High Courts09 Feb 2026Disposed Of
Gulzar Ram Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1763
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 98 of 107
High Courts09 Feb 2026Dismissed
Mahavir Sharan Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1761
Constitution Of India, 1950-Article 226, 227
High Courts09 Feb 2026Disposed Of
Manoj And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1760
Constitution Of India, 1950-Article 226, 227
High Courts09 Feb 2026Disposed Of
H.C. Satyawan Vs Director General Of Police, Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1759
Constitution Of India, 1950-Article 226, 227
High Courts06 Feb 2026Disposed Of
Harvinder Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1758
High Courts06 Feb 2026Disposed Of
Naresh And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1757
Constitution Of India, 1950-Article 226, 227
High Courts06 Feb 2026Disposed Of
Pawan Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1756
Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 16.3Indian Penal Code, 1860-Section 420
High Courts06 Feb 2026Disposed Of
Munesh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1755
Constitution Of India, 1950-Article 226, 227
High Courts06 Feb 2026Disposed Of
Sanjeev Bansal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1754
High Courts06 Feb 2026Disposed Of
Suresh Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1753
Constitution Of India, 1950-Article 226Haryana Police Act, 2007-Section 21
High Courts06 Feb 2026Disposed Of
M/S United Foods Vs State Of Haryana & Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1752
Constitution Of India, 1950-Article 226
High Courts06 Feb 2026Disposed Of
Mohan Lal Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1751
Constitution Of India, 1950-Article 226
High Courts06 Feb 2026Dismissed
Senior Constable Sukhjeet Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1750
Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 120B, 347, 389Prevention Of Corruption Act, 1988-Section 7
High Courts06 Feb 2026Dismissed
Parminder Kaur And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1749
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 4, 5, 23
High Courts05 Feb 2026Disposed Of
Harinder Singh Vs Charanjeet Singh
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1736
Code Of Criminal Procedure, 1973-Section 372, 378(4)Negotiable Instruments Act, 1881-Section 138
High Courts05 Feb 2026Disposed Of
Gurmeet Singh Vs Angrej Singh And Ors
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1735
Constitution Of India, 1950-Article 14, 21Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378, 378(4)
High Courts05 Feb 2026Partly Allowed
Ram Chander Vs State OF Haryana
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1734
Code Of Criminal Procedure, 1973-Section 446(2)
High Courts05 Feb 2026Disposed Of
Sukhdev Singh Vs Virender Singh Bhati And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1733
Constitution Of India, 1950-Article 227
High Courts05 Feb 2026Disposed Of
Nanhi Devi And Others Vs Krishan
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1732
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 115
High Courts05 Feb 2026Dismissed
Shabir Hassan VS Ajay Gupta And Anr
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1731
East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982-Section 1(1), 2, 3, 4East Punjab Urban Rent Restriction Act, 1949-Section 11, 13Punjab Relief Of Indebtedness Act, 1934-Section 31