RAMENDRA JAIN, DAYA CHAUDHARY

111 recorded High Court judgment(s) · 2015–2019

Courts

Disposal nature

Recent judgments

• BHARTENDU SOOD v. ADMINISTRATION OF UNION TERRITORY OF CHANDIGARH AND ANOTHER — Punjab & Haryana High Court (2019-10-14)
• RAMJI LAL THROUGH GPA v. HARYANA SHAHRI VIKAS PRADHIKARAN AND OTHERS — Punjab & Haryana High Court (2019-10-14)
• J.K WASON v. HARYANA URBAN DEVELOPMENT AUTHORITY AND ANOTHER — Punjab & Haryana High Court (2019-10-14)
• ARDEE CITY RESIDENTS WELFARE ASSOCIATION v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2019-10-14)
• THE NEW AGGARWAL CO-OPERATIVE GROUP HOUSING SOCIETY LIMITED v. THE ADMINISTRATOR HARYANA URBAN DEVELOPMENT AUTHORITY AND ANOTHER — Punjab & Haryana High Court (2019-10-14)
• MAHENDER AND ANOTHER v. HARYANA URBAN DEVELOPMENT AUTHORITY AND ANOTHER — Punjab & Haryana High Court (2019-10-14)
• JASWANT SINGH AND ANR v. AMRITSAR IMPROVEMENT TRUST AND ORS — Punjab & Haryana High Court (2017-09-22)
• NARINDER KUMAR v. AMRITSAR IMPROVEMENT TRUST AND ORS — Punjab & Haryana High Court (2017-09-22)
• SANJAY KUMAR AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2017-07-21)
• M/S L.G. HOTELS LTD. v. STATE OF HARYANA AND ORS. — Punjab & Haryana High Court (2017-07-03)