COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 54 of 196

High Courts17 Aug 2011Allowed

Sukhdev Singh and Others Vs Gram Panchayat Thikriwal and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0241

Punjab Village Common Lands (Regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 16, 3, 3(2), 4

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High Courts17 Aug 2011

Salil Sabhlok Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0240

Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 124, 14, 142, 148, 153Criminal Procedure Code, 1973 (CrPC) — Section 195, 340

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High Courts17 Aug 2011Dismissed

Raj Kumar Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0192

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High Courts17 Aug 2011Allowed

Ajaib Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 786

Punjab Police Rules, 1934 — Rule 13.8

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High Courts17 Aug 2011Allowed

Arun Kumar Basra and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 783 : (2012) 1 RCR(Civil) 959

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High Courts17 Aug 2011

M/s Garg Medical Hall Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 785 : (2012) 2 RCR(Civil) 9

Drugs and Cosmetics Act, 1940 — Section 18ADrugs and Cosmetics Rules, 1945 — Rule 66Indian Medical Council Act, 1956 — Section 15

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High Courts17 Aug 2011Dismissed

Sandeep Sharma Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2011) 164 PLR 790

Constitution of India, 1950 — Article 14, 16(1), 226Haryana State Pollution Control Board (Group A, B, C and D) Service Regulations, 2004 — Regulation 7, 9Water (Prevention and Control of Pollution) Act, 1974 — Section 12(3), 12(3A)

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High Courts17 Aug 2011Dismissed

Para Medical Council and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 612

Veterinary Council Act, 1984 — Section 12, 15, 16, 18, 19

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High Courts17 Aug 2011Dismissed

Sahota Public School Vs Chairman, Permanent Lok Adalat (Public Unitility Services), Ferozepur and another

Punjab And Haryana At Chandigarh · (2012) 166 PLR 681 : (2012) 1 RCR(Civil) 628

Electricity Act, 1910 — Section 22A

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High Courts16 Aug 2011Dismissed

Ram Saroop @ Ram Swarup Vs Financial Commissioner and Principal Secretary, Haryana, Development and Panchayat Department and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 780 : (2012) 1 RCR(Civil) 957

Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 13A(1), 7

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High Courts16 Aug 2011Dismissed

Sanjiv Kumar Vs Ram Pyari

Punjab And Haryana At Chandigarh · (2011) 164 PLR 777 : (2012) 2 RCR(Civil) 11

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts16 Aug 2011Dismissed

Jai Karan Mattu Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2013) 1 SLJ 381

Constitution of India, 1950 — Article 226

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High Courts12 Aug 2011

Haryana Urban Development Authority, Faridabad and another Vs R.C. Gupta

Punjab And Haryana At Chandigarh · (2011) 164 PLR 774 : (2012) 1 RCR(Civil) 955

Haryana Urban Development Authority Act, 1977 — Section 50(2)

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High Courts12 Aug 2011Dismissed

Smt. Sowarn Dai Vs Puran Chand

Punjab And Haryana At Chandigarh · (2011) 164 PLR 224 : (2011) 4 RCR(Civil) 589

Administration of Evacuee Property Act, 1950 — Section 46, 7

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High Courts12 Aug 2011

Azad Pipes Pvt.Ltd. Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0149

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High Courts12 Aug 2011Allowed

State of Punjab and another Vs Shri Didar Singh

Punjab And Haryana At Chandigarh · (2011) 164 PLR 767 : (2012) 1 RCR(Civil) 951

Civil Procedure Code, 1908 (CPC) — Section 80Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 47Punjab Land Reforms Act, 1972 — Section 21, 21(1), 9

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High Courts12 Aug 2011Dismissed