High Courts21 Jul 1950
Dr. Teja Singh Vs The State
Punjab And Haryana At Chandigarh · (1951) CriLJ 33
Constitution of India, 1950 — Article 22, 226, 92
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,728 of 4,734
High Courts21 Jul 1950
Kehar Singh Chanda Singh Vs The State of Pepsu
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 491Pepsu Public Safety Ordinance, 2006 — Section 3Preventive Detention Act, 1950 — Section 3, 7
High Courts21 Jul 1950Allowed
Inder Singh Vs The State
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3
High Courts21 Jul 1950
Inder Singh Vs Kundha Singh
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0002
High Courts19 Jul 1950
Hari Singh Vs State
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0013
Constitution Act — Section 59(2)Constitution of India, 1950 — Article 154, 166, 238, 372Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts12 Jul 1950
Rajpal Vs Suraj Narain
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0011
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 14, 15, 7, 9(1)Delhi Rent Control Act, 1958 — Section 10, 11Delhi Rent Control Rules, 1959 — Rule 4, 5, 6, 7, 8
High Courts11 Jul 1950
Shiv Ram Vs Ram Rakha Mal
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0010
Arbitration Act, 1940 — Section 20, 28, 3
High Courts10 Jul 1950
Hari Singh Vs The State
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 491East Punjab Public Safety Act, 1949 — Section 3Government of India Act, 1915 — Section 104
High Courts07 Jul 1950
Behari Lal Atma Ram and Another Vs L. Kishan Chand Harnam Dass and Others
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0009
Pepsu Administration Ordinance, 2005 — Section 3
High Courts06 Jul 1950Allowed
The Ruby General Insurance Co. Ltd. Vs The Bharat Bank, Ltd. and others
Punjab And Haryana At Chandigarh · AIR 1950 P&H 352
Arbitration Act, 1940 — Section 12, 20, 8, 9Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 28
High Courts04 Jul 1950
Bhola Singh Vs Teja Singh and Another
Punjab And Haryana At Chandigarh · AIR 1951 P&H 363
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 96
High Courts03 Jul 1950
Mt. Nihal Kaur Vs Natha Singh and Others
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0016
High Courts03 Jul 1950
Sukhdarshan Singh and Another Vs Chanan Singh and Another
Punjab And Haryana At Chandigarh · (1950) 07 P&H CK 0004
Evidence Act, 1872 — Section 32(5)
High Courts29 Jun 1950
Hari Singh Vs Balmokand and another
Punjab And Haryana At Chandigarh · AIR 1950 P&H 367
Penal Code, 1860 (IPC) — Section 394
High Courts28 Jun 1950
Shiv Dev Singh Vs Teja Singh and Another
Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 3, Order 9 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts27 Jun 1950
Naurang Singh Sher Singh Vs Pashori Singh and Others
Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 256, 342, 350, 436Penal Code, 1860 (IPC) — Section 323, 436, 448, 504
High Courts27 Jun 1950Allowed
Ujagar Singh and others Vs Gopal Singh and others
Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts26 Jun 1950
Lal Singh and Others Vs State
Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0008
Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34
High Courts22 Jun 1950
RAJMAL PAHARCHAND Vs COMMISSIONER OF Income Tax, EAST PUNJAB : NO. 2.
Punjab And Haryana At Chandigarh · (1950) 18 ITR 1011
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133
High Courts21 Jun 1950
Behari Lal Vs Dal Chand and Others
Punjab And Haryana At Chandigarh · (1950) 06 P&H CK 0010
Limitation Act, 1908 — Article 120 , 126