Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1)(a) in The Punjab Courts Act, 1918

(a)the decision being contrary to law or to some custom or usage having the force of law;