High Courts05 Aug 2026
Dev Raj & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5010
Constitution of India-Article 226
JUDGMENT DATABASE
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12,31,517 judgments in All Courts · page 1,008 of 61,576
High Courts05 Aug 2026
Dalip Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5009
Constitution of India-Articles 226, 227Haryana Contractual Employees (Security of Service) Act, 2024-Section 2(c), Rule 7
High Courts05 Aug 2026
M/s S.S. Udyog Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5090
Central Goods and Services Tax Act, 2017-Sections 115, 146, 169Integrated Goods and Services Tax Act, 2017-Section 20Finance Act, 2022-Section 115
High Courts05 Aug 2026
Rajnish Kumar Jasra Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5035
CPC-Section 151Constitution of India-Articles 226/227, 14, 226RTI Act
High Courts05 Aug 2026
Kapil Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5034
Haryana State Education Cadre (Group B) Service Rules, 2012
High Courts05 Aug 2026
Federation Of Private Schools And Associations Of Punjab Vs The Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5033
Constitution of India-Article 226, 14, 19, 19 (1) (g)Right of Children to Free and Compulsory Education Act, 2009-Section 2 (d), 2 (e), 2 (n), 3, 3 (1), 6, 8, 8 (a) (b) (d), 9, 9 (a) (b) (d), 12, 12 (1) (c), 12 (2), 13 (1), 13 (2), 20, 23, 38, 38 (2), 38 (3), 38 (4)Punjab Right of Children to Free and Compulsory Education Rules, 2011-Rule 4, 4 (6), 4 (9), 5, 7, 7 (1), 7 (2), 7 (4)
High Courts05 Aug 2026
M/s Rubykon Manufacturing Company Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5093
Central Goods and Services Tax Act, 2017-Sections 146, 169Integrated Goods and Services Tax Act, 2017-Section 20Finance Act, 2022-Section 115
High Courts05 Aug 2026
M/s. Singla Guar And Oil Mill Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5092
Central Goods and Services Tax Act, 2017-Section 169, 146Integrated Goods and Services Tax Act, 2017-Section 20Finance Act, 2022-Section 115
High Courts05 Aug 2026
Atter Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5082
Constitution of India-Article 226, 227, 215Haryana Civil Services (ACP) Rules, 2008Haryana Civil Services (ACP) Rules, 2016
High Courts05 Aug 2026
Zakir Hussain Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5081
Constitution of India-Article 226, 227
High Courts05 Aug 2026
Ram Niwas & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5080
CPC-Section 151Constitution of India-Article 226
High Courts05 Aug 2026
Ram Pal Vs Presiding Officer, Labour Court, Ambala & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5096
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2, Clause (oo) of Section 2, 2-A, 2(s), 25-B, 25-F, 25-G, 25-H
High Courts05 Aug 2026
Munesh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · 2025 INSC 834
Constitution of India-Articles 226, 227, 14, 15, 16, 46University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2018
High Courts05 Aug 2026
Arihant Industries Limited & Anr. Vs DRT-II & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5078
Constitution of India-Articles 226, 227Recovery of Debts and Bankruptcy Act, 1993-Section 19(5-A)
High Courts05 Aug 2026
Sangeeta Sharma Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5075
Constitution of India-Articles 226, 227
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
High Courts05 Aug 2026
Ajit Kumar Nigam (Retired) Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4350
Constitution of India-Article 226Cooperative Societies ActState Cooperative Dairy Federation Limited Employees Recruitment, Classification and Conditions of Service Regulations, 1985
High Courts05 Aug 2026Allowed
Alps Mining Services Private Limited Vs NTPC Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 4316
Companies Act, 2013Constitution of India-Article 226
High Courts05 Aug 2026
Priyanka Kalra Vs Bhavna Jain
Delhi High Court · (2026) 08 DEL CK 4389
Code of Civil Procedure, 1908-Order VI Rule 17Hindu Marriage Act-Section 13B(1)Code of Civil Procedure (Amendment) Act, 1976
High Courts05 Aug 2026
DLF Home Developers Limited Vs Klassik Lamitex Pvt. Ltd.
Delhi High Court · (2026) 08 DEL CK 4391
Arbitration and Conciliation Act, 1996-Section 9, 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(2A), 34(3), 37, 75, 81Contract Act, 1872-Section 23Consumer Protection Act, 1986-Section 2(1)(r)