High Courts18 Aug 2026Disposed Of
Sham Lal Vs State of Punjab & Ors
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4542
JUDGMENT DATABASE
Search 12,30,852 Indian judgments.
12,30,852 judgments in All Courts · page 832 of 61,543
High Courts18 Aug 2026
Pardeep Kumar Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4837
Companies Act, 1956Constitution of India-Article 12, 226
High Courts18 Aug 2026
Nishi Rani & Ors. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4836
High Courts18 Aug 2026
Vishnu Choudhary & Ors. Vs Food Corporation Of India Through Its Chairman & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4838
Industrial Disputes Act, 1947FCI (Staff) Regulations, 1971-Regulation 17Constitution of India-Article 226
High Courts18 Aug 2026
Lt. Col. Laxmi Kant Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4832
High Courts18 Aug 2026
Gurbax Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4831
Punjab Civil Services (EB) (Class-1) Rules 1976-Rule 18
High Courts18 Aug 2026
Yogesh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4829
Constitution of India-Article 226, 227Haryana Shehri Vikas Parishad Act, 1977-Section 18(1)(b)
High Courts18 Aug 2026
Murti Devi & Ors. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4827
High Courts18 Aug 2026
Anju Bala Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4825
CPC-Section 151Constitution of India-Articles 226/227, 14 and 16
High Courts18 Aug 2026
Vijay Kumar Sharma Vs Presiding Officer & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4823
Constitution of India-Articles 226, 227Industrial Disputes Act-Section 33-C(2)
High Courts18 Aug 2026
Umesh Kumar Bhardwaj Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4875
Constitution of India-Article 226, 227
High Courts18 Aug 2026
Sukhvir Singh Vs Financial Commissioner (Appeal) Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4855
High Courts18 Aug 2026
Palwinder Singh Vs Financial Commissioner, Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4854
High Courts18 Aug 2026
Dr. Anil Kumar Bajpai & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4332
Constitution of India-Article 226, 14, 16, 39(d), 166, 166(3), 167-C, 154 and 166, 154UGC Regulations, 2010M.P. Educational Service (Collegiate Branch) Recruitment Rules, 1990
High Courts18 Aug 2026
Smt. Sanayana Alias Sunaina Singh Vs Scindia Devasthan Trust Through Rana Karan Singh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4365
Code of Civil Procedure-Order VII Rule 11, Section 92Bombay Public Trusts Act, 1950-Section 50, 51M.P. Accommodation Control Act, 1961-Section 3(2)
High Courts18 Aug 2026
Vrindavan Ahirwar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4363
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Evidence Act-Section 115
High Courts18 Aug 2026Dismissed
M/s Radhey Shyam Rishipal Factory Vs Principal Commissioner Of Customs Import
Delhi High Court · (2026) 08 DEL CK 4487
Customs Act, 1962-Section 129A, 129A(3), 129A(5), 130, 130(1), 153(e)
High Courts18 Aug 2026
Albert David Limited Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4194
Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Drugs and Cosmetics Act, 1940-Section 18, 18(a)(i), 18A, 22, 23, 23(4)(iii), 25, 25(3), 25(4), 27(d)
High Courts18 Aug 2026
Union Of India & Ors. Vs No 12924358X Ex Sepoy Jitender Singh
Jammu And Kashmir High Court · (2026) 08 J&K CK 4193
TA Act-Section 8TA Regulations 1948-Rule 14(A)Pension Regulations for the Army, 2009 (Part-I)-Rule 53(a)
High Courts18 Aug 2026
Tirath Ram Vs J&K Special Tribunal Jammu and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4192
Constitution of India-Article 226Agrarian Reforms Act-Section 4, 8CPC-Order XXIII Rule 3A, XXIII Rule 3