High Courts26 Aug 2026
Gurnam Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4610
Constitution of India-Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 32 of 107
High Courts26 Aug 2026
Hakam Singh Vs The Presiding Officer, Industrial Tribunal Bathinda & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4611
Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Section 25-FPunjab State Cooperative Agricultural Service Society Service Rules, 1997
High Courts26 Aug 2026
Paramjeet Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4612
Constitution of India-Article 226, 14, 16Right to Information Act
High Courts26 Aug 2026
Sonia Gori Vs Thakardevi Takanram Institute & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4613
Constitution of India-Article 226, 227
High Courts26 Aug 2026Allowed
Divas Kumar Goyal Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0586
Bharatiya Nyaya Sanhita, 2023-Section 318(4), 338, 336(3), 340(2), 351(2), 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Constitution of India-Article 20(3)
High Courts26 Aug 2026Allowed
Manpreet Singh alias Monty Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0585
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316
High Courts26 Aug 2026Dismissed
Dinesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0584
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 25, 29
High Courts26 Aug 2026Dismissed
Sattar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0583
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20
High Courts26 Aug 2026Allowed
Madan Lal and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0582
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 351(3), 61(2), 338, 336(3), 340(2)
High Courts26 Aug 2026Partially allowed
Tarun Trikha Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0581
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Haryana Protection of Interest of Depositors in Financial Establishments Act, 2013-Section 32Indian Penal Code, 1860-Section 120-B, 420
High Courts26 Aug 2026Allowed
Vishal alias Gullu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0580
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 123, 3(5), 351(2)
High Courts26 Aug 2026Dismissed
Rohit Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0579
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 304(2), 115(2), 126(2), 190, 191(3)
High Courts26 Aug 2026Dismissed
Mehboob Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0578
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29
High Courts26 Aug 2026Dismissed
Simerjot Singh Dhaliwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0577
Bharatiya Nyaya Sanhita, 2023-Section 305, 331(4), 316(4), 408Narcotic Drugs and Psychotropic Substances Act, 1985
High Courts26 Aug 2026Dismissed
M (Minor) through his natural guardian Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0576
Bharatiya Nyaya Sanhita-Section 103, 109, 333, 351(2), 191(2), 191(3), 190, 61
High Courts26 Aug 2026Allowed
Omanpreet Singh @ Laddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0575
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 379-B, 34Bharatiya Nyaya Sanhita, 2023-Section 304
High Courts26 Aug 2026Allowed
Gagandeep Singh Alias Jugnu and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0574
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320, 307Indian Penal Code-Section 323, 324, 325, 326, 341, 506, 201, 148, 149
High Courts26 Aug 2026Allowed
Gagandeep Singh alias Jugnu and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0563
Indian Penal Code, 1860-Section 323, 324, 325, 326, 341, 506, 201, 148, 149Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts25 Aug 2026
Rohit Aggarwal & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6081
Constitution of India-Articles 226, 227, 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 33
High Courts25 Aug 2026
Amarjit Singh Vs Presiding Officer, Industrial Tribunal, Patiala & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5153
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33-C(2)Payment of Gratuity Act, 1972