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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,026 of 4,612

High Courts07 Nov 2000Dismissed

Harish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0265

Constitution of India, 1950 — Article 226, 311(1)Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7Penal Code, 1860 (IPC) — Section 148, 149, 302
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High Courts07 Nov 2000

Lakhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0245

Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 10, 5
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High Courts07 Nov 2000

Gurmeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 12

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(2), 7
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High Courts07 Nov 2000

P.R.T.C. Vs Dhani Ram

Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 331 : (2001) 2 LLJ 677

Constitution of India, 1950 — Article 14, 226, 311Electricity (Supply) Act, 1948 — Section 10(1)Industrial Disputes Act, 1947 — Section 10(1)(C)
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High Courts07 Nov 2000Dismissed

Rai Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 18

Constitution of India, 1950 — Article 226Haryana Canal and Drainage Act, 1974 — Section 17, 20
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High Courts06 Nov 2000Allowed

Swaran Kaur Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0263

Central Civil Services (Pension) Rules, 1972 — Rule 54(14), 54(4)Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 6.17
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High Courts06 Nov 2000Dismissed

Ram Avtar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 34

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 6, 9
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