High Courts13 Aug 2026
Harish Deswal & Ors. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4737
Constitution of India-Articles 226, 227, 14, 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 51 of 107
High Courts13 Aug 2026
Harpreet Kaur & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4776
CPC-Order I Rule 10, Section 151Constitution of India-Article 226, 16
High Courts13 Aug 2026
M/s Jindal Mectec Pvt. Ltd. now Kingspan Jindal Pvt. Ltd. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4774
Land Acquisition Act, 1894-Section 4, 5-A, 6
High Courts13 Aug 2026
Ramesh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4773
Land Revenue Act-Section 15
High Courts13 Aug 2026
Parveen Kumar Vs The Chief Administrator, Housing Board Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4769
Constitution of India-Articles 226/227Industrial Disputes Act, 1947-Section 2(oo), 2(oo)(bb), 25-F, 25-G, 25-H
High Courts13 Aug 2026
Chandro Devi Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4766
Constitution of India-Articles 226, 227Civil Services Rules (Vol.II)-Para No.8 and 9-(b), Chapter VI
High Courts13 Aug 2026
Ruchi Sharma Vs Punjab Urban Development Authority & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4759
Constitution of India-Articles 226, 227
High Courts13 Aug 2026Allowed
Naresh Kumar Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4758
High Courts13 Aug 2026
Sukhbir Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4798
Constitution of India-Article 226, 227
High Courts13 Aug 2026
Ajmer Singh Vs The District And Sessions Judge, Presiding Officer, Labour Court Ambala & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4881
Haryana State Central Cooperative Banks Employees Service Rules, 1975-Rule 27.1Industrial Disputes Act, 1947-Section 2-AConstitution of India-Articles 226, 227
High Courts13 Aug 2026
P.D. Sharma Vs M/S Reva Enterprises & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4796
Industrial Disputes Act, 1947-Section 2(s), 33-C(2)Indian Evidence Act, 1872-Sections 67, 73Constitution of India-Articles 226/227
High Courts13 Aug 2026Dismissed
Satish Kumar @ Sunny Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0631
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22Indian Penal Code, 1860-Section 174-A
High Courts13 Aug 2026Allowed
Jarry Khosla @ Vansh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0629
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 126, 115, 118, 351, 191, 190Arms Act, 1959-Section 25
High Courts13 Aug 2026Allowed
Atish Shrikrishna Varma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0628
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 111, 317, 318, 319, 336, 338, 340, 3Information Technology Act, 2000-Section 66, 66-D
High Courts13 Aug 2026Allowed
Gurbhinder Singh @ Romy Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0627
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 18, 25, 29Indian Passport Act, 1920-Section 3Foreigners Act, 1946-Section 14
High Courts13 Aug 2026Allowed
Ajit Singh @ Ajeet Singh Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0625
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 21-C, 29, 37Constitution of India-Article 21
High Courts13 Aug 2026Disposed of
Arvinder Kaur Brar Vs. State of U.T., Chandigarh and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0624
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Income Tax Act, 1961-Section 276(B), 278-BCode of Criminal Procedure, 1973-Section 82
High Courts13 Aug 2026Disposed of
Rampal Yadav Alias Ram Alias Sonu Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0623
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 358Bharatiya Nyaya Sanhita, 2023-Section 333, 109Indian Penal Code-Section 452, 307
High Courts13 Aug 2026Dismissed
Fajri @ Fazri and another Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0622
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 109, 121(1), 132, 190, 191(3), 221
High Courts13 Aug 2026Dismissed
Aashish Nagar Singh Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0621
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29Arms Act, 1959-Section 25