High Courts06 Aug 2026
Raghubir Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5023
Constitution of India-Article 226, 227, 14, 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 62 of 107
High Courts06 Aug 2026
Jasbir Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5020
Constitution of India-Article 226, 227
High Courts06 Aug 2026Petition dismissed
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0454
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 333, 115(2), 118(1), 118(2), 190, 191(3), 351(2), 303(2)Code of Criminal Procedure, 1973-Section 438
High Courts06 Aug 2026Petition disposed of, with liberty to challenge the FIR by filing a quashing petition
Shinder Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0453
Indian Penal Code, 1860-Section 420, 465, 466, 468, 471, 120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 173(1), 173(4), 175(3)Code of Criminal Procedure, 1973-Section 156(3)
High Courts06 Aug 2026Petition disposed of; petitioner directed to surrender and be released on bail
Sheela Devi alias Shanti Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0452
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 358Bharatiya Nyaya Sanhita, 2023-Section 333, 109Code of Criminal Procedure, 1973-Section 438, 319, 307, 452
High Courts06 Aug 2026Petition allowed; complaint and summoning order quashed qua the petitioners
M/s Mangli and Mangli Technocrats and another Vs State of Punjab through Insecticide Inspector
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0451
Insecticides Act, 1968-Section 3(k)(i), 17, 18, 22, 29, 30, 31(1), 33Insecticides Rules, 1971-Rule 27(5)Code of Criminal Procedure, 1973-Section 482
High Courts06 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurjant Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0450
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Section 420, 465, 467, 471, 307
High Courts06 Aug 2026Petition dismissed
Harwinder Sethi Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0444
Indian Penal Code, 1860-Section 420, 201Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts06 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurjant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · 2026:PHHC:107569
Indian Penal Code, 1860-Section 420, 465, 467, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts06 Aug 2026Petition allowed; order declaring petitioner a proclaimed person quashed
Meenu Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:107076
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Code of Criminal Procedure, 1973-Section 82, 82(2)
High Courts06 Aug 2026Petition dismissed
Kuldeep Singh Chauhan Vs State of Haryana and others
Punjab And Haryana At Chandigarh · 2026:PHHC:106770
Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120-BCode of Criminal Procedure, 1973-Section 156(3), 482
High Courts06 Aug 2026Anticipatory bail petition allowed, subject to conditions
Gurbir Singh Kohli Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:107345
Prevention of Corruption Act, 1988-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 318, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026
Harman Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6092
Constitution of India-Article 226, 227, 14 and 16
High Courts05 Aug 2026
Nek Ram & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5022
Constitution of India-Articles 226, 227Punjab Village Common Lands (Regulation) Act, 1961Punjab Village Common Lands (Regulation) Rules, 1964-Rule 5
High Courts05 Aug 2026Dismissed
Taro Devi Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5083
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F
High Courts05 Aug 2026
M/s Arora Spinners & Fabricators Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5091
Central Goods and Services Tax Act, 2017-Section 169, 146Integrated Goods and Services Tax Act, 2017-Section 20Finance Act, 2022-Section 115
High Courts05 Aug 2026Dismissed
Amit Sharma Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Circle-I, Faridabad & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5021
Constitution of India-Article 226, 227Industrial Disputes Act-Section 2(s), 25-F
High Courts05 Aug 2026
Mam Chand & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5019
Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 6, 11-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24 (1) (a), 24 (2), 101-A
High Courts05 Aug 2026
Jaspal Ram Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5018
Constitution of India-Articles 226, 227
High Courts05 Aug 2026
Raghbir Singh Through His Legal Heirs Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court, District Hisar & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5017
Constitution of India-Articles 226, 227