High Courts05 Apr 1954
Banta Singh Bhagwan Singh Vs Shama Jaimal
Punjab And Haryana At Chandigarh · (1954) 04 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151, 152
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,685 of 4,734
High Courts05 Apr 1954
Shiv Ram Dass Udasin Vs The Punjab State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 28 : (1955) CriLJ 337
Criminal Procedure Code, 1898 (CrPC) — Section 99APenal Code, 1860 (IPC) — Section 295A
High Courts02 Apr 1954
All India Anglo Indian Association Vs R.A. Massey
Punjab And Haryana At Chandigarh · AIR 1956 P&H 210
Companies Act, 1913 — Section 248, 248(2)Companies Act, 1956 — Section 609(2)Criminal Procedure Code, 1898 (CrPC) — Section 5(2)
High Courts02 Apr 1954Allowed
Rattan Lal and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 110 : (1955) CriLJ 737
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 133, 3, 30
High Courts01 Apr 1954
Pritam Singh and Another Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 1503
Penal Code, 1860 (IPC) — Section 108, 116
High Courts01 Apr 1954Dismissed
S. Niranjan Singh Vs Jagjit Singh and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 128
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts01 Apr 1954Allowed
Sheo Parshad and Another Vs Suraj Mal, etc.
Punjab And Haryana At Chandigarh · AIR 1955 P&H 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Court Fees Act, 1870 — Article 17, 7
High Courts31 Mar 1954
Union of India (UOI) Vs D.S. Bajaj
Punjab And Haryana At Chandigarh · AIR 1955 P&H 122
Specific Relief Act, 1877 — Section 55, 56
High Courts31 Mar 1954
Santokh Singh Vs Bhai Siri Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 47
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115, 151
High Courts31 Mar 1954Allowed
Moti Mahal Theatres Ltd. Vs Seth Babu Lal Chokhani
Punjab And Haryana At Chandigarh · AIR 1955 P&H 109
Arbitration Act, 1940 — Section 14, 33, 41
High Courts30 Mar 1954Dismissed
Bhagat Singh Hira Singh and Others Vs The State of Patiala and Others
Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0015
Constitution of India, 1950 — Article 19(1), 226, 31(2), 31(3), 356Land Acquisition Act, 1894 — Section 4Patiala Land Acquisition Act, 1995 — Section 17, 17(1), 18(1), 2, 2(1)
High Courts29 Mar 1954Dismissed
Surrendara Transport and Engineering Co. Ltd., Kalka and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1954 P&H 264
Constitution of India, 1950 — Article 226, 23, 245, 246(3)Punjab Passengers and Goods Taxation Act, 1952 — Section 3(3), 4
High Courts25 Mar 1954Allowed
Central Bank of India Ltd. Vs Ram Sarup Khanna and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 78
Contract Act, 1872 — Section 237Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 82
High Courts24 Mar 1954
Pandit Bros. Vs Commr. of Income Tax
Punjab And Haryana At Chandigarh · AIR 1955 P&H 42 : (1954) 26 ITR 159
Income Tax Act, 1922 — Section 13
High Courts24 Mar 1954Dismissed
Dalmia Jain Airways Ltd. Vs Miss Saroj Rani and Another
Punjab And Haryana At Chandigarh · AIR 1956 P&H 41
Companies Act, 1913 — Section 101
High Courts24 Mar 1954Allowed
Mst. Bhagan Vs State of Pepsu
Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0003
Evidence Act, 1872 — Section 24, 27
High Courts18 Mar 1954Allowed
Sadhu Ram Hardwari Lal Vs Principal, Rajindra College and Another
Punjab And Haryana At Chandigarh · (1954) 03 P&H CK 0014
Constitution of India, 1950 — Article 226
High Courts17 Mar 1954Allowed
M.S. Chemical Industries Ltd., etc. Vs The Hindustan Commercial Bank Ltd.
Punjab And Haryana At Chandigarh · AIR 1956 P&H 214
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Court Fees Act, 1870 — Article 1, 7
High Courts12 Mar 1954Dismissed
G.S. Joshi Vs Sub Chander Jain and Another
Punjab And Haryana At Chandigarh · AIR 1957 P&H 76
Constitution of India, 1950 — Article 226
High Courts12 Mar 1954Allowed
Panna Lal Vs State of Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 251
Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 3(1), 4, 7