High Courts05 Aug 2026
Baldev Singh & Ors. Vs Superintending Canal Officer, Sirhind & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5074
Northern India Canal and Drainage Act, 1873-Section 30A, 30-B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 64 of 107
High Courts05 Aug 2026Petition allowed
Gurcharan Singh @ Channu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0472
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
XXXXXXX Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0471
Bharatiya Nyaya Sanhita, 2023-Section 48, 111, 109, 61(2), 324(4), 3(5), 103, 308(4), 351(3), 238, 191(3), 190Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 20262nd bail petition allowed; regular bail granted
Balkar Singh @ Mithi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0467
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 61, 85, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
Sachin Rapria @ Chinu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0470
Arms Act, 1959-Section 25(1-AAA), 54, 59, 25(1-B)(a), 29Bharatiya Nyaya Sanhita, 2023-Section 55, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition dismissed
Amit @ Tota Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0469
Bharatiya Nyaya Sanhita, 2023-Section 287, 308(5), 111(4), 3(5), 61(2), 238(c)Arms Act, 1959-Section 25, 25(6), 25(7)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed; regular bail granted
Sihdarth Kumar @ Chakiya Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0466
Bharatiya Nyaya Sanhita, 2023-Section 115, 126, 3(5), 351(3), 109(1)
High Courts05 Aug 2026Petition dismissed
Sachin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0468
Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 110, 190, 191(3), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition disposed of
Jasbir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0465
Hindu Marriage Act, 1955-Section 13-B
High Courts05 Aug 2026Petition dismissed; impugned order affirmed
Dev Dutt Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0464
Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313
High Courts05 Aug 2026Petition allowed
Sunil Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0463
Bharatiya Nyaya Sanhita, 2023-Section 309(4), 311Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition dismissed
Raju Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0462
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 20(b)(ii)(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition disposed of
Judgebir Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0461
Negotiable Instruments Act, 1881-Section 138
High Courts05 Aug 2026Petition allowed
Paramjeet Singh And Anr Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0460
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 126(2), 351(3), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition dismissed; order allowing recall of witness affirmed
Jatin Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0458
Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313
High Courts05 Aug 2026Anticipatory bail petition allowed; interim anticipatory bail made absolute
Bhagirath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0457
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 351(2), 191(3), 190, 115, 190(1), 238(b), 117(2)Arms Act, 1959-Section 25
High Courts05 Aug 2026Appeal remitted to the Sessions Judge, Patiala, to be treated as filed under Section 372 Cr.P.C./Section 413 BNSS
Hans Raj Vs Rakesh Kumar
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0456
Code of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138
High Courts05 Aug 2026Appeal dismissed, with no order as to costs
Hartej Estates Pvt. Ltd. Vs Brahm Prakash
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0455
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order 7 Rule 11, Section 151Arbitration and Conciliation Act, 1996-Section 34
High Courts04 Aug 2026
Neha & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · 2024 INSC 847
Constitution of India-Article 226, 14 and 16, Entry 66, List-I (Union List) of the Seventh ScheduleCPC-Order 1 Rule 10, Section 151Haryana Education (College Cadre) Group B Service Rules, 1986
High Courts04 Aug 2026
Dharam Singh Saini Vs Canara Bank & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5077
Canara Bank (Employees) Pension Regulations, 1995-Regulations 14, 28, 29, 32, 42, 43Punjab National Bank (Employees') Pension Regulations, 1995-Regulation 14