High Courts03 Feb 2026Dismissed
Nirmal Mehta Vs PEC Centre For Consultancy In Engineering And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1717
Constitution Of India, 1950-Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 100 of 107
High Courts03 Feb 2026Partly Allowed
Kulwant Kaur Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1716
Constitution Of India, 1950-Article 226, 227Punjab Civil Services Rules, Volume I-Rule 15(a), 22(I)(a)(2), 22(I)(a)(3)Central Civil Services (Pension) Rules, 1972-Rule 26
High Courts02 Feb 2026Dismissed
Lt. Col. Ashok Bembey Vs Punjab State Electricity Regulatory Commission And Another
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1726
Constitution Of India, 1950-Article 226, 227Punjab Civil Service Rules, Volume II-Rule Rule 2.4(E), 3.12, 6.16C, 7.17, 7.19, 8.133Punjab State Electricity Regulatory Commission (Appointment And Service Conditions Of Employees) Regulations, 2012- Regulation 6(d)
High Courts02 Feb 2026Dismissed
Kotak Mahindra Bank Ltd Vs M/S Doon Valley Rice Limited And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1725
Constitution Of India, 1950-Article 226, 227
High Courts02 Feb 2026Allowed
Ravinder Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1724
Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 12.16, 12.16(4), 12.18, 12.18(3), 12.18(3)(e), 12.18(4), 12.21Indian Penal Code, 1860-Section 120, 420
High Courts02 Feb 2026Dismissed
Gurmej Lal And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1723
Representation Of The People Act, 1950-Section 24
High Courts02 Feb 2026Dismissed
Jagwant Singh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1722
Constitution Of India, 1950-Article 226
High Courts31 Jan 2026Dismissed
United India Insurance Company Limited Vs Meenakshi And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1917
Indian Penal Code, 1860-Section 279, 304A, 337, 427Code Of Criminal Procedure, 1973-Section 173
High Courts31 Jan 2026Dismissed
Raj Kumar And Another Vs Satyawan And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1916
Indian Penal Code, 1860-Section 304A, 279, 337
High Courts31 Jan 2026Allowed
Gurnam Singh @ Gama Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1915
Constitution Of India, 1950-Article 21, 226
High Courts31 Jan 2026Partly Allowed
Raju & Ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1914
Indian Penal Code, 1860-Section 34, 323, 325Code Of Criminal Procedure, 1973-Section 173
High Courts31 Jan 2026Disposed Of
Manvirinder Singh Vs Manpartap Singh And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1913
High Courts31 Jan 2026Disposed Of
Ghasi Ram Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1912
Constitution Of India, 1950-Article 226
High Courts31 Jan 2026Dismissed
Rajiv Kumar Dagar Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1911
Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151
High Courts30 Jan 2026Disposed Of
Raghbir Singh And Another Vs Advisor To Administrator, UT, Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1910
Constitution Of India, 1950-Article 226, 227
High Courts30 Jan 2026Disposed Of
Jai Bhagwan Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1909
Constitution Of India, 1950-Article 226, 227
High Courts30 Jan 2026Disposed Of
Gurpreet Singh & Others Vs Union Territory Of Chandigarh & Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1908
High Courts30 Jan 2026Dismissed
Virender Chauhan Vs State Of Haryana & Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1907
High Courts30 Jan 2026Dismissed
Jaipal Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1906
Constitution Of India, 1950-Article 226, 227Arms Act, 1959-Section 25
High Courts30 Jan 2026Allowed
Gurnam Singh @ Gama Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1905
Constitution Of India, 1950-Article 21, 226Environment (Protection) Act, 1986-Section 2(a), 3(1)