High Courts23 Apr 1953Allowed
Sher Singh Kahan Singh and Another Vs S. Ajmer Singh and Others
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0010
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,695 of 4,734
High Courts23 Apr 1953Dismissed
Paras Ram Nikoo Ram Vs Nigah Bux Shadi Ram
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0008
Constitution of India, 1950 — Article 227
High Courts16 Apr 1953Allowed
Ujagar Singh Ganda Singh Vs State
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0001
Penal Code, 1860 (IPC) — Section 302, 84
High Courts10 Apr 1953Allowed
Sulakhan Singh Mool Chand and Others Vs The Central Bank of India Ltd.
Punjab And Haryana At Chandigarh · AIR 1954 P&H 66
Displaced Persons (Debts Adjustment) Act, 1951 — Section 17
High Courts09 Apr 1953Dismissed
Joti Ram Prema Ram and Another Vs Crown and Others
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0004
Evidence Act, 1872 — Section 114
High Courts08 Apr 1953
State Vs Sajjan Singh
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0019
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497, 498, 499, 500Penal Code, 1860 (IPC) — Section 332, 342, 392Prevention of Corruption Act, 1988 — Section 25(2)
High Courts08 Apr 1953
Sohan Singh Pritam Singh Vs State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 261
Penal Code, 1860 (IPC) — Section 300, 304
High Courts07 Apr 1953Allowed
Gogan Ram Lachmi Narain Vs Narsang Dass and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 216
Arbitration Act, 1940 — Section 14, 17, 21
High Courts06 Apr 1953Allowed
Amar Chand Vs Dogar Mal
Punjab And Haryana At Chandigarh · (1953) 04 P&H CK 0006
Limitation Act, 1963 — Article 144Punjab Custom (Limitation) Act, 1920 — Section 1, 9
High Courts31 Mar 1953
Dalip Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 241
Penal Code, 1860 (IPC) — Section 300, 304
High Courts30 Mar 1953Dismissed
The State Vs Bihari Lal Pahu Lal
Punjab And Haryana At Chandigarh · AIR 1953 P&H 218
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 6
High Courts30 Mar 1953Dismissed
Kharaiti Ram Parshotam Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 255
Penal Code, 1860 (IPC) — Section 300
High Courts26 Mar 1953
Mst. Ishro Vs Om Prakash
Punjab And Haryana At Chandigarh · AIR 1953 P&H 201
Defence of India Rules, 1962 — Rule 81Punjab Laws Act, 1872 — Section 5
High Courts24 Mar 1953Dismissed
Amar Chand and Another Vs Mayya Mall and Others
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227
High Courts20 Mar 1953Allowed
Co-operative Bank, Harsana Kalan Vs Ram Sarup Ravi Datt
Punjab And Haryana At Chandigarh · AIR 1953 P&H 267
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts20 Mar 1953
Partap Krishna Vs Sterling General Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1953 P&H 226
Civil Procedure Code, 1908 (CPC) — Section 10, 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 18, 3
High Courts20 Mar 1953Dismissed
Custodian of Evacuees Property, Punjab and Others Vs Firm Bihari Lal Parkash Chand and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 221
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Mar 1953
In re: Jai Kishan
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0018
Penal Code, 1860 (IPC) — Section 420, 75
High Courts13 Mar 1953
Mt. Bhagwan Kaur Vs The State
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0017
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts13 Mar 1953
In Re: Jai Kishan
Punjab And Haryana At Chandigarh · (1953) 03 P&H CK 0015
Constitution of India, 1950 — Article 133Limitation Act, 1963 — Article 14