Latest Judgements

Search & filter over 1,163,785 results

Filters

Reset filters

Found 0 result

Showing 691- 700 of 0 result for ""

Updated just now

Sandan Vikas (India) Limited Vs State of Haryana and Others

High Court Of Punjab And Haryana At Chandigarh CWP No. 6065 of 1995

Ajay Kumar Mittal, J.@mdashThe assessee-petitioner by way of present writ petition under article 226 of the Constitution of India has sought quashing of the order dated February 6, 1995, annexure P6, passed by the Harya…

Citation Acts
PDF Read

Jagan Nath Sharma Vs Anita Mehtani

High Court Of Punjab And Haryana At Chandigarh C.R. No. 5610 of 2011 (O and M)

Jaswant Singh, J.@mdashPetitioner(tenant) is in revision u/s 15(vi) of Haryana Ur-ban(Control of Rent & Eviction) Act, 1973(here-in after referred to as the ''Act'') against the order dated 03.09.2011(Annexure P-1) …

Acts
PDF Read

Balkar Singh Vs Gurpreet Singh and Others

High Court Of Punjab And Haryana At Chandigarh C.R. No. 4199 of 2010 (O and M)

K. Kannan, J.@mdashThere is no representation on behalf of the respondents but the petitioner is present and ready. I proceed to dispose of the case on the basis of arguments of the counsel for the petitioner and on the…

Acts
PDF Read

Duli Chand Vs State of Haryana and Another

High Court Of Punjab And Haryana At Chandigarh Civil Writ Petition No. 5429 of 2011

Paramjeet Singh, J.@mdashThe instant writ petition has been filed under Articles 226/ 227 of the Constitution of India for quashing of order dated 14.09.2010 (Annexure P-3) passed by Commissioner and order dated 16.03.2…

Acts
PDF Read