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High Courts17 Aug 2026

Dr. Seema Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4648

Constitution of India-Article 226Haryana Civil Services (Punishment and Appeal) Rules, 2016-Rule 7, 5Haryana Civil Services (General) Rules, 2016-Rule 89, 87, 88, 90, 91
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High Courts17 Aug 2026

Vikash Kumar & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4649

Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act of 2013
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High Courts17 Aug 2026

Vikrant Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4820

Constitution of India-Article 226, 227Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977-Regulation 104
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