High Courts20 Nov 1995Allowed

Sant Lal Vs Smt. Prem Chandel

Punjab And Haryana At Chandigarh · (1996) 112 PLR 161

Civil Procedure Code, 1908 (CPC) — Section 15(5)East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)
High Courts17 Nov 1995

Zora Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1996) CriLJ 1374

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 407, 407(2), 408, 409(2)Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 392