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FAO 2558 of 2016 |
"MACT Claim - Statutory liability - Negligence of driver not a sine qua non for Award of compensation - LRs of deceased driver are also entitled to Compensation - Insurer cannot avoid liability." |
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CWP-PIL-77 -2021 |
Direction passed in the matter, taken up suo motu by this Court in viewing of the alarming increase in the COVID-19 pandemic and the grave situation that has arisen as a result thereof.Order dated 07.03.2022 |
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CWP 17459 2019 |
Fairness - Investigation and Challan - both can be quashed - if found to be malicious, irrational, absurd or malafide and resulting into miscarriage of justice. |
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COCP-1484-2016 |
"Name of Sunam Town changed to Sunam Udham Singh Wala. Railway Station henceforth would be known as "Sunam Udham Singh Wala Railway
Station" in view of supreme sacrifice of Shaheed Udham Singh - directs High Court."
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CRM-M 31881 of 2015 |
"Fastway Case - Petitioner levels allegations in affidavit of harassment by police at the behest of private respondents. Reply of the State sought by
the H.C. "
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CRM M-5108 of 2016 |
"Baggu Khan's case. Alleges false implication by police in a case under NDPS Act as the SHO was bribed. Investigation handed-over to CBI with liberty to take action against guilty officials, if any. " |
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CRM-26067-2015 |
"Dr. Deepak A.N., Senior Resident, Department of Neuro Surgery, P.G.I., Chandigarh and Dr. Karamjit Singh, Medico Legal Expert, Rajindra Hospital. Patiala Summoned by the Punjab and Haryana High Court for Clarification in which accused are seeking bail in a case of attempt to murder." |
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