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Ex. Signalman Surinder Pal Vs Union of India
R.L. Anand, J.@mdashEx. Signalman Surinder Pal has filed the present writ petition under Articles 226/227 of the Constitution of India for quashing of the order, Annexure P-1, vide which vide the disability pension to t…
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Dharam Singh Vs Smt. Veena and Others
Gurdev Singh, J.@mdashPetitioner-landlord-Dharam Singh has preferred this revision against the, orders dated 27.1.2003 passed by the Rent Controller, Chandigarh, vide which he dismissed the ejectment application filed b…
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Gurnam Singh Vs Deputy Commissioner-cum-Presiding Officer and Others
M.M.S. Bedi, J.@mdashAn application filed by the Petitioner (winning candidate) to produce Iqbal Singh and Jeevandeep Singh as witnesses for proper decision of the election petition filed by Mithu Singh-Respondent No. 2…
Smt. Bhagwan kaur Vs State Bank of Patiala and another
J.V. Gupta, J.@mdashThis revision petition is directed against the order of the trial Court, dated April 28, 1989 whereby the application filed on behalf of the Defendant-Petitioner for recalling the earlier order, date…
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Satpal Vs Subhash Chander Jindal Etc.
M.S. Liberhan and V.S. Aggarwal, JJ.@mdashThe only grievance made bylearned Counsel for the petitioners is that no interest as payable under the workmen''s Compensation Act has been awarded against the Insured or co-Ins…
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Mangtu Ram Vs State of Haryana
A.S. Gill, J.@mdashDuring the course of arguments, it is conceded at the Bar that before the punishment order, copy Annexure P-1, was passed against the present petitioner, the copy of the enquiry report was not served …
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