High Courts11 Sept 2026Dismissed
Sunil Kumar Vs Rina & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1729
CPC-Order I Rule 10
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 532 of 61,483
High Courts11 Sept 2026Allowed
Sukhram Pal Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1675
Specific Relief Act, 1963-Section 16 (c)
High Courts11 Sept 2026Disposed Of
Vijay Shankar Sharma & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1672
Constitution of India-Article 226, 227
High Courts11 Sept 2026Disposed Of
M/s SR Institute of Advanced Ayurvedic Sciences Private Limited Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1674
Constitution of India-Article 226, 227, 14, 19, 21Haryana Development and Regulation of Urban Areas Act, 1975-Section 3B, 10(2), 10(3), 19
High Courts11 Sept 2026Disposed Of
Krishan Kumar & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1673
Constitution of India-Articles 226, 227Haryana Civil Services (Pay) Rules, 2016-Rules 57, 58, 59
High Courts11 Sept 2026Disposed Of
Vivek Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1671
Constitution of India-Article 226, 227
High Courts11 Sept 2026Disposed Of
Bijender Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1670
High Courts11 Sept 2026Disposed Of
Ishwar Singh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1669
Constitution of India-Article 226, 14, 19, 21East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948-Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
High Courts11 Sept 2026Disposed Of
Balwinder Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1668
Constitution of India-Article 226, 227Indian Penal Code, 1860-Section 223, 224Pension Rules
High Courts11 Sept 2026Disposed Of
Nisha Kamboj Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1667
Constitution of India-Article 226, 227, 14Punjab Civil Service (Reservation of Posts for Women) Rules, 2020
High Courts11 Sept 2026Disposed Of
Vivek Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1666
Constitution of India-Article 226/227
High Courts11 Sept 2026Disposed Of
Ishwar Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1664
Constitution of India-Article 226, 14, 19, 21East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948-Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
High Courts11 Sept 2026Disposed Of
Bijender Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1665
High Courts11 Sept 2026Disposed Of
Nisha Kamboj Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1663
Constitution of India-Article 226, 227, 14Punjab Civil Service (Reservation of Posts for Women) Rules, 2020
High Courts11 Sept 2026Disposed Of
Balwinder Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1662
Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 223 & 224Pension Rules
High Courts11 Sept 2026Disposed Of
Basudev Khodal Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 09 GAU CK 1661
POCSO Act-Section 6, 5(n), 4IPC-Section 376(1), 376(3)Cr.P.C-Section 313, 164, 162
High Courts11 Sept 2026Dismissed
Md Izzat Ali Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 1659
Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Foreigners (Tribunals) Order, 1964
High Courts11 Sept 2026Dismissed
Sulema Khatun @ Musst. Sulema Khatun Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 1660
Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Foreigners (Tribunals) Order, 1964
High Courts11 Sept 2026Dismissed
Md Izzat Ali Vs The Union Of India & Ors
Gauhati High Court · (2026) 09 GAU CK 1658
Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Indian Evidence Act, 1872-Section 106
High Courts11 Sept 2026Allowed
Dr. Bhakti Deepak Chaudhary and Others Vs Vasai Virar City Municipal Corporation and Another
Bombay High Court · 2026:BHC-AS:37648-DB
Maharashtra Municipal Corporations Act, 1949-Section 51, 52, 53, 54, 55Constitution of India-Article 14, 16, 21, 141Indian Contract Act, 1872-Section 23