High Courts21 Jan 2026Dismissed
Jaimal Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1864
Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 16.3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 103 of 107
High Courts21 Jan 2026Dismissed
Pradeep Singh Advocate Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1863
Constitution Of India, 1950-Article 124A, 124(4), 165, 165(1), 217, 217(2), 224, 226, 227
High Courts20 Jan 2026Disposed Of
Mukesh @ Mukesh Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1853
Constitution Of India, 1950-Article 226, 227
High Courts20 Jan 2026Disposed Of
Gurlabh Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1852
Constitution Of India, 1950-Article 226, 227Punjab State Cooperative Agricultural Service Society Service Rules, 1997-Rule 19APunjab Cooperative Societies Rules, 1963-Rule 28
High Courts20 Jan 2026Allowed
Wazir Singh And Another Vs Dakshin Haryana Bijli Vitran Nigam Ltd. And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1851
Constitution Of India, 1950-Article 226, 227Punjab Civil Services Rules, Volume II-Rule 2.2(b)
High Courts20 Jan 2026Dismissed
Nasib Singh Vs Chandigarh Administration And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1850
Constitution Of India, 1950-Article 226, 227
High Courts20 Jan 2026Disposed Of
Narender Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1849
Constitution Of India, 1950-Article 226, 227
High Courts20 Jan 2026Allowed/ Dismissed
Amarjit Bains Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1848
Constitution Of India, 1950-Article 226, 227
High Courts20 Jan 2026Dismissed
Kusum Lata Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1847
Constitution Of India, 1950-Article 226, 227
High Courts20 Jan 20262025 SCC OnLine SC 290
Daljit Kaur Vs Chandigarh Administration & Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1846
Constitution Of India, 1950-Article 14, 16, 226, 227
High Courts20 Jan 2026Disposed Of
Randhir Singh And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1845
Constitution Of India, 1950-Article 226, 227
High Courts19 Jan 2026Disposed Of
Sonia Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1862
High Courts19 Jan 2026Disposed Of
Service Provider Association, Barnala Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1861
High Courts19 Jan 2026Dismissed
Champa Bhatt Vs UT Of Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1860
Constitution Of India, 1950-Article 226, 227, 309Punjab State Finance And Accounts (Group A) Service Rules, 2012-Rule 5Punjab Municipal Corporation Law (Extension To Chandigarh) Act, 1994-Section 71A(3)
High Courts19 Jan 2026Dismissed
Inderpreet Singh Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1859
Constitution Of India, 1950-Article 226
High Courts19 Jan 2026Allowed
Babu Lal Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1858
Constitution Of India, 1950-Article 14, 226, 227, 311, 311(2)Punjab Police Rules, 1934-Rule 16.3, 16.24Indian Penal Code, 1860-Section 342, 354
High Courts19 Jan 2026(2006) 11 SCC 709
Paramjit Kaur Vs Accountant General And Ors
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1857
Constitution Of India, 1950-Article 226
High Courts19 Jan 2026Disposed Of
Gurdip Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1856
Constitution Of India, 1950-Article 226, 227
High Courts19 Jan 2026Disposed Of
Gurcharan Kumar Sethi And Others Vs Allahabad Bank And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1855
Code Of Civil Procedure, 1908-Section, Order 22 Rule 3(2)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4)
High Courts19 Jan 2026Disposed Of
Poonam Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1854
Punjab Police Rules, 1934-Rule 16.24Prevention Of Corruption Act, 1988-Section 7