High Courts01 Oct 1951
Sadh Ram and others Vs Rulia Ram
Punjab And Haryana At Chandigarh · (1951) 10 P&H CK 0014
Constitution of India, 1950 — Article 19, 19(1)(f), 228
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,713 of 4,734
High Courts01 Oct 1951Dismissed
Rulia Ram Vs Sadh Ram and another
Punjab And Haryana At Chandigarh · (1951) 10 P&H CK 0001
Land Alienation Act, 1939 — Section 4
High Courts28 Sept 1951Allowed
Mt. Ido Vs Gainda Singh, Sobha Singh
Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0022
Penal Code, 1860 (IPC) — Section 182, 302, 409, 448
High Courts27 Sept 1951Dismissed
Sardarni Gurdial Kaur Vs The State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 55
Constitution of India, 1950 — Article 213East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 3, 9Punjab General Clauses Act, 1898 — Section 27, 3
High Courts27 Sept 1951Allowed
Shiv Lal Ghanaya Lal Vs Mehr Chand Gaind
Punjab And Haryana At Chandigarh · AIR 1952 P&H 42
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts27 Sept 1951Dismissed
Sher Singh Vs Chiranji Lal
Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 520
High Courts25 Sept 1951Dismissed
Firm Brij Raj and Co. Vs Firm Sagarmal Dhan Raj
Punjab And Haryana At Chandigarh · AIR 1952 P&H 119
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts24 Sept 1951Allowed
Bhagat Indar Narain Vs The State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 53
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 344, 526Penal Code, 1860 (IPC) — Section 161
High Courts24 Sept 1951Dismissed
S. Harjang Singh Vs Gowardhan Das and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 183
Civil Procedure Code, 1908 (CPC) — Section 2(3), 49
High Courts21 Sept 1951Allowed
Harnam Singh Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0023
Constitution of India, 1950 — Article 227
High Courts21 Sept 1951Allowed
Home Insurance Co. Ltd., New Delhi Vs Jagatjit Sugar Mills Co. Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 142 : (1952) 22 CompCas 338
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts21 Sept 1951Dismissed
Kundan Lal and Others Vs Hukam Singh and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 115
Evidence Act, 1872 — Section 32Specific Relief Act, 1877 — Section 42
High Courts17 Sept 1951
Modan Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) 09 P&H CK 0020
Penal Code, 1860 (IPC) — Section 394, 397, 75
High Courts13 Sept 1951Dismissed
Matu Ram Vs Imtiaz Ali and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 195
High Courts12 Sept 1951Allowed
Sm. Ishar Kaur Vs Daulat Ram and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 147
Civil Procedure Code, 1908 (CPC) — Section 107Succession Act, 1925 — Section 74
High Courts12 Sept 1951
Raj Krishan Vs Chief Commissioner, Delhi and Another
Punjab And Haryana At Chandigarh · AIR 1952 P&H 176
Punjab Municipal Act, 1911 — Section 16(1)
High Courts11 Sept 1951Dismissed
Dara Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 214
Criminal Procedure Code, 1898 (CrPC) — Section 342, 374, 401, 423Penal Code, 1860 (IPC) — Section 302
High Courts11 Sept 1951Allowed
Bansi Lal Vs Som Parkash and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 38
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts10 Sept 1951Dismissed
Nanak Bakhsh Vs Rania and Others
Punjab And Haryana At Chandigarh · AIR 1952 P&H 233
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Sept 1951Allowed
Mangal Mal Vs The State
Punjab And Haryana At Chandigarh · AIR 1952 P&H 140
Criminal Procedure Code, 1898 (CrPC) — Section 237Punjab Pure Food Act, 1929 — Section 13, 4