arbitration Act, 1940 — Section 14, 17, 21
High Courts06 Apr 1953Allowed
Amar Chand Vs Dogar Mal
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0006
Limitation Act, 1963 — Article 144Punjab Custom (Limitation) Act, 1920 — Section 1, 9
High Courts31 Mar 1953
Dalip Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 241
Penal Code, 1860 (IPC) — Section 300, 304
High Courts30 Mar 1953Dismissed
The State Vs Bihari Lal Pahu Lal
Punjab And Haryana At Chandigarh · AIR 1953 P&H 218
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 6
High Courts30 Mar 1953Dismissed
Kharaiti Ram Parshotam Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 255
Penal Code, 1860 (IPC) — Section 300
High Courts26 Mar 1953
Mst. Ishro Vs Om Prakash
Punjab And Haryana At Chandigarh · AIR 1953 P&H 201
Defence of India Rules, 1962 — Rule 81Punjab Laws Act, 1872 — Section 5
High Courts24 Mar 1953Dismissed
Amar Chand and Another Vs Mayya Mall and Others
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227
High Courts20 Mar 1953
Partap Krishna Vs Sterling General Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1953 P&H 226
Civil Procedure Code, 1908 (CPC) — Section 10, 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 18, 3
High Courts20 Mar 1953Dismissed
Custodian of Evacuees Property, Punjab and Others Vs Firm Bihari Lal Parkash Chand and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 221
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Mar 1953
Mt. Bhagwan Kaur Vs The State
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0017
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts13 Mar 1953
In Re: Jai Kishan
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0015
Constitution of India, 1950 — Article 133Limitation Act, 1963 — Article 14
High Courts13 Mar 1953
In re Jai Kishan
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0003
Constitution of India, 1950 — Article 133
High Courts10 Mar 1953Dismissed
Kewal Krishan Vs The State of Patiala and East Punjab States Union
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 205, 240A, 324, 326, 342Penal Code, 1860 (IPC) — Section 307
High Courts10 Mar 1953Dismissed
Afgan Commercial Co. (India) Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 225
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 4Sea Customs Act, 1878 — Section 30, 33
High Courts02 Mar 1953
Pritam Singh and Another Vs Tilok Singh and Others
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0009
Evidence Act, 1872 — Section 3, 32(5), 90
High Courts02 Mar 1953Dismissed
Mst. Jangir Kaur Sunder Singh and Another Vs Bant Singh Kahn Singh and Others
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 41 Rule 12, Order 41 Rule 17, Order 43 Rule 1, Order 47 Rule 1
High Courts25 Feb 1953Allowed
Jagar Singh Vs The State
Punjab And Haryana At Chandigarh · (1953) 02 P&H CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 288, 374Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 326
High Courts25 Feb 1953
Parmatma Dev Vs Chanan Dev
Punjab And Haryana At Chandigarh · (1953) 02 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 151, 59
High Courts24 Feb 1953Dismissed
Vidya Parkash and Another Vs The State
Punjab And Haryana At Chandigarh · (1953) 02 P&H CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 30Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 366, 376, 392, 397