High Courts03 Mar 2004Dismissed

Mrs. K. Naqvi Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 11

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 16, 21(A), 226, 29(2)Punjab Privately Managed Recongnised Schools Employees (Security of Service) Act, 1979 — Section 2
High Courts03 Mar 2004

Tahir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 9 CriminalCC 499 : (2004) 2 RCR(Criminal) 376

Punjab Prohibition of Cow Slaughter Act, 1955 — Section 3