High Courts11 Sept 2026Disposed Of
Nisha Kamboj Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1663
Constitution of India-Article 226, 227, 14Punjab Civil Service (Reservation of Posts for Women) Rules, 2020
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 15 of 107
High Courts11 Sept 2026Disposed Of
Balwinder Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1662
Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 223 & 224Pension Rules
High Courts10 Sept 2026Dismissed
Ankit Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · 2026:PHHC:127972
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 61(2), 112(2), 317(2)
High Courts10 Sept 2026Allowed
Gurmail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128406
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 482(2)
High Courts10 Sept 2026Allowed
Mohammad Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127579
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 20(B)(ii)(C), 37Code of Criminal Procedure, 1973-Section 436, 436-A
High Courts10 Sept 2026Dismissed
Sarabjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128014-DB
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 25-A, 29, 37, 2(xi), 2(xxiii), 2(viia), 2(xxiiia)
High Courts10 Sept 2026Allowed
Malkit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127906
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 27-A, 61, 85Constitution of India-Article 19, 21
High Courts10 Sept 2026Allowed
Shyam Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128125
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 61Emigration Act, 1983-Section 24
High Courts10 Sept 2026Allowed
Bobby Singh @ Bobby Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128089
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 118(1), 115(2), 126(2), 191(3), 190, 118(2)Narcotic Drugs and Psychotropic Substances Act, 1985
High Courts10 Sept 2026Allowed
Chamkour Singh Alias Sunny Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128155
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 21-C, 29, 41(2), 42
High Courts10 Sept 2026Allowed
Karanjit Singh Alias Karanjeet Singh Alias Karan Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128151
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128088
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 27, 29, 61, 85
High Courts10 Sept 2026Allowed
Sangeeta Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128188
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 308(2), 308(6), 61(2), 64(1), 64(2)(1), 76, 3(5)Indian Penal Code, 1860-Section 420, 379, 376
High Courts10 Sept 2026Dismissed
Manpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127646
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 22(b), 22(c), 29, 37
High Courts10 Sept 2026Allowed
Paras Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127864
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 127(2), 190, 191(3), 325(2), 331(5), 351(2)
High Courts10 Sept 2026Allowed
Gurbaksh Singh @ Lalla Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127615
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(B), 21(C), 27-A, 29, 67Prisons Act, 1894-Section 52-A
High Courts10 Sept 2026Allowed
Ashok Singh @ Goshi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128331
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 23, 29
High Courts10 Sept 2026Allowed
Harsh @ Naniya Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127576
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 126, 190, 191(3), 324(4), 351(2), 109(2), 351(3), 238(3)
High Courts10 Sept 2026Allowed
Ajay Rathore Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127317
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
High Courts10 Sept 2026Disposed of
Saraswati Vs Rajender
Punjab And Haryana At Chandigarh · 2026:PHHC:127777
Code of Criminal Procedure, 1973-Section 311, 482Negotiable Instruments Act, 1881-Section 138