HCMONTHLY CASE LAW ARCHIVE
Read 67 LawLens analyses of Punjab & Haryana High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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Atma Singh died on 26.04.1998 in a motor-vehicle accident caused by the rash and negligent driving of Truck No. PB-11-H-8899.
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The petitioner, Gurpreet Singh @ Latti, was alleged to have attacked his neighbour, Asha Rani, with a dagger on 5 September 2000, causing three injuries, including a grievous fracture of her right forearm.
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FIR No. 187 dated 19.10.2023 was registered against the petitioner under Section 25 of the Arms Act, 1959, at Police Station Sadar, Jalandhar.
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The appellant-plaintiff sought a declaration that his correct date of birth was 02.07.1969, instead of 01.12.1968, and a mandatory injunction directing correction of the latter date in his service records, service boo...
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Rajinder Singh, an Assistant Sub-Inspector posted at Police Post No. 2, Police Station Kotwali, Faridabad, apprehended three persons during investigation of a theft complaint. Two of them escaped from custody, while o...
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The petitioner alleged that respondent No. 2 and his co-accused defrauded her of ₹56 lakh in 2016.
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 482 Cr.P.C., of FIR No. 076 dated 17.03.2026 registered at Police Station Urban Estat...
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The two petitions arose from the same complaint filed by Harpreet Kaur alleging that the accused, acting in concert, forged and fabricated a Will allegedly executed by Bakshish Singh, thereby depriving her of inherita...
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The appellant was employed as a Beldar/daily-wager in the Irrigation Department on 02.01.1986 and was allegedly terminated on 01.12.1989, after approximately four years of service.
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The appellant-workman was engaged as a Mali-cum-Chowkidar on 01.06.1992 and worked until his services were terminated on 01.04.1995.
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FIR No. 953 dated 13.12.2020 was registered at Police Station Karnal Sadar under Sections 323, 324, 326, 34 and 506 IPC, alleging that Mohit Kumar, his father Sulekh and his mother Santosh assaulted respondent No. 2 o...
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The appellant-workman was appointed as a Peon with the Employees’ Provident Fund Organisation on 10 December 1990, after his name was sponsored by the Employment Exchange.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 438 Cr.P.C., in FIR No. 179 dated 10 April 2025, registered at Police Station Mujesar...
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The appellant-workman, employed as a Clerk with Fazilka Central Co-operative Bank Ltd., claimed that his services were terminated on 12.07.1979. Upon reference, the Labour Court, Bathinda, by award dated 14.11.1991, d...
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Respondent No. 2, Adgel Corporation, instituted five complaints under Section 138 of the Negotiable Instruments Act, 1881 against the petitioners, bearing NACT Nos. 212/2019, 315/2019, 316/2019, 455/2019 and 456/2019.
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The appellant challenged an award dated 30 July 2005 passed by the Additional District Judge, Gurdaspur, whereby the claimed enhancement in compensation for acquired land was not granted.
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The appellant challenged the award dated 29.10.2014 passed by the Additional District Judge, Panchkula, which allegedly denied him the claimed compensation under the Land Acquisition Act, 1894.
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The appellants, landowners represented by legal representatives, challenged the award dated 31.08.2005 passed by the Additional District Judge, Gurdaspur, which did not grant them the claimed compensation under the La...
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Harpal Garg, married to appellant Kirna Devi, allegedly faced repeated quarrels and pressure from Kirna Devi and her parental relatives, Pushpa Devi and Jai Pal, to separate his business from that of his brother.
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The appellant challenged the award dated 31.08.2005 passed by the Additional District Judge, Gurdaspur, which allegedly did not grant the compensation claimed in respect of the acquired land.
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The appellants, landowners represented through legal representatives, filed appeals under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 30.07.2005 passed by the Additional District Judge, G...
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The appellant, Bhim Singh through his legal heirs, filed an appeal under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 31.03.2012 passed by the Additional District Judge, Sonipat, which did...
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HSVP conducted an e-auction on 8 June 2022 for Plot No. 83, Sector 77, Faridabad, a 14-marla plot having a base price of ₹76,24,000.
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The appellant, Vikram, aged 12 years and studying in Class VI, sustained injuries in a motor-vehicle accident on 6 March 2000 caused by the rash and negligent driving of respondent No. 1, involving vehicle No. HR-47-783.
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The appellant, Ghanshyam Gupta, suffered grievous injuries in a motor-vehicle accident caused by the rash and negligent driving of Jeep No. RJ-02-C/3174. The vehicle was owned by one of the respondents and insured wit...
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The appellants were landowners whose lands in Villages Sunariya Kalan and Sunariya Khurd, District Rohtak, were acquired for construction of a sector road under notifications issued under Section 4 of the Land Acquisi...
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The petitioners challenged the order dated 03.07.2026 passed by the Motor Accident Claims Tribunal, Ludhiana, in MACP No. 158 of 2021, whereby their application to implead Punjab Automobile Agency, the seller of the o...
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The petitioner participated in the selection process for Group Instructor pursuant to an advertisement issued by the Haryana Staff Selection Commission on 20.07.2019.
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The appellants, landowners, challenged the award dated 21 April 2015 passed by the Additional District Judge, Kaithal, which did not grant them the claimed enhanced compensation under the Land Acquisition Act, 1894.
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The appellants, who were landowners affected by compulsory acquisition, challenged the award dated 25.10.2012 passed by the Additional District Judge, Karnal, which did not grant the compensation claimed by them.
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The appellants challenged the award dated 30.04.2012 passed by the Additional District Judge, Karnal, which did not grant them the claimed enhanced compensation in respect of acquired land.
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The appellants filed an appeal under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 11 May 2011 passed by the Additional District Judge, Jhajjar, whereby the claimed enhancement in compensat...
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The claimant sustained injuries, including 5% permanent disability in the right lower limb, in a motor-vehicle accident on 8 August 1996 involving truck/vehicle No. CH-01-H-5042.
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Dogar Singh died on 2 January 1996 after colliding with truck No. HIB-2581, driven by respondent No. 2, Surinder Singh. His mother, Nasibo, and other relatives filed a claim petition under Section 166 of the Motor Veh...
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The petitioner, a Nursing Officer employed with PGIMS, Rohtak since 23 February 2021, sought to travel to Australia to attend a course and appear in the Objective Structured Clinical Examination conducted by the Austr...
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The petitioners applied pursuant to HKRNL advertisements dated 06.10.2022, 07.10.2022 and 09.10.2022 for posts including TGT Sanskrit, TGT Social Studies and PGT History. They possessed HTET certificates dated 02.12.2...
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The petitioner was appointed as a part-time Water Carrier on 07.11.2000 and his services were regularized on 07.08.2014 under the Haryana regularization policy of 11.11.2003.
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The petitioner, a Lecturer (PGT Hindi), was substantively posted at Government Senior Secondary School, Sarai Khawja, Faridabad. She was deputed to P.M. Shri Government Senior Secondary School, Ujha, Panipat, where sh...
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Respondent No. 1–plaintiff, Pushpinder Kaur, filed a suit seeking a declaration that the registered sale deed dated 29.08.2013, by which Defendant Nos. 1 and 2 allegedly sold two marlas of the suit property to Defenda...
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The appellants sought condonation of a delay of 3,653 days in filing an appeal under Section 54 of the Land Acquisition Act, 1894.
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Respondent No. 2, Gurcharan Singh, lodged FIR No. 117 dated 18.07.2014 at Police Station Ladhowal, Ludhiana City, under Sections 420, 465, 467, 468, 471 and 120-B IPC, alleging that the petitioners had procured fraudu...
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 24 dated 10.02.2026, registered under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (...
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FIR No. 184 dated 19.08.2008 was registered at Police Station Bholath, District Kapurthala, under Sections 363 and 376 read with Section 34 IPC and Section 67 of the Information Technology Act, 2000.
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Lakha Ram died in an accident involving tractor No. PB-67-4232. The Motor Accident Claims Tribunal, Jalandhar, awarded ₹1,30,000 to the claimant with interest at 9% per annum, holding that the accident resulted from t...
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An FIR was registered under Sections 15(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”) after recovery of 73 bags of poppy husk weighing 16 quintals 10 kilograms from a canter in the...
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The petitioner’s husband, Jasbir Singh, was engaged as a Special Police Officer (“SPO”) on daily-wage basis with the Punjab Police from 2 November 1994. After qualifying the prescribed suitability tests, he was found...
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The petitioner lodged FIR No. 173 dated 30 July 2022 under Sections 323, 324, 34 and 506 IPC at Police Station Titram, Kaithal, alleging that respondent No. 4, his father-in-law, assaulted him with a sharp-edged weapo...
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The Union Territory acquired the respondent’s land under awards dated 05.03.2003 and 29.03.2004.
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Narang Singh died in a motor vehicle accident in 1995 due to the rash and negligent driving of a tanker by respondent No.1.
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On the intervening night of 5–6 August 2021, two minor sisters, aged approximately 13 and 12 years, were taken to Satyavadi Raja Harishchander Hospital, Narela, where both died. Their mother initially informed the hos...
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The appellant, a police constable appointed on 2 January 1990, was prosecuted in FIR No. 115 dated 9 June 1994 concerning the death of his wife. He was convicted by the Additional Sessions Judge, Patiala, on 15 July 1...
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The petitioners and respondents Nos. 6 and 7 disputed title and possession over 69 Kanals 7 Marlas of land situated in Village Joshi, District Panipat.
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The plaintiff was engaged as a daily-wage Helper with Punjab Roadways, Ferozepur Depot.
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The appellant claimed that he had been employed by the respondent since 18.06.1990.
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The petitioner sought quashing of FIR No. 331 dated 02.06.2024, registered at Police Station Industrial Sector-29, Panipat, under Section 32 of the Haryana Protection of Interest of Depositors in Financial Establishme...
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The respondent-plaintiff instituted a suit for specific performance of an agreement to sell dated 10.12.2024 concerning the suit property, for a sale consideration of ₹13,75,000, against which ₹7,70,000 was allegedly...
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Partap Singh, aged approximately 49 years, was employed as a Peon in the Sales Tax Department at Panipat and allegedly travelled daily by train between Rajlu Garhi and Panipat.
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During the night of 17–18 September 2001, a group of armed persons allegedly entered the residences of Jasbir Kaur’s family and her uncle’s family outside village Bharowal. The assailants, armed with sotas, dangs and...
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An FIR was registered against respondents Nos. 2 and 3 under Sections 304-A, 427 and 34 IPC after the collapse of a room in the petitioner’s house during construction allegedly undertaken by the respondents, resulting...
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On 13.03.2017, Kartik, aged approximately 23 years, was travelling as a gratuitous passenger on the bonnet of an agricultural tractor bearing registration No. HR-60G-9769, driven by Ajay. The tractor met with an accid...
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The Punjab Public Service Commission advertised 322 posts in the Punjab Civil Services (Executive Branch) and allied services through the Punjab State Civil Services Combined Competitive Examination, 2025; the posts w...
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On 2 December 2003, ASI Gurmeet Singh and other police officials intercepted the appellant while he was driving Maruti car No. DL-3CG-6276 near Takhatmal Minor, village Dadu. Two gunny bags found on the rear seat were...
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Kartar Singh died on 11 April 1999 in a motor vehicle accident involving Bus No. PB-13-D-619, driven by respondent No. 1, owned by respondent No. 2, and insured with respondent No. 3.
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Mahipal Singh and Pritam Singh had earlier filed a suit against the State of Haryana and Haryana Roadways seeking protection of their possession over four marlas comprised in Rectangle No.219, Killa No.23/3, Village S...
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The petitioner was facing proceedings arising from FIR No. 03 dated 03.01.2021, registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Chhapar, District Yamuna Nagar...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 439 Cr.P.C., in FIR No. 189 dated 1 July 2026, registered at Police Station Divis...
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The appellants were prosecuted for allegedly representing that they could send Harjinder Kaur, daughter of complainant Sucha Singh, to England as a travel agent.
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