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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,302 of 4,611

High Courts08 Oct 1971Dismissed

Surjit Singh Sud Vs The State of Punjab etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 453

Constitution of India, 1950 — Article 14Employment, Suspension, Removal and Conduct of Officers and Servants of the Trust Rules, 1945 — Rule 1, 10, 11B, 12, 13Punjab Improvement Trust Leave Rules, 1944 — Rule 3
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High Courts29 Sept 1971Dismissed

Harbans Singh Vs State of Punjab etc.

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 443 : (1972) 74 PLR 26

Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 409, 466
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High Courts23 Sept 1971

The State of Haryana and Others Vs Hari Singh and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 328 : (1974) 1 ILR (P&H) 415

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 46East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16
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High Courts21 Sept 1971Dismissed

Satwant Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1974) 1 ILR (P&H) 408

Constitution of India, 1950 — Article 14Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Regulation 15, 15(1), 6, 6(a), 9
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