High Courts25 Aug 2026
Telu Ram Vs Municipal Committee, Bathinda & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4634
Constitution of India-Articles 226/227Industrial Disputes Act, 1947-Section 25-F
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 34 of 107
High Courts25 Aug 2026
Jasdev Singh Sidhu & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4635
Constitution of India-Articles 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Sections 11, 19, 21
High Courts25 Aug 2026
Sandeep Kaur Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4636
Constitution of India-Articles 226, 227Maternity Benefit (Amendment) Act, 2017
High Courts25 Aug 2026
Surjeet Kaur & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4637
Constitution of India-Article 226, 227
High Courts25 Aug 2026
M/s Laxmi Trading And Manufacturing Company Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4638
CPC-Section 151
High Courts25 Aug 2026Petition allowed; FIR quashed on the basis of compromise
Ramandeep Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · 2026:PHHC:118814
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 126(2), 190, 191(3), 324(4), 333Code of Criminal Procedure, 1973-Section 320, 482
High Courts25 Aug 2026Petition allowed; regular bail granted
Sunil Kumar @ Dimpa Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:118501
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 36-A, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
High Courts25 Aug 2026Petition allowed; FIR quashed on the basis of compromise
Devender Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · 2026:PHHC:118834
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120-B, 409, 417, 420, 467, 468Code of Criminal Procedure, 1973-Section 320, 482
High Courts25 Aug 2026Petition dismissed; anticipatory bail declined
Vansh Kapoor Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:118068
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 61, 318(4)
High Courts25 Aug 2026Petition allowed; complaint and summoning order quashed
Arun C. Ashar Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117424
Insecticides Act, 1968-Section 17, 18, 29, 33Code of Criminal Procedure, 1973-Section 482
High Courts25 Aug 2026Petition allowed; regular bail granted
Virender Bhardwaj Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:117164
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 408, 467, 468, 471
High Courts25 Aug 2026Petition dismissed
Pooja Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:118266
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 27-A, 37Code of Criminal Procedure, 1973-Section 438
High Courts25 Aug 2026Petition allowed; regular bail granted
Harkirat Singh Mangat Vs Union of India
Punjab And Haryana At Chandigarh · 2026:PHHC:118452
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 18, 23, 29, 37
High Courts25 Aug 2026Petition dismissed
Tejinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:116956
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 111(2)(b), 111(3), 111(4), 111(5), 111(6), 111(7), 3(5), 308(4), 61, 351(2), 111
High Courts25 Aug 2026Petition allowed; regular bail granted
Manjinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:118141
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 309(4), 126(2), 238Arms Act, 1959-Section 25
High Courts25 Aug 2026Petition dismissed
Mohit Gupta Vs State of Haryana and another
Punjab And Haryana At Chandigarh · 2026:PHHC:118440
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5), 336(3), 340, 61Code of Criminal Procedure, 1973-Section 438
High Courts25 Aug 2026Petition allowed; regular bail granted
Lakhvir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:118775
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 140(3), 308(2), 308(7), 62, 108, 351(2)Indian Penal Code, 1860-Section 120-B, 365, 384, 388, 511, 306, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts25 Aug 2026Petition dismissed
Rustam Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:118378
Bharatiya Nyaya Sanhita, 2023-Section 190, 191(2), 191(3), 126(2), 351(3), 103(1)
High Courts25 Aug 2026Petition dismissed
Shashi Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:118795
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 384, 385, 419, 420, 467, 468, 471, 506, 120-BCode of Criminal Procedure, 1973-Section 438
High Courts25 Aug 2026Petition dismissed
Sandeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:118555
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 298Indian Penal Code, 1860-Section 295