COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,579 of 4,611

High Courts02 Dec 1952

S. Swarn Singh, Liquidator Goswami Electric Co-operative Press Vs Tota Gir and Another

Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0001

Companies Act, 1956 — Section 179Insolvency Act, 1848 — Section 59Punjab Co-operative Societies Act, 1961 — Section 39, 42, 42(1), 42(5), 48(1)

High Courts28 Nov 1952Dismissed

Durga Das Vs Muni Lal and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 133

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 144

High Courts27 Nov 1952Dismissed

Barkat Rai Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · AIR 1954 P&H 117

Constitution of India, 1950 — Article 226

High Courts25 Nov 1952Dismissed

The State Vs Kangan Suba Gujjar

Punjab And Haryana At Chandigarh · AIR 1953 P&H 201

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325

High Courts20 Nov 1952

Nanak Chand Vs Durga Pershad Brinja and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 102

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(2)

High Courts19 Nov 1952

Gobind Ram Jamna Dass Vs Mst. Mewa

Punjab And Haryana At Chandigarh · AIR 1953 P&H 188

Specific Relief Act, 1963 — Section 9

High Courts17 Nov 1952

Kulwant Rai and Another Vs Shambhu Ram and Another

Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0014

Criminal Procedure Code, 1898 (CrPC) — Section 145Panchayat Act, 2000 — Section 34, 35, 37, 38Specific Relief Act, 1963 — Section 9

High Courts14 Nov 1952

Niranjan Mal Vs Asa Ram and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 51

Civil Procedure Code, 1882 — Section 306 , 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Article 166

High Courts12 Nov 1952Dismissed

Ram Singh and Others Vs Gainda Ram and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 163

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 47 , 47(1)Evidence Act, 1872 — Section 19

High Courts12 Nov 1952

Fateh Chand and Others Vs Moti Ram and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 105

Arbitration Act, 1940 — Section 31(4)

High Courts12 Nov 1952Allowed

S.P. Jaiswal Vs The State and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 149

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 172, 561APolice Act, 1861 — Section 4

High Courts11 Nov 1952

Ram Nath Vs Bashir-ud-Din

Punjab And Haryana At Chandigarh · AIR 1953 P&H 213

Evidence Act, 1872 — Section 101, 102, 103Penal Code, 1860 (IPC) — Section 379, 427

High Courts07 Nov 1952Dismissed

Tehoo Ram and Others Vs Dalip Singh and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 128

High Courts03 Nov 1952

COMMISSIONER OF Income Tax, DELHI Vs SHRI YODH RAJ BHALLA.

Punjab And Haryana At Chandigarh · (1953) 23 ITR 371

Income Tax Act, 1961 — Section 66(1)

High Courts31 Oct 1952Dismissed

Dr. Bishambar Nath Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 77

Constitution of India, 1950 — Article 13, 19(1), 226, 228, 245Criminal Procedure Code, 1898 (CrPC) — Section 435Punjab Excise Act, 1914 — Section 16, 17, 18, 24, 3(14)

High Courts28 Oct 1952Allowed

Swastika Scientific Engineering Co. of Ambala Cantt. Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · AIR 1953 P&H 129

Arbitration Act, 1940 — Section 30, 31, 31(4), 39Arbitration Rules, 1940 — Rule 5

High Courts21 Oct 1952Dismissed

Chuhar Singh Vs Hari Singh

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0015

Limitation Act, 1963 — Section 6

High Courts16 Oct 1952Dismissed

Basanta Mal Vs Behari Lal and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 118

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3), Order 9 Rule 13, 11Limitation Act, 1908 — Article 166

High Courts15 Oct 1952

The State Vs Gurbachan Singh

Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0012

Penal Code, 1860 (IPC) — Section 300, 302, 304(1)

High Courts14 Oct 1952Allowed

Sampuran Singh Vs The State

Punjab And Haryana At Chandigarh · AIR 1953 P&H 82

Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500