High Courts24 Aug 2026
Maya Ram Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4892
Gratuity ActState Civil Services Rules
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 36 of 107
High Courts24 Aug 2026
Suresh Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4888
CPC-Order 6 Rule 17, Section 151Constitution of India-Articles 226, 227Punjab Civil Services Rules, Volume II
High Courts24 Aug 2026
Baljit Singh Vs Punjab And Haryana High Court Chd & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4886
Constitution of India-Article 20(2), 311(2)Punjab Civil Services Rules, Volume 1 (Part 1)-Rule 5, 7.3, 7.3A, 7.3-B, 14, 15, 15(v)(f), 19Payment of Wages Act, 1936
High Courts24 Aug 2026
Ramesh Lal Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4906
Punjab Civil Services (Punishment and Appeal) Rules, 1970-Rule 12
High Courts24 Aug 2026
Er. P.S. Aulakh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4910
High Courts24 Aug 2026
Ram Pal Bains Vs Home Secretary-cum-Secretary, Department Of Local Government, U.T., Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4916
High Courts24 Aug 2026
Jasbir Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4917
Constitution of India-Articles 226, 227, 14The Punjab Ad hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees’ Welfare Act, 2016
High Courts24 Aug 2026
Roshan Lal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4919
High Courts24 Aug 2026
The Chief Engineer, Ranjit Sagar Dam & Shahpurkandi Dam Project Vs Vikram Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4921
Constitution of India-Articles 226/227Industrial Disputes Act, 1947-Section 33-C(2)Punjab Civil Services Rules-Clause 10.21(ii)
High Courts24 Aug 2026Allowed
M/S Baba Traders Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4925
GST Act, 2017-Section 29GST Rules-Rule 20
High Courts24 Aug 2026Disposed Of
Rajeev Kaushik & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4933
Constitution of India-Article 227Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-A
High Courts24 Aug 2026allowed
Vaneet Saini and others Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:117707
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 148, 149, 201, 323, 326, 427, 307, 452, 120-B, 324Arms Act, 1959-Section 25, 54, 59
High Courts24 Aug 2026dismissed
Jagjeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117358
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 106(1), 281, 125(a), 125(b)BNS-Section 338, 345(3), 340(2), 339, 61(2)
High Courts24 Aug 2026dismissed
Jodhbir Singh @ Jodha Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117290
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 23, 29
High Courts24 Aug 2026dismissed
Satgur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117742
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420, 406, 120-B
High Courts24 Aug 2026dismissed
Penny @ Simran Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117540
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 105
High Courts24 Aug 2026dismissed
Ravi Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:117780
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21
High Courts24 Aug 2026dismissed
Davinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0495
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 319, 318(4), 335, 336, 340, 61(2)
High Courts24 Aug 2026disposed of
Sukhminder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0494
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 3(5)Code of Criminal Procedure, 1973-Section 154, 156(3)
High Courts24 Aug 2026allowed
Satinder Singh Sangha Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0493
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 82, 84Indian Penal Code, 1860-Section 420, 201, 120-BCode of Criminal Procedure, 1973-Section 82(1)