CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,721 of 4,734

High Courts12 Apr 1951

S. Kapur Singh Vs L. Jagat Narain

Punjab And Haryana At Chandigarh · AIR 1951 P&H 49 : (1951) CriLJ 950

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3Public Servants (Inquiries) Act, 1850 — Section 8
Read judgment
High Courts12 Apr 1951

Jagan Nath and Another Vs Custodian Property and Others

Punjab And Haryana At Chandigarh · AIR 1951 P&H 106

Administration of Evacuee Property Act, 1950 — Section 17(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 144, 151East Punjab Evacuees (Administration of Property) Act, 1947 — Section 8
Read judgment
High Courts11 Apr 1951

Piare Lal Vs Wazir Chand and Others

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0025

Charter Act, 1861 — Section 15Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
Read judgment
High Courts11 Apr 1951

Kanhaya Lal Nand Lal Vs The State

Punjab And Haryana At Chandigarh · AIR 1951 P&H 134

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1)Essential Supplies (Temporary Powers) Act, 1946 — Section 11Penal Code, 1860 (IPC) — Section 21
Read judgment
High Courts04 Apr 1951Allowed

Jairam and others Vs State

Punjab And Haryana At Chandigarh · (1951) 04 P&H CK 0033

Patiala State Essential Supplies (Temporary Powers) Ordinance, 2003 — Section 7
Read judgment