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1. The petitioner has approached this court praying for the following reliefs: (a) An appropriate writ in the nature of certiorari to quash and set aside the order passed by the Haryana Sales Tax Tribunal dated May 24,…
Gurvinder Singh Gill, J1. The petitioner has approached this Court seeking setting aside of order dated 21.12.2019 passed by learned Additional Sessions Judge, Faridkotwhereby his appeal challenging order dated 3.10.201…
V.S. Aggarwal, J.@mdashPetitioner Pawan Kumar seeks quashing of the order dated 22.4.1998, copy of which is Annexure P-8 purported to have been passed by the Director, Primary Education Haryana, Chandigarh. He further s…
Vyas Dev Misra, C.J.@mdash"Whether a Gram Panchayat acting u/s 19 of the Himachal Pradesh Panchayati Raj Act, 1968, enforms a judicial function"? is the question which has been raised by the Petitioners in C.M.P. (Main)…
G.C. Garg, J.@mdashDismissed of a petition u/s 9 of the Hindu Marriage Act (for short ''the Act'') has given rise to this appeal. 2. During the course of hearing of Civil Misc. No. 10277/C II of 1993, learned Counsel f…