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CRA-S No. 1814-SB of 2003( Ravinder and another versus State of Haryana) |
"Love letters by victim to Appellant establish consent of victim. Appeal of Convicts in rape and kidnapping case allowed" |
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CWP No. 17310 of 2015 (Shamsher Singh versus State of Haryana and others) |
"Retired employees and serving employees not to be treated as homogeneous class for grant of benefit of amended Rule 8(1-A) of Haryana Civil Services (Revised Pension) Par-ii rules, 2009. Amenement not to operate upon all retires of State of Haryana." |
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RSA - 2819 -1997 |
DECIDED ON - JANUARY 15, 2024 |
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RSA - 3395 -1997 |
DECIDED ON - FEBRUARY 26, 2024 |
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CWP- 1294-2024 |
De nova departmental inquiry after of petitioner, police inspector post his retirement aside. |
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CRM-M 2191 2024 |
Constitution of India, 1950—Arts. 226, 227—Punjab Police Rules, 1934—Rule 16.28—Punjab Civil Services Rules, Rule 2.2—De-novo Departmental Enquiry by reviewing Authority—Departmental proceedings initiated against Petitioner on account of dereliction of duty |
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CWP - 29608 -2022 |
The court settled that the termination of a probationer’s service under Rule 7(2) does not require a formal inquiry or the assigning of a cause, provided the probationer’s conduct is found unsatisfactory. |
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CWP - 2752 -2018 |
Corporation is well within its rights to cancel the candidature of an LPG distributorship for insufficient bank balance. |
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CWP - 28347 - 2017 |
Object of compassionate appointment is to provide the distressed family immediate succor and financial assistance to recover from unexpected loss of income. |
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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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