High Courts09 Oct 1952Dismissed
Ghasi Ram Vs Gurbachan Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 107
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,700 of 4,734
High Courts09 Oct 1952Allowed
Dwarka Das L. Shambhu Nath and Others Vs Rangi Lal Munna Lal and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 289
Transfer of Property Act, 1882 — Section 41
High Courts08 Oct 1952Allowed
Vaishnu Dass and Others Vs Thakar Dass
Punjab And Haryana At Chandigarh · AIR 1953 P&H 116
Usurious Loans Act, 1918 — Section 2(3), 3, 3(1), 3(3)
High Courts07 Oct 1952
The State Vs Munni Lal and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 204
Essential Supplies (Temporary Powers) Act, 1946 — Section 7Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 40
High Courts01 Oct 1952
Gurcharan Singh Vs Har Gopal Singh
Punjab And Haryana At Chandigarh · (1952) 10 P&H CK 0001
High Courts30 Sept 1952Dismissed
Dwarka Das Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 120
Civil Procedure Code, 1908 (CPC) — Section 11, 80
High Courts29 Sept 1952
Mohan Lal and Another Vs Shri Ram and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 30
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 181
High Courts19 Sept 1952Dismissed
Jiwana Mal Vs Khushi Ram
Punjab And Haryana At Chandigarh · (1952) 09 P&H CK 0012
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 38East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts18 Sept 1952Dismissed
Puran Mal Ganga Ram, Firm Vs The Central Bank of India Ltd.
Punjab And Haryana At Chandigarh · AIR 1953 P&H 235
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Companies Act, 1913 — Section 171Partnership Act, 1932 — Section 4, 5, 69
High Courts17 Sept 1952
Dr. Mukand Lal Vs The Municipal Committee, Simla
Punjab And Haryana At Chandigarh · AIR 1953 P&H 88
Constitution of India, 1950 — Article 226, 311Punjab Civil Services Rules — Rule 14.10, 14.13, 3, 4Punjab Municipal Act, 1911 — Section 240, 31(1), 39, 45(1)
High Courts15 Sept 1952
Naubat Rai Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 137
Constitution of India, 1950 — Article 226, 300, 311(2), 320(3)Specific Relief Act, 1877 — Section 45, 46
High Courts15 Sept 1952Dismissed
The Lord Krishna Sugar Mills Ltd., Saharanpur Vs Income Tax Officer, Ambala and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 113 : (1952) 22 ITR 410
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 27, 45
High Courts15 Sept 1952
In Re: Lala Lachhman Das Nayar (H.U.F.) and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 55
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 26A, 34, 45, 46
High Courts15 Sept 1952
LALA LACHHMAN DASS NAYAR and OTHERS Vs RE.
Punjab And Haryana At Chandigarh · (1952) 22 ITR 418
Constitution of India, 1950 — Article 226, 32Government of India Act, 1935 — Section 226
High Courts11 Sept 1952
Amin Chand and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · AIR 1953 P&H 40
Punjab Pure Food Act, 1929 — Section 13(1), 22(5)
High Courts10 Sept 1952Dismissed
L. Basdev Vs Krishan Kumar and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 160
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1
High Courts09 Sept 1952Dismissed
The Traders Bank Ltd. Vs S. Kalyan Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 194 : (1953) 23 CompCas 441
Companies Act, 1956 — Section 153
High Courts08 Sept 1952Allowed
Mst. Jeo Vs Ujagar Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 177
High Courts08 Sept 1952Dismissed
The Great American Insurance Co. Ltd. Vs Bodh Raj
Punjab And Haryana At Chandigarh · AIR 1953 P&H 50
Arbitration Act, 1940 — Section 2
High Courts08 Sept 1952Dismissed
Suraj Bhan Vs Municipal Committee Moga
Punjab And Haryana At Chandigarh · AIR 1953 P&H 38
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Local Bodies (Validation of Contracts) Ordinance, 1951 — Section 3