Chhinderpal Kaur And Anr Vs State Of Punjab & Others
.... crossed the age of majority as seen from the copies of documents filed and claim to have married each other, in support of which marriage certificate and photographs (Annexures P-3 & P-4) have been placed on record. 7. For the aforesaid reasons, this appears to be a fit case for this C ...
High Court Of Punjab And Haryana At Chandigarh
Pushpinder Kumar Alias Pushpinder Singh Alias Tinku Vs State Of Punjab
.... t on a secret information to the effect that the petitioner was indulging in the business of narcotic drugs and substances, the police had gone to house of the petitioner. However, the said house was found locked. Therefore, the petitioner is involved in the offence. However, it is not disputed ...
High Court Of Punjab And Haryana At Chandigarh
M/S A.R. Ventures And Another Vs M/S Roop Square Pvt. Ltd. And Another
.... nbsp; XXXX ...
High Court Of Punjab And Haryana At Chandigarh
Gurdeep Singh Vs State Of Punjab And Others
.... r Shekhar’s cases (supra) were not brought to the notice of the Bench hearing those petitions; that again would make no difference, in view of the fact that though no reference to any law laid down may render a particular judgment to be per incurium as regards the preposition of law itself that ...
High Court Of Punjab And Haryana At Chandigarh
Rashpal Singh Vs State Of Punjab And Others
.... Rajbir Sehrawat, J For orders, see order of even date passed in CWP NO.17459 OF 2019 titled Gurdeep Singh versus State of Punjab & others. ...
High Court Of Punjab And Haryana At Chandigarh
Lalita Arya Vs Life Insurance Corporation Of India & Another
.... ce.” LIC of India Transfer and Mobility (of Class-I Officers), Instructions, 2016 3. Normal period of Posting/Maximum tenure: (a) Maximum stay duration at a station of 10 years shall apply only to Metro cities, In other cases it shall be 8 years in a station for AAO/AO and 6 years ...
High Court Of Punjab And Haryana At Chandigarh
Himanshu Kukkar & Others Vs State Of Punjab & Others
.... deal with him in such other manner as the terms and conditions of the previous appointment permit. (3) On the completion of the period of probation of a person, the appointing authority may – (a) if his work and conduct has in its opinion been satisfactory – (i) confirm such perso ...
High Court Of Punjab And Haryana At Chandigarh
National Insurance Company Limited Vs Bholi Kaur And Others
.... 25 lakhs have been awarded on account of these conventional heads. Whereas, as has been held by the Supreme Court in National Insurance Company Limited v. Pranay Sethi and others, (2017) 16 SCC 680, the claimants would have been entitled only to an amount of Rs.70,000/-. Hence, the award of the ...
High Court Of Punjab And Haryana At Chandigarh
Baljit Singh Kamboj And Others Vs State Of Punjab And Others
.... the Commission shall prepare a list of eligible persons, three times of the number of vacancies. (3) For final selection of the candidates from the list prepar5ed under sub-rule (2), the Commission shall determine the suitability of candidates on the basis of Annual Confidential Reports, S ...
High Court Of Punjab And Haryana At Chandigarh
Mewa Singh Vs State Of Punjab And Others
.... ted out by counsel for the State that investigation in the matter was completed long back. Thereafter, even the charges were framed by the trial Court, a step which was never challenged by the petitioner before any Court. Not only this, the prosecution has even partly led its evidence before the ...
High Court Of Punjab And Haryana At Chandigarh
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