High Courts20 Aug 2026
Tara Chand & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4857
Constitution of India-Article 226, 227, 14, 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 40 of 107
High Courts20 Aug 2026
Gulzar Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4899
Constitution of India-Article 226, 227Haryana Civil Services (Allowance) Rules, 2016-Rule 22, 23(i)Right of Persons with Disability Act, 2016-Section 41
High Courts20 Aug 2026
Roshni Devi & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4876
Constitution of India-Articles 226, 227
High Courts20 Aug 2026
Canara Bank Vs Rakesh Kumar Sharma & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4901
Constitution of India-Articles 226/227Payment of Gratuity Act, 1972-Section 7(7)Industrial Disputes Act
High Courts20 Aug 2026Disposed Of
MGF Developments Ltd Vs Directorate of Enforcement & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4903
Prevention of Money Laundering Act, 2002
High Courts20 Aug 2026
Parveen Kumar Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4905
Constitution of India-Article 226, 227Punjab Agriculture (Group A) Service Rules, 2013Punjab Agriculture Department Group 'C' Service Rules 2010
High Courts20 Aug 2026
Union Of India & Ors. Vs Sohan Lal & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4907
Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9General Rules-Rule 423(a)
High Courts20 Aug 2026
Chanchal Singh (deceased) through his LRs. Vs Financial Commissioner Taxation, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4908
Displaced Persons (Compensation and Rehabilitation) Act, 1954-Section 12, 24Punjab Restitution of Mortgage Lands Act 4 of 1938-Section 4, 10-A1950 Act
High Courts20 Aug 2026
Raghav Mehra Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4909
Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009
High Courts20 Aug 2026
Harshman Sharma Vs Punjab University & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4911
High Courts20 Aug 2026
Kamal Deep Vs Haryana Public Service Commission & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4914
Constitution of India-Article 226, 227
High Courts20 Aug 2026
Anil Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4915
Constitution of India-Article 226, 227
High Courts20 Aug 2026
Dinesh Kumar Vs Registrar, National Institute of Technology (NIT) (Deemed University), Kurukshetra & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4918
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F
High Courts20 Aug 2026
Kulwant Singh & Ors. Vs PEPSU Road Transport Corporation Limited & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4920
Constitution of India-Articles 226, 227
High Courts20 Aug 2026
Inderjit Singh Bagga Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4922
Constitution of India-Article 226, 227
High Courts20 Aug 2026
Ujjivan Small Finance Bank Limited Vs District Magistrate-cum-Deputy Commissioner Panipat & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4923
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts20 Aug 2026
Shaurya Veer Balhara Vs Panjab University, Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4924
Constitution of India-Article 226, 227
High Courts20 Aug 2026
Sunil Agnihotri & Ors. Vs The Indian Council Of Social Science Research (ICSSR) & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4928
CRRID Rules-Rule 22(d)Constitution of India-Article 12
High Courts20 Aug 2026Allowed
Shubham Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0532
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Indian Penal Code-Section 148, 149, 302, 452, 212, 459
High Courts20 Aug 2026Dismissed
Rishu Deep Maurya Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0531
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319, 241, 61(2)Information Technology Act, 2000-Section 66D