Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A, 9Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 10, 6, 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90

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High Courts18 May 2010Allowed

Balraj Goyal Vs Haryana Financial Corporation and Another

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 708

Penal Code, 1860 (IPC) — Section 302, 34Punjab Civil Services Rules — Rule 7.5Punjab Financial Corporation (Staff) Regulations, 1961 — Regulation 41(1), 41(4), 40, 41, 41(4)

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High Courts18 May 2010

MS. Punita Verma Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 699

Haryana Affiliated Colleges (Security of Service) Rules, 1993 — Rule 11, 29, 30, 8.126, 8.137Haryana Affiliated Colleges Leave Rules, 2002 — Rule 20, 23, 23(2), 4, 8

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High Courts18 May 2010Allowed

The Panipat Dyers Association Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 573

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High Courts18 May 2010Allowed

ICICI Bank Limited Vs Jaswinder Singh

Punjab And Haryana At Chandigarh · (2010) 159 PLR 1

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 500

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High Courts18 May 2010

Keshav Kaushik Vs State of Haryana and Others etc. etc.

Punjab And Haryana At Chandigarh · (2010) 3 SLR 449

Advocates Act, 1961 — Section 17, 2, 20, 22, 24Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 14, 141, 144, 16, 233

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High Courts18 May 2010Dismissed

Lakhwinder Kaur Vs Shakuntla Devi and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 131

Punjab State Election Commission Act, 1994 — Section 74, 76

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High Courts18 May 2010Dismissed

Harvinder Singh and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 325

Constitution of India, 1950 — Article 14

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High Courts18 May 2010

Sultan Singh alias Sultana Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 961

Penal Code, 1860 (IPC) — Section 376, 506

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High Courts18 May 2010

Major Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0032

Prevention of Corruption Act, 1988 — Section 7

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High Courts18 May 2010Allowed

Rajesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 59

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 376

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High Courts17 May 2010

Municipality and Another Vs Mansa Ram and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 566 : (2010) 4 RCR(Civil) 381

Constitution of India, 1950 — Article 136Punjab General Clauses Act, 1898 — Section 4Punjab Village Common Lands (Regulation) Act, 1961 — Section 16, 3

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High Courts17 May 2010Dismissed