High Courts14 Aug 2026
Dr. Sat Pal Vs Pt. Bhagwat Dayal Sharma University Of Health Science & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4787
Constitution of India-Article 226, 227
JUDGMENT DATABASE
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12,31,517 judgments in All Courts · page 881 of 61,576
High Courts14 Aug 2026
Mukha Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4786
Indian Penal Code-Section 457, 511, 436, 427, 380CrPC-Section 161, 173, 313
High Courts14 Aug 2026
Joginder Kaur Vs Punjab State Power Corporation Limited & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4785
Constitution of India-Article 226, 227, 300-A, 19(1)(f)Employees Punishment and Appeal Rules, 1971 of PSPCL
High Courts14 Aug 2026
Sewak Singh & Ors. Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2026 INSC 654
Indian Penal Code-Sections 324, 34CrPC-Section 313
High Courts14 Aug 2026
Pappu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4781
Indian Penal Code-Sections 395, 397, 386Arms Act-Section 25CrPC-Sections 161, 173, 313
High Courts14 Aug 2026
Sanjay @ Fauji Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4818
IPC-Sections 147, 148, 114, 149, 186, 120-B, 188, 121, 121A, 122, 123, 224, 225, 307, 326A, 332, 333, 342, 353, 435Indian Arms Act, 1959-Sections 25, 27, 30, 54 & 59Unlawful Activities (Prevention) Act, 1967-Sections 16, 18, 20, 22C, 23, 43-D, 43-D(5), 43-D(6)
High Courts14 Aug 2026
Sanjeev Gupta Vs Shri Banke Bihari Mandir & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4885
Code of Civil Procedure, 1908-Order 41 Rule 5Delhi Rent Control Act, 1958-Section 2, clause (l)
High Courts14 Aug 2026
Narayan Bhadana Vs Mahesh Dayma & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4813
CPC-Order 18 Rule 17, XVIII Rule 17, Section 151BSA, 2023-Section 168
High Courts14 Aug 2026Allowed
Vikas Dhuper & Anr. Vs Shalu Chopra & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4810
CPC-Section 80(2), 151, Order 39 Rules 1 and 2
High Courts14 Aug 2026
Sukhwant Singh Vs Jagdev Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4807
CPC-Order 39 Rule 1 and 2, Section 151
High Courts14 Aug 2026
Varinder Kumar Vs The Oriental Insurance Company & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4806
Motor Vehicle Act-Section 166CPC-Section 151Limitation Act, 1963-Article 136
High Courts14 Aug 2026
Partap Bahadur Vs Nilkanth S. Abhad, IAS & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4802
Contempt of Courts Act, 1971
High Courts14 Aug 2026
Kamalpreet Kaur Virk Vs Guntas Singh Randhawa
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4800
Contempt of Courts Act, 1971-Sections 10 & 12Hindu Marriage Act, 1955-Section 13
High Courts14 Aug 2026Allowed
Tarandeep Kaur Vs Amandeep Singh Anand
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4799
Hindu Marriage Act, 1955-Section 13BNSS-Section 144
High Courts14 Aug 2026
M/S Hindustan Steelwork Constructin Ltd Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4344
Constitution of India-Article 227Arbitration Act, 1940Arbitration and Conciliation Act, 1996-Section 11(6), 11, 16, 16(2), 16(3), 34, 37, 37(1)(a)
High Courts14 Aug 2026
Sonal Gadpal Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4341
High Courts14 Aug 2026
Yes Bank Ltd Vs Modi Rubber Ltd & Anr
Delhi High Court · (2026) 08 DEL CK 4317
Commercial Courts Act, 2015-Section 2(1)(c), 2(c), 2(1)(i), 3, 3A, 4 & 5, 6, 7, 13, 13(1A), 13(2), 15, 15(1), 15(2), 15(3), 15(4), 15(5), 16, 16(2), 21, 23, Chapter VICode of Civil Procedure, 1908-Order VI Rule 17, XLIII, XLIII Rule 1A, V Rule 1(1), XV-A, Section 104Delhi High Court Act, 1966-Section 10
High Courts14 Aug 2026
Prakash Medicos Vs Additional Director CGHS South Zone & Ors.
Delhi High Court · (2026) 08 DEL CK 4378
Drugs (Prices Control) Order, 2013
High Courts14 Aug 2026
The Deputy Director, Directorate Of Enforcement Vs M/s ZO Pvt. Ltd
Delhi High Court · (2026) 08 DEL CK 4434
Prevention of Money Laundering Act, 2002-Section 42SAFEMA
High Courts14 Aug 2026
Chittar Singh & Anr. Vs Union Of India, Through General Manager, North Central Railway, Allahabad
Delhi High Court · (2026) 08 DEL CK 4468
Railways Act, 1989-Section 123(c), 124-ARailways Claims Tribunal Act, 1987-Section 23