High Courts28 Apr 2009Allowed

Inderjit Sharma Vs Moti Lal

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 562 : (2009) 156 PLR 85 : (2009) 2 RCR(Rent) 553

East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts27 Apr 2009

Gurmukh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 225

Ludhiana Improvement Trust Land Disposal Rules, 1964 — Rule 2(b), 5, 6Punjab Town Improvement Act, 1922 — Section 36, 42Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 — Rule 2(a)
High Courts27 Apr 2009Allowed

Hardam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 155 PLR 501

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27