High Courts28 Oct 1974

Satwant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1975) CriLJ 1605

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 105, 3Penal Code, 1860 (IPC) — Section 302, 84
High Courts21 Oct 1974

Dharamvir Singh Vs State

Punjab And Haryana At Chandigarh · (1975) CriLJ 884

Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 406, 420, 467, 471
High Courts18 Oct 1974Allowed

Brij Mohan Lal Vs Bakshi Ram and Others

Punjab And Haryana At Chandigarh · AIR 1975 P&H 214 : (1975) 1 ILR (P&H) 746

Civil Procedure Code, 1908 (CPC) — Section 60(1)Provincial Insolvency Act, 1920 — Section 28(1), 28(2), 28(5)
High Courts18 Oct 1974

Kalu Ram and Others Vs Bhagat Ram

Punjab And Haryana At Chandigarh · (1975) CriLJ 1627

Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 204, 239, 249Penal Code, 1860 (IPC) — Section 109, 414, 417