High Courts23 Mar 1955Dismissed
Bachan Singh Basant Singh Vs The State
Punjab And Haryana At Chandigarh · (1955) 03 P&H CK 0008
Penal Code, 1860 (IPC) — Section 149, 302, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,678 of 4,734
High Courts15 Mar 1955Dismissed
Sh. Viranwati Vs Gulab Singh
Punjab And Haryana At Chandigarh · AIR 1956 P&H 172
Displaced Persons (Debts Adjustment) Act, 1951 — Section 36Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 8
High Courts28 Feb 1955Allowed
Mehman Singh and another Vs Mst. Prem Kaur and others
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0003
Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 91, 92
High Courts18 Feb 1955Dismissed
Kehar Singh Khushal Singh Vs Asst. Commr., Rehabilitation (Dy. Custodian), Patiala and another
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0010
Administration of Evacuee Property Act, 1950 — Section 12, 26, 26(1), 27, 27(1)Constitution of India, 1950 — Article 226
High Courts17 Feb 1955
Sm. Nripjit Kaur Vs Sardar Satinder Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 190
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts16 Feb 1955
Nabh Raj Notan Dass Vs Sidhu Ram Mool Chand and Others
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0012
Court Fees Act, 1870 — Article 1, 11, 5Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 27, 3
High Courts15 Feb 1955Dismissed
S. Dalmer Singh Vs State of Pepsu
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0008
Constitution of India, 1950 — Article 123, 151, 154(1), 163, 163(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Feb 1955Allowed
Harkishan Dass Narshing Dass Chawla Vs Kirpal Shah
Punjab And Haryana At Chandigarh · AIR 1955 P&H 181
Limitation Act, 1908 — Article 182(2)
High Courts09 Feb 1955Dismissed
Amba Lal Umrao Singh Ji Vs L. Harish Chander and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 189
Contract Act, 1872 — Section 226, 230, 236, 55
High Courts09 Feb 1955Dismissed
Joginder Singh Waryam Singh Vs Director, Rural Rehabilitation, Pepsu, Patiala and others
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0001
Administration of Evacuee Property Act, 1950 — Section 27, 8(4)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 220, 225, 226, 32
High Courts08 Feb 1955
Bal Kishan Das Vs Jhanumal and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 253
Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 2(6), 5
High Courts07 Feb 1955Allowed
Pyarelal and Others Vs Municipal Committee, Ludhiana
Punjab And Haryana At Chandigarh · AIR 1955 P&H 185
Limitation Act, 1908 — Article 146AMunicipal Act, 1911 — Section 172 , 172(2)
High Courts07 Feb 1955Dismissed
Patiala Cement Co. Ltd., Surajpur Vs Commr. of Income Tax, Punjab and Pepsu
Punjab And Haryana At Chandigarh · (1955) 02 P&H CK 0004
Income Tax Act, 1961 — Section 66ALimitation Act, 1963 — Article 179
High Courts04 Feb 1955Dismissed
Smt. Rattan Devi Vs Jagadhar Mal and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 46
Transfer of Property Act, 1882 — Section 53
High Courts13 Jan 1955Dismissed
Dalmia Jain Airways Ltd. Vs The Registrar, Joint Stock Companies, Delhi State and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 23, 151Companies Act, 1956 — Section 153 , 153AGovernment of India Act, 1935 — Section 59
High Courts11 Jan 1955Dismissed
In Re: Om Parkash Karam Chand
Punjab And Haryana At Chandigarh · AIR 1956 P&H 4
Trade Marks Act, 1940 — Section 24, 46, 47, 6, 6(2)
High Courts27 Dec 1954Allowed
Ram Gopal Dula Singh Vs Sardar Gurbux Singh Jiwan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 215
Specific Relief Act, 1877 — Section 18Transfer of Property Act, 1882 — Section 1, 6
High Courts23 Dec 1954Dismissed
Nitmochinder Singh Gurdial Singh Vs State of Patiala and East Punjab States Union
Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0003
Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)Government of India Act, 1935 — Section 240, 240(3)
High Courts20 Dec 1954
Madhi Ram Bansi Lal Vs Divisional Forest Officer, Nabha and others
Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0009
Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240(3)
High Courts17 Dec 1954
Sant Ram and another Vs Nand Lall
Punjab And Haryana At Chandigarh · (1954) 12 P&H CK 0001
Contract Act, 1872 — Section 74Court Fees Act, 1870 — Section 16Evidence Act, 1872 — Section 92