COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 58 of 107

High Courts10 Aug 2026

Kuldeep Singh Vs Presiding Officer, Labour Court, Patiala (now Industrial Tribunal, Patiala) & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4671

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F, 25-H

High Courts10 Aug 2026

Surinder Singh & Ors. Vs The Financial Commissioner (Appeals) Punjab, Chandigarh & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4713

Constitution of India-Article 226/227Pepsu Tenancy and Agricultural Lands Act, 1956-Section 32-ECPC-Section 144

High Courts10 Aug 2026

Sukhraj Singh Randhawa & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4712

Arbitration and Conciliation Act-Section 34

High Courts10 Aug 2026

Bije Singh Vs Commissioner, Hisar Division Camp At Jind District Hisar & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4711

Constitution of India-Article 226, 227

High Courts10 Aug 2026Allowed

Parmod Kumar & Ors. Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4736

High Courts10 Aug 2026

Labh Singh (Deceased) Through LRs Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4709

Constitution of India-Article 226, 227Pepsu Tenancy and Agricultural Land Act, 1955-Chapter IV-A, Section 32-E, 32J, 32-GPunjab Land Reforms Act, 1972-Section 28

High Courts10 Aug 2026

Murari Lal (Since Deceased) Through LRs Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4708

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

High Courts10 Aug 2026

Anil Kumar & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4707

Haryana Civil Services (ACP Rules), 2016-Rule 8(b)

High Courts10 Aug 2026

M/s Saraf Project Pvt. Ltd. Vs Municipal Corporation, Panipat & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4701

Haryana Municipal Corporation Act, 1994-Section 129, 130, 138

High Courts10 Aug 2026

Sunil Kumar Vs Presiding Officer, Labour Court, Ambala & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4700

Constitution of India-Articles 226/227Industrial Disputes Act, 1947

High Courts10 Aug 2026

Neha Mudgil Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4696

Constitution of India-Article 226, 227

High Courts10 Aug 2026

Baldev Singh & Ors. Vs Superintending Canal Officer & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4756

Constitution of India-Article 226, 227Canal and Drainage Act 8 of 1873-Section 30-B(3)

High Courts10 Aug 2026

Karam Chand Vs Presiding Officer, Labour Court, Ambala, District Ambala & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4751

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 25-F, 25-G, 25-H, 25F, 25B, 25B(1), 25B(2), 2, Clause (oo) of Section 2, 2(s)

High Courts10 Aug 2026

Satya Kripal Agarwal Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4749

Constitution of India-Article 226, 227, 14

High Courts10 Aug 2026

Parvinder Kaur Vs Punjabi University Patiala Through Its Registrar & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4771

Constitution of India-Article 226, 227

High Courts10 Aug 2026

Sohan Lal Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4768

Constitution of India-Article 226, 227Pension Rules

High Courts10 Aug 2026

Pritam Singh Dhindsa Vs Additional Secretary Cooperatives (Appeals), Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4767

Constitution of India-Article 226, 227Punjab State Cooperative Societies Act, 1961-Section 55 & 56, 68, 69

High Courts10 Aug 2026

Chandi Ram Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court, Hissar & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4762

Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Sections 25-G and 25-H

High Courts10 Aug 2026

Shiv Nath Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court, Gurgaon & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4760

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F, 2, 2(s), 25B, 25G, 25H, Chapter V-A

High Courts10 Aug 2026

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

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4757

CPC-Order XXII Rule 4, Section 151Haryana Land Revenue Act, 1887-Section 15(3), 16Limitation Act, 1963-Section 14