High Courts24 Apr 1952
State Vs Nagindar Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 97
Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,707 of 4,734
High Courts24 Apr 1952Allowed
Kishan Chand Vs Assistant Custodian Evacuee Property and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 305
Administration of Evacuee Property Act, 1950 — Section 17(2)
High Courts22 Apr 1952
Murari Lal Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 265
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 21
High Courts17 Apr 1952
Puran Singh Vs Santa Singh
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0013
Bhupindra Oudh Sunai Act, 1969 — Section 29, 3, 4, 9Limitation Act, 1963 — Section 29
High Courts16 Apr 1952Allowed
Ujagar Singh Ganda Singh Vs State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 465, 471Penal Code, 1860 (IPC) — Section 302, 84
High Courts15 Apr 1952
Jangir Singh Vs State of Pepsu
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 379, 491Preventive Detention Act, 1950 — Section 3
High Courts14 Apr 1952
Members of the Council of Chartered Accountants of India Vs J.R. Chatrath
Punjab And Haryana At Chandigarh · AIR 1952 P&H 259
Chartered Accountants Act, 1949 — Section 21, 22
High Courts11 Apr 1952
Gurdial Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 110, 123, 123(2)
High Courts09 Apr 1952
Inderjit Singh Vs The State of Delhi and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 52
Constitution of India, 1950 — Article 19(1), 19(5), 22(1), 22(3)
High Courts04 Apr 1952
Kishan Lal Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 43
Criminal Procedure Code, 1898 (CrPC) — Section 30Penal Code, 1860 (IPC) — Section 240, 241, 34, 420
High Courts04 Apr 1952Allowed
Mehan Singh Vs State
Punjab And Haryana At Chandigarh · (1952) 04 P&H CK 0002
Essential Supplies (Temporary Powers) Act, 1946 — Section 3
High Courts01 Apr 1952Allowed
Khushal Singh and Another Vs Rameshwar Dayal and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 151
Constitution of India, 1950 — Article 226
High Courts28 Mar 1952
Ishar Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0003
Penal Code, 1860 (IPC) — Section 396, 397, 435, 450Preventive Detention Act, 1950 — Section 3
High Courts27 Mar 1952
Ranjit Singh and others Vs Birinder Kumar and another
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 12, 17, 7, 7(4)(C), 7(iv)(C)
High Courts25 Mar 1952
Mst. Kauli Vs Aflatoon
Punjab And Haryana At Chandigarh · AIR 1953 P&H 179
Criminal Procedure Code, 1898 (CrPC) — Section 106, 273, 338, 411A, 417Penal Code, 1860 (IPC) — Section 452
High Courts24 Mar 1952Dismissed
Abdul Karim Vs Shiv Narain and Others Shiv Narain and Others Vs Abdul Karim
Punjab And Haryana At Chandigarh · AIR 1952 P&H 356
Evidence Act, 1872 — Section 13, 42
High Courts20 Mar 1952
Discount Bank of India Ltd., Delhi Vs Triloki Nath and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 145 : (1953) 23 CompCas 235
Banking Companies (Amendment) Act, 1949 — Section 10, 11, 45A, 45BCompanies Act, 1913 — Section 162, 179
High Courts20 Mar 1952Dismissed
Babu Ram Vs Dominion of India
Punjab And Haryana At Chandigarh · AIR 1952 P&H 337
Government of India Act, 1935 — Section 240(2), 243Police Act, 1861 — Section 7
High Courts17 Mar 1952
MAHABIR PARSHAD Vs COMMISSIONER OF Income Tax, PUNJAB.
Punjab And Haryana At Chandigarh · (1952) 22 ITR 296
Constitution of India, 1950 — Article 13, 226Registration Act, 1908 — Section 73, 77
High Courts03 Mar 1952Dismissed
T.G. Goswami Vs The State
Punjab And Haryana At Chandigarh · (1952) 03 P&H CK 0007
Penal Code, 1860 (IPC) — Section 499, 500