High Courts06 Mar 1985

Inspector, Dilbagh Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1986) CriLJ 125 : (1985) 2 ILR (P&H) 308 : (1985) 2 RCR(Criminal) 432

Arms Act, 1959 — Section 15, 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts01 Mar 1985

Triveni Devi and Others Vs Babu Lal and Another

Punjab And Haryana At Chandigarh · AIR 1985 P&H 284 : (1985) 2 ILR (P&H) 343 : (1985) 1 RCR(Rent) 402

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4East Punjab Urban Rent Restriction Act, 1949 — Section 13