High Courts21 Aug 2026
Rajinder Kaur & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4880
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 781 of 61,517
High Courts21 Aug 2026
Nirmal Sethi Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4878
High Courts21 Aug 2026
Devender Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4900
Constitution of India-Article 226
High Courts21 Aug 2026
Sandeep Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4904
Constitution of India-Article 226Civil Procedure Code, 1908-Order 1 Rule 10, Section 151
High Courts21 Aug 2026
Kamal Raj & Anr. Vs Baba Farid University Of Health Sciences, Faridkot & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4912
Constitution of India-Article 226
High Courts21 Aug 2026
Jai Dev Rishi & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4913
Constitution of India-Articles 226, 227
High Courts21 Aug 2026
Birjesh Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4926
Haryana Registration of Births and Deaths Rules, 2002-Rule 11
High Courts21 Aug 2026
Hinduja Housing Finance Limited Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4927
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts21 Aug 2026Disposed Of
Baltej Singh & Ors. Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4929
Constitution of India-Articles 14, 16
High Courts21 Aug 2026
Reena Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4930
Constitution of India-Article 226/227
High Courts21 Aug 2026Disposed Of
Gurpreet Kaur Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4931
Constitution of India-Articles 226, 227, 14, 16
High Courts21 Aug 2026
Nanni Devi Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4932
Constitution of India-Articles 226, 227Punjab Civil Services Rules Vol.-II
High Courts21 Aug 2026
Moshers Vs Shri Mittal Agritech Pvt. Ltd.
Madhya Pradesh High Court · (2026) 08 MP CK 4339
Arbitration and Conciliation Act, 1996-Section 2(1)(e)(ii), 44 to 49, 46 to 49, 47, 48, 49Code of Civil Procedure, 1908-Section 13, 38, 39(1)(d), 39(2), 44A, Order XXIArbitration Act, 1940
High Courts21 Aug 2026
Kapil Fouzdar & Ors. Vs Shri Rohit Fouzdar & Ors.
Madhya Pradesh High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(4), 11(6), 11(6A), 11(6-A), 11(8), 15(3)(4)Indian Partnership Act, 1932-Section 43, 69, 69(1), 69(3)Indian Arbitration Act-Section 8, 8(2)
High Courts21 Aug 2026Allowed
Brajesh Singh & Ors. Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4373
Code of Civil Procedure, 1908-Section 115, 96, 100Limitation Act, 1963-Section 5Constitution of India
High Courts21 Aug 2026
M/s Rail Transport Corporation Of India Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4465
Railways Act, 1989-Section 163Constitution of India-Article 226, 226(2), 32Code of the Civil Procedure, 1908-Section 20 (a) and (b)
High Courts21 Aug 2026Dismissed
Swami Krishnacharya Ji Maharaj Vs Rishikesh Giri
Uttarakhand High Court · 2026:UHC:7588
Code of Civil Procedure, 1908-Order 6 Rule 17, Section 115, Order 39 Rule 2ALimitation Act, 1963-Article 64
High Courts21 Aug 2026
Sham Lal Vs Janki Nath
Jammu And Kashmir High Court · (2026) 08 J&K CK 4178
Land Revenue Act-Section 110, 111, 111-A, 111-A(3)J&K Partition Rules, 1970-Rule 12, 13Code of Civil Procedure
High Courts21 Aug 2026
Mahad Joo & Ors. Vs UT Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4179
BNSS, 2023-Section 528RPC-Sections 307/326/324/323/147/148Arms Act-Sections 3/25
High Courts21 Aug 2026
United India Insurance Co. Ltd. Vs Mohan Singh & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4177
Code of Civil Procedure, 1908-Order XVIMotor Vehicle Act