High Courts05 Feb 2026Allowed
Baljit Singh And Others Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1730
Constitution Of India, 1950-Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 99 of 107
High Courts05 Feb 2026Disposed Of
Nachhatar Singh (Deceased)Through Lrs Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1729
Constitution Of India, 1950-Article 226, 227
High Courts05 Feb 2026Dismissed
Vinita And Others Vs Haryana School Shiksha Pariyojna Parishad (Regd. Society) And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1728
High Courts05 Feb 2026Disposed Of
Vir Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1727
Constitution Of India, 1950-Article 226, 227Punjab Package Deal Properties (Disposal) Rules, 1976-Rule 4
High Courts04 Feb 2026Disposed Of
Sandeep Vs Kulwant And Anr
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1748
Code Of Criminal Procedure, 1973-Section 372, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts04 Feb 2026Disposed Of
Balbir Singh Vs Pardeep And Ors
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1747
Indian Penal Code, 1860-Section 34, 380, 427, 447, 457Code Of Criminal Procedure, 1973-Section 372, 378, 378(1), 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts04 Feb 2026Disposed Of
Baljit Kaur Vs Baljinder Singh @ Rana And Ors
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1746
Constitution Of India, 1950-Article 14, 21Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378, 378(4)
High Courts04 Feb 2026Disposed Of
Suresh Kumar Sharma Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1745
Indian Penal Code, 1860-Section 120B, 465, 469, 471Code Of Criminal Procedure, 1973-Section 372, 378, 378(1), 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts04 Feb 2026Disposed Of
Satish Kumar Vs Competent Authority And Administrator And Another
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1744
Constitution Of India, 1950-Article 226Narcotic Drugs And Psychotropic Substances Act, 1985-Section 68F(2), 68O
High Courts04 Feb 2026Disposed Of
Charanjit Kaur And Others Vs State Of U.T. Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1743
Constitution Of India, 1950-Article 226, 227
High Courts04 Feb 2026Allowed
Constable No 290/Amb Rakesh Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1742
Constitution Of India, 1950-Article 14, 226Punjab Police Rules, 1934-Rule 16.3Prevention Of Corruption Act, 1988-Section 7, 13
High Courts04 Feb 2026Dismissed
Dr. Gurpreet Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1741
High Courts04 Feb 2026Dismissed
Binder Singh And Another Vs Deputy Commissioner And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1740
High Courts04 Feb 2026Allowed
Uttar Haryana Bijli Vitran Nigam And Another Vs Ibrahim And Another
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1739
High Courts04 Feb 2026Allowed
ASI Basau Ram (Deceased) Through His Lrs Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1738
Constitution Of India, 1950-Article 226, 227
High Courts04 Feb 2026Dismissed
Rajwant Kaur Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1737
Constitution Of India, 1950-Article 226, 227
High Courts03 Feb 2026Disposed Of
Thapar Institute Of Engineering And Technology, Patiala Vs Central Government Industrial Tribunal-Cumlabour Court-I, Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1721
Constitution Of India, 1950-Article 226, 227University Grants Commission Act, 1956-Section 3Employees Provident Funds And Miscellaneous Provisions Act, 1952-Section 1(3)(b), 1(4), 1(4)(3), 7A, 7A(1), 7C, 7C(5), 7I, 7Q, 14B
High Courts03 Feb 2026Dismissed
Ashok Kumar Vs Manager, Axis Bank, Branch Manimajra, Chandigarh And Another
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1720
High Courts03 Feb 2026Disposed Of
Seema Rani Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1719
Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 13.7, 13.7(3)
High Courts03 Feb 2026Dismissed
Suman Rani And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1718
Constitution Of India, 1950-Article 226, 227