CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 42 of 107

High Courts19 Aug 2026

Dharambir Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4821

Constitution of India-Articles 226, 227, 16Haryana Outstanding Sports Persons (Recruitment and Conditions of Service) Rules, 2018
Read judgment
High Courts19 Aug 2026Disposed Of

Rajender Singh & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4860

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
Read judgment
High Courts19 Aug 2026

Harpreet Singh Ghai Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4893

Constitution of India-Article 226Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978-Rule 12, 13, 13(i), 13(ii), 13(iii)Punjab Civil Services Rules-Rule 6.16A, 6.16A(2), 6.16A(3), 7.5(1), 4.19, 6.16(2), 5.32-A, 3.17A
Read judgment
High Courts19 Aug 2026

Harbhajan Singh & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4879

Constitution of India-Article 226/227Indian Stamp Act, 1899-Section 47-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Read judgment