In Judgment Text:
- As a consequence of the order dated 31-7-1978 passed by the Tribunal,
Shiromani Gurdwara Parbandhak Committee -
Amritsar (hereinafter referred to as 'the Committee') filed two suits under S. 25-A of the Act. One
In Judgment Text:
- Lah 280; Ram Kishen Das v.
Shiromani Gurdwara Parbandhak Committee ,Amritsar , AIR 1937 Lah 290 which Parbandhak Committee ,Amritsar , AIR 1976 Punj and Har 185, wherein at page 188 para 13 it was stated-
It would be worthwhile to notice the factual position as discussed in Joginder Singh v.
Shiromani Gurdwara
In Judgment Text:
-
Shiromani Gurdwara Parbandhak Committee ,Amritsar , AIR 1976 Punj and Har 139 (FB), the High Court of Punjab - in Hari Kishan Chela Daya Singh v.
Shiromani Gurdwara Parbandhak Committee ,Amritsar , AIR 1976 Punj
In Judgment Text:
- in Bhagwan Singh v.
Shiromani Gurdwara Parbandhak Committee ,Amritsar , ILR (1978) 2 Punjab 280 where
J
J
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