COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1948

5 judgments · page 1 of 1

High Courts27 Dec 1948Dismissed

Abdul Latif Vs Divisional Superintendent, Lahore Division

Punjab And Haryana At Chandigarh · AIR 1959 P&H 398

Civil Procedure Code, 1908 (CPC) — Section 96Payment of Wages Act, 1936 — Section 15, 15(3), 15(4), 17, 17(1)

High Courts23 Dec 1948

Punjab And Haryana At Chandigarh · (1949) CriLJ 840

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 302

High Courts23 Dec 1948

Punjab And Haryana At Chandigarh · (1949) CriLJ 756

Government of India Act, 1935 — Section 41Penal Code, 1860 (IPC) — Section 17

High Courts10 Dec 1948

Punjab And Haryana At Chandigarh · (1949) CriLJ 568

Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 308, 84

High Courts19 Nov 1948

Punjab And Haryana At Chandigarh · AIR 1955 P&H 81

Criminal Procedure Code, 1898 (CrPC) — Section 205, 253, 540A, 561A, 90