High Courts09 Mar 1954
Mool Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1956 P&H 226 : (1956) CriLJ 1348
Police Act, 1861 — Section 1, 23Public Gambling Act, 1867 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,686 of 4,734
High Courts02 Mar 1954
THE UNION OF INDIA Vs FIRM RALLA RAM RAJ KUMAR.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 602
Civil Procedure Code, 1908 (CPC) — Section 80, 96
High Courts23 Feb 1954Dismissed
Ghumand Singh Vs The State
Punjab And Haryana At Chandigarh · (1954) 02 P&H CK 0003
Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Feb 1954Dismissed
S. Mohan Singh Vs Patiala and East Punjab States Union
Punjab And Haryana At Chandigarh · (1954) 02 P&H CK 0001
Constitution of India, 1950 — Article 12, 132(1), 14, 154(1), 166Government of India Act, 1935 — Section 240(1), 49(1), 59(2)Railway Services (Safeguarding of National Security) Rules, 1949 — Rule 11, 33, 49, 55, 6
High Courts16 Feb 1954
Cox and Kings (Agents) Ltd. Vs Phoenix Oil Co. (India) Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 206
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Feb 1954
Devi Ram Deep Chand and Another Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 1290
Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165
High Courts14 Jan 1954Allowed
Sardar Sumparan Singh Vs New Bank of India Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1959 P&H 209
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Displaced Persons (Debts Adjustment) Act, 1951 — Section 12, 12(1), 12(2), 42
High Courts06 Jan 1954Dismissed
Tirath Singh Narain Singh Vs Bachitar Singh Mit Singh and Others
Punjab And Haryana At Chandigarh · (1954) 01 P&H CK 0005
Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 103, 105, 106, 107, 123
High Courts02 Jan 1954Allowed
United India Fire and General Insurance Co. Ltd. Vs Bhagat Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 171
Arbitration Act, 1940 — Section 17, 30, 33
High Courts02 Jan 1954Dismissed
Chaudhri Rambhaj Vs Punjab State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 154
Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 7
High Courts31 Dec 1953Allowed
Municipal Committee, Sonepat Vs Dharam Chand etc.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 32
High Courts24 Dec 1953Allowed
Hans Raj owner of the firm Ram Saran Dass Ram Dass, Amritsar Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 207
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 20 Rule 1, Order 9 Rule 7
High Courts24 Dec 1953
S. Baldev Singh Vs The Govt. of Patiala and East Punjab States Union and Others
Punjab And Haryana At Chandigarh · (1953) 12 P&H CK 0007
Constitution of India, 1950 — Article 166, 166(3), 22, 226, 22GCriminal Procedure Code, 1898 (CrPC) — Section 491Pepsu Civil Services (Classification, Control and Appeal) Rules, 1952 — Rule 11, 22, 24, 34, 35
High Courts20 Dec 1953Dismissed
Prabhu Singh and Others Vs Pyari
Punjab And Haryana At Chandigarh · AIR 1954 P&H 158
Land Acquisition Act, 1894 — Section 18, 31, 31(2), 32, 33
High Courts18 Dec 1953Dismissed
Gurbinder Singh and Others Vs Munshi Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 196
Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Section 24
High Courts14 Dec 1953Dismissed
A.S. Bhasin Vs Custodian, Evacuee Property, Punjab, Simla and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 165
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(5)Administration of Evacuee Property Act, 1950 — Section 12, 26, 8(5), 9Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Dec 1953Dismissed
Municipal Committee, Delhi Vs Janki Das Jagan Nath Janki Das Jagan Nath Vs Municipal Committee, Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 173
Punjab Municipal Act, 1911 — Section 195
High Courts14 Dec 1953
BADSHAN MOHAMMAD SARDAR MOHAMMAD Vs COMMISSIONER OF Income Tax, PUNJAB AND N. W. F. P.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 727
Income Tax Act, 1922 — Section 66(2)
High Courts11 Dec 1953Dismissed
Kalyan Singh Nand Kumar Jain Vs Director, Civil Supplies (General)
Punjab And Haryana At Chandigarh · AIR 1954 P&H 141
Constitution of India, 1950 — Article 226
High Courts10 Dec 1953Dismissed
The Punjab National Bank Ltd. Vs Kirpa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 176 : (1954) 24 CompCas 300