Constitution of India, 1950 — Article 311Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7Punjab Civil Services Rules — Rule 3.26, 5.32A

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High Courts11 Dec 2002Dismissed

The State of Punjab Vs Gurmel Singh and Another

Punjab And Haryana At Chandigarh · (2003) 2 CivCC 115 : (2003) 133 PLR 669 : (2003) 1 RCR(Civil) 810

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 4

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High Courts10 Dec 2002

Shiv Pal Sagar Vs State of Punjab and another

Punjab And Haryana At Chandigarh · AIR 2003 P&H 206 : (2003) 3 CivCC 307 : (2003) 3 LJR 537 : (2003) 3 LLR 578 : (2003) 3 LLR 538 : (2003) 1 PLJ 31 : (2003) 2 PLR 259 : (2003) 2 RCR(Civil) 157

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High Courts10 Dec 2002Allowed

Barsala Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 1 CivCC 591 : (2003) 134 PLR 22 : (2003) 1 RCR(Civil) 661

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B

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High Courts10 Dec 2002Dismissed

Shiv Pal Sagar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2003 P&H 206 : (2003) 2 ILR (P&H) 105 : (2003) 134 PLR 259

Punjab Municipal Corporation Act, 1976 — Section 101(3)

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High Courts10 Dec 2002Allowed

Shri Amar Nath Vs The Commissioner of Wealth-tax and Another

Punjab And Haryana At Chandigarh · (2003) 179 CTR 402 : (2003) 261 ITR 247 : (2003) 133 PLR 405

Wealth Tax Act, 1957 — Section 18(1), 18B(1)

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High Courts10 Dec 2002Allowed

Baldev Spinners Pvt. Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 132 STC 594

Haryana General Sales Tax Rules, 1975 — Rule 28A, 28A(8)

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High Courts10 Dec 2002Allowed

K.B. Sharma and Another Vs Vikram Loomba, District Attorney

Punjab And Haryana At Chandigarh · (2003) 133 PLR 830 : (2003) 1 RCR(Rent) 244

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13A

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High Courts10 Dec 2002Allowed

Mangal Sain Vs Jiwan Dass

Punjab And Haryana At Chandigarh · (2003) 1 CivCC 329 : (2003) 133 PLR 789 : (2003) 1 RCR(Rent) 54

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(3)

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High Courts09 Dec 2002

Union of India (UOI) and Another Vs Central Administrative Tribunal, Chandigarh Bench and Another

Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 668 : (2003) 134 PLR 200

Administrative Tribunals Act, 1985 — Section 21(1), 21(3)

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High Courts05 Dec 2002Allowed

Roop Lal and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 2 LLJ 436 : (2003) 133 PLR 847

Constitution of India, 1950 — Article 14, 16

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High Courts04 Dec 2002Allowed

Gurmit Singh and Others Vs U.T.

Punjab And Haryana At Chandigarh · (2003) CriLJ 2349 : (2003) 1 RCR(Criminal) 535 : (2003) 1 RCR(Criminal) 121

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307

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High Courts04 Dec 2002Allowed

Brij Bhushan Gupta, Stamp Vendor and Others Vs The Commissioner, Jalandhar Division and Others

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Civil) 70

Punjab Stamp Rules, 1934 — Rule 28, 29, 31

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High Courts04 Dec 2002Dismissed

Pritam Kaur and Others Vs Om Parkash and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 632 : (2003) 2 RCR(Rent) 453

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts04 Dec 2002Dismissed

Dr. Paul S. Sandhu, alias Sarabjit Singh Paul Singh Sandhu, alias Surjit Paul Singh Sandhu alias Sarjit Paul Singh Sandhu through Dr. Bhagat Singh Sandhu, father and General attorney Vs Som Nath

Punjab And Haryana At Chandigarh · (2002) 12 P&H CK 0060

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5), 15(6), 5(5)

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High Courts04 Dec 2002Dismissed

Controller of Printing and Stationery Vs Yash Pal and Another

Punjab And Haryana At Chandigarh · (2003) 133 PLR 530 : (2003) 1 RCR(Rent) 256

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15

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High Courts04 Dec 2002

Ram Dhari Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 AICLR 656 : (2003) 1 CCJ 284 : (2003) 1 RCR(Criminal) 838

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 419, 465, 467

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