COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 65 of 107

High Courts04 Aug 2026

Late Sh. Ved Prakash Vijh Through His LR & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5076

Constitution of India-Article 226, 227Indian Stamp Act, 1899-Section 47-APunjab Stamp (Dealing of Under-Valued Instruments) (2nd Amendment), Rules, 2011-Rule 3-A

Read judgment

High Courts04 Aug 2026Disposed Of

Baljit Singh & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5089

Constitution of India-Article 226, 227Land Acquisition Act-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A

Read judgment

High Courts04 Aug 2026

Dalbir Singh Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court, Rohtak & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5088

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

Read judgment

High Courts04 Aug 2026

Dr Subhash Chander Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5087

Constitution of India-Articles 226, 227

Read judgment

High Courts04 Aug 2026

Prem Nath & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5086

Punjab Civil Services Vol. II-Rule 6.19-C of Chapter 6, 2.44, 4.13Constitution of India-Article 136

Read judgment

High Courts04 Aug 2026

Paras Vs Central Bank Of India & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5094

Read judgment

High Courts04 Aug 2026

Tarlok Singh Vs State Transport Appellate Tribunal, Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5073

Motor Vehicles Act, 1939-Section 47 (1-A), 47 (1-B), 43-AMotor Vehicles Act, 1988-Section 89, 217 (2)(b)CPC-Order VI Rule 17

Read judgment

High Courts04 Aug 2026

Harnek Singh Vs Director Of India & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5072

Constitution of India-Article 226

Read judgment

High Courts04 Aug 2026

Vijay Kumar Vs Punjab And Hryana High Court

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5071

Constitution of India-Article 32, 226, 227, 136

Read judgment

High Courts04 Aug 2026

Parul Goyal & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5070

Punjab Water Supply & Sewerage Board (Services) Regulations, 1981Punjab Water Supply & Sewerage Board (Services) Regulations, 2015Punjab Water Supply and Sewerage Board Act, 1976-Section 72(2), 12

Read judgment

High Courts04 Aug 2026

Central Board Of Trustees & Anr. Vs Presiding Officer, Employees Provident Fund Appellate Tribunal-cum-Central Government Industrial Tribunal-cum-Labour Court-1 & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5069

Constitution of India-Article 226, 227Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(f), 7-A, 7-BContract Labour (Regulation and Abolition) Act

Read judgment

High Courts04 Aug 2026