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Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 39 of 126

High Courts13 Aug 2009

Hakim Kishorilal College of Education Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 316

Constitution of India, 1950 — Article 14, 16, 226National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 14(1), 14(3)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2005 — Regulation 8, 8(3), 8(4)
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High Courts13 Aug 2009

Surjit Kaur & Anr. Vs Bhupinder Singh Waraich

Punjab And Haryana At Chandigarh · (2009) 4 Law Herald 3062

Border Security Force Act, 1968 — Section 117, 130, 80Border Security Force Rules, 1969 — Rule 173, 176Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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High Courts13 Aug 2009Dismissed

Karnail Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 227 CTR 260 : (2009) 156 PLR 423 : (2009) 4 RCR(Civil) 564 : (2009) 184 TAXMAN 257

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16, 17, 194A, 2, 3Land Acquisition Act, 1894 — Section 18, 28, 31, 34, 4
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High Courts12 Aug 2009Dismissed

Mehar Singh Vs Bhajan Singh

Punjab And Haryana At Chandigarh · (2010) 2 CivCC 493 : (2009) 156 PLR 413 : (2010) 2 RCR(Civil) 350

Specific Relief Act, 1963 — Section 20
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High Courts12 Aug 2009Dismissed

Jai Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 415 : (2010) 1 RCR(Criminal) 350

Civil Procedure Code, 1908 (CPC) — Section 107, 151Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 156, 173, 190, 193
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