High Courts21 Sept 2026Allowed
Gurbhej Singh & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3188
BNSS, 2023-Section 528BNS-Sections 115(2), 118(1), 118(2)Cr.P.C., 1973-Sections 482, 320
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 6 of 107
High Courts21 Sept 2026
Paras @ Jon Vs State Of Haryana
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21, 29, 37, 36-AConstitution of India-Article 21
High Courts21 Sept 2026
Rinku Singh @ Rinku @ Gandhi Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2024 INSC 290
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21(c), 61, 85, 23, 29, 27-B, 37, 67
High Courts21 Sept 2026
Jagjeet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3184
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 204, 111, 318(4), 238(c)
High Courts21 Sept 2026
Neeraj Kumar @ Neeraj Kaushik Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3183
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 406, 420, 120-B, 408, 467, 468, 471Constitution of India-Article 21, 19
High Courts21 Sept 2026
Amardeep Singh @ Nippi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3182
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 316(2), 318(4), 319(2), 336(2), 338, 336(3), 340(2), 61(2)
High Courts21 Sept 2026
Dalep Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3181
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 316(2), 318(4), 319(2), 336(2), 338, 336(3), 340(2), 61(2)
High Courts21 Sept 2026
Surjeet Singh @ Surja Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3180
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 149, 201, 341, 307, 302, 427, 506, 120-BArms Act, 1959-Sections 25(1-B)(a), 27, 25(6)
High Courts21 Sept 2026
Gurjant Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 61, 85, 37, 36-AConstitution of India-Article 21
High Courts21 Sept 2026
Baljit Singh @ Gora Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3178
Indian Penal Code-Sections 302, 148, 149Constitution of India-Article 21Criminal Procedure Code-Section 436-A
High Courts18 Sept 2026
Mukul Sahgal Vs Mousumi Dasgupta
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3595
CPC-Order 39 Rule 1 & 2
High Courts18 Sept 2026
HXXXX & Anr. Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2958
Constitution of India-Article 226
High Courts18 Sept 2026
Amit Vs Rakam Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2524
Constitution of India-Article 226Haryana Panchayati Raj Act, 1994-Section 176, 176(4)(aa)(iii), 178
High Courts18 Sept 2026
Gurnam Singh & Anr. Vs Dalvinder Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2528
Minimum Wages Act, 1948
High Courts18 Sept 2026
Municipal Council, Nangal Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2532
Punjab Municipal Act, 1911-Section 3(c), 3(2), 65, 67, 67(1), 73, 80(2)Companies ActConstitution of India-Entry 49 of List II of the Seventh Schedule
High Courts18 Sept 2026
Maninder Kaur Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2534
High Courts18 Sept 2026
Rajmal Vs Kamal
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2535
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act-Section 138Cr.P.C.-Section 372, 378, 378(4)
High Courts18 Sept 2026
Gurcharan Singh Sangha Vs Election Commission Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2536
Representation of People Act, 1951-Section 11, 78Conduct of Election Rules, 1961-Rule 89(5)Constitution of India-Article 226
High Courts18 Sept 2026
Market Committee Sirhind Vs M/s Verma Commission Agent & Ors
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2537
Cr.P.C.-Section 372, 378, 378(4)Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Negotiable Instruments Act-Section 138
High Courts18 Sept 2026
Vivek Aggarwal & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2538
Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-ALand Acquisition Act, 1894-Section 4, 6