High Courts11 Dec 1952Dismissed
Kunj Lal and Others Vs Bhagwan Das Jugal Kishore
Punjab And Haryana At Chandigarh · AIR 1953 P&H 220
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Limitation Act, 1908 — Article 144
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,698 of 4,734
High Courts11 Dec 1952Allowed
Bawa Sunder Singh Vs Hans Raj Sial and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 231
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts10 Dec 1952
Sadhu Singh and Others Vs The Financial Commissioner Relief and Rehabilitation (Custodian) Punjab, Simla and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 241
Administration of Evacuee Property Act, 1950 — Section 12, 16, 4, 40, 52Constitution of India, 1950 — Article 254(1)East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 2
High Courts09 Dec 1952Allowed
The State Vs Lehna Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 101
Evidence Act, 1872 — Section 27
High Courts09 Dec 1952
Bakhshish Singh Vs Inder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 115Evidence Act, 1872 — Section 106Limitation Act, 1963 — Article 142, 144
High Courts06 Dec 1952
ASSOCIATED HOTELS OF INDIA LIMITED Vs COMMISSIONER OF Income Tax DELHI.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 134
Income Tax Act, 1961 — Section 66(1)
High Courts06 Dec 1952Dismissed
Delhi Cloth and General Mills and Co. Ltd. Vs Harnam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 129
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts05 Dec 1952
Amar Singh Dewa Singh and Another Vs Mangu Mall Bhagta Mall and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0025
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts05 Dec 1952
Amar Dass and Another Vs Govt. of Patiala and East Punjab States Union and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 59
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 19, 19(1), 220, 223Delhi Premises (Requisition and Eviction) Act, 1947 — Section 3(3)
High Courts04 Dec 1952
Chunni Lal and Another Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0004
High Courts03 Dec 1952Allowed
Durga Dass and Others Vs Mt. Rodi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 103
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Dec 1952
Kundan Lal Vs Sant Ram
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts02 Dec 1952Allowed
Maghar Singh and Others Vs Phuman Singh and Others
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0023
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Dec 1952
S. Swarn Singh, Liquidator Goswami Electric Co-operative Press Vs Tota Gir and Another
Punjab And Haryana At Chandigarh · (1952) 12 P&H CK 0001
Companies Act, 1956 — Section 179Insolvency Act, 1848 — Section 59Punjab Co-operative Societies Act, 1961 — Section 39, 42, 42(1), 42(5), 48(1)
High Courts01 Dec 1952
Gurdial Singh Vs Harbans Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 65
Constitution of India, 1950 — Article 214General Clauses Act, 1897 — Section 2, 3Provinces and States (Absorption of Enclaves) Order, 1950 — Section 3, 4, 5, 8
High Courts28 Nov 1952Dismissed
Durga Das Vs Muni Lal and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 133
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 144
High Courts27 Nov 1952Dismissed
Barkat Rai Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 117
Constitution of India, 1950 — Article 226
High Courts25 Nov 1952Dismissed
The State Vs Kangan Suba Gujjar
Punjab And Haryana At Chandigarh · AIR 1953 P&H 201
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325
High Courts20 Nov 1952
Inder Singh Vs The State of Pepsu
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts20 Nov 1952
Nanak Chand Vs Durga Pershad Brinja and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 102
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(2)