criminal law, evidence, Punjab case
0  03 Jun, 2010
Listen in mins | Read in 37:00 mins
EN
HI

Fuljit Kaur Vs. State of Punjab & Ors.

  Supreme Court Of India Civil Appeal /5292/2004
Link copied!

Case Background

The appellant Fuljit Kaur was challenging decisions or actions taken by the State of Punjab and its authorities as he thought the judgement provided to him was unfavorable. Fuljit Kaur’s ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....