HCMONTHLY CASE LAW ARCHIVE
Read 376 LawLens analyses of Punjab & Haryana High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The appeals arose under Section 54 of the Land Acquisition Act, 1894, against the award dated 23.01.2017 passed by the Additional District Judge, Panipat, in respect of land acquired in Village Siwah, Tehsil and Distr...
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The respondents-landlords obtained an ejectment order against the petitioner-tenant on 22.05.2026.
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Petitioner No. 1 and Petitioner No. 2 were allotted 500-square-yard plots by the Bathinda Development Authority under the freedom-fighter category.
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The petitioner, a minor student, qualified NEET-UG 2026 and possessed a Migrant Certificate issued by the Relief and Rehabilitation Commissioner (Migrants), Jammu. She also held a Punjab Resident Certificate stating t...
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The petitioner, along with five other persons, participated in an open auction for SCO Site No. 41-42, Sector 8-C, Chandigarh, and deposited 10% of the bid amount on 11 December 1998 and a further 15% on 8 January 199...
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The petitioner, an Indian citizen and resident of Jalandhar, qualified NEET (UG)-2026 and sought admission to the MBBS/BDS courses in Punjab under the NRI quota.
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The petitioner, a former Director of Woolways India Limited, challenged the State Bank of India’s orders dated 21.02.2026 and 11.03.2026, whereby the company’s loan account was classified as “fraud” and the company an...
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On 26 June 2006, a police party allegedly received secret information that five persons were assembled in an abandoned octroi building near Nirwana and were planning to loot a Haryana Roadways bus.
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The petitioner, a retired Subedar, engaged Jain Overseas Travel Agency and its proprietors/associates to facilitate his daughter Navneet Kaur’s higher studies in Canada. The respondents allegedly represented that Coqu...
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The appellant, a government contractor who had executed civil works for the National Highways Authority of India (NHAI), alleged that its outstanding bills and security deposit had been withheld. In CWP No. 3161 of 20...
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The petitioners were appointed as Lower Division Clerks on compassionate grounds. Their appointment letters applied Finance Circular No. 06/2020 dated 28 July 2020, fixing their initial basic pay at ₹19,900 under Leve...
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The appellant, Rajinder Prasad, aged approximately 48 years, claimed that he purchased a computerised railway ticket for ₹169 from Siwan to Ambala Cantt. and travelled by Jan Sadharan Train No. 04601.
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The petitioners were widows or family members of deceased work-charge/daily-wage employees of the State of Punjab. They sought family pension and consequential benefits by treating their deceased husbands’ services as...
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The petitioner, enrolled as a Constable/GD in the Indo-Tibetan Border Police Force on 20 November 1986, was promoted to Havaldar and was subsequently approved for promotion as Assistant Sub-Inspector/GD with effect fr...
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The petitioners challenged the order dated 07.09.2026 passed by the Secretary Home-cum-Commissioner (Revenue), U.T. Chandigarh, dismissing their appeal concerning approximately 103 bighas and 13 biswas of land situate...
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The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), seeking a direction for time-bound disposal of Criminal Complaint No. COMI/52/2024, titled Lakhvir Singh v. M...
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The three appeals arose from the same motor accident dated 15 December 2001 involving jeep No. HR-08-3278, owned by Kulbir Singh and insured with The New India Insurance Company Limited.
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The respondent-plaintiff, a General Category employee, joined the cadre of Math Masters on 8 December 1969 and was senior in the relevant seniority lists to Sh. Nathu Ram, a reserved-category employee who joined the c...
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The appellant-claimant sustained multiple injuries, including a fracture of the right femur shaft, a compound fracture of the upper one-third of the ulna with radio-humeral dislocation, and dental injuries, in a motor...
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The petitioners invoked Articles 226/227 of the Constitution challenging a demolition order dated 13 April 2026, issued under Sections 5, 6 and 11 of the Punjab New Capital (Periphery) Control Act, 1952, directing rem...
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The claimants—widow, three minor children and mother of deceased Sarabjit Singh—filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, arising from the deceased’s death in a motor accident caused by...
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The petitioners challenged, under Article 227 of the Constitution, the Executing Court’s order dated 31 March 2023, whereby interest on solatium for the period preceding 19 September 2001 was denied.
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Jotindra Infrastructure Limited preferred an appeal under Section 58 of the Real Estate (Regulation and Development) Act, 2016 against the order dated 25.03.2026 of the Haryana Real Estate Appellate Tribunal, Chandiga...
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On 16 August 1976, Harkishan Lal submitted a declaration under Section 9 of the Haryana Ceiling of Land Holdings Act, 1972 (“1972 Act”). The Prescribed Authority accepted the declaration and, by order dated 16 June 19...
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On the night of 24/25 August 2009, five members of one family were travelling from Kathua to Haridwar in a Santro car carrying ashes for last rites. Near Mandi Gobindgarh, at about 3:00 a.m., the car collided with a t...
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The petitioner, a retired Lieutenant General, claimed ownership of land comprised in specified khasra numbers in Village Khudda, Tehsil Tanda/Dasuya, District Hoshiarpur.
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The petitioners sought, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (erstwhile Section 482 Cr.P.C.), quashing of the JMIC, Gurugram’s order dated 05.09.2024 refusing their application to compound...
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The appeals under Section 54 of the Land Acquisition Act, 1894 were filed by landowners seeking enhancement of compensation awarded by the Reference Court, while the State filed connected appeals challenging the enhan...
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The State of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (“1894 Act”) on 13 April 2010 for acquiring 23.77 acres in Village Rathdhana, District Sonepat, for construction of a road b...
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The appellant, a landowner affected by compulsory acquisition, challenged the award dated 14.08.2014 passed by the Additional District Judge, Rohtak, which did not grant the compensation claimed by him.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 438 Cr.P.C., in FIR No. 264 dated 20.11.2025, registered at Police Station K...
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The appeals under Section 54 of the Land Acquisition Act, 1894 challenged the award dated 28.10.2025 passed by the Additional District Judge, Sonepat, concerning acquisition of land in ten villages, including Kundal,...
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The State acquired land measuring approximately 74.52 acres situated in Villages Gill-I, Gill-II, Lohara and Dugri, Ludhiana, for development of Missing Link-II, pursuant to notifications under Sections 4 and 6 of the...
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The appellant challenged the award dated 14 January 2011 passed by the Motor Accident Claims Tribunal, Bathinda, which awarded him ₹2,80,210 for injuries suffered in a motor-vehicle accident.
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The petitioners were engaged as Extension Lecturers/Assistant Professors in Environmental Studies and Mathematics by the respondent institutions on 1 February 2016, 5 February 2019, and 5 September 2014, respectively,...
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The appellants—the widow, two daughters and mother of Tahl Chand—filed a claim under Section 16 of the Railway Claims Tribunal Act, 1987 read with Section 124-A of the Railways Act, 1989, seeking compensation for his...
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The petitioner was convicted under Section 411 IPC and sentenced to one year’s imprisonment.
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The appellant-father and respondent-mother were married on 20 September 2018, and their son, Vivaan, was born on 2 April 2022.
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The petitioner, complainant in FIR No. 222 dated 24 June 2023, sought cancellation of the regular bail granted to respondent No. 2 by a coordinate Bench on 28 January 2026 in CRA-S-2999-2025.
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The petitioners, residents of Village Chari, District Fatehgarh Sahib, alleged that local police officials had subjected them to illegal detention, threats, demands for illegal gratification, custodial intimidation, t...
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The appellants claimed to be the parents of Ranjeet, aged approximately 20 years, who was working as a labourer at Panipat. On 1 August 2014, Ranjeet purchased railway ticket No. 24424050 from Panipat Junction to Shah...
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The petitioner’s land was acquired in 2022–2023 for construction, widening, maintenance and operation of NH-07 in District Fazilka. An award was passed and compensation of ₹35,43,932 was paid to her.
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The respondent-plaintiff was appointed as a Trained Daai in 1975 under the Border Area Project and superannuated on 30 April 2009. She claimed unpaid increments, salary, gratuity, leave encashment, other retiral benef...
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The respondent-plaintiff joined the Punjab Government as a Tracer on 24.05.1977.
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Suraj Bhan, aged approximately 42 years and employed as a Head Master, left home on 7 December 2011 and did not return.
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On 25 November 2004, SI Ajaib Singh claimed that, acting on information supplied by Sant Ram, a police party apprehended three persons near Mokhra culvert, Kalanaur, who allegedly attempted to rob Sant Ram.
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The appellant, Gaurav Aneja, claimed appointment as Lambardar of Village Akbarpur alias Murad Majra following the death of his father, Ram Singh, who had held that office.
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The petitioners and private respondents were serving as Sub-Divisional Engineers (SDEs) in the Haryana Development and Panchayats Department.
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The petitioner sought cancellation of the anticipatory bail granted to respondent No. 2 in FIR No. 197 dated 12 July 2026, registered at Police Station Israna, District Panipat, under Section 318(4) read with Section...
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Sukhbir Singh, aged approximately 35–36 years, was allegedly employed as a driver by respondent No. 4, Ashok Sikka, earning Rs. 6,000 per month along with Rs. 50 per day as diet money. On 30 May 2012, he travelled to...
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Harpreet Singh, aged 25 years, died in a motor-vehicle accident on 13 July 1999 due to the rash and negligent driving of Jeep No. UP-07-C-7332.
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Karan Joshi was alleged to have travelled from Ludhiana to Delhi on the intervening night of 13/14 July 2016.
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The petitioners challenged a demolition order dated 13 April 2026 passed under Sections 5, 6 and 11 of the Punjab New Capital (Periphery) Control Act, 1952, as amended, directing removal of unauthorized construction o...
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The appellant was engaged as a Chowkidar on a contractual basis for 89 days from 24 July 1997 and was granted successive extensions, allegedly continuing in service until 30 June 1998.
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The five petitioners—Ravi @ Jaani, Ishu, Mandeep @ Chander, Shubham and Partham—sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the Code of Crimin...
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Jasbir Singh, a senior citizen, initiated proceedings under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (“2007 Act”), seeking cancellation of a relinquishment deed dated 10 May 2016 concerning...
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The State of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (“1894 Act”) on 28 August 2001, invoking the urgency provisions under Section 17(1) and dispensing with the inquiry under Se...
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Mahesh, aged approximately 26 years, claimed that he was employed as a driver by respondent No. 1 on vehicle No. RJ-05-GB-0147 and suffered injuries in an accident on 9 August 2015 while performing his employment duties.
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Sheelwati was appointed as a Water Carrier on part-time daily-wage basis on 07.07.1998 and was regularized on 28.08.2014; she retired on 30.04.2026.
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The petitioner, an inmate at Central Jail, Bathinda, invoked Articles 226 and 227 of the Constitution seeking protection against alleged custodial excesses and threats to his life and physical integrity, and requestin...
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The appeals arose from the same motor-vehicle accident dated 17 May 2003 involving truck No. HR-46-9147, driven by respondent No.1, owned by respondent No.2 and insured with respondent No.3.
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The original tenant, Gajinder Singh, occupied a residential portion of House No. 602, Santpura Road, Yamuna Nagar, at a monthly rent of ₹250 since 1982.
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The State of Haryana acquired approximately 68.69 acres of land situated in several villages in District Yamuna Nagar for construction of a ditch drain.
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The petitioner sought a writ directing the Haryana State Industrial and Infrastructure Development Corporation (“HSIIDC”) to release subsidy under the Haryana Industrial Policy, 1999, including a 20% rebate on the add...
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The petitioner sought anticipatory/pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in FIR No. 94 dated 14 March 2025, registered under Sections 21(C) and 29 of the Narcotic Drugs and...
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The connected writ petitions concerned admission to the MBBS course for the academic session 2026–2027 against seats in the U.T. Chandigarh Pool at Government Medical College and Hospital, Sector 32, Chandigarh. The p...
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The petitioner sought exercise of the High Court’s inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 482 CrPC, to quash the order dated 04.06.20...
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Chaudhary Bansi Lal University issued Advertisement No. 2/2017 for eight posts of Assistant, including one post reserved for the BC-B category, with 16.03.2017 as the last date for applications.
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The State of Haryana acquired 21.06 acres of land situated in five villages, including Vaidwala, Tehsil and District Sirsa, for construction of the Sirsa bypass road. Notification under Section 4 of the Land Acquisiti...
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The petitioner sought regular bail in Complaint Case No. COMA 2 of 2025 arising from ECIR/JLZO/26/2024 dated 25 November 2024, registered by the Directorate of Enforcement under the Prevention of Money Laundering Act,...
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The petitioner sought regular bail in Complaint Case No. COMA-2-2025 arising from ECIR No. JLZO/26/2024, registered by the Enforcement Directorate (“ED”) under the Prevention of Money Laundering Act, 2002 (“PMLA”).
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The State of Haryana acquired 3.14 acres of land in Village Jhopra, District Sirsa, along with land in four other villages, for construction of the Sirsa bypass road pursuant to notifications under Sections 4 and 6 of...
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The appeals under Section 54 of the Land Acquisition Act, 1894 challenged awards concerning acquisition of 46.14 acres situated in five villages, including Meerpur, Sirsa, for construction of the Sirsa Bypass Road.
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The petitioner, a Mechanic Instructor, sought reimbursement of medical expenses amounting to ₹3,23,921 incurred for the surgery and treatment of his wholly dependent mother at Shah Multispeciality Hospital, Kaithal.
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The State of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (“1894 Act”) on 12 September 2008, followed by a declaration under Section 6 on 15 June 2009, for acquiring land in five vil...
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The petitioner faced a complaint under Section 138 of the Negotiable Instruments Act, 1881, in Complaint No. NACT-53-2017. Owing to his non-appearance, proceedings under Section 82 Cr.P.C. were initiated, and he was d...
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Shashi Pal, aged approximately 23 years, was allegedly employed as a driver by Rajinder Singh and was earning ₹6,000 per month plus TA/DA. On 20 September 2011, while driving truck No. HR-58-2757 during the course of...
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The Haryana Staff Selection Commission issued Advertisement No. 04/2015 for recruitment to various posts, including PGT (English), Category No. 05, with 10 posts reserved for Orthopaedically Handicapped (OH) candidates.
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The petitioners participated in the selection process for appointment to the post of PGT (Computer Science) pursuant to Advertisement No. 5/2015 dated 5 July 2015.
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Respondent No.1 joined Haryana Roadways as a Conductor in 1989.
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The State of Haryana acquired 67.33 acres of land situated in Villages Bhiwani Lohar and Ninan, District Bhiwani, for construction of the Third Water Works. Notifications under Sections 4 and 6 of the Land Acquisition...
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The petitioner challenged his conviction under Section 138 of the Negotiable Instruments Act, 1881, recorded by the Sub-Divisional Judicial Magistrate, Sardulgarh, in Complaint No. NACT/119/2020, by judgment dated 01....
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The petitioner sought anticipatory bail in FIR No. 0391 dated 13.07.2026, registered under Section 15(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Samalkha, District Panipat.
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Bhajan Singh, aged 60 years, died on 20 June 1999 in a motor vehicle accident caused by the rash and negligent driving of Truck No. PB-12C-1315 by respondent No.1, owned by respondent No.2 and insured with respondent...
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The respondent, an HUF operating Hotel Metropole at Lawrance Road, Ambala Cantt., claimed that the open space between the hotel gate and the metalled road was a katcha berm forming part of a public street and pathway.
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The appellant, Joginder Singh, through his legal representative, challenged the award dated 12 March 2003 by which the Additional District Judge, Ludhiana did not grant the claimed compensation under the Land Acquisit...
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Indian Oil Corporation Ltd. booked BTPN tank wagons containing superior kerosene oil from Baholi to Raxaul under Railway Receipt No. 262000724 dated 18 October 2009.
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The extract concerns criminal proceedings arising from commercial transactions, including an alleged offer of distributorship, receipt of advance payments, non-supply of goods, and allegations of cheating under Sectio...
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The petitioner, who retired on 31 October 2020 as Assistant Town Planner (Class-I) in the Town and Country Planning Department, Haryana, filed a criminal complaint against the then Director, Town and Country Planning,...
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Gagandeep Singh, aged 19 years and studying in the first year of an engineering course, died in a motor-vehicle accident in 1998 due to the rash and negligent driving of respondent No. 2, who was driving Government Gy...
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The claimant, Karan Singh, sustained multiple serious injuries in a motor-vehicle accident dated 10.11.1996 involving Jeep No. DL-4CE-0169, allegedly driven rashly and negligently by respondent No.3, owned by responde...
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The petitioners challenged the Punjab Government’s policy instructions dated 19 August 1999 and 24 September 1999, which provided appointments against Class I and Class II posts to dependants of “War Heroes” and exclu...
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The petitioners’ lands were acquired for development of Residential and Commercial Sector-6 Part, Jhajjar, through a notification under Section 4 dated 11 April 2011, a declaration under Section 6 dated 10 April 2012,...
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The appellant purchased a computerised railway ticket from Lehragaga to Ahmedgarh on 14 September 2024 and boarded the train. While the train was moving between Ahmedgarh and Kup railway stations, near kilometre 27, h...
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The appellant, Rani, filed a claim petition under Section 16 of the Railway Claims Tribunal Act, 1987, read with Section 124-A of the Railways Act, 1989, seeking compensation for the death of her son, Kawaljit Singh,...
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A complaint was submitted alleging that M/s Balak Automotives Pvt. Ltd. and M/s Balak Autos Pvt. Ltd., along with the petitioners and others, had committed fraud in loan accounts, causing an alleged loss of approximat...
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Shaukat died in a motor-vehicle accident on 02.02.2000 due to the rash and negligent driving of Jeep No. DL-2C-G-9755 by respondent No.1.
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Baljinder Singh died in a motor vehicle accident in 2001 due to the rash and negligent driving of respondent No.1, who was driving a Fiat car owned by respondent No.2 and insured with respondent No.3.
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Respondent No. 2 was employed as a Salesman by the appellant-Society and was subsequently made In-charge of its Consumer Cell.
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The Punjab Department of Jails issued an advertisement dated 8 November 2016 for direct recruitment to 210 posts of Male Warders and 57 posts of Female Matrons. Selection involved physical measurement, physical screen...
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The appellants-claimants sought enhancement of compensation awarded by the Motor Accident Claims Tribunal, Karnal, in a claim petition under Sections 166 and 140 of the Motor Vehicles Act, 1988, arising from the death...
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Rajpal died in a motor-vehicular accident on 17 July 2002 due to the rash and negligent driving of Tata-407 bearing registration No. HR-46-4936. The vehicle was owned by respondent No.1, driven by respondent No.2, and...
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The respondent-plaintiff, Manju Rani, filed a suit for mandatory injunction seeking the petitioner’s eviction from a portion of House No. 60, Street No. 3, Sunil Nagar, Ludhiana, alleging that the petitioner was merel...
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Tara Singh’s estate became the subject of competing claims based on two Wills: an earlier registered Will dated 30 July 1984 in favour of Balbir Singh and others, and a subsequent Will dated 2 April 1986 relied upon b...
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The appellant-plaintiff claimed that the disputed shop formed part of the property of his father, Hari Chand, who had executed a Will dated 6 May 1957 and an alleged Codicil dated 1 January 1959 bequeathing the shop t...
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 118 dated 17 April 2026, registered at Police Station Sadar Sirsa, for offences under Sections 406,...
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The CBI registered FIR No. RC.BD1/2015/E/0002 against M/s Sarvodaya Highways Ltd., its Directors, and the then Branch Manager of State Bank of Bikaner and Jaipur for alleged criminal conspiracy, cheating, forgery, use...
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The appellants were convicted by the Additional Sessions Judge, Jind, for offences under Sections 395 and 395 read with 397 of the Indian Penal Code, 1860 (“IPC”); appellants Nos. 1 to 3 were also convicted under Sect...
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The petitioner sought relief under Section 482 CrPC against the order dated 06.11.2025 passed by the Additional Chief Judicial Magistrate, Barnala, refusing permission to renew his passport and travel abroad during th...
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On 24 August 2026, co-accused Amarpal Singh @ Chima and Kulwinder Singh @ Kulari were apprehended, allegedly in possession of 6.84 grams of heroin, in the presence of the ETO, Fatehabad.
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The plaintiff was appointed as a Social Studies Mistress on 22 February 1967 and joined service on 18 March 1967. She later tendered her resignation on 12 September 1970 and was relieved on 5 November 1970. In Decembe...
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The appellant, Gurmail Singh, was the son of deceased Baldev Singh and complainant Sukhdev Kaur. A dispute existed regarding payment of lease money and the transfer and cultivation of the deceased’s agricultural land.
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The State Election Commission, Punjab notified elections to Gram Panchayats on 27 September 2024, with polling and declaration of results scheduled for 15 October 2024.
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The appellant, aged approximately 21 years, purchased a general-class railway ticket from Gorakhpur to Ludhiana and boarded the Jan Sewa Express on 2 July 2013. On 3 July 2013, near Jagadhari, he allegedly fell from t...
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On 23 May 2014, Amar Singh allegedly travelled from Palwal Railway Station towards Faridabad after purchasing a journey ticket. Due to heavy rush, he accidentally fell from a running passenger train near KM No. 148/18...
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The petitioner served as a Clerk on an ad hoc basis in the Agriculture Department from 3 February 1973 to 22 October 1973.
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Kesar Dass, the appellant’s husband, was employed as a Conductor with Haryana Roadways. His services were terminated on 20.02.1995, and he died on 01.08.1998 while litigation challenging the termination was pending. T...
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The petitioner applied pursuant to Advertisement No. 12 of 2019 for the post of Computer Operator-cum-Programming Assistant Instructor (Theory), Category No. 30.
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The petitioner applied pursuant to Advertisement No. 4/2023 for recruitment to 104 posts of TGT Punjabi in the Department of Elementary Education, Haryana. The last date for submitting applications was 9 October 2023.
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The applicants sought review under Article 226 of the Constitution of India, read with Order XLVII Rules 1 and 2 and Section 114 of the Code of Civil Procedure, 1908, of the common judgment dated 03.09.2025 passed in...
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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. 369 dated 10 June 2026 registered under Section 209 of the Bh...
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The appellant-claimant sustained multiple injuries, including fractures to both legs and injuries to the jaw, elbow and forearm, in a motor-vehicle accident dated 29 July 2001 caused by the rash and negligent driving...
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The petitioner, claiming membership of the Ramdasia Scheduled Caste, was born in Chandigarh and had completed her schooling there.
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The respondent-plaintiff instituted a suit seeking permanent injunction, rendition of accounts and damages against the petitioners-defendants for allegedly infringing and using the trademark “DRIPSEAL”.
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The petitioner sought cancellation of the regular bail granted to respondent No. 2, Sukh Singh, by the Sessions Judge, Nuh, on 30 April 2026.
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The two appeals arose from the same motor-vehicle accident involving Jeep No. HR-24-C-9345, driven by respondent No. 1, owned by respondents Nos. 2 and 3, and insured with respondent No. 4, New India Assurance Company.
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Haryana Kaushal Rozgar Nigam Limited (HKRNL) issued advertisements dated 06.10.2022, 07.10.2022 and 09.10.2022 for various TGT/PGT posts. The petitioners applied for posts including PGT Economics, PGT Hindi, PGT Histo...
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Rakesh, aged 26 years, died in a motor-vehicular accident on 28.08.2021.
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On 4 May 2004 at approximately 10:00 p.m., Sanjay was allegedly attacked near the old market at Kharkhoda by the appellant, Surinder Kumar, following a monetary dispute between them two days earlier. Rajesh, the decea...
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The petitions arose from FIR No. 55 dated 29 April 2026, registered at Police Station Model Town, District Hoshiarpur, under Sections 109, 115(2), 118(1), 351(2), 304, 324(4), 332(c), 191(3) and 190 of the Bharatiya N...
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 170 dated 25.06.2026, registered at Police Station City Tarn Taran, under Sections 318(2), 318(4),...
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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. 42 dated 19 April 2025, registered under Sections 21 and 29 o...
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On 08.07.2017, the accused was apprehended while driving vehicle No. PB-08-DQ-4111, from which 1 kg of opium was recovered from a concealed plastic box beneath the conductor’s seat.
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The six petitioners sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 439 of the Code of Criminal Procedure, in FIR No. 26 dated 25 January 2025,...
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The petitioner joined Market Committee, Bhagta Bhaika, District Bathinda, as a Clerk on 06.06.1987 and was subsequently placed in the pay scale of Junior Assistant on 12.08.1998. His service was governed by the Punjab...
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The appellants, widow and children of deceased Ramesh, challenged the Railway Claims Tribunal’s order dated 4 April 2022 dismissing their claim for compensation under the Railways Act, 1989.
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The complainant, a private chit-fund company, alleged that Ashok Gupta had purchased two chits of ₹1,00,000 each in 1996 and had failed to pay the instalments and agreed interest.
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The petitioners were selected for appointment as Post Graduate Teachers but were initially excluded because they possessed their educational qualifications through distance education.
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The petitioner’s wife, Smt. Meenakshi, a Senior Scale Stenographer in the Urban Estates Department, died by suicide on 12 July 2017.
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Amar Nath, admittedly the owner of the suit property, died on 5 July 1984. The plaintiffs—his widow and daughters—claimed inheritance by natural succession and sought partition, possession and permanent injunction. De...
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The Haryana Staff Selection Commission issued Advertisement No. 15 of 2019 for 100 posts of Operation Theatre Assistant, including seven posts reserved for ESM/DESM (General) candidates.
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Respondent No. 2 alleged that her sister, Paramjit Kaur, obtained title to Kothi No. 205, Nabha, on the basis of a forged Will executed by Ujagar Singh and thereafter transferred the property through a chain of transa...
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The appellants-landowners challenged the common award dated 30 September 2010 passed by the Additional District Judge, Nuh, which dismissed their references seeking enhancement of compensation.
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Seema, aged 15 years and studying in Class IX, died in a motor-vehicular accident on 08.11.1998 due to the rash and negligent driving of Truck No. PB-10-P-9852 by respondent No.1.
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The petitioner-company lodged FIR No. 437 dated 09.11.2016 at Police Station Kundli, Sonipat, alleging that the accused had falsely represented that land forming part of the “Ushay Towers” project was free from encumb...
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The petitioner faced a complaint under Sections 138 and 142 of the Negotiable Instruments Act concerning a dishonoured cheque of ₹1,00,000 dated 10.04.2021.
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Mohammad Manjur, aged approximately 22–23 years, died in a motor-vehicle accident on 15 June 2000 due to the rash and negligent driving of truck No. PBP-5151 by respondent No.1, Balwinder Singh. The truck was owned by...
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The petitioner, who had served as a Lecturer in Physics with respondent No. 2 for approximately twenty years, challenged his termination dated 31 July 2014 before the Educational Tribunal, Karnal.
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The petitioner had served respondent No. 2 as a Lecturer in Physics for approximately 20 years before his services were terminated on 31 July 2014.
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M/s Shri Balaji Imaging & Pathology Centre Pvt. Ltd., Bahadurgarh, was registered under the PC&PNDT Act for conducting ultrasound examinations.
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The appellant-plaintiff, Samunder Singh, filed a suit for possession by way of pre-emption concerning 6 kanals 16 marlas of agricultural land sold by defendant No. 2, a co-sharer, to defendant No. 1 for ₹1,00,000 thro...
3 MIN READ→
On 13 December 2001, Tehsildar Jitender Singh Saggu, Naib Tehsildar Jai Chand Parinda, and other officials went to the court premises to inspect deed-writers’ records.
4 MIN READ→
The State acquired land measuring 10.89 acres in Village Ghasola and 5.96 acres in Village Balkara, Tehsil Dadri, District Bhiwani, for construction of the Ram Nagar Sub-Minor.
3 MIN READ→
The petitioner sought exercise of the High Court’s inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 482 Cr.P.C., for quashing FIR No. 840 dated...
3 MIN READ→
The petitioner’s husband was appointed as a Beldar on work-charge basis in the Ranjit Sagar Dam Project on 11.09.1984 and died in service on 29.07.1993 after rendering approximately eight years and ten months of service.
4 MIN READ→
The respondent-complainant alleged that a bank account had been opened in her name without her knowledge or consent and that, on the basis of forged documents, loan amounts were disbursed into that account and subsequ...
3 MIN READ→
The petitioner’s parents had purchased Plot No. G-3/20, Phase-I, DLF City, Gurugram, through a sale deed dated 21 September 1994.
3 MIN READ→
Rameshwar, the respondent/decree-holder, instituted a suit for specific performance of an agreement to sell dated 20 January 2015 concerning a 200-square-yard residential property at Palwal. The total sale considerati...
4 MIN READ→
FIR No. 80 dated 20.09.2015 was initially registered under Sections 376-D and 342 IPC on the statement of petitioner No. 2, Goldy, who alleged that she had been forcibly taken to Banur and gang-raped by the accused pe...
4 MIN READ→
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the order dated 28.05.2025 of the Special Judge, CBI, Punjab, SAS Nagar, Mohali, which rejected his application to bring...
4 MIN READ→
Respondent No. 2 filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“N.I. Act”) concerning cheque No. 380118 dated 20.03.2020 for ₹4,00,000, which was dishonoured with the remarks “KYC awaite...
3 MIN READ→
The petitions were filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 Cr.P.C., seeking regular bail in FIR No. 143 dated 25 April 2026, registered at Cyber Crime Poli...
3 MIN READ→
The Gram Panchayat initiated proceedings under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961, as applicable in Haryana, against the petitioner and two others, resulting in an eviction order dated...
3 MIN READ→
Haryana Urban Development Authority, now Haryana Shehri Vikas Pradhikaran (“HSVP”), invited e-auctions for various residential, institutional and commercial properties from 5 August to 28 August 2020.
3 MIN READ→
The respondents-plaintiffs sought a declaration that they were owners in possession of 55/192 share, equivalent to 122 kanals 17 marlas, in the suit land.
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The petitioner was appointed as Principal and Director of Motilal Nehru School of Sports, Rai, on 19 July 2003, initially for three years, with pay fixed under Rule 7.20 of the Punjab Civil Services Rules, Volume II.
4 MIN READ→
The appellant was directly appointed as a Probationary Inspector in the Punjab Police Department on 12 July 1991 against a temporary post at Faridkot.
4 MIN READ→
The plaintiff claimed that the suit land was joint Hindu family ancestral/coparcenary property, in which he, as the son of defendant No.1, acquired rights by birth. He challenged two decrees allegedly suffered by defe...
4 MIN READ→
Gurjeet Singh was appointed as a Special Police Officer (SPO) on 30 August 1994 and posted with the Government Railway Police, Bathinda.
4 MIN READ→
The respondents/plaintiffs claimed that the disputed lands had been mortgaged with possession in favour of Ganesh Dass, Mula Mal and other mortgagees in Pakistan before Partition, and that possession continued after t...
3 MIN READ→
The respondent-plaintiff, a Junior Engineer (Field) employed with UHBVNL, was served with a charge-sheet under Regulation 7 of the UHBVNL (HSEB) Employee (P&A) Regulations, 1990, proposing major penalty proceedings.
3 MIN READ→
Gurmeet Kaur, widow of Jaspreet Singh, instituted a suit seeking a declaration that she was owner of a one-half share in land measuring 29 kanals 9 marlas 2 sarsais, together with consequential permanent injunction.
3 MIN READ→
The petitioner, an employee of Punjab State Power Corporation Limited, was posted as Additional Superintending Engineer and was also given additional charge of Additional Superintending Engineer/North Technical.
4 MIN READ→
Anil Kumar died in a motor-vehicle accident on 1 February 2024 when his motorcycle was struck by a car allegedly driven rashly and negligently by Govind Yadav. An FIR was registered under Sections 279 and 304-A IPC.
3 MIN READ→
The petitioner was selected as an Upper Division Clerk and appointed by the erstwhile Punjab State Electricity Board through appointment letter dated 7 December 1995.
2 MIN READ→
The petitioner’s deceased husband, Dharam Chand, was engaged as a daily-wage worker on 27.10.1981, became a work-charged employee on 07.07.1986, and continued in that capacity until 08.07.1999.
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Jagmal Singh, the plaintiff, and defendants No. 1 and 2 were brothers and claimed to be descendants of Mulki Ram @ Milkhi Ram.
3 MIN READ→
A truck bearing registration No. CH01-TB-5008, involved in an accident in which its driver died, was seized during investigation of FIR No. 47 dated 02.04.2024 registered at Police Station Bond Kalan. The stone slates...
4 MIN READ→
Defendant No. 1, Narain Lal, sold his alleged 1/5th share—measuring 49 kanals 5 marlas—in agricultural land situated at Village Salarpura, Karnal, to the appellant-vendees through a registered sale deed dated 13.03.1992.
3 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 120 dated 25.05.2025, registered under Sections 15-C and 27-A of the Narcotic Drugs and Psychotropic Sub...
3 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 Cr.P.C., in FIR No. 369 dated 16.11.2024, registered at Police Station Central, Farida...
4 MIN READ→
Makhan Ram, aged 36 years, died in a motor vehicle accident on 29 July 2000 caused by the rash and negligent driving of Truck No. PUG-8861 by respondent No. 1, Gurmeet Singh.
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On 16 September 2006, a police party headed by ASI Gurdev Singh received secret information that the appellant was habitually selling poppy husk.
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Petitioner No. 1, M/s Super Cardio Devices Pvt. Ltd., manufactured Heart Lung Packs at its premises in Bahadurgarh, Haryana; petitioner Nos. 2 and 3 were its directors, with petitioner No. 2 also described as the Manu...
4 MIN READ→
The petitioner sought quashing of FIR No. 132 dated 27.01.2026, registered at Police Station Civil Line, Sirsa, under Section 209 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), corresponding to Section 174-A IPC, along...
3 MIN READ→
On 25 November 2004, Dev Chand, Gokal Chand and Paramjit Singh were travelling in a jeep when another jeep allegedly intercepted them near Kumar Filling Station, Abohar. Anand Kumar allegedly fired two shots from a .1...
5 MIN READ→
The petitioners were arrested on 21.02.2026 in FIR No. 56 dated 21.02.2026, registered at Police Station Gharinda, Amritsar.
3 MIN READ→
The petitioners invoked Articles 226 and 227 of the Constitution challenging the rejection of petitioner no. 2’s application for an arms licence.
3 MIN READ→
The petitioner challenged the order dated 07.08.2015, by which his departmental appeal against denial of extension of service beyond the age of 55 years was rejected, as well as the underlying order dated 12.08.2014 r...
3 MIN READ→
The four appeals arose from the same motor-vehicle accident dated 24.03.1996 involving bus No. DL-IP-1638, driven by respondent No.1, owned by respondent No.2, and insured with United India Insurance Company, responde...
4 MIN READ→
Harbans Lal was employed as a Peon/Chowkidar in the Cane Department of the appellant and was earning ₹1,000 per month.
3 MIN READ→
Har Kaur, mother of the plaintiff and defendants No.2 to 4, owned the suit land and a tractor.
3 MIN READ→
The petitioners, holding M.Sc. degrees in Botany and having qualified the CSIR-UGC examination, applied for appointment as Assistant Professor in Botany pursuant to the advertisement dated 17.12.2022.
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Raj Kumar was employed as a helper on Combine No. HR-05A/6821 and allegedly died on 29 March 1996 while the Combine was operating at Khera, Gujarat. His dependants—his wife, mother, and three sons—filed a claim under...
3 MIN READ→
The appeals arose from the same motor-vehicle accident dated 2 November 2001 involving Tata-407 vehicle No. HR-47-0581, driven by respondent No. 2, owned by respondent No. 1, and insured with United India Insurance Co...
4 MIN READ→
The petitioner, a dairy farmer, maintained a savings account with the State Bank of India and had issued a cheque to respondent No. 2.
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The appellant-claimant suffered multiple grievous injuries in a motor vehicle accident on 28.09.1998 caused by the rash and negligent driving of Jeep No. HNC-588 by respondent No.1, which was owned by respondents No.2...
3 MIN READ→
The petitioner, a retired employee of the respondent-University, incurred medical expenses of ₹6,87,100 for emergency COVID-19 treatment.
2 MIN READ→
FIR No. 10 dated 25 October 2023 was registered at Police Station NRI, SBS Nagar, under Sections 406 and 420 IPC and Section 24 of the Emigration Act, 1983.
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The petitioners, Jaswinder Kaur Lamba and Joginder Singh Lamba, parents of Gurpreet Kaur, sought regular bail in FIR No. 26 dated 22 June 2026, registered at Police Station Women, SAS Nagar, for offences recorded unde...
2 MIN READ→
The appellant-plaintiff instituted a suit for possession by way of specific performance of an agreement to sell dated 07.06.2011, under which the respondent-defendant allegedly agreed to sell a 200-square-yard house s...
3 MIN READ→
The applicants sought review under Order XLVII Rule 1 CPC of the judgment dated 23 December 2025 passed in CWP No.31045 of 2025.
3 MIN READ→
The State acquired land situated in the revenue estates of Shergarh, Dhakola, Jawahargarh and Bihta, District Ambala, for construction of an effluent channel and establishment of Growth Centre, Phase-II, of HSIIDC. No...
4 MIN READ→
The appellant-plaintiff alleged that respondent-defendant No.1 agreed to sell his 1/15th share, measuring 3 kanals 15 marlas out of 56 kanals 5 marlas, and executed agreements to sell dated 14 February 1983 and 27 Jun...
4 MIN READ→
The applicants/petitioners sought review of the common judgment dated 17 December 2025 passed by the High Court in a batch of writ petitions, led by CWP No.1301 of 2022, including CWP Nos.4327 of 2023 and 11503 of 2022.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 158 dated 14 October 2025, registered at Police Station Odhan, District Dabwali, under Sections 17(c), 2...
4 MIN READ→
The respondent-plaintiff claimed ownership of the suit property and had earlier instituted a suit for possession on the basis of title, alleging that the appellant-defendant was a trespasser.
3 MIN READ→
The applicants, Baj Singh and Dalbir Singh, filed review applications under Order XLVII Rule 1 read with Section 151 of the Code of Civil Procedure, 1908, seeking review of the common judgment dated 17 December 2025 p...
3 MIN READ→
The appeals under Section 54 of the Land Acquisition Act, 1894, were filed by landowners seeking enhancement of compensation awarded for land acquired for defence purposes in Village Haripur, Tehsil and District Jalan...
3 MIN READ→
The 21 petitioners were engaged in constructing bus and truck bodies on land acquired by the State of Punjab in 1984 for establishing a grain market.
3 MIN READ→
The petitioners challenged notices issued under Section 148 of the Income-tax Act, 1961 (“the Act”) by their respective jurisdictional Assessing Officers (“JAOs”), principally contending that, under Section 151A read...
5 MIN READ→
A search and seizure operation under Section 132 of the Income Tax Act, 1961, was conducted on 24 February 2009 at the business and residential premises of the Gobind Expeller Group, including the residences of the pe...
4 MIN READ→
The petitioner invoked Section 482 Cr.P.C. seeking quashing of an ESI complaint under Section 85(g) of the Employees’ State Insurance Act, 1948 (“ESI Act”), pending before the Chief Judicial Magistrate, Chandigarh, to...
4 MIN READ→
Kulmit Singh died in a motor-vehicle accident on 22.05.1995 involving tanker No. PB-05-2144, allegedly driven rashly and negligently by respondent No.1, owned by respondent No.2, and insured by respondent No.3.
3 MIN READ→
The petitioner was appointed as a Clerk in Municipal Council, Rahon, on 29 November 1996.
3 MIN READ→
The petitioner challenged, under Articles 226/227 of the Constitution, the acquisition of her 1 kanal 1 marla land comprised in Rectangle/Khasra No.18//1/2/2/2, Village Dhakola/Dhakaula, District Ambala, pursuant to n...
3 MIN READ→
The connected appeals arose from the common Award dated 25.02.2004 passed by the Motor Accident Claims Tribunal, Jagadhri, concerning an accident dated 02.04.2001 involving truck Nos. HR-58-0742 and HNL-6569. The acci...
4 MIN READ→
Baljit Singh joined the Haryana State Agricultural Marketing Board on 01.01.2000 as a Road Roller Driver on daily wages against a vacant and sanctioned post and was subsequently retained as a Peon after the road rolle...
3 MIN READ→
The appellant-claimant, a rickshaw puller, suffered injuries in a motor vehicle accident on 27 November 1999 involving Tata-608 vehicle No. HR-37-2401, driven by respondent No.1, owned by respondent No.2 and insured w...
4 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 109 dated 8 September 2025, registered at Police Station Cyber Crime, Chandigarh, for offences under Sec...
3 MIN READ→
The appellant purchased stamp papers valued at ₹6 lakh on 28.12.2023 for a proposed property transaction.
2 MIN READ→
Smt. Ashok Lata was initially appointed as a Hindi Teacher on a contractual basis for a maximum period of 89 days by appointment order dated 06.01.1999. Her engagement was extended from time to time, and she continued...
3 MIN READ→
The petitioner, mother of 2½-year-old Gurnaaz Kaur, sought a writ of habeas corpus for recovery of the child from respondent No. 4, her biological father, and his family members.
4 MIN READ→
The petitioner-insurer challenged, under Articles 226 and 227 of the Constitution, the National Consumer Disputes Redressal Commission’s order dated 07.11.2025, which affirmed concurrent findings of the District and S...
3 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 109 dated 08.09.2025, registered at Police Station Cyber Crime, District Chandigarh, under Secti...
3 MIN READ→
The petitioner was appointed as Workshop Attendant (Group-D) pursuant to Advertisement No. 4/2018 for recruitment under the Eligible Sports Person (ESP) category.
3 MIN READ→
The petitioners were shopkeepers or tenants conducting business around the Golden Temple Complex, Amritsar, whose shops were destroyed and who were displaced during Operation Blue Star in June 1984.
4 MIN READ→
The Haryana Public Service Commission issued Advertisement No. 16/2024 dated 21 June 2024 for recruitment to the post of Ayurvedic Medical Officer (Group B), prescribing registration with the Board of Ayurvedic/Unani...
3 MIN READ→
The petitioner was appointed as a Conductor with Pepsu Road Transport Corporation on 05.12.1977 and retired on attaining superannuation on 31.05.2008.
3 MIN READ→
The respondent’s predecessors obtained decrees dated 12 November 2005 declaring their ownership and possession over Plots Nos. 128 and 129, based on a 1942 Kabala executed by the Nawab of Loharu. The decrees were affi...
5 MIN READ→
The petitioner, aged 76 years, was in custody in ECIR No. 02/JLZO/2013 dated 25 March 2013, registered by the Directorate of Enforcement under the Prevention of Money Laundering Act, 2002.
4 MIN READ→
The petitioner, Sarabjit Singh, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding to Section 439 CrPC), in FIR No. 56 dated 15 May 2013, Police Station Banur, Distric...
4 MIN READ→
The petitioner, Rajinder Singh, was President of Agroha Gramo Udyog Mandal.
4 MIN READ→
Naseem Ahmad, a Hakim, was allegedly last seen alive on 15 March 2002 in the company of appellants Pavittar Singh and Satinder Pal Singh and co-accused Hari Krishan.
5 MIN READ→
The review applicants, Haryana Shehri Vikas Pradhikaran and its officers, sought review under Section 114 read with Order XLVII Rule 1 CPC of the order dated 11 March 2026, by which Ram Niwas’s writ petition had been...
3 MIN READ→
On 15 October 2002, at approximately 7:30 p.m., Balwinder Singh, Karnail Singh and Mukhtiar Singh went to a liquor vend at Jagjitpur. Following an altercation, Kamaljit Singh, Massa Singh and Amrik Singh intervened. T...
4 MIN READ→
The applicants had been employed with the Haryana State Minor Irrigation and Tubewells Corporation Limited (HSMITC) until their services were retrenched in July 2002.
3 MIN READ→
The petitioners were retired lecturers/teachers of Government-aided colleges in Haryana.
3 MIN READ→
The appeals arose from land acquisition proceedings for establishing IMT Manesar in villages Kukrola and Fazalwas, District Gurugram. Notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (“1894 Act”)...
5 MIN READ→
The appellants were landowners whose lands in Villages Sunaria Kalan and Myana, Tehsil and District Rohtak, were acquired under notifications dated 2 December 2010 under Section 4 and 21 July 2011 under Section 6 of t...
3 MIN READ→
The petitions arose from matrimonial disputes between Maan Singh and Balwinder Kaur. Balwinder Kaur alleged that Maan Singh, his parents and sisters subjected her and her children to physical and mental cruelty, inclu...
4 MIN READ→
The State of Haryana acquired the respondents’ land under Sections 4 and 6 of the Land Acquisition Act, 1894, through notifications dated 16 January 2007 and 12 April 2007.
4 MIN READ→
The plaintiffs, including Lovekesh Talwar and Amita Talwar, instituted a suit for declaration and permanent injunction, asserting that various properties had been acquired from joint Hindu family funds and subsequentl...
3 MIN READ→
Respondent No. 2 instituted a complaint against the petitioner under Section 138 of the Negotiable Instruments Act, 1881, and the petitioner was summoned on 22.02.2023. He appeared on 24.03.2023 and was granted bail,...
3 MIN READ→
The petitioner sought quashing of FIR No. 203 dated 27.05.2021, registered at Police Station DLF, Phase I, Gurugram, under Sections 406, 420, 467 and 471 IPC.
4 MIN READ→
The appellants, comprising the widow and two children of Lt. Col. Sukhwinder Singh Sandhu, filed an appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kapurthala, in a claim peti...
1 MIN READ→
Lovejot Singh, aged 15 years and studying in Class 9, died in a motor-vehicle accident on 10.03.2000 when truck No. HPS-5716 was allegedly driven rashly and negligently by respondent No.1. The truck was owned by respo...
3 MIN READ→
Smt. Ishwari Devi, widow of Gopi Chand, was alleged to be the owner of 87 kanals 8 marlas of land situated in Village Mirpur, District Sirsa. The plaintiffs claimed to be her natural legal heirs through Bhagwan Chand...
4 MIN READ→
Naresh Kumar died in a motor-vehicle accident on 04.07.1997 caused by the rash and negligent driving of Truck No. HR-46-9887 by respondent No.1. The truck was owned by respondent No.2 and insured with respondent No.3....
4 MIN READ→
The petitioner joined Dhuri Cooperative Marketing-cum-Processing Societies Limited as a Clerk on 28 January 1992, but his services were terminated on 27 April 1993.
4 MIN READ→
Jitender Singh Minhas died in a motor-vehicle accident on 9 April 1998 due to the rash and negligent driving of bus No. DL-IP-938 by respondent No.1.
3 MIN READ→
The petitioners had applied for appointment as Post Graduate Teachers (PGTs), including PGT (History), pursuant to the advertisement dated 28.06.2012.
3 MIN READ→
Naresh Kumar, aged approximately 31 years, allegedly travelled from Palwal to Ajhai on 08.05.2012 after his uncle Hansraj purchased his journey ticket and boarded him on a Palwal–Agra EMU train.
4 MIN READ→
The appeal was filed by Ram Niwas, who had taken the offending Jeep No. HR-36A-5174 on superdari and claimed to be its subsequent purchaser, although ownership had never been transferred to him in the registration cer...
3 MIN READ→
The petitioner and petitioners in 55 connected writ petitions were landowners whose land had been acquired under the National Highways Act, 1956. They sought payment of statutory solatium under Section 23(2) of the La...
3 MIN READ→
The appellant, a Clerk/Junior Assistant in the Punjab Scheduled Castes Land Development and Finance Corporation, was prosecuted under Sections 7 and 13(2), read with Section 13(1)(d), of the Prevention of Corruption A...
3 MIN READ→
The petitioner challenged the order dated 05.09.2025 passed by the State Level Committee, whereby her request for premature release was rejected and consideration was deferred for two years under the Haryana Prisons R...
3 MIN READ→
The petitioner sought quashing under Section 482 Cr.P.C. of the orders dated 10.01.2019 and 08.02.2019, whereby the revisional court remanded the matter for reconsideration and the trial court summoned him as an addit...
3 MIN READ→
The respondent was posted by the State Bank of India at Dabra Branch, Hisar, which was concededly a rural branch, on 28 March 2013.
3 MIN READ→
Panjab University advertised posts of Assistant Professors for its constituent colleges, inviting applications for temporary appointments for particular academic sessions. The respondents were selected through duly co...
4 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution seeking a writ of habeas corpus for production and release of Gomti, described as his legally wedded wife, from the alleged illegal custody of resp...
3 MIN READ→
The respondent filed a summary suit under Order 37 CPC seeking recovery of ₹17,19,565, comprising ₹16,53,428 as principal and ₹66,137 as interest, on the basis of a cheque allegedly issued by petitioner No. 1, proprie...
3 MIN READ→
The appellants, parents of Pardeep Kumar, challenged the Railway Claims Tribunal’s order dated 14.03.2014 dismissing their claim for compensation under Section 16 of the Railway Claims Tribunal Act, 1987, arising from...
4 MIN READ→
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 of the Code of Criminal Procedure, 1973, seeking modification of a travel-related condition imposed by t...
3 MIN READ→
The plaintiff, Banwari Lal, a Sub-Divisional Agricultural Officer in the Haryana Government, was removed from service by order dated 12.09.1997 after a departmental enquiry concerning two charges: improper distributio...
3 MIN READ→
The petitioner was appointed as a Regular T-Mate with the erstwhile Punjab State Electricity Board on 24.10.1990 and was promoted as an Assistant Lineman on 17.10.1996.
4 MIN READ→
The State of Haryana acquired 378 kanal 9 marla of land situated in Village Tosham, Tehsil Tosham, District Bhiwani, for construction of a road connecting the New Bye-Pass Tosham–Bhiwani Road with the Tosham–Hisar Roa...
4 MIN READ→
The appellant applied to the Central Board of Film Certification (“CBFC”) on 12 May 2026 for certification of the Punjabi film “Chardikala” under Section 4 of the Cinematograph Act, 1952.
4 MIN READ→
The petitioners sought admission to the Bachelor of Architecture (B.Arch.) course at Chandigarh College of Architecture (CCA) for the 2026–2027 academic session and approached the High Court under Articles 226/227 of...
3 MIN READ→
The appellant, Meena Devi, filed an appeal under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 23 February 2016 of the Additional District Judge, Yamuna Nagar, whereby the claimed enhanced...
3 MIN READ→
An Insecticide Inspector inspected the premises of M/s Vishal Trading Company on 1 October 2020 and drew a sample from an original sealed container of “Spientorm 11.7% SC”, manufactured by M/s Dow Agrosciences India P...
5 MIN READ→
The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of Complaint Case No. NACT-1095 of 2019, pending before the Sub-Divisional Judicial Magistrate, Kaithal, and t...
4 MIN READ→
The petitioners—director, producer and actor associated with the film Yaarian 2—invoked Section 482 Cr.P.C. seeking quashing of FIR No. 85 dated 30.08.2023, registered under Section 295-A IPC at Police Station Divisio...
3 MIN READ→
The appellant-claimant filed a claim petition under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation for the death of Aakash @ Vipin, who died in a motor vehicle accident on 30.07.2019 while travell...
3 MIN READ→
The petitioner’s dealership agreement with Bharat Petroleum Corporation Ltd. was terminated by order dated 28.03.2012.
3 MIN READ→
The petitioner filed his first petition under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 438 of the Code of Criminal Procedure, seeking anticipatory bail in FIR No. 0123 date...
3 MIN READ→
On 11 October 2003 at approximately 9:30 p.m., Gurjant Singh was allegedly involved in an altercation with Harbans Kaur near her house. According to the prosecution, appellant Major Singh arrived armed with a soti/dan...
4 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the Code of Criminal Procedure, in FIR No. 77 dated 21.06.2025, registered at Polic...
4 MIN READ→
The petitioner was selected for appointment as TGT Science in the Rest of Haryana Cadre pursuant to the Haryana Staff Selection Commission’s recommendation dated 13 January 2025.
3 MIN READ→
The appellant, Anuradha Bansal, challenged the judgment dated 20.04.2026 dismissing her writ petition seeking eviction of her daughter-in-law, respondent No. 3, from a residential property under the Maintenance and We...
3 MIN READ→
Mohinder Pal, initially appointed as Sectional Officer (Civil) and later designated Junior Engineer (Civil), was placed in charge of five rural housing works and received construction materials from departmental store...
3 MIN READ→
The petitioner sought quashing under Section 482 Cr.P.C. of FIR No. 448 dated 03.05.2018, registered at Police Station Thanesar City, Kurukshetra, under Section 10 of the Haryana Development and Regulation of Urban Ar...
4 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the erstwhile Code of Criminal Procedure, in FIR No. 19 dated 04.03.2024, registere...
3 MIN READ→
The petitioner, Hardeep Kaur, was serving as Branch Manager of Muthoot Mercantile Ltd., Sunam Branch, during December 2025 to February 2026.
3 MIN READ→
The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 438 Cr.P.C., in FIR No. 148 dated 03.06.2026, registered at Police Station C...
3 MIN READ→
The petitioners were dependants of deceased Haryana Government employees whose claims were governed by the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006.
3 MIN READ→
The petitioner filed a petition under Section 482 Cr.P.C. challenging the order dated 23.02.2017 passed by the Additional Sessions Judge, Rewari, which had allowed the revision filed by respondents No. 2 to 4 and set...
4 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 215 dated 23.08.2019, registered under Sections 420, 467, 468, 471 and 120-B IPC at Police Station City...
3 MIN READ→
The petitioner participated in the selection process pursuant to Advertisement No. 12 of 2019 for the post of Fitter Instructor (Practical), Category No. 29, in the EWS category.
3 MIN READ→
On 7 November 2014, Jagtar Singh, aged 23, was travelling by motorcycle from Banur to Landran when his motorcycle collided with the offending vehicle, which allegedly moved from the left side of the road towards the r...
4 MIN READ→
The Punjab Department of Elementary Education issued an advertisement dated 8 March 2019 for direct recruitment to 375 posts of Centre Head Teachers (CHTs) and 1,558 posts of Head Teachers (HTs). The petitioners parti...
4 MIN READ→
The petitioner sought quashing of the order dated 13.09.2021 by which the Judicial Magistrate First Class, Ludhiana, declared him a proclaimed offender in FIR No. 127 dated 07.05.2020, registered under Sections 307 an...
3 MIN READ→
The petitioner was accused of inducing complainants Gurmukh Singh and Gurnet Singh to pay him ₹90,000 each on the assurance that he would send them to Malaysia and arrange permanent work permits for three years. The c...
4 MIN READ→
Nathu Ram, respondent No. 3, joined the Punjab State Co-operative Supply and Marketing Federation Limited (“MARKFED”) as a daily-wage Helper on 01.09.1976.
3 MIN READ→
The respondent-landlord, claiming to be a Non-Resident Indian permanently settled in Canada, instituted an ejectment petition on 29 April 2021 under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (“1...
4 MIN READ→
On 14 March 2001, the petitioner was allegedly driving a truck to a brick kiln in a rash and negligent manner when it ran over Om Bir, aged approximately two years, who was playing nearby.
3 MIN READ→
The petitioners invoked Section 482 Cr.P.C. seeking quashing of Complaint No. 54 dated 02.09.2020, the summoning order of the same date, and consequential proceedings arising under Sections 3(k)(i), 17, 18, 29 and 33...
4 MIN READ→
The petitioner challenged the judgment dated 11.05.2006 by which respondents/accused were acquitted of offences under Sections 457, 380, 342, 452, 427, 436, 506, 148 and 149 IPC arising from FIR No. 159 dated 24.07.19...
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An Insecticide Inspector inspected the premises of M/s Garg Farm Service, Raman Mandi, on 03.07.2018 and drew a sample of Fipronil 0.3% GR, Batch No. MCPF1807, manufactured by M/s Modesto Crop Protection Pvt. Ltd.
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The petitioner challenged the acquisition of land comprised in Village Kadipur, Tehsil and District Gurgaon, through the notification under Section 4 of the Land Acquisition Act, 1894 dated 8 March 1989, the declarati...
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The petitioner applied pursuant to Advertisement No. 1/2016 for recruitment as a Male Constable in the Punjab Police. Clause 6(C) required candidates to possess 10+2 or an equivalent qualification, with the qualificat...
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Respondent No. 2, Sita Rani, was married to petitioner Gurjit Singh and had two children. Gurjit Singh was residing in Italy, while Sita Rani lived in the matrimonial home with the children and her mother-in-law, Harj...
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The petitioner sought quashing of FIR No. 205 dated 11.12.2025, registered at Police Station Adampur, District Jalandhar Rural, under Sections 109, 333, 118(1) and 115(2) of the Bharatiya Nyaya Sanhita, 2023, correspo...
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The petitioner, Mukesh Kumar, was serving as Estate Officer-I, Haryana Shehri Vikas Pradhikaran (HSVP), Gurugram. The dispute concerned SCO Nos. 8 and 30 in Sector 23-A and SCO No. 13 in Sector 23, Gurugram, which had...
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The petitioner sought anticipatory/pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 27 dated 23 December 2025, registered under Sections 8, 21 and 29 of the Narcotic Drug...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 271 dated 09.10.2025, initially registered under Section 21-C of the Narcotic Drugs and Psychotropic Sub...
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The petitioner stood surety for accused Yash Rohilla in FIR No. 694 dated 15.10.2020, registered under Sections 457/380/411/413/210/120-B IPC at Police Station Barwala, District Hisar.
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Private respondent No. 4 initiated proceedings under the Haryana Canal and Drainage Act, 1974, alleging that an existing watercourse had been demolished by the appellant and seeking its restoration.
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The litigation arose from Civil Suit No. 308 of 1990, instituted by Dev Bhushan Gupta seeking declaration and permanent injunction concerning the suit property.
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On 14.12.2002, Ghansham Pandey was travelling in Qualis car No. HR-01M-0004 from Delhi to Kurukshetra.
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The appeals arose from the same motor-vehicle accident dated 07.07.1999, caused by the rash and negligent driving of Truck No. PB-11-B-5746 by respondent No.1, owned by respondent No.2 and insured by respondent No.3.
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Krishan Kumar, aged approximately 17 years, died in a motor-vehicle accident on 19 September 1997 due to the rash and negligent driving of van-bus No. DL-IV/9072.
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The petitioner joined the Punjab Mandi Board as a Typist on 16.10.1986 and was promoted as Senior Assistant on 21.12.2011. By order dated 12.02.2015, he was granted a deemed date of promotion as Senior Assistant with...
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On 10.08.2025, Pankaj was travelling on his scooty towards village Paju Kalan when car No. HR-20-AS-7396, allegedly driven rashly and negligently by Amit Kumar, struck him from behind near Milan Hotel. Pankaj sustaine...
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The appellant-claimant, a 20-year-old MBBS student, suffered multiple injuries, including fractures of both thigh bones, in a motor vehicle accident on 03.02.2003 caused by the rash and negligent driving of respondent...
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Joginder Singh, employed as a driver with Haryana Roadways, suffered a fatal heart attack on 24.01.1994 while driving bus No. HR-29-0251 on his assigned route from Jagadhari to Palwal and died during the course of duty.
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The State of Haryana issued notifications under Sections 4 and 6 of the Land Acquisition Act, 1894, for acquiring land in several villages in Hisar District for construction of the O.P. Jindal Nalwa Distributary and G...
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The appellants, Asha and Ram Jivan, filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of their three-year-old son, Krishna, in a road accident at Ambala on 19...
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The respondent-plaintiff served the Punjab Government from 25.08.1983 until his superannuation on 31.10.2015.
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The four petitions arose from Complaint Nos. 41 dated 07.11.2012 and 42 dated 20.11.2012, instituted under Sections 59 and 425 of the Food Safety and Standards Act, 2006, concerning samples collected from two Easy Day...
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The petitioner joined M/s. Religare Wellness Limited as its Chief Executive Officer on 02.01.2009 and was appointed Whole-Time Director on 28.03.2013; he resigned from the directorship with effect from 31.07.2020.
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The petitioner filed a suit for declaration concerning his alleged ownership and possession of land comprised in Khewat No.132/112, Village Gwalior, Gurugram.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 Cr.P.C., seeking quashing of the Additional Sessions Judge’s order dated 17 March 2026.
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The appellant, mother of Rakesh, challenged the Railway Claims Tribunal’s dismissal of her claim for compensation arising from her son’s death on 3 July 2011.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), corresponding to Section 438 Cr.P.C., in FIR No. 173 dated 12.08.2026, registered under Sections 318(...
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Respondent No. 2, who was allegedly a permanent resident of Italy and had longstanding family relations with the petitioners, lodged FIR No. 21 dated 5 February 2020 at Police Station Civil Lines, Batala, under Sectio...
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A post of Scheduled Caste Lambardar in Village Mehna, Tehsil Malout, District Sri Muktsar Sahib, was created on 25.11.2016.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in FIR No. 19 dated 27.03.2025, registered at Police Station Harike, District Tarn Taran, for offence...
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The petitioners’ land in Village Dyalpura Bhaika and Village Gaunspura, District Bathinda, was acquired pursuant to a notification dated 22.12.2020 issued under Section 3A of the National Highways Act, 1956.
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Baljit Kaur was married to Sarmukh Singh, a Head Constable, and resided with him and their two children in a police-lines quarter. Sarmukh Singh returned home after duty on the night of 08.08.2003, consumed dinner and...
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The State of Haryana issued a notification dated 21.01.2009 under Section 4 of the Land Acquisition Act, 1894 (“1894 Act”) for acquiring 5 Kanal 13 Marla of land situated in Villages Khairpur and Kanganpur, District S...
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The petitioner, son and legal heir of late Shri M.S. Cheema, challenged under Article 226 of the Constitution the punishment order dated 06.07.2005, the appellate order dated 20.07.2010, and the revisional order dated...
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The petitioner participated in tender processes bearing Tender ID Nos. 2025_DLG_134039_3 and 2025_DLG_134039_4 and claimed to have emerged as the lowest bidder (L1). He sought a writ of mandamus directing the responde...
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Hukam Chand, a sweeper in the Premjit Health Centre, died on 05.02.2008, leaving behind six children—Bir Singh, Vijay Singh, Raj Kumar, Ramesh Kumar, Parveen Kumar and Meena—as his alleged Class I legal heirs.
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The petitioner, a Punjab Police Constable appointed on 14 October 2011, was part of an escort party transporting an undertrial prisoner from Nabha Jail to the District Courts at Amritsar. While returning, armed person...
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The two appeals arose from the same motor-vehicle accident and challenged the award dated 27.07.1999, by which the Motor Accident Claims Tribunal held the appellant-insurer liable to indemnify the insured and awarded...
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The petitioner, a Deputy Superintendent of Police in the Punjab Police, was posted as DSP (Detective), SAS Nagar, when an interview of Lawrence Bishnoi was recorded while he was in police custody at CIA Staff, Kharar,...
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The petitioner sought first regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 256 dated 10 June 2023, registered at Police Station City Barnala, District Barnala, for offences...
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On 24 September 2003, Bahadur, aged about 17 years, was allegedly attacked outside his house in village Ismaila by Mahender Singh @ Pissu, Sanjay and Sunder @ Kala. According to the prosecution, Sunder fired shots at...
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On 17 January 2015, Shambhu Roy, accompanied by his brother-in-law Rajkant Roy and Nandan, reached Phillaur Railway Station to travel to Amritsar.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 169 dated 30.05.2026, registered under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023, corresp...
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Indian Oil Corporation Ltd. (“IOCL”) floated a tender for the design, supply, installation, testing and commissioning of an IP-based CCTV surveillance system and associated works at various LPG and AFS locations in Pu...
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The Punjab Health Systems Corporation invited online bids for the “Selection of Service Provider for Nucleic Acid Amplification (NAT) Test Machine on Reagent Rental Basis” at Guru Gobind Singh Medical College & Hospit...
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Baljit Singh, the son of the claimants, was employed as a co-driver/conductor on Tata vehicle No. HR-46-0562, which was insured with the appellant-insurance company.
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The appellant-claimant was injured in a motor-vehicle accident in March 1997 caused by the rash and negligent driving of a Tata Sumo bearing registration No. DLC-3F-7135.
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The Municipal Council, Thanesar floated a tender for day sweeping of streets and roads, drain cleaning, garbage lifting, bush uprooting and related works in certain sectors of Thanesar.
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The claimant sustained grievous injuries in a motor-vehicle accident on 27 March 2000, caused by the rash and negligent driving of Maruti Car No. PCF-3399 by respondent No.1.
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The appellants challenged the award of the Commissioner under the Employees’ Compensation Act, 1923, principally disputing the computation of compensation and the non-consideration of penalty under Section 4A(3)(b) of...
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The Land Acquisition Collector passed Award No. 1 dated 07.07.2008, determining compensation for the acquired land at ₹16,00,000 per acre.
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The appellant’s wife, Aruna, and son, Vipul, died in a motor-vehicle accident on 12 April 1998 involving vehicle No. 89D-80722H-LPT-5031ASC BTN.
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The petitioners, a private unaided recognised school and another, challenged the Education Tribunal, Sonepat’s order dated 04.05.2024, which allowed the employee’s appeal and declared his termination order dated 14.05...
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Respondent No. 2 filed a complaint under Sections 138 and 142 of the Negotiable Instruments Act, 1881, read with Section 420 IPC, alleging that the petitioner had borrowed ₹1,15,000 and issued a cheque that was dishon...
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The petitioner was appointed as a Clerk in the Excise and Taxation Department on 07.07.1967 and regularised with effect from 03.03.1969. She passed the Assistant Grade Examination on 18.09.1985 and was promoted as Sen...
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Baljit Singh died in a motor vehicle accident on 10 November 1999 involving truck No. HR-46/6877, allegedly driven rashly and negligently by respondent Nirmal Singh.
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Mukhtiar Singh died in a motor-vehicular accident on 11.02.1995 involving bus No. HR-08-7793 and truck No. HR-24A-9551.
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On 14.10.1998, Tata 407 bearing registration No. HP-15-2998 lost control and fell into a deep ditch near village Khagu Dhudal on the Kiratpur Sahib Mandi road, resulting in the deaths of its driver, Lal Chand, and cle...
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FIR No. 31 dated 28.03.2015 was registered at Police Station Dhand, Kaithal, under Sections 307 IPC and 25 of the Arms Act concerning a firing incident at a marriage function.
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Rohit Kumar Yadav, aged 31 years, serving as a Corporal in the Indian Air Force, died in a motor-vehicle accident on 10 July 2000 due to the rash and negligent driving of Bus No. RJ-18-P-611 by respondent No. 2, owned...
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The petitioners participated in the selection process for the post of TGT (Science), Scheduled Caste category, pursuant to Advertisement No. 4 of 2014, which was subsequently withdrawn, and thereafter pursuant to Adve...
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The appellant-claimant, Sukh Ram, sustained grievous crush injuries to both legs in a motor vehicle accident caused by the rash and negligent driving of respondent No.1, who was driving truck No. HR-29/9246, owned by...
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The petitioner participated in the selection process for appointment as Fitter Instructor in an Industrial Training Institute on a contractual basis and was eligible under the BCB category.
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The respondent-plaintiff was enrolled as a Home Guard in 1985 and subsequently enrolled, on 18.06.1992, as a Special Police Officer on daily wages under Section 17 of the Police Act, 1861.
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Khem Chand died in a motor accident on 30 December 1999 caused by the rash and negligent driving of Bus No. HR-37-1671 by respondent No.1.
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Pale Ram died in a motor-vehicle accident on 1 September 2000 caused by the rash and negligent driving of Truck No. HR-38-E-0063 by respondent No.1. The truck was owned by respondent No.2 and insured with respondent N...
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The petitioner alleged that respondents No.4 to 7 forcibly entered his family’s land and house on 10.11.2025, assaulted him with a kirpan and datar, and caused grievous injuries, including severance of a finger and a...
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 79 of 2011 registered at Police Station Bhawanigarh, Sangrur, under Sections 420 and 120-B IPC, along with t...
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The lead petition and connected writ petitions before the Punjab and Haryana High Court concerned entitlement to the Old Pension Scheme (“OPS”) under the Haryana New Pension Scheme, 2008 and Office Memorandum dated 08...
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The petitioner-complainant sought transfer under Section 407 read with Section 482 Cr.P.C. of the trial arising from FIR No. 151 dated 12 October 2014, Police Station Sarhali, District Tarn Taran, registered under Sec...
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The petitioner-complainant’s son, Gurjant Singh, was allegedly murdered on 12.10.2014 by a group of armed persons, resulting in registration of FIR No. 151 under Sections 302, 201, 120-B, 148 and 149 IPC at Police Sta...
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The respondents’ land was acquired under the Land Acquisition Act, 1894, pursuant to an award dated 16.11.1994. The land was subsequently transferred to Haryana State Industrial and Infrastructure Development Corporat...
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The petitioner filed his first petition under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in FIR No. 261 dated 21 July 2025, registered at Police Station Dabua, District Faridabad...
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The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of FIR No. 0142 dated 14 February 2019, registered at Police Station City Karnal under Sections 406, 420 and 1...
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The appellant-company introduced an “Efficiency Scheme” on 23 February 1987, under which payments were made to workers for improved performance and utilisation of men and machinery.
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On 22 December 2025, pursuant to secret information, the police allegedly recovered 300 Pentazocine injections and 20 Binorphine injections from Sanjay and Krishan Kumar.
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The appellant challenged the award dated 8 May 2013 passed by the Additional District Judge, Gurgaon, which had not granted the compensation claimed in respect of acquired land under Section 54 of the Land Acquisition...
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The petitioners challenged the resumption of Plot No. 1115, Sector 19 Part-I, Sirsa, under the Haryana Shehri Vikas Pradhikaran Act, 1977, as well as the revisional order upholding the resumption order dated 13.02.2018.
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