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CRM-M NO. 3193 OF 2025 (PAWAN KHARBANDA VS. STATE OF PUNJAB AND ANOTHER) |
"Guidelines issued to Magistrates for considering cancellation reports" |
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CWP NO. 32436 OF 2024 (BHUVAN GOEL VS. PUNJAB AND HARYANA HIGH COURT) |
"15% limit in viva voce not applicable for selection to Judicial Service" |
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CWP No. 29407 of 2024 (SIMARPREET KAUR VERSUS STATE OF PUNJAB AND OTHERS) |
"State Election Commission cannot cancel Panchayat election. Only Election Tribunal can decide on irregularities." |
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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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