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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 63 of 107

High Courts05 Aug 2026

M/s S.S. Udyog Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5090

Central Goods and Services Tax Act, 2017-Sections 115, 146, 169Integrated Goods and Services Tax Act, 2017-Section 20Finance Act, 2022-Section 115
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High Courts05 Aug 2026

Federation Of Private Schools And Associations Of Punjab Vs The Union Of India & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5033

Constitution of India-Article 226, 14, 19, 19 (1) (g)Right of Children to Free and Compulsory Education Act, 2009-Section 2 (d), 2 (e), 2 (n), 3, 3 (1), 6, 8, 8 (a) (b) (d), 9, 9 (a) (b) (d), 12, 12 (1) (c), 12 (2), 13 (1), 13 (2), 20, 23, 38, 38 (2), 38 (3), 38 (4)Punjab Right of Children to Free and Compulsory Education Rules, 2011-Rule 4, 4 (6), 4 (9), 5, 7, 7 (1), 7 (2), 7 (4)
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High Courts05 Aug 2026

Munesh & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2025 INSC 834

Constitution of India-Articles 226, 227, 14, 15, 16, 46University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2018
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