High Courts12 Aug 1954Allowed
Amarnath Radha Ram and Others Vs Sm. Malan
Punjab And Haryana At Chandigarh · AIR 1954 P&H 259
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 1, Order 43 Rule 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,682 of 4,734
High Courts11 Aug 1954Dismissed
Muzaffar Ali Khan and Another Vs L. Jawanda Mal Lala Ditmal and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 93
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts05 Aug 1954Allowed
The State Vs Onkar Singh Makhan Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 285
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts05 Aug 1954
Mst. Rehmat Vs Officer, Incharge Muslim Recovered Women's Camp, Muslim High School Building, Patiala and another
Punjab And Haryana At Chandigarh · (1954) 08 P&H CK 0003
Constitution of India, 1950 — Article 226
High Courts04 Aug 1954Dismissed
Hira Singh Harnam Singh and Another Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 103 : (1955) CriLJ 733
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 15
High Courts04 Aug 1954Allowed
Rattan Chand Biroo Ram Vs L. Kharaiti Ram Nand Lal L. Kharaiti Ram Nand Lal Vs Rattan Chand Biroo Ram
Punjab And Haryana At Chandigarh · AIR 1955 P&H 88
Limitation Act, 1963 — Section 20Stamp Act, 1899 — Section 19, 3
High Courts03 Aug 1954
Mst. Tejo Vs Chhape Ram and Others
Punjab And Haryana At Chandigarh · AIR 1956 P&H 45
Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28, 32, 8
High Courts28 Jul 1954Dismissed
Pyara Singh Mulla Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1955 P&H 3
Constitution of India, 1950 — Article 14, 226, 227, 311Government of India Act, 1935 — Section 240(3)Public Servants (Inquiries) Act, 1850 — Section 2
High Courts26 Jul 1954
Tapton Tea Company Vs The Liptons Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 270
Trade Marks Act, 1940 — Section 76(1)
High Courts22 Jul 1954Dismissed
W.M. Elley Vs State of Patiala and others
Punjab And Haryana At Chandigarh · (1954) 07 P&H CK 0002
Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240
High Courts21 Jul 1954Dismissed
Narain Singh Vs Teja Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 96
Transfer of Property Act, 1882 — Section 60
High Courts21 Jul 1954Dismissed
Devi Sahai and others Vs Nanar and others
Punjab And Haryana At Chandigarh · (1954) 07 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Section 103, 11Transfer of Property Act, 1882 — Section 60
High Courts20 Jul 1954Allowed
S. Raghbir Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 261
Constitution of India, 1950 — Article 14, 19, 19(1), 31Evacuee Interest (Separation) Act, 1951 — Section 9
High Courts15 Jul 1954Allowed
Punjab State Vs Suledear Wazir Chand Chopra Suledear Wazir Chand Chopra Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 40
Constitution of India, 1950 — Article 310
High Courts13 Jul 1954Allowed
Prem Prakash Dixit Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 255
Constitution of India, 1950 — Article 311East Punjab Local Authorities (Restriction of Functions) Act, 1947 — Section 4
High Courts08 Jul 1954Allowed
Dharam Pal Vs The Jagadhri Thatera Co-operative Society
Punjab And Haryana At Chandigarh · AIR 1954 P&H 268
High Courts07 Jul 1954Dismissed
Des Raj Vs Ram Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 92
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 13, 14Punjab Restitution of Mortgaged Lands Act, 1938 — Section 12, 2, 4
High Courts02 Jul 1954Dismissed
S. Gursaran Singh and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 161
Constitution of India, 1950 — Article 14, 226, 31(2)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 15, 15(1), 19, 19(1)Land Acquisition Act, 1894 — Section 23(1)
High Courts02 Jul 1954Dismissed
Union of India (UOI) Vs Firm Ralia Ram Raj Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 271
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 89, Order 21 Rule 91, 9Income Tax Act, 1922 — Section 46(2)Punjab Land Revenue Act, 1887 — Section 158(2), 78
High Courts02 Jul 1954
Sathir Singh and Others Vs Rajbir Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 274
Guardians and Wards Act, 1890 — Section 3