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There was a declaration of the accused as a proclaimed offender, and such declaration was subsisting on the date of the impugned order, thus, the Supreme Court disagreed with the High Court that the accused was entitled to ‘reform and course correct’.
Punjab and Haryana High Court: While deciding the instant petition preferred by Deepak Chaurasia, against the order dated 28-10-2022 whereby his bail
The President has appointed following Additional Judges of Punjab and Haryana High Court for a period of two years with effect from
Supreme Court: In three appeals against an order directing separate zone of consideration for promotion of Scheduled Caste (SC)/Scheduled Tribe
The President appoints following as the Additional Judges of the Punjab and Haryana High Court, in that order of seniority, for a
Punjab and Haryana High Court: While dealing with an issue on joint proceedings, Vinod S. Bhardwaj, J., held that a proceeding where
Punjab and Haryana High Court: While deciding upon 68 writ petitions filed by various Professors and Assistant Professors of the Panjab University
Punjab and Haryana High Court: Allowing the Writ petition in which the petitioner had challenged the notice passed by the Central Board
Punjab and Haryana High Court: Deciding a revision petition filed against the judgment passed by the trial court which held the petitioners
Punjab and Haryana High Court: An appeal was filed by the Oriental Insurance Company challenging the order of the lower court which had