COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 38 of 107

High Courts21 Aug 2026

Prem Sarup Chadha Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4890

Constitution of India-Articles 226, 227Punjab Civil Services Rules, Vol. II-Rule 9.10 (2)Punjab Civil Services (Revised Pay) Rules, 1998-Rule 7

Read judgment

High Courts21 Aug 2026

Karam Singh Vs Haryana State Horticulture Development Agency

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4889

Constitution of India-Article 226

Read judgment

High Courts21 Aug 2026Dismissed

Malkit Singh Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4884

Punjab Civil Service Rules Part-1, Volume-1-Rule 1.2, 1.4(iii), 1

Read judgment

High Courts21 Aug 2026

Rajinder Kaur & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4880

Read judgment

High Courts21 Aug 2026

Nirmal Sethi Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4878

Read judgment

High Courts21 Aug 2026

Devender Kumar & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4900

Constitution of India-Article 226

Read judgment

High Courts21 Aug 2026

Sandeep Kumar & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4904

Constitution of India-Article 226Civil Procedure Code, 1908-Order 1 Rule 10, Section 151

Read judgment

High Courts21 Aug 2026

Kamal Raj & Anr. Vs Baba Farid University Of Health Sciences, Faridkot & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4912

Constitution of India-Article 226

Read judgment

High Courts21 Aug 2026

Jai Dev Rishi & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4913

Constitution of India-Articles 226, 227

Read judgment

High Courts21 Aug 2026

Birjesh Kumar Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4926

Haryana Registration of Births and Deaths Rules, 2002-Rule 11

Read judgment

High Courts21 Aug 2026

Hinduja Housing Finance Limited Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4927

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14

Read judgment

High Courts21 Aug 2026Disposed Of

Baltej Singh & Ors. Vs State Of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4929

Constitution of India-Articles 14, 16

Read judgment

High Courts21 Aug 2026

Reena Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4930

Constitution of India-Article 226/227

Read judgment

High Courts21 Aug 2026Disposed Of

Gurpreet Kaur Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4931

Constitution of India-Articles 226, 227, 14, 16

Read judgment

High Courts21 Aug 2026

Nanni Devi Vs Punjab State Power Corporation Ltd. & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4932

Constitution of India-Articles 226, 227Punjab Civil Services Rules Vol.-II

Read judgment

High Courts21 Aug 2026Dismissed

M/S Steel Sales India Pvt. Ltd. And Ors Versus Berkeley Real Tech Ltd.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0806

Code of Criminal Procedure, 1973-Section 482, 200Indian Penal Code-Section 418, 420, 120-B

Read judgment

High Courts21 Aug 2026Dismissed

Tripti Srivastva and another Vs Yogesh Singla

Punjab And Haryana At Chandigarh · 2026:PHHC:117025

Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts21 Aug 2026Dismissed

Jorawar Singh alias Jora Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116704

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 25, 29

Read judgment

High Courts21 Aug 2026Disposed of

Sandeep Kumar and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · 2026:PHHC:117114

Constitution of India-Article 226Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151

Read judgment

High Courts21 Aug 2026Allowed

Moharam Ali Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:116892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)

Read judgment