High Courts22 Sept 2026
Gurdev Singh & Anr. Vs The Appellate Authority, The Punjab State Civil Supplies Corp. Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3626
Constitution of India-Articles 226, 227
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 429 of 61,482
High Courts22 Sept 2026
Aditya Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3627
BNSS, 2023-Section 483Arms Act, 1959-Sections 25(6)(7)(8), 54, 59
High Courts22 Sept 2026
Sukhjinder Singh @ Bhola Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3628
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14(A), 14-A, 3(2)(v)Indian Penal Code, 1860-Sections 307, 323, 341, 148, 149, 302, 325, 120-B, 201Constitution of India-Article 21
High Courts22 Sept 2026
Ram Lal @ Ram Pal Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3629
IPC-Section 120B, 420, 506, 370Immigration Act-Section 10, 24
High Courts22 Sept 2026
Subalal Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3630
Contempt of Courts Act-Section 19, 12, 13Constitution of India-Article 136, 141CPC-sub-rule (1) of Rule 1 of Order 47
High Courts22 Sept 2026Allowed
Sandeep @ Sandeep Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3631
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 25, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts22 Sept 2026Allowed
Sunny & Anr. Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3632
BNSS, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 324(4), 191(3), 190Cr.P.C., 1973-Section 482, 320
High Courts22 Sept 2026
Sukhjinder Singh @ Bhola Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3633
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 14-AIndian Penal Code, 1860-Sections 201, 302, 307, 323, 325, 341, 120-B, 148, 149Constitution of India-Article 21
High Courts22 Sept 2026
Kiran Mahajan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3634
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 302, 307, 34, 120-BArms Act, 1959-Sections 25, 27
High Courts22 Sept 2026
Mukhtiar Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3635
BNSS, 2023-Section 483NDPS Act-Sections 21, 25, 29, 37Arms Act-Section 25
High Courts22 Sept 2026
Dr. Surender Vs Chaudhary Devi Lal University
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3636
CPC-Section 151Constitution of India-Articles 226, 227, 14, 16Indian Contract Act, 1872-Section 23
Tribunals and Commissions22 Sept 2026
Sanjeev Mahajan Vs Nimitaya Hotel & Resorts Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3637
IBC-Section 7, 27, 12A
High Courts22 Sept 2026
Kabal Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2024 INSC 645
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Section 302, 120-B, 148, 149Constitution of India-Article 21
High Courts22 Sept 2026Dismissed
Steel Authority Of India Vs Norvic Shipping North America Inc.
Delhi High Court · (2026) 09 DEL CK 3639
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 9, 21, 27, 28(3), 31(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 37, 44, 48Arbitration and Conciliation (Amendment) Act, 2015Ports Act-Section 53
High Courts22 Sept 2026
Bihar State Power (Holding) Company Limited Vs The Income Tax Officer & Anr.
Patna High Court · (2026) 09 PAT CK 3640
Income Tax Act, 1961-Section 154, 147/148, 143(3)/147, 271(1)(c)Electricity Act, 2003-Sections 131, 133
High Courts22 Sept 2026
Murti Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3619
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 29, 37
High Courts22 Sept 2026
Kabal Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2024 INSC 645
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 302, 120-B, 148, 149Constitution of India-Article 21
High Courts22 Sept 2026
T.K. India Private Limited Vs The Industrial Tribunal-Cum-Labour Court, Union Territory, Chandigarh & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3642
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 33-C(1), 33-C(2), 25-F, Chapter V-ALimitation Act
High Courts22 Sept 2026
Saroj Kumar Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3643
Constitution of India-Articles 226, 227
High Courts22 Sept 2026
Sawinderpal Vs The Punjab State Warehousing Corporation & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3644
Constitution of India-Articles 226, 227Punjab State Warehousing Rules, 1958-Rule 28