High Courts29 Feb 1952Dismissed
Government of Pepsu Vs Pratap Singh
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0006
Patiala Land Acquisition Act, 1995 — Section 2(b)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,708 of 4,734
High Courts29 Feb 1952
Mida Dass and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1953 P&H 13
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 441, 447, 448
High Courts27 Feb 1952
V.N. Wanchoo, etc. Vs Collector of Delhi, etc.
Punjab And Haryana At Chandigarh · AIR 1952 P&H 268
Constitution of India, 1950 — Article 226Delhi Premises (Requisition and Eviction) Act, 1947 — Section 3, 3(3)
High Courts26 Feb 1952
Mahadeva and Others Vs Ganesha and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0009
High Courts18 Feb 1952Allowed
Jaila and another Vs State
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts15 Feb 1952Dismissed
Bakhshish Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0011
Penal Code, 1860 (IPC) — Section 307
High Courts13 Feb 1952
S. Teja Singh and another Vs Tehsildar Narwana
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0008
High Courts13 Feb 1952
Bhag Singh and Others Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0001
High Courts12 Feb 1952
Sajjan Singh Vs Custodian General Muslim Evacuees Property and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0007
Administration of Evacuee Property (Central) Rules, 1950 — Rule 13(4), 14Administration of Evacuee Property Act, 1950 — Section 2Constitution of India, 1950 — Article 226
High Courts11 Feb 1952Dismissed
Firm Ram Chand Chiranji Lal Vs Authority District (Deputy Commissioner) and Others
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 29, 4
High Courts07 Feb 1952
Vasdev Vs Custodian General and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 26
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14Administration of Evacuee Property Act, 1950 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 1952Allowed
Jangir Singh Vs The State
Punjab And Haryana At Chandigarh · (1952) 02 P&H CK 0012
Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts25 Jan 1952
Sultan Singh and Others Vs Rachhpal and Others
Punjab And Haryana At Chandigarh · AIR 1953 P&H 129
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 11, Order 9 Rule 13, Order 9 Rule 3 , Order 9 Rule 4, Order 9 Rule 8Redemption of Mortgages (Punjab) Act, 1913 — Section 10, 11, 12, 13, 4
High Courts25 Jan 1952Dismissed
Ram Sarup Vs Pepsu Union and another
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0009
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts23 Jan 1952Allowed
Nanha Vs Baroo and others
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts21 Jan 1952
Raja Ram Vs Small Town Committee
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0005
Municipal Act — Section 172
High Courts18 Jan 1952Dismissed
Hardev Singh Vs Dr. Sharan Singh
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0002
High Courts15 Jan 1952Allowed
Firm Nathu Ram and Others Vs Firm Mam Chand Ram Sarup
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0008
High Courts09 Jan 1952Allowed
Mehar Singh and another Vs Kartar Singh and another
Punjab And Haryana At Chandigarh · (1952) 01 P&H CK 0011