High Courts16 Jul 1952
Balkishan Dass Vs Parmeshwari Dass etc.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 386
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,703 of 4,734
High Courts16 Jul 1952
Balwant Singh Vs Baldev Singh and Another
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0010
High Courts15 Jul 1952Allowed
Kishan Singh Vs Bachna
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0048
Contract Act, 1872 — Section 25
High Courts15 Jul 1952Dismissed
Mangat Ram Shiv Nath Vs Mange Lal Om Parkash
Punjab And Haryana At Chandigarh · AIR 1954 P&H 162
Evidence Act, 1872 — Section 101 , 102, 103Limitation Act, 1908 — Section 20(1)Partnership Act, 1932 — Section 5
High Courts15 Jul 1952
Wariam Singh Vs Municipal Committee
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0036
Constitution of India, 1950 — Article 13, 19Punjab Municipal Act, 1911 — Section 188, 197
High Courts15 Jul 1952Allowed
Nanak Chand Vs Tara Devi
Punjab And Haryana At Chandigarh · AIR 1953 P&H 156
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 9(1)
High Courts14 Jul 1952
Punjab State Vs Inder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 20
Constitution of India, 1950 — Article 19(1), 19(5)
High Courts14 Jul 1952Allowed
Firm Des Raj Prem Chand and Another Vs Firm Hira Lal Kali Ram and Another Firm Hira Lal Kali Ram and Another Vs Firm Des Raj Prem Chand and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 415
Partnership Act, 1932 — Section 69(2)
High Courts11 Jul 1952
Jagat Singh Vs Nidhan Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 41
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Jul 1952Allowed
Union of India (UOI) Vs Jai Ram
Punjab And Haryana At Chandigarh · AIR 1952 P&H 412
Government of India Act, 1935 — Section 240(3)
High Courts10 Jul 1952Allowed
Sheikh Mohd. Din, Sheikh Mehtab Din Vs Thakar Singh, Gurmukh Singh and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 428
Administration of Evacuee Property Act, 1950 — Section 10(2)(M), 17, 2Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115, 155, 60Constitution of India, 1950 — Article 19 , 31
High Courts09 Jul 1952Allowed
Salig Ram Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1953 P&H 43
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Jul 1952Dismissed
Hari Ram Vs East Punjab Government
Punjab And Haryana At Chandigarh · AIR 1953 P&H 174
Punjab Land Revenue Act, 1887 — Section 153, 28Punjab Land Revenue Rules, 1909 — Rule 36
High Courts09 Jul 1952
State Vs Nand Lal and Another
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0009
Criminal Procedure Code, 1898 (CrPC) — Section 417Essential Supplies (Temporary Powers) Act, 1946 — Section 15, 3, 3(2), 4, 7Punjab Pre-emption Act, 1913 — Section 15
High Courts09 Jul 1952
The State Vs S. Gurdial Singh
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0003
Contempt of Courts Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 149, 307
High Courts08 Jul 1952
Sangat Singh Vs Atma Rama
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0008
Patiala Alienation of Land Act, 1972 — Section 23, 3, 3(1), 4
High Courts08 Jul 1952Allowed
Bawa Singh Pala Ram and Another Vs Kundan Lal Labhu Ram
Punjab And Haryana At Chandigarh · AIR 1952 P&H 422
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts07 Jul 1952
Hanuman Vs Radha Kishan
Punjab And Haryana At Chandigarh · (1952) 07 P&H CK 0052
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 30 Rule 1Partnership Act, 1932 — Section 69, 69(2), 69(3)
High Courts07 Jul 1952
Babu Lal Vs The Dominion of India
Punjab And Haryana At Chandigarh · AIR 1953 P&H 184
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 160Railways Act, 1890 — Section 72, 77
High Courts07 Jul 1952Allowed
Firm Pariteshah Sadashiv Vs Asst. Custodian of Evacuee Property, Amritsar and Another
Punjab And Haryana At Chandigarh · AIR 1953 P&H 21
Administration of Evacuee Property Act, 1950 — Section 13, 4, 48Limitation Act, 1908 — Section 29