High Courts31 Jan 1953
The State Vs Kapur Singh
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0003
Punjab Excise Act, 1914 — Section 61, 69(A)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,697 of 4,734
High Courts30 Jan 1953
Balbir Singh Vs Mst. Balw Kaur
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0009
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488
High Courts30 Jan 1953
Gondi Mal Dashondi Mal Vs Asa Ram Radha Mal
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 476, 476BPenal Code, 1860 (IPC) — Section 193
High Courts30 Jan 1953
The State Vs Kapur Singh
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0004
Punjab Excise Act, 1914 — Section 6, 69(A)
High Courts27 Jan 1953
Ran Singh Vs Mukhtiara Singh
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts23 Jan 1953Dismissed
Ram Lal and others Vs Chetu and others
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0010
High Courts19 Jan 1953Dismissed
Zora Singh Vs State
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0008
Penal Code, 1860 (IPC) — Section 300, 302 , 34
High Courts15 Jan 1953
Suresh Kumar Vs State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 217
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 1Penal Code, 1860 (IPC) — Section 75
High Courts14 Jan 1953Allowed
Tirath Ram Vs Malwa Ram
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0007
High Courts05 Jan 1953Dismissed
Sohan Singh and another Vs The State
Punjab And Haryana At Chandigarh · (1953) 01 P&H CK 0001
Constitution of India, 1950 — Article 15, 19(1)(g), 22
High Courts30 Dec 1952Allowed
Union of India (UOI) Vs New India Constructors, Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 172
Arbitration Act, 1940 — Section 4, 8, 8(1), 8(3)
High Courts30 Dec 1952
Western Hosiery and General Mills Ltd., Delhi Vs Commissioner of Income Tax, Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 223 : (1953) 23 CompCas 365 : (1953) 24 ITR 191
Companies Act, 1913 — Section 87C
High Courts30 Dec 1952
Commissioner of Income Tax, Delhi Vs Delhi Flour Mills Co. Ltd., Delhi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 180 : (1953) 23 CompCas 47
Excess Profits Tax Act, 1940 — Section 4Income Tax Act, 1922 — Section 6
High Courts30 Dec 1952
COMMISSIONER OF Income Tax, DELHI Vs DELHI FLOUR MILLS CO. LTD.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 167
Income Tax Act, 1922 — Section 33
High Courts24 Dec 1952Dismissed
Janeshwar Lal Vs Bishamber Nath
Punjab And Haryana At Chandigarh · AIR 1953 P&H 197
East Punjab Urban Rent Restriction Act, 1949 — Section 8
High Courts17 Dec 1952Dismissed
Lal Singh Sukha Singh and Others Vs Roor Singh Bela Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 202
Evidence Act, 1872 — Section 13
High Courts16 Dec 1952
Kanwar Moti Singh Vs Mst. Charjo
Punjab And Haryana At Chandigarh · AIR 1953 P&H 264
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Land Revenue Act, 1887 — Section 111, 158
High Courts15 Dec 1952Dismissed
Harnam Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1953 P&H 176
Constitution of India, 1950 — Article 226, 226(1)
High Courts15 Dec 1952Dismissed
Gurdial Singh Vs Harbans Singh land Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0013
High Courts11 Dec 1952Dismissed
Permshri Das Bhanna Mal and Others Vs Amritsar Improvement Trust and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 110
Constitution of India, 1950 — Article 14, 31Punjab Development of Damaged Areas Act, 1951 — Section 1, 11, 12, 13, 13(1)