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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 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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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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FAO_195_2006(Mamta and Others versus Happy and Others) |
Guidelines issued to Courts/Motor Accident Claims Tribunals dealing with Motor Accident Claims. |
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MRC No. 1 of 2020 (State of Punjab versus Baljinder Kumar @ Kala) |
Death penalty conviction confirmed due to brutal nature of crime as diabolic act whereby the conscience of society as a whole has been shocked. |
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CWP No. 19775 of 2023 (Shikha and Others versus State of Haryana and Others) |
The State is obligated to comply with the recommendation of the High Court in promotion of judicial officers. Seeking opinion of third party (Union of India) is not permitted under Article 233 of the Constitution. |
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MRC No. 6 of 2022 (State of Haryana versus Jaspal Singh @ Kala) |
Death sentence commuted to life imprisonment without
remission not being ‘rarest of rare case’ of aggravated
penetrative assault by father upon 12 year old minor victim. |
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CWP_26747_2021(Amrik Singh versus U.T. Chd through Principal Secretary |
Adoption deed cannot be refused to be registered for non obtaining consent of biological father serving sentence in rape case. |
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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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