Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 124-A, 123(c)(2)Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003, as amended in 2007-Rule 7(2)

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High Courts18 Sept 2026

Manoj Gupta Vs Commissioner Of Income Tax (Appeals) & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2552

Income Tax Act, 1961-Section 260-A

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High Courts18 Sept 2026

Gurnam Singh & Anr. Vs Dalvinder Singh & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2556

Minimum Wages Act, 1948

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High Courts18 Sept 2026Dismissed

Harbans Singh & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2557

Punjab Municipal Act, 1911-Section 172-A(1)Constitution of India-Article 136

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High Courts18 Sept 2026

Jagjit Singh & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2026 INSC 477

Motor Vehicles Act, 1988-Section 166

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High Courts18 Sept 2026

Karan Singh Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2559

Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972Haryana Municipal Corporation Act, 1994-Section 408-A, 408--AHaryana Village Common Lands (Regulation) Act, 1961-Section 13-A

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High Courts18 Sept 2026

M/S Surjeet Kaur Dalam Vs The Commissioner Of Income Tax, Chandigarh & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2561

Income Tax Act, 1961-Section 260A, 254(1), 148, 147, 144, 143(3), 2(47), 2(47)(v), 2(47)(ii), 2(47)(vi)Transfer of Property Act, 1882-Section 53A

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High Courts17 Sept 2026

Davinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2965

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 125, 324(5), 61(2), 308(5), 109Arms Act, 1959-Sections 25, 27

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High Courts17 Sept 2026

Davinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2957

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 125, 324(5), 61(2), 308(5), 109Arms Act, 1959-Sections 25, 27

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