High Courts23 Oct 1953Allowed
Nitya Nand Prem Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 89
Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1947 — Section 5(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,689 of 4,734
High Courts21 Oct 1953
Court of Wards Amb Estate Vs Tikka Chain Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 88Punjab Courts of Wards Act, 1903 — Section 48
High Courts12 Oct 1953
Nishan Singh Harnam Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1955 P&H 65 : (1955) CriLJ 609
Criminal Law (Amendment) Act, 1952 — Section 5(2), 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 193, 197, 409, 529Evidence Act, 1872 — Section 114
High Courts06 Oct 1953Dismissed
State Vs Lekh Raj Dhanna
Punjab And Haryana At Chandigarh · AIR 1954 P&H 204
Criminal Procedure Code, 1898 (CrPC) — Section 256, 263, 264
High Courts05 Oct 1953Dismissed
P. Dass Vs Mrs. Nischinta Das and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 93
Divorce Act, 1869 — Section 17
High Courts01 Oct 1953Allowed
Mohindra Supply Co., Kashmere Gate, Delhi Vs Governor General in Council
Punjab And Haryana At Chandigarh · AIR 1954 P&H 211
Arbitration Act, 1940 — Section 35, 39Civil Procedure Code, 1882 — Section 588, 589Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 106
High Courts01 Oct 1953Dismissed
W. Saldanna, the Collector of Central Excise, Delhi Vs S. Amarjit Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 73
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts01 Oct 1953Allowed
Ladli Parshad and Another Vs Karnal Distillery Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 94 : (1954) 24 CompCas 77
Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1913 — Section 166High Courts (Punjab) Order, 1947 — Article 13
High Courts28 Sept 1953Dismissed
Bharat Nidhi Ltd., Delhi Vs Shadi Lal
Punjab And Haryana At Chandigarh · (1954) 56 PLR 12
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts24 Sept 1953Allowed
Firm Jagan Nath Ram Sarup and Another Vs Firm Amin Chand Pearey Lal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 88
Displaced Persons (Debts Adjustment) Act, 1951 — Section 15
High Courts23 Sept 1953
Bagga Singh Vs Dist. Magistrate
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0001
Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226
High Courts21 Sept 1953Allowed
Chand Singh Vs The State
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0011
Arms Act, 1959 — Section 19, 27, 29
High Courts17 Sept 1953Allowed
Raja Ram Vs Sham Lal and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 208
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts17 Sept 1953Allowed
Bakhshi Ram Baisakhi Ram Vs Dewat Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 116
Transfer of Property Act, 1882 — Section 122, 54, 8
High Courts16 Sept 1953Allowed
Risaldar Ram Singh Vs Labh Singh and Others
Punjab And Haryana At Chandigarh · (1953) 09 P&H CK 0010
High Courts15 Sept 1953Dismissed
Sajan Singh Naghia and Others Vs Phuman Singh Bir Singh and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 115
Transfer of Property Act, 1882 — Section 118, 54, 8
High Courts10 Sept 1953Dismissed
Mst. Charan Kaur Vs Hari Singh and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 124
Limitation Act, 1908 — Article 142 , 144
High Courts10 Sept 1953
Mohd. Saddiq Barry Vs Mohd. Ashfaq and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 87
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Sept 1953
Walaiti Ram Vs Govind Ram and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 45
Court Fees Act, 1870 — Article 11, 13Specific Relief Act, 1877 — Section 9
High Courts27 Aug 1953
Aminchand Vs Jugal Kishore and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 85
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1