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High Courts05 Aug 2026

Mam Chand & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5019

Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 6, 11-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24 (1) (a), 24 (2), 101-A
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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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