High Courts04 Aug 2026
Bhushan Kumar & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5068
Common Conditions of Service Rules, 1994
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,016 of 61,517
High Courts04 Aug 2026
Paramjit Singh Vs Financial Commissioner (Appeals) Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5067
IPC-Section 354
High Courts04 Aug 2026
Santosh Kumar Mishra Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5066
Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 304-B, 498-ADowry Prohibition Act, 1961-Sections 3, 4
High Courts04 Aug 2026
Taranjit Singh Vs Financial Commissioner (Appeals), Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5065
Indian Penal Code-Section 302, 334Punjab Land Revenue Act, 1887-Section 16
High Courts04 Aug 2026
Baljit Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5064
Constitution of India-Article 226, 227
High Courts04 Aug 2026
Ashish Chopra Vs State Bank Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5063
Constitution of India-Article 226, 227
High Courts04 Aug 2026
Bhag Singh Vs Presiding Officer & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5095
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2-A, 2(oo), 2(s), 25B, 25F, 25G, 25H
High Courts04 Aug 2026
Ritika Bhan Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5062
High Courts04 Aug 2026
Dalbir Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5061
Constitution of India-Articles 226, 227Indian Stamp Act, 1899-Section 47-A(3), 2(10), 47-ARegistration Act, 1908
High Courts04 Aug 2026
Vijay Kumar Vs Punjab And Hryana High Court
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5060
Constitution of India-Article 226, 32, 227, 136
High Courts04 Aug 2026
Manoj Vashisht Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5059
Constitution of India-Articles 226, 227
High Courts04 Aug 2026
Dr. Munish Malik Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5058
Constitution (Scheduled Castes) Order 1950IPC-Section 182Constitution of India-Article 226
High Courts04 Aug 2026
Jaswant Singh Grewal Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5057
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 5056
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2-A, 2(s), 2(oo), 25-B, 25-B(1), 25-B(2), 25-F, 25-G, 25-H
High Courts04 Aug 2026
Pardeep Kumar & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5055
Constitution of India-Articles 226, 227
High Courts04 Aug 2026
Patwinder Singh Vs The Punjab State Power Corporation Limited & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5054
Constitution of India-Articles 226, 227
High Courts04 Aug 2026Disposed Of
Ashok Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5053
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
High Courts04 Aug 2026
Rajkumar Singh Vs Election Commission Of India & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4322
Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
High Courts04 Aug 2026
Sushil Kumar Pandey Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4357
Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 14(7)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 65, Explanation-1 to Rule 65
High Courts04 Aug 2026
Rambharosi & Ors. Vs Board Of Revenue, Gwalior & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4354
Constitution of India-Article 227Madhya Pradesh Land Revenue Code, 1969-Section 109, 110, Rule 22, 24, 32Transfer of Property Act, 1882-Section 3, 100