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Madan Lal and others Vs State of Punjab and another

High Court Of Punjab And Haryana At Chandigarh CWP No. 7077 of 2004

Ajay Tewari, J.@mdashThis order shall dispose of CWP Nos. 7077, 16928 of 2004 and 3672 of 2012, as common questions of law and facts are involved therein. The petitioners seek notional parity with the employees of the A…

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Pritpal Singh and Others Vs The State of Haryana and Another

High Court Of Punjab And Haryana At Chandigarh C.R. Nos. 1207, 1208, 1211, 1440, 1444 and 1445 of 2012 (O and M)

K. Kannan, J.@mdashThe batch of revision petitions is against the orders passed in execution allowing for the objection of the State to prevail which contended for a position that the payments made towards the decretal …

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Chander Shekhar Vs Bishan Devi

High Court Of Punjab And Haryana At Chandigarh

K. Kannan, J.@mdashThe revision is filed at the instance of the tenant, who was ordered to be evicted by the Appellate Authority. The Rent Controller had earlier dismissed the petition filed by the landlord seeking for …

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Sheikh Madinabibi Mustafabhai Vs State of Gujarat

Gujarat High Court Criminal Revision Application No''s. 94 and 142 of 2004

C.K. Buch, J.@mdashThe petitioner-original complainant has moved this Court by filing Cri. Rev. Application No.94/2004 invoking jurisdiction of this Court under Sec.397 R/w Sec.401 of The Code of Criminal Procedure, 197…

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