High Courts24 Oct 2025(ii) Rakesh Kumar Krail v. State of Punjab
B.K.Gupta And Anr Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1395
Constitution Of India, 1950-Article 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2025
806 judgments · page 19 of 41
High Courts23 Oct 2025Allowed
Harpreet Singh @ Har Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1399
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 482, 482(2)Arms Act, 1959-Section 25, 25(I), 27Bharatiya Nyaya Sanhita, 2023-Section 190, 191(3), 303(2), 324(5), 329, 329(3), 351(3)
High Courts23 Oct 2025
Anju Bansal And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 0020
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Oct 20251950-Article 226# Bharatiya Nagarik Suraksha Sanhita
Pawan Kumar Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1398
Constitution Of India, 1950-Article 14, 21, 226, 227Indo-Tibetan Border Police Rules, 1994- Rule 17(iii), 21, 149
High Courts20 Oct 2025Disposed Of
Partap Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1401
Constitution Of India, 1950-Article 226
High Courts20 Oct 2025Disposed Of
Sukhdev Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1400
Constitution Of India, 1950-Article 226
High Courts17 Oct 2025Allowed
Makhan Singh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1411
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15(b)
High Courts17 Oct 2025Partly Allowed
Ajay Singla Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1410
Constitution Of India, 1950-Article 226, 227
High Courts17 Oct 2025Disposed Of
Salinder Kumar Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1409
Constitution Of India, 1950-Article 226, 227Haryana Home Guards Rules, 1980- Rule 25
High Courts17 Oct 2025Dismissed
Union Of India And Others Vs Mahesh Wasdev And Another
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1408
Central Civil Services (Revised Pay) Rules, 2016- Rule 7(10)(I)
High Courts17 Oct 2025Disposed Of
Roshan Lal Vs Panjab University, Chandigarh And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1407
Constitution Of India, 1950-Article 226, 227
High Courts17 Oct 2025Disposed Of
Dalbir Singh Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1406
Constitution Of India, 1950-Article 226, 227
High Courts17 Oct 2025Dismissed
Asi Kuldip Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1405
Constitution Of India, 1950-Article 226, 227
High Courts17 Oct 2025Dismissed
Central Tool Room Vs Presiding Officer, Industrial Tribunal, Punjab, Chandigarh And Anr
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1404
Industrial Disputes Act, 1947-Section 2(g), 10(1)(d)
High Courts17 Oct 2025Disposed Of
Nitish Goyal Vs State Of Haryana & Another
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1403
High Courts17 Oct 2025Disposed Of
Jugraj Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1402
Constitution Of India, 1950-Article 226Punjab Police Rules, 1934-Rule 16.28
High Courts16 Oct 2025Dismissed
Sewa Singh And Another Vs Nyayadhikari, Gram Nyayalaya, Shahabad And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1413
Constitution Of India, 1950-Article 226, 227
High Courts16 Oct 2025Disposed Of
Pal Singh Vs Priramal Capital And Housing Finance Limited
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1412
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002- Section 14, 17
High Courts15 Oct 2025Disposed Of
Kanu Barua Since Deceased Through Its Legal Representatives Vs Kotak Mahindra Bank Limited And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1420
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 17
High Courts15 Oct 2025Disposed Of
Ranbir Singh Vs State Bank Of India And Others
Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1419
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 18