High Courts25 Aug 2026
Hari Krishan @ Krishana Vs Superintending Canal Officer, Bhakra Water Services Circle Fatehabad & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4614
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 33 of 107
High Courts25 Aug 2026
Mandir Shivala Shiv Ji Maharaj Committee Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4615
Societies Registration Act, 1860Code of Civil Procedure, 1908-Section 92
High Courts25 Aug 2026
Lakhwinder Singh & Anr. Vs Greater Mohali Area Development Authority & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4616
Constitution of India-Article 226, 14 and 16
High Courts25 Aug 2026
Sonia Kumari Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4617
Constitution of India-Article 226, 227, 14, 16Haryana School Education (Group C) Service Rules, 2012Haryana State Education School Cadre (Group C) Service Rules, 1998
High Courts25 Aug 2026
Subhash Chander Dalal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4618
High Courts25 Aug 2026
Kundan Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4619
Haryana Contractual Employees (Security of Service) Ordinance, 2024Haryana Contractual Employees (Security of Service) Act, 2024
High Courts25 Aug 2026Dismissed
Sarita @ Santra Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court-I, Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4620
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2(oo), 2(s), 25B, 25F
High Courts25 Aug 2026
Mahi Pal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4621
High Courts25 Aug 2026
Rakesh Kumar Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court-II, Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4622
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2-A, 2(oo), 2(s), 25B, 25F, 25G, 25H
High Courts25 Aug 2026
Atul Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4623
CPC-Section 151Haryana Municipal Act, 1973-Section 208
High Courts25 Aug 2026
Gurbans Singh Vs The State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4624
Constitution of India-Article 226, 227
High Courts25 Aug 2026
Amarjit Singh Vs Presiding Officer, Industrial Tribunal, Patiala & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4625
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 33-C(2)Payment of Gratuity Act, 1972
High Courts25 Aug 2026
Kulwinder Kaur Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4626
Pension Rules
High Courts25 Aug 2026
Janki Das Kapur Public School & Anr. Vs The Educational Tribunal Sonepat & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4627
Constitution of India-Article 226, 227Haryana School Education Rules, 2003-Rules 161, 162, 161 (supra), 162(1)(i) to (viii)Haryana School Education Act, 1995
High Courts25 Aug 2026Dismissed
Suresh Kumar Vs Presiding Officer, Industrial Tribunal, Ludhiana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4628
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 25-F, 25-G, 25-H
High Courts25 Aug 2026
Harsh Kumar Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4629
High Courts25 Aug 2026
Sandeep Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4630
Constitution of India-Article 226, 227
High Courts25 Aug 2026
Baljeet Singh Vs Presiding Officer, Labour Court, Ambala & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4631
Constitution of India-Article 226/227, 226 and 227Industrial Disputes Act, 1947-Section 2-A, 2(oo), 2(s), 25F, 25B, 25B(1), 25B(2), 25G and 25H, 25-F, 25-B, 25-G, 25-H
High Courts25 Aug 2026
Rajeshwar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4632
Constitution of India-Article 226
High Courts25 Aug 2026
Mange Ram Vs Divisional Forest Officer, Bhiwani & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4633
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25-F, 25-B, 25-B(2)