High Courts08 Apr 20262025 (Bhdr. 13

Usha Rani And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1627

Constitution Of India, 1950-Article 226, 227, 243P(g), 243THaryana Municipal Corporation Delimitation of Ward Rules, 1994-Rule 3Haryana Municipal Corporation Act, 1994-Section 6, 11(8)
High Courts07 Apr 2026Dismissed

State Of Haryana Vs Harnam

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1639

Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2)
High Courts07 Apr 20261991 (3) RSJ 280"

Gurpreet Singh Saini & Ors Vs FCI & Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1637

Constitution Of India, 1950-Article 14, 16, 226, 227Food Corporation Of India (Staff) Regulations, 1971- Regulation 54(iii), 58, 69, 70, 74
High Courts07 Apr 2026Disposed Of

Jai Singh Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1636

Constitution Of India, 1950-Article 311(2)(b)Haryana Civil Services (Leave) Rules, 2016-Rule 68Indian Penal Code, 1860-Section 376(2)(a)(ii)