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P&H High Court Warns Against Routine Property Attachment in Tenancy Disputes
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Punjab Haryana High CourtClear topic ×
14 articles
Court News
Punjab & Haryana High Court Refuses to Quash FIR Against Lawyer Accused of Posing as Judge
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Court News
Punjab & Haryana High Court Rejects Realtor’s Plea: Signatures Only on Last Page Raise Fraud Concerns in 2007 Land Deal
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Punjab & Haryana High Court Fines Tenant ₹2 Lakh for Two-Year Delay in Vacating Premises
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Punjab & Haryana High Court Awards ₹5 Lakh Compensation to Worker Denied Absorption for 30 Years Despite Supreme Court Order
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Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal
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Punjab & Haryana High Court Jails Husband for Remarrying During Pendency of First Wife’s Divorce Appeal
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Inheritance Laws in India: High Court Clarifies Children Have No Birthright Over Property Inherited After 1956
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Punjab & Haryana High Court: Arbitrary Cancellation of Affordable Housing Plots by HSVP Violates Article 21
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Punjab & Haryana High Court Rules: Driving Licence Valid for 30 Days After Expiry, Insurer’s Appeal Dismissed
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Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
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Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
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Court News
Punjab & Haryana High Court Limits Legal Heirs’ Tax Liability, Quashes Attachment of Property
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