High Courts10 Aug 2026
Pooja Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4674
Constitution of India-Articles 226/227, 14, 16
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 936 of 61,517
High Courts10 Aug 2026
Kuldeep Singh Vs Presiding Officer, Labour Court, Patiala (now Industrial Tribunal, Patiala) & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4671
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F, 25-H
High Courts10 Aug 2026
Surinder Singh & Ors. Vs The Financial Commissioner (Appeals) Punjab, Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4713
Constitution of India-Article 226/227Pepsu Tenancy and Agricultural Lands Act, 1956-Section 32-ECPC-Section 144
High Courts10 Aug 2026
Sukhraj Singh Randhawa & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4712
Arbitration and Conciliation Act-Section 34
High Courts10 Aug 2026
Bije Singh Vs Commissioner, Hisar Division Camp At Jind District Hisar & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4711
Constitution of India-Article 226, 227
High Courts10 Aug 2026Allowed
Parmod Kumar & Ors. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4736
High Courts10 Aug 2026
Labh Singh (Deceased) Through LRs Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4709
Constitution of India-Article 226, 227Pepsu Tenancy and Agricultural Land Act, 1955-Chapter IV-A, Section 32-E, 32J, 32-GPunjab Land Reforms Act, 1972-Section 28
High Courts10 Aug 2026
Murari Lal (Since Deceased) Through LRs Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4708
Constitution of India-Article 14, 16, 226, 227
High Courts10 Aug 2026
Anil Kumar & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4707
Haryana Civil Services (ACP Rules), 2016-Rule 8(b)
High Courts10 Aug 2026
M/s Saraf Project Pvt. Ltd. Vs Municipal Corporation, Panipat & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4701
Haryana Municipal Corporation Act, 1994-Section 129, 130, 138
High Courts10 Aug 2026
Sunil Kumar Vs Presiding Officer, Labour Court, Ambala & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4700
Constitution of India-Articles 226/227Industrial Disputes Act, 1947
High Courts10 Aug 2026
Neha Mudgil Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4696
Constitution of India-Article 226, 227
High Courts10 Aug 2026
Baldev Singh & Ors. Vs Superintending Canal Officer & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4756
Constitution of India-Article 226, 227Canal and Drainage Act 8 of 1873-Section 30-B(3)
High Courts10 Aug 2026
Karam Chand Vs Presiding Officer, Labour Court, Ambala, District Ambala & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4751
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 25-F, 25-G, 25-H, 25F, 25B, 25B(1), 25B(2), 2, Clause (oo) of Section 2, 2(s)
High Courts10 Aug 2026
Satya Kripal Agarwal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4749
Constitution of India-Article 226, 227, 14
High Courts10 Aug 2026
Parvinder Kaur Vs Punjabi University Patiala Through Its Registrar & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4771
Constitution of India-Article 226, 227
High Courts10 Aug 2026
Sohan Lal Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4768
Constitution of India-Article 226, 227Pension Rules
High Courts10 Aug 2026
Pritam Singh Dhindsa Vs Additional Secretary Cooperatives (Appeals), Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4767
Constitution of India-Article 226, 227Punjab State Cooperative Societies Act, 1961-Section 55 & 56, 68, 69
High Courts10 Aug 2026
Chandi Ram Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court, Hissar & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4762
Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Sections 25-G and 25-H
High Courts10 Aug 2026
Shiv Nath Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court, Gurgaon & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4760
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F, 2, 2(s), 25B, 25G, 25H, Chapter V-A