COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,720 of 4,734

High Courts03 May 1951

Kartar Singh Sadda Singh and Another Vs The State of Patiala and East Punjab States Union and Others

Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0039

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 144, 226Municipal Act — Section 240

High Courts03 May 1951

Jangir Singh Vs State

Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0009

Evidence Act, 1872 — Section 24

High Courts02 May 1951

The State Vs Indar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 375

Criminal Procedure Code, 1898 (CrPC) — Section 154

High Courts02 May 1951Allowed

Khub Ram Vs Lachhman Ram

Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0046

Limitation Act, 1963 — Section 5

High Courts02 May 1951

Chandar Bhan Vs Des Raj and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 43

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts01 May 1951

Ramesh Chander and Another Vs Sh. Bibi Ved Kaur

Punjab And Haryana At Chandigarh · (1951) 05 P&H CK 0035

Civil Procedure Code, 1908 (CPC) — Section 100, 96

High Courts01 May 1951

Dr. Mela Ram Vs F. Joginder Singh and Co.

Punjab And Haryana At Chandigarh · AIR 1952 P&H 246

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts27 Apr 1951Allowed

Custodian, Evacuee Property, Delhi Vs Ram Kishan and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 141

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89East Punjab Evacuees (Administration of Property) Act, 1947 — Section 8(2)

High Courts26 Apr 1951Dismissed

Kidar Nath Vs Dr. Prema Nand Dr. Prema Nand Vs Kidar Nath

Punjab And Haryana At Chandigarh · AIR 1952 P&H 185

Civil Procedure Code, 1908 (CPC) — Section 9Punjab Tenancy Act, 1887 — Section 4(5), 77(3)

High Courts26 Apr 1951

Bharat Bank Ltd. and Another Vs Ruby General Insurance Co. Ltd.

Punjab And Haryana At Chandigarh · AIR 1951 P&H 97 : (1951) 21 CompCas 40

Arbitration Act, 1940 — Section 20, 20(2), 5Civil Procedure Code, 1908 (CPC) — Section 41

High Courts25 Apr 1951Dismissed

Sowaran Singh Vs Mohan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 213

High Courts25 Apr 1951

The Indian News Chronicle Ltd. Vs Mrs. Luis Lazarus

Punjab And Haryana At Chandigarh · AIR 1951 P&H 102

New South Wales Workers Compensation Act — Section 6(1)Workmens Compensation Act, 1923 — Section 3

High Courts20 Apr 1951

Govt. of Rajasthan Vs Giasi Ram Mool Chand and Another

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0036

Civil Procedure Code, 1908 (CPC) — Section 86, 87

High Courts20 Apr 1951

The Custodian Evacuee Property Vs The Simla Banking and Industrial Co.

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0035

Civil Procedure Code, 1908 (CPC) — Section 50, 51, 60Independence Act, 1947 — Section 4Punjab Colonization of Government Lands Act, 1912 — Section 13, 17, 18, 30, 4

High Courts18 Apr 1951Dismissed

Kartar Singh Surjan Singh Vs The Custodian Muslim Evacuee Property, Patiala and East Punjab States Union and another

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0037

Administration of Evacuee Property Act, 1950 — Section 26, 26(2), 45, 56Constitution of India, 1950 — Article 136, 138, 226, 227Government of India Act, 1935 — Section 107, 227

High Courts18 Apr 1951Dismissed

Ratan Lal Vs The Custodian of Evacuee Property, Delhi and Another

Punjab And Haryana At Chandigarh · AIR 1953 P&H 134

Administration of Evacuee Property Act, 1950 — Section 15(2), 17(2), 2Civil Procedure Code, 1908 (CPC) — Section 107

High Courts16 Apr 1951Allowed

Mohd. Hussain Vs Fida Hussain and Another Fida Hussain and Another Vs Mohd. Hussain

Punjab And Haryana At Chandigarh · AIR 1952 P&H 224

Contract Act, 1872 — Section 19, 19ALimitation Act, 1908 — Article 91

High Courts16 Apr 1951

S. Jaswant Singh Dugal Vs V.V. Puri

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0017

Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 87County Courts Act, 1888 — Section 74

High Courts16 Apr 1951

S. Jaswant Singh Dugal Vs V.V. Purt

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0012

Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 87County Courts Act, 1888 — Section 74

High Courts16 Apr 1951Dismissed

Tara Singh Vs Minister of Rehabilitation and others

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0008

Administration of Evacuee Property Act, 1950 — Section 27Punjab Tenancy Act, 1887 — Section 9