High Courts27 Mar 1962Dismissed

Rattan Singh Vs The Deputy Commissioner and Another

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 533

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 8Punjab Panchayat Samitis (Primary Members) Election Rules, 1961 — Rule 3(3), 4, 7, 9, 9(1)
High Courts20 Mar 1962

Dalip Singh Vs Mahla Ram and Others

Punjab And Haryana At Chandigarh · (1962) 2 ILR (P&H) 504

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476, 477, 478Penal Code, 1860 (IPC) — Section 109, 193, 209, 228