High Courts24 Sept 2026Dismissed
Rakesh Nayyar Vs The State Bank Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5356
Constitution of India-Article 226/227Insolvency and Bankruptcy Code, 2016-Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 1 of 107
High Courts24 Sept 2026Dismissed
Vinod Kumar Vs M/s Escorts Ltd. & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5304
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-B, 2(s)
High Courts24 Sept 2026Disposed Of
Kanchan Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5351
Constitution of India-Article 226, 227
High Courts24 Sept 2026Disposed Of
Kamlesh Devi & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5348
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Disposed Of
Satyabir Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5347
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Disposed Of
Saroj & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5343
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Allowed
Avtar Singh & Anr. Vs Shiromani Gurdwara Prabandhak Committee
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5293
Constitution of India-Article 226, 227Evidence Act
High Courts24 Sept 2026Disposed Of
A.K. Chhabra & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5291
High Courts24 Sept 2026Disposed Of
Mulkh Raj @ Mulkh Raj Sharma Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5288
BNSS, 2023-Section 482, 482(2)NDPS Act, 1985-Section 18Constitution of India-Article 21
High Courts24 Sept 2026Dismissed
Alamgir Singh Vs U.T. Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5286
Constitution of India-Article 226, 227Chandigarh Lease-Hold of Sites & Building Rules-1973-Rule 9, 10, 20
High Courts24 Sept 2026Disposed Of
Surmukh Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5282
Punjab Apartment and Property Regulation Act, 1995-Section 5, sub-section (14) of section 5, sub-section (15) of section 5Land Revenue Act
High Courts24 Sept 2026Disposed Of
Dr. Abhishek Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5281
Constitution of India-Article 226, 227Haryana Civil Services (General) Rules, 2016-Clause 15
High Courts23 Sept 2026
Sandeep Kumar Sharma @ Sharma Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3969
Bharatiya Nyaya Sanhita, 2023-Sections 117(2), 115(2), 126(2), 351(2), 190, 191(3), 140(4)
High Courts23 Sept 2026Allowed
Arjan Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 37, 36-AConstitution of India-Article 21
High Courts23 Sept 2026Dismissed
Moshin Khan @ Mohsinullakhan A Pathan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3971
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr. P.C.-Section 438Indian Penal Code, 1860-Sections 120-B, 420, 467, 468, 471
High Courts23 Sept 2026Dismissed
Moshin Khan @ Mohsinullakhan A Pathan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3974
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 120-B, 420, 467, 468, 471Cr. P.C.-Section 438
High Courts23 Sept 2026
Rajbir Singh Vs Principal Commissioner Of Income Tax, Panchkula & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3976
Income Tax Act, 1961-Section 203, 10(10C), 10(10B), 246(A), 237, 239, 139, 139(1), 139(5), 119(2)(b)Income Tax Rules, 1962-Rule 31(1A)Industrial Disputes Act, 1947
High Courts23 Sept 2026Allowed
Suraj @ Sonu Chotala Vs State Of Haryana
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 25, 20(b)(ii) B, 37, 36-AConstitution of India-Article 21
High Courts23 Sept 2026Allowed
Baljeet Singh Vs State Of UT Chandigarh
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3992
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 319(2), 318(4), 336(3), 338, 340(2), 61(2), 316(5)I.T. Act, 2008-Section 66(C)
High Courts23 Sept 2026
Lovejeet Singh @ Lovjit Singh @ Labhu Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2025 INSC 1316
BNSS-Section 483NDPS Act-Section 21, 22, 29, 37, 37(1)(b), 37(1)(b)(ii), 42, 50, 61, 85Arms Act-Section 25, 54, 59