High Courts19 Nov 1952
Gobind Ram Jamna Dass Vs Mst. Mewa
Punjab And Haryana At Chandigarh · AIR 1953 P&H 188
Specific Relief Act, 1963 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,699 of 4,734
High Courts17 Nov 1952
Kulwant Rai and Another Vs Shambhu Ram and Another
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 145Panchayat Act, 2000 — Section 34, 35, 37, 38Specific Relief Act, 1963 — Section 9
High Courts14 Nov 1952
Niranjan Mal Vs Asa Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 51
Civil Procedure Code, 1882 — Section 306 , 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Article 166
High Courts14 Nov 1952
Nanak Singh and Others Vs Director Rural Rehabilitation, Govt. of Pepsu, Patiala and Another
Punjab And Haryana At Chandigarh · (1952) 11 P&H CK 0012
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(4), 7RAdministration of Evacuee Property Act, 1950 — Section 12, 2, 26, 26(1), 26(2)Constitution of India, 1950 — Article 226
High Courts12 Nov 1952Dismissed
Ram Singh and Others Vs Gainda Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 163
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 47 , 47(1)Evidence Act, 1872 — Section 19
High Courts12 Nov 1952
Fateh Chand and Others Vs Moti Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 105
Arbitration Act, 1940 — Section 31(4)
High Courts12 Nov 1952Allowed
S.P. Jaiswal Vs The State and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 149
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 172, 561APolice Act, 1861 — Section 4
High Courts11 Nov 1952
Ram Nath Vs Bashir-ud-Din
Punjab And Haryana At Chandigarh · AIR 1953 P&H 213
Evidence Act, 1872 — Section 101, 102, 103Penal Code, 1860 (IPC) — Section 379, 427
High Courts07 Nov 1952Dismissed
Tehoo Ram and Others Vs Dalip Singh and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 128
High Courts03 Nov 1952
COMMISSIONER OF Income Tax, DELHI Vs SHRI YODH RAJ BHALLA.
Punjab And Haryana At Chandigarh · (1953) 23 ITR 371
Income Tax Act, 1961 — Section 66(1)
High Courts31 Oct 1952Dismissed
Dr. Bishambar Nath Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 77
Constitution of India, 1950 — Article 13, 19(1), 226, 228, 245Criminal Procedure Code, 1898 (CrPC) — Section 435Punjab Excise Act, 1914 — Section 16, 17, 18, 24, 3(14)
High Courts30 Oct 1952Allowed
The Municipal Committee, Amritsar Vs Amar Dass
Punjab And Haryana At Chandigarh · AIR 1953 P&H 99
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 62, 96
High Courts28 Oct 1952Allowed
Swastika Scientific Engineering Co. of Ambala Cantt. Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 129
Arbitration Act, 1940 — Section 30, 31, 31(4), 39Arbitration Rules, 1940 — Rule 5
High Courts21 Oct 1952Dismissed
Chuhar Singh Vs Hari Singh
Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0015
Limitation Act, 1963 — Section 6
High Courts16 Oct 1952Dismissed
Basanta Mal Vs Behari Lal and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3), Order 9 Rule 13, 11Limitation Act, 1908 — Article 166
High Courts15 Oct 1952
The State Vs Gurbachan Singh
Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0012
Penal Code, 1860 (IPC) — Section 300, 302, 304(1)
High Courts14 Oct 1952Allowed
Sampuran Singh Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 82
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Oct 1952Dismissed
Ajaib Singh and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 222
Criminal Procedure Code, 1898 (CrPC) — Section 439, 523, 523(2), 524, 524(2)
High Courts13 Oct 1952
Baini Parshad Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 212
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts13 Oct 1952
In Re: Patiala Banaspati and Allied Products Co. Ltd.
Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0003
Part B States (Laws) Act, 1951 — Section 6