HCMONTHLY CASE LAW ARCHIVE
Read 39 LawLens analyses of Punjab & Haryana High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioners were initially engaged in the Haryana Education Department on part-time/daily-wage basis between October 1997 and March 1998 and were regularised between 2014 and 2023.
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The petitioner, a person with benchmark disability, applied for the post of Junior Programmer against a PwD-reserved vacancy.
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Respondents No. 1 and 2 brought a suit seeking declaration of ownership and possession of land, relying on an alleged oral gift by Bindra Rani, and challenging certain mutations, a Will and transfer deeds.
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The plaintiffs sought a declaration of joint ownership and possession over the suit land, claiming through Rampal, and challenged Batna Ram’s registered Will dated 25 May 1994 in favour of defendants 1–3 as invalid.
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Respondent No. 2, then a 16-year-old student, was called to a police station in 1997 and made to perform approximately 570 sit-ups under threat of violence.
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The petitioner obtained a civil-court decree directing the respondents to allot him an MIG house in Sector 28, Faridabad, and later entered into a hire-purchase tenancy agreement dated 10 July 1987, which recorded a t...
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The petitioner was married to the respondent’s son, Kanwar Lal. On 29 September 2009, Kanwar Lal became ill after dinner and died while being taken to hospital; the medical evidence attributed his death to aluminium p...
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The petitioner was appointed as Chairman of the Mewat Development Agency, Nuh, and relied on his appointment terms for House Rent Allowance (HRA) of up to ₹50,000 per month, subject to actual rent, whichever was less.
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The appellants sought condonation under Section 5 of the Limitation Act, 1963, of a 4,295-day delay in filing an appeal against the Additional District Judge, Sonipat’s award dated 1 February 2024.
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The petitioner was appointed as a Clerk pursuant to Advertisement No. 1/2008 after being recommended from the waiting list; he joined the PWD B&R Department on 26 April 2013.
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Balak Ram, a Sub-Inspector in the Haryana Food, Civil Supplies and Consumer Affairs Department, was charged with unauthorised absence and failure to attend assigned mandi duties.
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The petitioners’ contractual Group-D services, deployed through Haryana Kaushal Rozgar Nigam Limited, were dispensed with by a speaking order dated 27 May 2026.
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The petitioners had earlier applied under Section 5A(1A) of the Haryana Village Common Lands (Regulation) Act, 1961, seeking consideration of their case under the 2024 amendment and the SOP dated 7 April 2025 for regu...
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The appellants, parents of the deceased, challenged the Railway Claims Tribunal’s dismissal of their claim for compensation arising from his death on 9 June 2013.
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The appellant was convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), and sentenced to five years’ rigorous imprisonment and a fine of ₹50,000 for possessing a gunny bag...
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The plaintiff brought a summary suit under Order XXXVII CPC to recover ₹4,00,000 on the basis of a cheque allegedly issued by the petitioners.
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The complainant reported that on 21 February 2005, four men stopped him and Buta Singh at gunpoint and took the complainant’s motorcycle.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an NDPS case involving 1 kg 33 grams of heroin allegedly recovered from co-accused Kulwant Singh and Anmol Singh.
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The petitioner sought anticipatory bail in FIR No. 144 dated 29 May 2026, registered under Sections 409, 420, 467, 468, 471, 120-B and 34 IPC, concerning alleged unauthorised lease transactions involving approximately...
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The petitioners sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR registered under Sections 115, 190, 191(3), 333 and 351(3) of the Bharatiya Nyaya Sanhita, 2023.
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Mukesh was convicted under Section 460 read with Section 34 IPC and sentenced to life imprisonment; his appeal was dismissed.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with an FIR alleging that a group obstructed and assaulted police officers and forcibly removed...
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Sandeep sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR registered under Section 15(c) of the NDPS Act, 1985.
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The plaintiffs sued for a permanent injunction to protect their alleged use of a tube-well installed by their common predecessor before consolidation. The land containing the tube-well was later allotted to the defend...
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The decree-holder obtained a decree for mesne profits of ₹9,38,791, with interest and costs, against the legal representatives of three original defendants.
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The three petitioners sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with FIR No. 175 dated 26 June 2023, registered at Police Station City Rajpura, Patiala, for o...
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Suresh Jain filed a suit for permanent injunction concerning property he claimed to own and possess.
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The petitioner sought de novo/re-investigation under Section 528 of the BNSS, 2023, into an NDPS case against her son, who was charged under Sections 22(b) and 29 of the NDPS Act after 600 Alprazolam tablets were alle...
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On 9 January 2023, armed intruders entered the complainant’s residence, restrained and assaulted him, took cash and jewellery, and his wife, Vanita, was found dead with a fatal head injury.
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The case arose from the 2017 murder of a seven-year-old student in Gurugram.
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The appellants sought condonation of 2,702 days’ delay in filing appeals under Section 54 of the Land Acquisition Act, 1894, against the Additional District Judge, Rohtak’s award dated 5 December 2018.
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The prosecution alleged that on 24 April 2000, police stopped a Maruti van and recovered ten bags of poppy husk, each weighing 32 kg.
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The petitioner, an employee of a Milk Union, was facing departmental proceedings.
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Haryana acquired land in Village Mujessar and other villages for metro stations and parking sites, following a notification under Section 4 of the Land Acquisition Act, 1894 dated 4 July 2012.
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The plaintiffs sued for mesne profits for the period of alleged unauthorised occupation of premises by the defendants after an eviction order.
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Following the death of the village Lambardar, the District Collector appointed respondent No. 4.
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An assessment order under Section 7-A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 was passed against the appellant college on 25 April 1994.
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Petitioner No. 1, the daughter of an ex-serviceman, obtained a DESM certificate in 2016 and was later selected as an Assistant Professor under that category.
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Partition proceedings concerning joint land were initiated in 1991. A Sanad Takseem was issued on 3 November 2008.
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