Kulwant Singh and Others vs State of Punjab and Others

Customize
From:
To:
Search preferences:
Search:
@
    Act Title:
    add more
    Section/Article/Rule/Regulation:
    Citation:
      Party Search:
      Vs
      Hon'ble Judges:
        Advocate:
        State and District:
          

        Results: 0 in 0 seconds
        Particular Correct Method Outcome
        All Words Territorial Jurisdiction System will search all the judgements wherein both the words Territorial and Jurisdiction exist. Both the words Territorial and Jurisdiction might or might not be together in the search results.
        Usage of Near in All Words Murder Weapon Not Found @Near 10 System will search for judgements wherein all the words in the String "Murder Weapon Not Found" are present and are not separated by more than 10 words
        Correct Method Outcome
        Territorial Jurisdiction System will search the exact phrase "Territorial Jurisdiction" i.e. the outcome will be all the judgements wherein both the words Territorial Jurisdiction are together.
        Particular Correct Method Outcome
        OR "Territorial Jurisdiction" OR "Section 138 NI Act" System will search for judgements wherein either or both of the phrases (I.e. "Teritorial Jurisdiction" or "Section 138 NI Act" are present as it is.
        AND "Territorial Jurisdiction" AND "Section 138 NI Act" System will search for judgements wherein both the phrases (I.e. "Teritorial Jurisdiction" and "Section 138 NI Act") are present as it is.
        NOT "Territorial Jurisdiction" NOT "Section 138 NI Act" System will search for judgements wherein the phrase "Teritorial Jurisdiction" is present but the phrase "Section 138 NI Act" is not present.
        ex1:- ("Claim Compensation" AND "Head Injury") NOT Death
        ex2:- "stop payment" AND ("dishonour of cheque" OR "signature of differ")
        ex3:- ((murder AND knife) NOT jail) AND ("eye witness") AND ("dying declaration" OR "blood stained")