High Courts28 Mar 1951Dismissed
Lachhman Dass Vs Chuhra Mal
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0002
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,722 of 4,734
High Courts26 Mar 1951
Joginder Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0009
Constitution of India, 1950 — Article 154, 154(1), 166, 238, 372(1)Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 26
High Courts26 Mar 1951
Radha Kishen and Another Vs Inder Parkash
Punjab And Haryana At Chandigarh · AIR 1951 P&H 109 : (1951) CriLJ 1304
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144
High Courts26 Mar 1951
Roshan Lal and Others Vs The State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 14, 3, 3(1), 7
High Courts20 Mar 1951
Pritam Singh and Another Vs State
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts16 Mar 1951
The State Vs Jage Ram
Punjab And Haryana At Chandigarh · AIR 1951 P&H 103
Contract Act, 1872 — Section 148Larceny Act, 1916 — Section 1Penal Code, 1860 (IPC) — Section 403, 405, 406
High Courts15 Mar 1951
Munna Lal Vs Parkash Dev
Punjab And Haryana At Chandigarh · AIR 1952 P&H 258
Delhi and Ajmer Merwara Rent Restriction Act, 1947 — Section 7
High Courts13 Mar 1951
Kapur Chand Vs Munshi Ram and Another
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0011
Transfer of Property Act, 1882 — Section 114
High Courts09 Mar 1951Allowed
Kirpa Ram Vs Shriyans Prasad and Others
Punjab And Haryana At Chandigarh · AIR 1951 P&H 79
Banking Companies Act, 1949 — Section 36(1), 44A, 6Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 2, Order 39 Rule 4Companies Act, 1913 — Section 153, 153A, 86E, 86F, 86H
High Courts08 Mar 1951
Mt. Shanti Vs Walaiti Ram
Punjab And Haryana At Chandigarh · (1951) 03 P&H CK 0016
High Courts28 Feb 1951
Ishar Chand Vs The State
Punjab And Haryana At Chandigarh · AIR 1951 P&H 131 : (1951) CriLJ 1497
Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 193Registration Act, 1908 — Section 52, 58, 59, 60
High Courts26 Feb 1951
Jangir Singh Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 509, 509(1), 509(2)Penal Code, 1860 (IPC) — Section 302, 326
High Courts20 Feb 1951Dismissed
Sarwan Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0006
Constitution of India, 1950 — Article 134, 134(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts20 Feb 1951Allowed
Devi Sahai Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0002
Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
High Courts07 Feb 1951
The State Vs Hardial Singh
Punjab And Haryana At Chandigarh · AIR 1953 P&H 57
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 288Evidence Act, 1872 — Section 105, 106, 145, 155Penal Code, 1860 (IPC) — Section 100, 96, 97, 99
High Courts05 Feb 1951Allowed
Gurbux Singh and another Vs State
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0008
Preventive Detention Act, 1950 — Section 3
High Courts05 Feb 1951
Lekh Ram and Others Vs Mt. Kishno
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0003
High Courts05 Feb 1951Allowed
Gurnam Singh Vs Joti Singh and another
Punjab And Haryana At Chandigarh · (1951) 02 P&H CK 0001
Transfer of Property Act, 1882 — Section 60
High Courts31 Jan 1951Allowed
Bishan Das Vs Bawa Shri Ram
Punjab And Haryana At Chandigarh · (1951) 01 P&H CK 0007