High Courts27 Aug 1957Dismissed
Ram Krishna Dalmia Vs State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 172 : (1958) CriLJ 683
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(1), 173, 207A, 208
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,661 of 4,734
High Courts26 Aug 1957Dismissed
Tej Ram Jag Ram Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 478
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3
High Courts22 Aug 1957Dismissed
Kapoor Chand Vs Shankar Lal and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 464
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts20 Aug 1957Allowed
The Punjab and Sind Bank Ltd. Vs Rameshwar Dayal and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 14 : (1958) 2 LLJ 107
Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Aug 1957
Jawahar Singh Sobha Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 38
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Aug 1957
Pakhar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 294 : (1958) CriLJ 1084
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27, 73
High Courts12 Aug 1957Dismissed
Rao Harnarain Singh Sheoji Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 123 : (1958) CriLJ 563
Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(1)Penal Code, 1860 (IPC) — Section 375
High Courts12 Aug 1957Dismissed
State of Patiala and E.P. State Union, Patiala Vs Mohinder Singh Natha Singh
Punjab And Haryana At Chandigarh · AIR 1958 P&H 325
Constitution of India, 1950 — Article 226
High Courts09 Aug 1957
In Re: Patiala Starch and Chemical Works Ltd., Rajpura
Punjab And Haryana At Chandigarh · AIR 1958 P&H 30
Companies Act, 1956 — Section 391, 394
High Courts08 Aug 1957
Joti Parshad Vs Superintendent of Police and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 327
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts06 Aug 1957
Palace Cinema Vs Rameshwar Dayal
Punjab And Haryana At Chandigarh · (1958) 2 LLJ 239
Constitution of India, 1950 — Article 226
High Courts06 Aug 1957
Kartara alias Kartar Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 323 : (1958) CriLJ 1097
Penal Code, 1860 (IPC) — Section 366
High Courts04 Jul 1957Allowed
Fatah Gugan and Others Vs Sardara and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 333
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Punjab Tenancy Act, 1887 — Section 59
High Courts01 Jul 1957
Chander Giani Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 183 : (1958) CriLJ 689
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Legal Practitioners Act, 1879 — Section 13Penal Code, 1860 (IPC) — Section 201
High Courts27 Jun 1957Allowed
Sri Ram and Others Vs The State and Others
Punjab And Haryana At Chandigarh · AIR 1958 P&H 47 : (1958) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(3), 145(4), 537
High Courts25 Jun 1957
A.L. Mehra Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 72 : (1958) CriLJ 413
Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(1), 337(2), 337(3), 497Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 120B
High Courts24 Jun 1957
Hazara Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1958 P&H 104 : (1958) CriLJ 555
Penal Code, 1860 (IPC) — Section 302, 84
High Courts19 Jun 1957Allowed
Faqir Chand Sultani Ram and Another Vs Bhana Ram Mansa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1957 P&H 303 : (1957) CriLJ 1450
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 May 1957Dismissed
Ganda Singh and Others Vs Ram Narain Singh
Punjab And Haryana At Chandigarh · AIR 1959 P&H 147
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 2, Order 8 Rule 2Limitation Act, 1908 — Article 142 , 144
High Courts23 May 1957
Pt. Ram Parkash Vs Smt. Savitri Devi
Punjab And Haryana At Chandigarh · AIR 1958 P&H 87
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2(4)