COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 2 of 41

High Courts24 Dec 2025Disposed Of

Sanjiv Kumar Jain And Another Vs HDFC Bank Limited And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1988

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151, Order 7 Rule 11Recovery Of Debts And Bankruptcy Act, 1993-Section 2(g), 17, 19

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High Courts24 Dec 2025Allowed

Ravinder Kumar Rana Vs Deputy Inspector General, Central Industrial Security Force, Government Of India And Anr

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1987

Constitution Of India, 1950-Article 14, 226, 227Central Industrial Security Force Rule, 2001-Rule 14(2)

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High Courts24 Dec 2025Dismissed

Ishwar Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1986

Constitution Of India, 1950-Article 226, 227, 311Punjab Police Rules, 1934-Rule 9.18(1) (c)

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High Courts24 Dec 2025Dismissed

Surjit Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1985

Constitution Of India, 1950-Article 226, 227

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High Courts24 Dec 2025Disposed Of

Sushil Sharma Vs Municipal Corporation Chandigarh And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1984

Constitution Of India, 1950-Article 226, 227

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High Courts24 Dec 2025Allowed

Rattana And Others Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1983

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High Courts23 Dec 2025Disposed Of

Gaurav Pandey Vs Director General Income Tax (Investigation) And Another

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1993

Income Tax Act, 1961-Section 144B, 148, 151A

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High Courts23 Dec 2025Disposed Of

Rampal Vs Income Tax Officer And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1992

Income Tax Act, 1961-Section 144B, 148, 151A

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High Courts23 Dec 2025Dismissed

Rajinder Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1991

Constitution Of India, 1950-Article 226, 227Punjab Civil Service Rules Volume II-Rule 5.32(1)(c)Punjab Civil Services Rules, Volume I-Rule 3.26(d)

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High Courts23 Dec 2025Disposed Of

Davinder Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1990

Punjab Civil Services Rules Volume I-Rule 12.5

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High Courts23 Dec 2025Allowed

Pardeep Kumar Alias Chhotu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2012

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 148, 149, 302, 323, 325, 506

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High Courts23 Dec 2025Dismissed

Jagseer Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2011

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21B, 50, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482(1), 482(2)Code Of Criminal Procedure, 1973-Section 438

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High Courts23 Dec 2025Disposed Of

Deepak And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2010

Bharatiya Nyaya Sanhita, 2023-Section 115, 117(2), 118(1), 190, 191(3), 351(2)

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High Courts23 Dec 2025Disposed Of

Satwinder Singh Vs Barjinder Kaur

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2009

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 85, 528Code Of Criminal Procedure, 1973-Section 82, 83, 482

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High Courts23 Dec 2025Dismissed

Govinder Singh Dhaliwal @ Govinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2008

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 59

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High Courts23 Dec 2025Dismissed

Satwant Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2007

Limitation Act, 1963- Article 54Indian Penal Code, 1860-Section 406, 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482(1), 482(2)

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High Courts23 Dec 2025Dismissed

Jagtej Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2006

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109, 190, 191(3), 196, 351(2), 351(3)

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High Courts23 Dec 2025Allowed

Hukamjeet Singh @ Hukamjeet Singh Brar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2005

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 409Prevention Of Corruption Act, 1988-Section 13

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High Courts22 Dec 2025Allowed

Ravinder Singh @ Rohit Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1970

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 23, 27A, 29, 36A, 37, 61, 85

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High Courts22 Dec 2025Allowed

Bagdi Bai Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1969

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18(b), 27A, 29, 31

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