Punjab-Haryana High Court
Gurmail Singh vs State Election Commissioner And Ors on 14 October, 2024
Bench: Sureshwar Thakur, Sudeepti Sharma
Neutral Citation No:=2024:PHHC:135791-DB
CWP-26745-2024 and connected cases -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
Date of Decision : 14.10.2024
Sr. Item Case Type & Parties Name and attendance of the
No. No. Number counsel for the petitioner(s).
1 120 CWP-26745-2024 GURMAIL SINGH V/S STATE ELECTION
COMMISSIONER AND ORS
Mr. Abhinav Oberoi, Advocate
2 111 CWP-26264-2024 BALJIT SINGH NAYAK VS STATE OF
HARYANA AND OTHERS
Mr. Ashu Kaushik, Advocate
3 121 CWP-26747-2024 RANI KAUR V/S STATE ELECTION
COMMISSIONER AND OTHERS
Mr. Arun Bansal, Advocate, Mr. Amandeep Gill,
Advocate and Mr. Anubhav Bansal, Advocate
4 122 CWP-26793-2024 PARAMJIT KAUR V/S STATE ELECTION
COMMISSIONER AND ORS
Mr. Abhinav Oberoi, Advocate
5 123 CWP-26921-2024 SHEETAL V/S STATE OF PUNJAB AND ORS
Mr. Dhawaljeet, Advocate
6 124 CWP-27153-2024 SHAMIM CHAUDHARY V/S STATE OF
PUNJAB AND ORS.
Mr. Dhawaljeet, Advocate
7 125 CWP-27253-2024 JASWINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Dhawaljeet, Advocate
8 126 CWP-27289-2024 KUNDAN LAL AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Arun Bansal, Advocate, Mr. Amandeep Gill,
Advocate and Mr. Anubhav Bansal, Advocate
9 127 CWP-27296-2024 SUKHWINDER SINGH AND ANR V/S
STATE OF PUNJAB AND ORS
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CWP-26745-2024 and connected cases -2-
Mr. Dhawaljeet, Advocate
10 128 CWP-27347-2024 RAM LUBHAIA AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Dhawaljeet, Advocate
11 129 CWP-27362-2024 SULKSHANA DEVI AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Dhawaljeet, Advocate
12 130 CWP-27398-2024 KAMALPREET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Arun Bansal, Advocate, Mr. Amandeep Gill,
Advocate and Mr. Anubhav Bansal, Advocate
13 131 CWP-26690-2024 JAGJIT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Lovish Arora, Advocate
14 132 CWP-26693-2024 JASWANT SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. S.P. Soi, Advocate
15 133 CWP-26694-2024 JASVIR KAUR V/S STATE OF PUNJAB AND
ORS
Mr. S.P. Soi, Advocate
16 134 CWP-26695-2024 RAJWINDER KAUR AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Sandeep Sharma, Advocate
Mr. Nitin Narula, Advocate
Dr. Puneet Kaur Sekhon, Advocate
17 135 CWP-26697-2024 HAKEWAL SINGH @ HARKANWAL SINGH
V/S STATE OF PUNJAB AND ORS
Mr. Sunny Kumar, Advocate
18 136 CWP-26698-2024 AMRIT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Vikas Bali, Advocate
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19 137 CWP-26699-2024 BALWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Ashish Goklaney, Advocate
20 138 CWP-26700-2024 VARINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Simran Jit Singh, Advocate
21 139 CWP-26701-2024 GURPREET MEHTA V/S STATE OF PUNJAB
AND ORS
Mr. Sangram S. Saron, Advocate and
Ms. Shubreet Kaur, Advocate
22 140 CWP-26702-2024 KULDEEP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Manish Kumar, Advocate
23 141 CWP-26703-2024 RANDHIR SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Sumeet Pal Singh Khaira, Advocate
24 142 CWP-26705-2024 VAJIR SINGH V/S STATE OF PUNJAB AND
ORS.
Mr. Kushagra Mahajan, Advocate
25 143 CWP-26706-2024 AKASH AND ORS V/S STATE OF PUNJAB
AND ORS
Ms. Shubreet Kaur, Advocate
26 144 CWP-26707-2024 KULJINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. B.S. Bajwa, Advocate and
Mr. Manthan Pathania, Advocate
27 145 CWP-26709-2024 MALKEET SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Munish Bhardwaj, Advocate
28 146 CWP-26710-2024 AVTAR SINGH V/S STATE OF PUNJAB AND
ORS
Mr. Kushagra Mahajan, Advocate
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29 147 CWP-26711-2024 JARNAIL KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. Vikas Arora, Advocate and
Mr. Nikhil Jindal, Advocate
30 148 CWP-26713-2024 LABH SINGH V/S STATE OF PUNJAB AND
ORS.
Mr. Simran Jit Singh, Advocate
31 149 CWP-26714-2024 JAGTAR SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Atul Goyal, Advocate
32 150 CWP-26715-2024 AMANDEEP KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Rajesh Bhateja, Advocate and
Mr. Onkar Singh, Advocate
33 151 CWP-26716-2024 IQBAL SINGH PANNU AND ANR V/S
STATE OF PUNJAB AND ORS.
Mr. Ankur Mittal, Advocate
Mr. Lalit Singla, Advocate
Ms. Kushaldeep Kaur, Advocate
34 152 CWP-26717-2024 BALJEET KAUR VS STATE OF PUNJAB
AND ORS.
Mr. Suvir Sidhu, Advocate and
Mr. Rahul Kesar, Advocate
Mr. Jashandeep Singh Bains, Advocate
35 153 CWP-26718-2024 UPVINDER PAL SINGH AND ANR V/S
STATE OF PUNJAB AND ORS
Mr. Jasvir Yadav Sr. Advocate with
Mr. Nitish Sharma, Advocate
Mr. Gursimrat Singh, Advocate
36 154 CWP-26719-2024 GURDEEP SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Vishal Mittal, Advocate
37 155 CWP-26720-2024 SURJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Nitin Narula, Advocate
38 156 CWP-26721-2024 JOGINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. R.S. Dhillon, Advocate
39 157 CWP-26722-2024 MONIKA AND ANR V/S STATE OF PUNJAB
AND ORS
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CWP-26745-2024 and connected cases -5-
Mr. Ashish Goklaney, Advocate
40 158 CWP-26723-2024 SANDEEP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with Mr.
D.S. Sobti, Advocate, Mr. Arshdeep Singh Kler,
Advocate, Mr. Parambir Singh, Advocate, Mr.
Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate, Mr.
Amrinder Singh Sidhu, Advocate, Mr. S.S.
Bhullar, Advocate and Mr. S.S. Salar, Advocate
41 159 CWP-26724-2024 JASPREET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ravi Singh Advocate and
Mr. Jaspreet Brar, Advocate
Mr. S.S. Bhullar, Advocate
42 160 CWP-26725-2024 DARSHAN SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Jagjit Singh, Advocate
43 161 CWP-26726-2024 HARJIT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Baldev S. Sidhu, Advocate
44 162 CWP-26727-2024 SUKHJIT SINGH V/S STATE OF PUNJAB
AND ORS
Dr. Puneet Kaur Sekhon, Advocate
45 163 CWP-26729-2024 RAJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Baldev S. Sidhu, Advocate
46 164 CWP-26730-2024 KULJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Inderjit Sharma, Advocate
47 165 CWP-26731-2024 HARJINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
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Mr. Kulwinder S. Lakhanpal, Advocate
48 166 CWP-26732-2024 RANDEEP KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Vishal Mittal, Advocate
49 167 CWP-26734-2024 MUKHTIAR SINGH AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. B.S. Bajwa, Advocate and
Mr. Manthan Pathania, Advocate
50 168 CWP-26735-2024 PRABHJOT KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Barjinder Singh, Advocate
51 169 CWP-26736-2024 ARSHDEEP SINGH SEKHON V/S STATE OF
PUNJAB AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate,
Mr. R.S. Sampla, Advocate, Mr. Manpreet
Singh, Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
52 170 CWP-26738-2024 SUKHWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Simran Jit Singh, Advocate
53 171 CWP-26739-2024 JASKARAN SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Dilpreet Singh Gandhi, Advocate
54 172 CWP-26740-2024 DALJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Kehar Singh Hissowal, Advocate
55 173 CWP-26742-2024 DARBARA SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
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CWP-26745-2024 and connected cases -7-
Mr. Karan Bhardwaj, Advocate
56 174 CWP-26744-2024 AMRIT PAL KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Piyush Sharma, Advocate
57 175 CWP-26746-2024 GURSEWAK SINGH AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Karan Bhardwaj, Advocate
58 176 CWP-26748-2024 BALWANT SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Simran Jit Singh, Advocate
59 177 CWP-26750-2024 PARTAP SINGH V/S THE SECRETARY
GOVERNMENT OF PUNJAB AND OTHERS
Mr. Sanjeev Kumar, Advocate
60 178 CWP-26751-2024 SODHI RAM AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Amrit Paul Nahar, Advocate
61 179 CWP-26752-2024 BALDEV SINGH SANDHU V/S STATE OF
PUNJAB AND ORS
Mr. Sarabjit Singh Cheema, Advocate
62 180 CWP-26753-2024 CHARANDEEP SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Simranjeet S. Sarwara, Advocate
Mr. Kulvinder Singh, Advocate
63 181 CWP-26754-2024 SUKHVIR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Simranjeet S. Sarwara, Advocate
Mr. Kulvinder Singh, Advocate
64 182 CWP-26756-2024 NAVROOP KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Mandhir Singh Virk, Advocate
65 183 CWP-26757-2024 MANINDERJEET SINGH V/S STATE OF
PUNJAB AND OTHERS
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CWP-26745-2024 and connected cases -8-
Ms. Navdeep Kaur Brar, Advocate
66 184 CWP-26758-2024 JAGJIT SINGH SAMRA V/S STATE OF
PUNJAB AND OTHERS
Mr. Simran Jit Singh, Advocate
67 185 CWP-26759-2024 JAGDEEP KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Rakesh Kumar, Advocate and
Mr. Tushar Sharma, Advocate
68 186 CWP-26760-2024 AMAN DEEP SINGH AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Jaspal S. Pannu, Advocate
69 187 CWP-26761-2024 SUKHPREET KAUR SAHARAN AND ANR
V/S STATE OF PUNJAB AND ORS
Mr. Inderjit Singh, Advocate and
Mr. Ravi Singh, Advocate
Mr. Inder Brar, Advocate
70 188 CWP-26762-2024 JAGJEET SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Karanjeet Singh Brar, Advocate
71 189 CWP-26763-2024 BEANT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Parambir Singh, Advocate
72 190 CWP-26764-2024 VEERPAL KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Mohan Singh Chauhan, Advocate
73 191 CWP-26765-2024 RANDEEP SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Jaspal S. Pannu, Advocate
74 192 CWP-26766-2024 KARNAIL SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Gaurav Garg, Advocate
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CWP-26745-2024 and connected cases -9-
75 193 CWP-26768-2024 BINDERPAL KAUR VS STATE OF PUNJAB
AND ORS
Mr. Sukhdeep Singh Bhinder, Advocate
76 194 CWP-26769-2024 SHIVRAJ SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Sukhdeep Singh Bhinder, Advocate
77 195 CWP-26770-2024 LAKHVEER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. N.P.S. Mann, Advocate and
Mr. Mohit Kumar, Advocate
78 196 CWP-26771-2024 RANJIT SINGH V/S THE SECRETARY
GOVERNMENT OF PUNJAB AND OTHERS
Mr. Sanjeev Kumar, Advocate
79 197 CWP-26772-2024 BALJINDER KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Manjinder Bhullar, Advocate
80 198 CWP-26773-2024 HARJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Sukhdeep Singh Bhinder, Advocate
81 199 CWP-26774-2024 ARASHDEEP KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Dheeraj Mahajan Advocate
82 200 CWP-26775-2024 HARBJHAN SINGH SIDHU V/S STATE OF
PUNJAB AND ORS
Mr. Nikhil Ghai, Advocate
83 201 CWP-26776-2024 DALJINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Kulwinder S. Lakhanpal, Advocate
84 202 CWP-26777-2024 SAHEJBEER SIINGH V/S STATE OF
PUNJAB AND OTHERS
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CWP-26745-2024 and connected cases -10-
Mr. Baldev S. Sidhu, Advocate
85 203 CWP-26778-2024 MANPREET KAUR AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Ritesh Pandey, Advocate
86 204 CWP-26779-2024 HANS SINGH V/S STATE OF PUNJAB AND
ORS
Mr. J.K. Singla, Advocate and
Mr. Jatinder Singla, Advocate
Ms. Shivani Singla, Advocate
Ms. Suman Rani, Advocate
87 205 CWP-26780-2024 PARAMPAL SINGH BAJWA AND OTHERS
V/S STATE OF PUNJAB AND OTHERS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
88 206 CWP-26781-2024 BACHITTER SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Ashok Aggarwal Sr. Advocate with
Mr. Nilesh Bhardwaj, Advocate and
Mr. Shrenik Jain, Advocate
Mr. J.K. Singla, Advocate,
Mr. Jatinder Singla, Advocate and
Ms. Shivani Singla, Advocate
89 207 CWP-26783-2024 HARVINDER SINGH AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
90 208 CWP-26784-2024 AMARBIR KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Gursahib Singh Hundal, Advocate
91 209 CWP-26785-2024 GULWINDER SINGH DHALIWAL V/S
STATE OF PUNJAB AND OTHERS
Mr. R.M. Sharma, Advocate
92 210 CWP-26786-2024 PARTAP SINGH V/S STATE OF PUNJAB
AND ORS
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CWP-26745-2024 and connected cases -11-
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Pratham Sethi, Advocate
93 211 CWP-26787-2024 BALWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Sunil Garg Advocate
94 213 CWP-26789-2024 RUPINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate
Mr. Simranjot Singh, Advocate
Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
95 214 CWP-26790-2024 MANPREET KAUR VS STATE OF PUNJAB
Mr. Suvir Sidhu, Advocate
Mr. Rahul Kesar, Advocate
Mr. Suvir Sidhu, Advocate
Mr. Rahul Kesar, Advocate and
Mr. Jashandeep Singh Bains, Advocate
96 215 CWP-26795-2024 KAJAL V/S STATE ELECTION
COMMISSION AND ORS
Mr. Manpreet Singh, Advocate
97 216 CWP-26796-2024 HARVINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Ms. Manmohan Kaur, Advocate
98 217 CWP-26798-2024 JIOUN SINGH AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Jatinder Pal Singh, Advocate
99 218 CWP-26799-2024 PRABBJOT SINGH V/S STATE OF PUNJAB
AND OTHERS
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Mr. Jimmy Singla, Advocate
100 219 CWP-26800-2024 RAJ KAUR AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate
Mr. Simranjot singh, Advocate
Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
101 220 CWP-26803-2024 HARJOT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Agam Kumar Jund, Advocate
102 221 CWP-26804-2024 SARABJEET KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Dheeraj Mahajan, Advocate
103 222 CWP-26807-2024 KULWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Tejbir Singh, Advocate
104 223 CWP-26808-2024 JASWANT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Manjinder Bhullar, Advocate
105 224 CWP-26809-2024 SANTOSH KUMARI V/S STATE OF PUNJAB
AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
106 225 CWP-26810-2024 VEERPAL KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
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Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate,
Mr. S.S. Bhullar, Advocate,
Mr. Nilesh Bhardwaj, Advocate
Mr. Shrenik Jain, Advocate and
Dr. Puneet Kaur Sekhon, Advocate
107 226 CWP-26811-2024 SARABJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Dheeraj Mahajan Advocate
108 227 CWP-26814-2024 JAGDEEP SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
109 228 CWP-26815-2024 SUKHCHAIN KAUR V/S STATE OF
PUNJAB AND ORS
Mr. Kulwinder S. Lakhanpal, Advocate
110 229 CWP-26817-2024 SHANTI V/S STATE OF PUNJAB AND ORS
Mr. R.K. Grewal, Advocate
111 230 CWP-26819-2024 GURJANT SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Tejbir Singh, Advocate
112 231 CWP-26820-2024 SUNITA V/S STATE OF PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
113 232 CWP-26821-2024 SARABJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
114 233 CWP-26822-2024 HARJIT KAUR AND ORS V/S STATE OF
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PUNJAB AND ORS
Mr. Dilpreet Singh Gandhi, Advocate
115 234 CWP-26823-2024 SURINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ram Bilas Gupta, Advocate
116 235 CWP-26824-2024 SEOPAL KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
117 236 CWP-26825-2024 HARDEEP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
118 237 CWP-26826-2024 GURJEET KAUR V/S STATE OF PUNJAB
AND ORS
Mr. S S Sidhu, Advocate
119 238 CWP-26827-2024 MANJEET KAUR V/S STATE OF PUNJAB
AND OTHER
Mr. Munish Gulati, Advocate
120 239 CWP-26828-2024 VEERO BAI V/S STATE ELECTION
COMMISSION PUNJAB AND OTHERS
Mr. Prabhjot Singh, Advocate
121 240 CWP-26829-2024 GURMEET SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Ajay Pal Singh Rehan, Advocate
122 241 CWP-26830-2024 JOGINDER SINGH V/S STATE OF PUNJAB
AND ORS
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Mr. Abhishek Batta, Advocate
123 242 CWP-26831-2024 SARBJEET SINGH @ SARABJEET SINGH
@ SARABJIT SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Gagandeep Singh, Advocate and
Mr. Tanveer Singh, Advocate
124 243 CWP-26832-2024 ANGREJ SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Gaurav Datta, Advocate
125 244 CWP-26833-2024 KULBIR SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Dheeraj Mahajan, Advocate
126 245 CWP-26835-2024 RAMANJEET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Sukhbir Maandi, Advocate
127 246 CWP-26836-2024 MANPREET KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. N.P.S. Mann, Advocate and
Mr. Mohit Kumar, Advocate
128 247 CWP-26837-2024 AMARJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
129 248 CWP-26838-2024 JASBIR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Ankur Jain, Advocate
130 249 CWP-26839-2024 HARDEEP SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Chanchal Singla, Advocate
Ms. Tarranum, Advocate and
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Ms. Kavita, Advocate
131 250 CWP-26840-2024 HARPAL SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gurminder Singh Salana, Advocate
132 251 CWP-26841-2024 PARAMJIT SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Simran Jit Singh, Advocate
133 252 CWP-26842-2024 HARJINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate Mr. Nitin
Goswami, Advocate, Mr. Simranjot Singh,
Advocate, Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
134 253 CWP-26843-2024 MANPREET SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Ankur Jain, Advocate
135 254 CWP-26844-2024 NIRMAL SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Joginderpal Devgan, Advocate
136 255 CWP-26845-2024 BHUPINDERJIT SINGH AND ORS V/S
STATE OF PUNJAB AND ORS
Dr. Puneet Kaur Sekhon, Advocate
137 256 CWP-26846-2024 KULJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. R.S. Sekhon, Advocate
138 257 CWP-26847-2024 AMRINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Prashant Bansal, Advocate
139 258 CWP-26849-2024 CHHINDERPAL SINGH AND ORS V/S
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STATE OF PUNJAB AND ORS
Mr. Harchand Singh Batth Advocate
140 259 CWP-26850-2024 NEETU NANDA AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Vikrant Thakur, Advocate
141 260 CWP-26851-2024 RAJWANT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Ajay Pal Singh Rehan, Advocate
142 261 CWP-26852-2024 JARNAIL SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Munish Gulati, Advocate
143 262 CWP-26855-2024 SUNDERJIT KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Mandhir Singh Virk, Advocate
144 263 CWP-26856-2024 SUKHWINDER SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Mahesh Sharma, Advocate
145 264 CWP-26857-2024 NAIB SINGH V/S STATE OF PUNJAB AND
ORS
Mr. Arjun Kapur, Advocate
146 265 CWP-26858-2024 SANDEEP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Jaspal S. Pannu, Advocate
147 266 CWP-26860-2024 KARAMJIT KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Sukhbir Maandi, Advocate
148 267 CWP-26861-2024 RAJVINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
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149 268 CWP-26862-2024 JASWANT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate, Mr. Simranjot
singh, Advocate, Ms. Bhumika Sachan,
Advocate and Mr. Hritik Sharma, Advocate
150 269 CWP-26863-2024 SARWAN SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Atinderpal Singh, Advocate
151 270 CWP-26864-2024 BALWINDER SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Amit Arora, Advocate
152 271 CWP-26865-2024 HARJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Jaspal S. Pannu, Advocate
153 272 CWP-26866-2024 MANDEEP KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Atinderpal Singh, Advocate
154 273 CWP-26868-2024 MANJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
Ms. Satinder Kaur, Advocate
155 274 CWP-26870-2024 KULWINDER KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Kuljinder Singh Billing, Advocate
156 275 CWP-26871-2024 JAGMOHAN SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gurminder Singh Salana, Advocate
157 276 CWP-26872-2024 LOVEPREET SINGH AND ANR V/S STATE
OF PUNJAB AND ORS
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Mr. Ajay Pal Singh Rehan, Advocate
158 277 CWP-26873-2024 BIKRAMJIT SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Anosh Samson, Advocate
159 278 CWP-26874-2024 AJAY KUMAR V/S STATE OF PUNJAB AND
ORS
Mr. Gagandeep Singh, Advocate and
Mr. Tanveer Singh, Advocate
160 279 CWP-26875-2024 SUKHBIR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Anosh Samson, Advocate
Mr. Gagandeep Singh Virk, Advocate
161 280 CWP-26877-2024 JASVEER SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Savreet Brar, Advocate
162 281 CWP-26878-2024 BALJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. N.P.S. Mann, Advocate and
Mr. Mohit Kumar, Advocate
163 282 CWP-26880-2024 BALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Dr. Puneet Kaur Sekhon, Advocate
164 283 CWP-26881-2024 LAKHWINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Abhishek Singla, Advocate with
Mr. Ankit Kumar Garg, Advocate and
Ms. Tanya Sehgal, Advocate
165 284 CWP-26882-2024 BIPANPAL SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with Mr.
D.S. Sobti, Advocate, Mr. Arshdeep Singh Kler,
Advocate, Mr. Parambir Singh, Advocate, Mr.
Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
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Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate, Mr. Ravi Singh
Advocate, Mr. Jaspreet Brar, Advocate and
Mr. S.S. Bhullar, Advocate
166 285 CWP-26883-2024 RAJESH KUMAR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Arjun Kapur, Advocate
167 286 CWP-26884-2024 RAJBIR KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Ankit Bishnoi, Advocate
168 287 CWP-26885-2024 MANJIT KAUR V/S THE STATE ELECTION
COMMISSION, PUNJAB AND OTHERS
Mr. H.S. Dhindsa, Advocate, Mr. Ramandeep
Singh, Advocate, Mr. G.S. Gurna, Advocate and
Mr. Praagbir S. Dhindsa, Advocate
169 288 CWP-26886-2024 JOGINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Gaurav Datta, Advocate
170 289 CWP-26887-2024 PARGAT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Joginderpal Devgan, Advocate
171 290 CWP-26888-2024 VIKAS SHARMA V/S STATE ELECTION
COMMISSIONER AND ORS
Mr. Abhinav Oberoi, Advocate
172 291 CWP-26889-2024 GUPAL SINGH V/S STATE OF PUNJAB AND
ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
173 292 CWP-26890-2024 VISHAVJIT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gaurav Datta, Advocate
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174 293 CWP-26892-2024 GURDEEP SINGH ALIAS GURDEEP SINGH
JHAJJ V/S STATE OF PUNJAB AND
OTHERS
Mr. Akshay Chadha, Advocate
175 294 CWP-26893-2024 TEJINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Ashir Gulati, Advocate and
Mr. Tarun Deora, Advocate
176 295 CWP-26894-2024 PARAMJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Dheeraj Mahajan, Advocate
177 296 CWP-26895-2024 HARDEEP KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Dheeraj Mahajan, Advocate
178 297 CWP-26896-2024 SURJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. Surinder Thakur, Advocate
179 298 CWP-26897-2024 SUKHBIR SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Dheeraj Mahajan, Advocate
180 299 CWP-26898-2024 JASWINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. R.S. Sekhon, Advocate
181 300 CWP-26900-2024 AMANDEEP KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Baldev S. Sidhu, Advocate
182 301 CWP-26901-2024 SARBJEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Jaskamal Singh Grewal, Advocate
183 302 CWP-26902-2024 PARGAT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
21 of 129
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Mr. Dheeraj Mahajan, Advocate
184 303 CWP-26903-2024 KIRPAL SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Ashir Gulati, Advocate and
Mr. Tarun Deora, Advocate
185 304 CWP-26904-2024 KIRANJEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ashir Gulati, Advocate and
Mr. Tarun Deora, Advocate
186 305 CWP-26906-2024 RAJVIR KAUR AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate,
Mr. S.S. Bhullar, Advocate, Mr. Ravi Singh
Advocate, Mr. Jaspreet Brar, Advocate and
Mr. S.S. Bhullar, Advocate
187 306 CWP-26907-2024 PARAMJIT KAUR AND OTHER V/S STATE
OF PUNJAB AND OTHERS
Ms. Rashika Bansal, Advocate
188 307 CWP-26908-2024 SULTAN SEWAK SINGH MALHI V/S STATE
OF PUNJAB AND ORS
Mr. Buta Singh, Advocate
189 308 CWP-26909-2024 INDERJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Dheeraj Mahajan, Advocate
190 309 CWP-26910-2024 AMRINDER SINGH V/S STATE ELECTION
COMMISSION, PUNJAB AND OTHERS
Mr. Prabhjot Singh, Advocate
191 310 CWP-26911-2024 SAHIL V/S STATE OF PUNJAB AND
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OTHERS
Mr. Ashir Gulati, Advocate
Mr. Tarun Deora, Advocate
192 311 CWP-26912-2024 AMARJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ashok Aggarwal Sr. Advocate with
Mr. Nilesh Bhardwaj, Advocate and
Mr. Shrenik Jain, Advocate
193 312 CWP-26913-2024 BALWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Kehar Singh Hissowal, Advocate
194 313 CWP-26914-2024 YUNAS MASIH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. G.S. Randhawa, Advocate
195 314 CWP-26915-2024 GURWINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. R.S. Sekhon, Advocate
196 315 CWP-26916-2024 GURPREET SINGH VIRK AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Chanchal Singla, Advocate, Ms. Tarranum,
Advocate and Ms. Kavita, Advocate
197 316 CWP-26917-2024 BALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. Ajay Pal Singh Rehan, Advocate
198 317 CWP-26918-2024 RAJ BALA V/S STATE OF PUNJAB AND
ORS
Mr. Simranjeet S. Sarwara, Advocate,
Mr. S.P.S. Chakkal, Advocate
199 318 CWP-26919-2024 HARBHINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Amarjot Kaur, Advocate
200 319 CWP-26920-2024 SUKHDEV SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
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Mr. S S Grewal, Advocate
201 320 CWP-26923-2024 GURWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Ranjeet Singh, Advocate
202 321 CWP-26924-2024 SURJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Amandeep Singh Jattana, Advocate
203 322 CWP-26927-2024 DEEPAK SHARDA AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Luvinder Sofat, Advocate
204 323 CWP-26928-2024 SANJEEV INDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Rakeshinder Singh Sidhu, Advocate
205 324 CWP-26931-2024 BHAJAN SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. G.S. Randhawa, Advocate
206 325 CWP-26932-2024 SUKHCHAIN KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Gaganvir Singh Gill, Advocate
207 327 CWP-26934-2024 KULMEET SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Kuldip Singh, Advocate
208 328 CWP-26935-2024 MEHAL SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. B.S. Bajwa, Advocate and
Mr. Manthan Pathania, Advocate
209 329 CWP-26936-2024 SARABJIT KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Sandeep Sharma, Advocate
Mr. Nitin Narula, Advocate
210 330 CWP-26937-2024 GIYAN SINGH V/S STATE OF PUNJAB AND
ORS
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Mr. R.S. Sekhon, Advocate
211 332 CWP-26939-2024 BALKAR SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Himmat Singh Sidhu, Advocate
212 333 CWP-26940-2024 GURPREET SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Nand Lal Sammi, Advocate
213 334 CWP-26941-2024 PARAMJIT AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Prince Sarangal, Advocate
214 336 CWP-26943-2024 RAJWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Vikas Mehsempuri, Advocate
215 337 CWP-26944-2024 RAJ RANI V/S STATE OF PUNJAB AND
OTHERS
Mr. Vaneet Thakur, Advocate
216 338 CWP-26945-2024 SUKHWINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Lakhwinder Singh Mann, Advocate
217 339 CWP-26946-2024 MATHUL MASIH V/S STATE OF PUNJAB
AND ORS.
Mr. Inderjit Sharma, Advocate
218 340 CWP-26947-2024 SARABJEET KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Ashish Goklaney, Advocate
219 341 CWP-26948-2024 TEJBIR SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Prateek Pandit, Advocate
220 342 CWP-26949-2024 KAMALJEET KAUR V/S STATE OF
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PUNJAB AND OTHERS
Mr. Arihant Goyal, Advocate
221 343 CWP-26950-2024 JASPREET KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Arshvir Singh Sandhu, Advocate
222 344 CWP-26951-2024 HARJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Dr. Puneet Kaur Sekhon, Advocate
223 345 CWP-26952-2024 KARAMJIT KAUR V/S STATE OF PUNJAB
AND OTHERS
Ms. Tarranum Madan, Advocate
224 346 CWP-26953-2024 HARMAN JEET ALIAS HARMANJIT SINGH
V/S STATE OF PUNJAB AND ORS
Mr. Supinder Singh Sohi, Advocate
225 347 CWP-26954-2024 ASHA RANI V/S STATE OF PUNJAB AND
OTHERS
Mr. P.H.S. Pannu, Advocate
226 348 CWP-26955-2024 LABH SINGH V/S STATE OF PUNJAB AND
OTHERS
Mr. Manish Gilhotra, Advocate
227 349 CWP-26956-2024 SHARANJIT KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Sukhbir Maandi, Advocate
228 350 CWP-26957-2024 RAGHBIR SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Sukhbir Maandi, Advocate
229 351 CWP-26958-2024 GURDIT SINGH AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Hasrat Brar, Advocate
230 352 CWP-26959-2024 SARABJEET KAUR AND ORS V/S STATE
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OF PUNJAB AND ORS
Mr. Hasrat Brar, Advocate
231 353 CWP-26960-2024 GAURAV KUMAR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Hasrat Brar, Advocate
232 354 CWP-26961-2024 DILBAG SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Sukhbir Maandi, Advocate
233 355 CWP-26962-2024 DAVINDER SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. S.S. Salar, Advocate
234 356 CWP-26963-2024 HARJIT KAUR V/S STATE OF PUNJAB AND
OTHERS
Dr. Puneet Kaur Sekhon, Advocate
235 357 CWP-26964-2024 LAKHWINDER SINGH VS STATE OF
PUNJAB AND ORS
Mr. Amandeep Singh Manaise, Advocate
236 358 CWP-26965-2024 SILO DEVI V/S STATE OF PUNJAB AND
OTHERS
Mr. R.M. Sharma, Advocate
237 359 CWP-26966-2024 VEERPAL KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Rajbinder Singh Sidhu, Advocate
238 361 CWP-26968-2024 RAJBIR KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Atul Goyal, Advocate
239 362 CWP-26969-2024 KULBIR SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Gaurav Datta Advocate
240 363 CWP-26970-2024 GURDEV SINGH AND OTHERS V/S STATE
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OF PUNJAB AND OTHERS
Mr. Ritesh Pandey, Advocate
241 364 CWP-26971-2024 SIMRANJIT KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Hakam Singh, Advocate
242 365 CWP-26972-2024 HARMEET KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Ritesh Pandey, Advocate
243 366 CWP-26973-2024 GAGANDEEP SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. G B S Dhillon, Advocate
244 368 CWP-26975-2024 CHAIN SINGH V/S STATE OF PUNJAB AND
OTHERS
Mr. Bhupinder Banga, Advocate
245 370 CWP-26977-2024 MANJEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Chanakya Batta, Advocate
246 371 CWP-26978-2024 RAJWINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. S S Grewal, Advocate
247 372 CWP-26979-2024 AMANPREET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
248 373 CWP-26980-2024 RAJWANT KAUR V/S STATE OF PUNJAB
AND ORS.
Ms. Simrat Kaur, Advocate
249 374 CWP-26981-2024 HARNAVJOT KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
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Advocate and Mr. Nishant Sehgal, Advocate
250 375 CWP-26982-2024 LAKHWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Vikas Gupta Advocate
251 376 CWP-26983-2024 BALJINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Rajesh Kapila, Advocate and
Ms. Himani Kapila, Advocate
252 377 CWP-26984-2024 AMANDEEP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gurlal Singh Sandhu, Advocate
253 378 CWP-26985-2024 RAJINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ankush Verma, Advocate
254 380 CWP-26987-2024 RAMANDEEP KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. P.H.S. Pannu, Advocate
255 381 CWP-26988-2024 MUNISH KUMAR V/S STATE OF PUNJAB
AND ORS.
Mr. Rajinder Mathur, Advocate
256 382 CWP-26989-2024 RAJWINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Kushagra Mahajan, Advocate
257 383 CWP-26990-2024 RUPINDERJIT KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Ritesh Pandey, Advocate
258 384 CWP-26991-2024 JAGTAR SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. N.P.S. Mann, Advocate and
Mr. Mohit Kumar, Advocate
259 385 CWP-26992-2024 RANJIT KAUR V/S STATE OF PUNJAB AND
ORS
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Mr. G.S. Randhawa, Advocate
260 386 CWP-26993-2024 HARPREET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ritesh Pandey, Advocate
261 387 CWP-26994-2024 JAI HARI CHAND V/S STATE OF PUNJAB
AND OTHERS
Mr. Vaneet Thakur, Advocate
262 388 CWP-26995-2024 NARINDER SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Nitin Narula, Advocate
263 389 CWP-26996-2024 KULWANT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Gurinder Singh Bhandari, Advocate
264 390 CWP-26997-2024 BAWA SINGH V/S STATE OF PUNJAB AND
ORS.
Mr. Sandeep Sharma, Advocate and
Mr. Nitin Narula, Advocate
265 391 CWP-26998-2024 JYOTI AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Ritesh Pandey, Advocate
266 392 CWP-26999-2024 GURDEV KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Tanvir Joshi, Advocate
267 393 CWP-27000-2024 DARSHAN KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Pushp Jain, Advocate
268 394 CWP-27001-2024 ASHOK KUMAR V/S STATE ELECTION
COMMISSION AND ORS
Mr. Abhinav Oberoi, Advocate
269 395 CWP-27002-2024 LAKHVIR SINGH AND ANR V/S STATE OF
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PUNJAB AND ORS
Mr.Kehar Singh Hissowal, Advocate
270 396 CWP-27003-2024 HARJINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Vipin Mahajan, Advocate
271 397 CWP-27004-2024 PARAMJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Mohan Singh Chauhan, Advocate
272 398 CWP-27005-2024 MANPREET SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Abdul Aziz, Advocate
273 399 CWP-27006-2024 DAWINDER SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. R.M. Sharma, Advocate
274 400 CWP-27007-2024 KARANJIT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Ajay Pal Singh Rehan, Advocate
275 401 CWP-27008-2024 LAKHWINDER SINGH AND ORS V/S
STATE OF PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
276 402 CWP-27009-2024 SUKHVIR KAUR ALIAS SUKHBEER KAUR
AND OTHERS V/S STATE OF PUNJAB AND
OTHERS
Mr. Onkar Singh Batalvi, Advocate
277 403 CWP-27010-2024 BALDEV SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Surinder Garg, Advocate
278 404 CWP-27011-2024 NARINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
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Mr. Ajay Pal Singh Rehan, Advocate
279 405 CWP-27012-2024 MANDEEP KAUR AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Rajesh Kapila, Advocate and Ms. Himani
Kapila, Advocate
280 406 CWP-27013-2024 SANJAY KUMAR V/S STATE OF PUNJAB
AND ORS
Mr. Kanwaljeet Singh Derabassi, Advocate
281 407 CWP-27014-2024 AMARJEET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Simran Jit Singh, Advocate
282 408 CWP-27015-2024 SANDEEP KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ravinder Singh Sampla, Advocate
283 409 CWP-27016-2024 SUMAN V/S STATE OF PUNJAB AND
OTHERS
Mr. Vipin Mahajan, Advocate
284 410 CWP-27017-2024 MALKEET SINGH AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Harpal Singh, Advocate
285 411 CWP-27018-2024 ANMOLDEEP KAUR AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
286 412 CWP-27019-2024 SWARAN SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
287 414 CWP-27021-2024 KULWANT SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
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Advocate and Mr. Nishant Sehgal, Advocate
288 415 CWP-27022-2024 BALWINDER SINGH V/S STATE OF
PUNJAB AND ORS.
Mr. Rakesh Kumar Kachura, Advocate
289 416 CWP-27023-2024 HARJIT SINGH GILL AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Stephan Masih, Advocate
290 417 CWP-27024-2024 GURWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
291 418 CWP-27025-2024 JAGSEER SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Lovish Arora, Advocate
292 419 CWP-27026-2024 SUKHJINDER SINGH DHILLON V/S STATE
OF PUNJAB AND ORS
Mr. Jimmy Singla, Advocate
293 420 CWP-27027-2024 JANAK RAJ V/S STATE OF PUNJAB AND
OTHERS
Mr. Supinder Singh Sohi, Advocate
294 421 CWP-27028-2024 JASVEER KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Amar Jeet, Advocate
295 423 CWP-27030-2024 BALJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. R.K.Arya, Advocate
296 424 CWP-27031-2024 SHINGARA SINGH AND ANR V/S STATE
OF PUNJAB AND ORS.
Mr. Gurnoor Singh Sethi, Advocate
297 425 CWP-27032-2024 KAMALJIT SINGH V/S STATE OF PUNJAB
AND ORS.
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Mr. Gurnoor Singh Sethi, Advocate
298 426 CWP-27033-2024 KALWINDER KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
299 427 CWP-27034-2024 CHARANJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Tarun Jhatta, Advocate, Mr. Jaspreet Singh,
Advocate and Mr. K.R. Dhawan, Advocate
300 428 CWP-27036-2024 CHARANJEET KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Raghav Goyal Chandiwala, Advocate
301 430 CWP-27038-2024 MANGALJIT KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. B.S. Bajwa, Advocate and
Mr. Manthan Pathania, Advocate
302 431 CWP-27039-2024 KARAMJIT KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Manjinder Bhullar, Advocate
303 432 CWP-27040-2024 HARMANJIT SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Jasvir Singh Dhaliwal, Advocate
304 433 CWP-27041-2024 HARPREET KAUR V/S STATE ELECTION
COMMISSIONER AND ORS
Mr. Abhinav Oberoi, Advocate
305 434 CWP-27042-2024 RAJWINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Gurmeet Singh Saini, Advocate
306 435 CWP-27043-2024 JAMMU KASHMIR SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Ashish Bansal, Advocate
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307 436 CWP-27044-2024 KULWINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. B.S. Bajwa, Advocate and
Mr. Manthan Pathania, Advocate
308 437 CWP-27045-2024 MANKARANVIR SINGH AND ORS V/S
STATE OF PUNJAB AND ORS
Mr. Harmanjeet Singh Dhaliwal, Advocate
309 438 CWP-27046-2024 HARJINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Sandeep Arora, Advocate
310 440 CWP-27048-2024 DANNY SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Avtar Singh Khinda, Advocate
311 441 CWP-27049-2024 RAJWINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ravinder Singh Sampla, Advocate
312 442 CWP-27050-2024 RAJ SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Rajesh Kapila, Advocate, Ms. Himani
Kapila, Advocate and Mr. Buta Singh, Advocate
313 443 CWP-27051-2024 MUKHTAR KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Navdeep Kaur Brar, Advocate
314 444 CWP-27052-2024 LAKHBIR KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Deepak Arora, Advocate
315 445 CWP-27053-2024 NARINDER SINGH AND ANR V/S STATE
OF PUNJAB AND ORS.
Mr. Manjinder Bhullar, Advocate
316 446 CWP-27054-2024 JASPAL SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
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Mr. Buta Singh, Advocate
317 447 CWP-27055-2024 SUKHCHAIN SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Manjinder Bhullar, Advocate
318 448 CWP-27056-2024 IQBAL SINGH V/S STATE OF PUNJAB AND
OTHERS
Mr. Satbir Singh Gill, Advocate
319 449 CWP-27057-2024 JASWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Manjinder Bhullar, Advocate
320 450 CWP-27058-2024 JITENDER SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Manjinder Bhullar, Advocate
321 451 CWP-27059-2024 KASHMIR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Virender Soni, Advocate
322 452 CWP-27060-2024 SARBJEET SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. HS Dhandi, Advocate
323 453 CWP-27061-2024 RAVINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Virender Soni, Advocate
324 454 CWP-27062-2024 DHARAMVEER V/S STATE OF PUNJAB
AND OTHERS
Mr. G.P.S. Ghuman, Advocate
325 455 CWP-27063-2024 GURTEJ SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Virender Soni, Advocate
326 456 CWP-27064-2024 HARJINDER KAUR V/S STATE OF PUNJAB
AND ORS
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Mr. Manjinder Bhullar, Advocate
327 457 CWP-27065-2024 SUDESH RANI V/S STATE OF PUNJAB
AND ORS
Mr. Kanwaljeet Singh Derabassi, Advocate
328 458 CWP-27066-2024 GURDARSHAN SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Manjinder Bhullar, Advocate
329 459 CWP-27067-2024 RASVINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Gurinder Singh Dhot, Advocate
330 460 CWP-27068-2024 ARWINDER PAL SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Manjinder Bhullar, Advocate
331 461 CWP-27069-2024 NIRMAL KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Manjinder Bhullar, Advocate
332 462 CWP-27070-2024 BALWINDER KAUR V/S STATE OF
PUNJAB AND ORS.
Mr. Mohan Singla Advocate
333 463 CWP-27071-2024 GURLAL SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Sandeep Sharma, Advocate and
Mr. Nitin Narula, Advocate
334 464 CWP-27072-2024 MANJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ajay Pal Singh Rehan, Advocate
335 465 CWP-27073-2024 SIMRATPAL SINGH V/S STATE ELECTION
COMMISSION PUNJAB AND OTHERS
Mr. Jasminder Singh Thind, Advocate
336 466 CWP-27074-2024 GURJEET KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
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Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
337 467 CWP-27075-2024 PARTAP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. K.S. Brar, Advocate, Mr. Rajat Dogra,
Advocate and Mr. Nishant Sehgal, Advocate
338 468 CWP-27076-2024 ARSHDEEP AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Virender Soni, Advocate
339 469 CWP-27077-2024 SUKHWINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Harpal Singh Sidhu, Advocate
340 470 CWP-27078-2024 BALJIT KAUR AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Baljinder Singh, Advocate
341 471 CWP-27079-2024 KULDEEP KAUR AND OTHERS V/S STATE
ELECTION COMMISSION PUNJAB AND
OTHERS
Mr. Balbir Singh Jaswal, Advocate
342 472 CWP-27080-2024 JEEVAN JYOTI AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Sonpreet Singh Brar, Advocate
343 473 CWP-27081-2024 GAGANDEEP SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr.Simranjit Singh, Advocate
344 474 CWP-27082-2024 PRABHJEET KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Inder Pal Singh, Advocate
345 475 CWP-27083-2024 JASPREET KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Tuneet Walia, Advocate
346 476 CWP-27085-2024 HARPREET KAUR V/S STATE OF PUNJAB
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AND OTHERS
Mr. Vikas Gupta, Advocate
347 477 CWP-27086-2024 YADWINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Amandeep Singh Jattana, Advocate
348 478 CWP-27087-2024 HARINDER SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Nikhil Ghai, Advocate
349 479 CWP-27088-2024 SOHNA SINGH AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Gauravjit Singh Jagpal, Advocate
350 480 CWP-27089-2024 BHAJAN SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Sandeep Kumar Bokolia, Advocate
351 481 CWP-27090-2024 RANO BAI V/S STATE OF PUNJAB AND
ORS.
Mr. Baldev S. Sidhu, Advocate
352 482 CWP-27091-2024 BUTA SINGH GILL V/S STATE OF PUNJAB
AND ORS
Mr. Buta Singh Bairagi, Advocate
353 483 CWP-27092-2024 WASSAN SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Kushagra Mahajan, Advocate
354 484 CWP-27093-2024 HARMINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. HS Dhandi, Advocate
355 485 CWP-27094-2024 LAKHBIR SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
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Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate, Mr. S.S.
Bhullar, Advocate and Mr. Ravi Singh Advocate
Mr. Jaspreet Brar, Advocate and
Mr. S.S. Bhullar, Advocate
356 486 CWP-27095-2024 JAGTAR SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Ashish Bansal, Advocate
357 487 CWP-27096-2024 JAGJIT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. C.L. Premy, Advocate and
Ms. Amarjit Kaur, Advocate
358 488 CWP-27097-2024 JASWANT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Kushagra Mahajan, Advocate
359 489 CWP-27098-2024 HARPREET KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Vishesh Dogra, Advocate
360 490 CWP-27099-2024 CHARANJIT SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
361 491 CWP-27100-2024 AJAY SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Prateek Pandit, Advocate
362 492 CWP-27101-2024 MANJEET KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Amar Jeet, Advocate
363 493 CWP-27102-2024 GURMUKH SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gagandeep Singh Simble, Advocate
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364 494 CWP-27103-2024 PRABHDEEP SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Amandeep Singh Jattana, Advocate
365 495 CWP-27104-2024 BALJIT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. K.D. Sachdeva, Advocate
Mr. G.S. Sidhu, Advocate
366 496 CWP-27105-2024 HARDIAL SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Kuljit Singh Bal, Advocate
367 497 CWP-27106-2024 NAVDEEP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gagandeep Singh Simble, Advocate
368 498 CWP-27107-2024 BALJIT SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. K.D. Sachdeva, Advocate
Mr. G.S. Sidhu, Advocate
369 499 CWP-27108-2024 PARAMJIT KAUR V/S PUNJAB STAET
ELECTION COMMISSION AND ORS.
Mr. S.S. Siwach, Advocate
370 500 CWP-27109-2024 SURJITO V/S STATE OF PUNJAB AND ORS
Mr. Nitin Mittal, Advocate and
Mr. Satnam Singh, Advocate
371 501 CWP-27110-2024 PARAMJIT AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. R.K. Grewal, Advocate
372 502 CWP-27111-2024 NAVNEET KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Gagandeep Singh Simble, Advocate
373 503 CWP-27112-2024 KARAMJIT SINGH V/S STATE OF PUNJAB
AND ORS.
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Mr. Hitesh Pandit, Advocate
374 504 CWP-27113-2024 DALJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Rajesh Kapila, Advocate and
Ms. Himani Kapila, Advocate
375 506 CWP-27115-2024 SAMERJIT SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Nikhil Ghai, Advocate
376 507 CWP-27116-2024 ROJI V/S STATE OF PUNJAB AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
377 508 CWP-27117-2024 SUKHMANDEEP KAUR AND ORS V/S
STATE OF PUNJAB AND ORS
Mr. Gaurav Datta, Advocate
378 509 CWP-27118-2024 AMANDEEP SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Amit Arora, Advocate
379 510 CWP-27119-2024 BUTA SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
Mr. Ravi Singh Advocate, Mr. Jaspreet Brar,
Advocate and Mr. S.S. Bhullar, Advocate
380 511 CWP-27120-2024 GUJREET KAUR V/S STATE OF PUNJAB
AND ORS
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Mr. Gurinder Singh Dhot, Advocate
381 512 CWP-27121-2024 DAVINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Prateek Pandit, Advocate
382 513 CWP-27122-2024 GURDEEP KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Hasrat Brar, Advocate
383 514 CWP-27123-2024 GURPREET KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Hakam Singh, Advocate
384 516 CWP-27125-2024 SUKHDEV KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Harpal Singh Sidhu, Advocate
385 517 CWP-27126-2024 PARAMJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. H.S. Dhandi, Advocate
386 518 CWP-27127-2024 SATNAM SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Chahat Goyal, Advocate
387 520 CWP-27129-2024 HARDEEP KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Nikhil Ghai, Advocate
388 521 CWP-27130-2024 RAJWANT KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Amandeep Singh Manaise, Advocate
389 523 CWP-27132-2024 MANDEEP KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Vipin Mahajan, Advocate
390 524 CWP-27133-2024 SARABJEET SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
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Mr. Nikhil Ghai, Advocate
391 525 CWP-27134-2024 INDERJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Ms. Satinder Kaur, Advocate
392 526 CWP-27135-2024 RAJWANT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Ajay Pal Singh Rehan, Advocate
393 527 CWP-27136-2024 BIKRAMJEET SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Sourabh Singla, Advocate
394 528 CWP-27137-2024 HARJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Gagandeep Singh Simble, Advocate
395 529 CWP-27138-2024 DHARMINDER SINGH AND ANR V/S
STATE OF PUNJAB AND ORS
Mr. Rahi Mehra, Advocate
396 530 CWP-27139-2024 SUKHDEV SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Jaspreet Singh Sran, Advocate
397 531 CWP-27140-2024 SANDEEP KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Harpal Singh Sidhu, Advocate
398 532 CWP-27141-2024 PARAMJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Arjunveer Sharma, Advocate
399 533 CWP-27142-2024 HARKEWAL SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. S. S. Rangi, Advocate
400 534 CWP-27143-2024 HARJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
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Mr. Ranjodh Singh Sidhu, Advocate
401 535 CWP-27144-2024 LAKHWINDER KAUR V/S STATE OF
PUNJAB AND ORS.
Mr. Sarvesh Kumar Gupta, Advocate
402 536 CWP-27145-2024 RANO BAI AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Piyush Sharma, Advocate
403 537 CWP-27146-2024 RANJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Yashpal Marken, Advocate, Mr. Nitin Kant
Setia, Advocate and Mr. Sahil Sabharwal,
Advocate
404 538 CWP-27147-2024 MANDEEP KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. Nitish Bansal, Advocate
405 539 CWP-27148-2024 KAMALJEET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
406 540 CWP-27149-2024 GURVINDER SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Swarn Tiwana, Advocate
407 541 CWP-27150-2024 BALBIR KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Balram Singh, Advocate
408 542 CWP-27151-2024 DALJIT SINGH BADIAL AND ORS V/S
STATE OF PUNJAB AND ORS
Mr. Rakesh Kumar, Advocate and
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Mr. Tushar Sharma, Advocate
409 544 CWP-27154-2024 KARANJIT KAUR JOHAL AND ORS. V/S
STATE OF PUNJAB AND ORS.
Mr. Kamaldip Singh Sidhu, Advocate
410 545 CWP-27155-2024 MANDEEP KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Manjinder Bhullar, Advocate
411 546 CWP-27156-2024 PAMITA DEVI V/S STATE OF PUNJAB AND
OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate Mr. R.S. Rana, Advocate
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
412 547 CWP-27157-2024 SANDEEP KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Amandeep Singh Jattan, Advocate
413 548 CWP-27158-2024 SACHITA DEVI V/S STATE OF PUNJAB
AND OTHERS
Mr. Ankush Verma, Advocate
414 549 CWP-27159-2024 NIRVAIR SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Mohan Singh Chauhan, Advocate
415 551 CWP-27161-2024 GURMAIL KAUR VS STATE OF PUNJAB
AND ORS
Mr. Tarun Chawla, Advocate, Mr. Nitin
Goswami, Advocate, Mr. Simranjot Singh,
Advocate, Ms. Bhumika Sachan, Advocate,
Mr. Hritik Sharma, Advocate and Mr. Lupil
Gupta, Advocate
416 552 CWP-27162-2024 LAKHWINDER KAUR V/S STATE OF
PUNJAB AND ORS
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Mr. Sukhdeep Singh Bhinder, Advocate
417 553 CWP-27163-2024 RANDEEP KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. A.P.S. Deol, Sr. Advocate with Mr. Vishal
R. Lamba, Advocate, Mr. Himmat Singh Deol,
Advocate, Mr. Arun Goyat, Advocate and
Mr. Karan Kalia, Advocate
418 554 CWP-27164-2024 INDERO KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Kushagra Mahajan, Advocate
419 555 CWP-27165-2024 GURWINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Gurpuneet Singh Randhawa, Advocate
420 556 CWP-27166-2024 HARDEEP KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Sukhdeep Singh Bhinder, Advocate
421 557 CWP-27167-2024 GURMEET SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Mohd. Yousaf, Advocate
422 558 CWP-27168-2024 AMRIK SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Jagjit Singh, Advocate
423 559 CWP-27169-2024 GURPREM SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. N.P.S. Mann, Advocate
424 560 CWP-27170-2024 PALWINDER KAUR AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Supneet Singh, Advocate
Mr. Jasbir Hundal, Advocate
425 561 CWP-27171-2024 HARWINDER SINGH V/S STATE OF
PUNJAB AND ORS.
Mr. Saksham, Advocate
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426 562 CWP-27172-2024 KASHMEER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Raman Kumar, Advocate
427 563 CWP-27173-2024 LAKHWINDER KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
428 564 CWP-27174-2024 HARBHAJAN SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Sarbjeet Singh Khaira, Advocate
429 565 CWP-27176-2024 RANDEEP SINGH DEOL ALIAS RANDEEP
SINGH V/S STATE OF PUNJAB AND ORS.
Mr. Sukhbir Mandi, Advocate
430 566 CWP-27177-2024 DALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. A.P.S. Deol, Sr. Advocate with Mr. Vishal
R. Lamba, Advocate, Mr. Himmat Singh Deol,
Advocate, Mr. Arun Goyat, Advocate and
Mr. Karan Kalia, Advocate
431 567 CWP-27178-2024 NAIB SINGH V/S STATE OF PUNJAB AND
ORS
Ms. Amarjot Kaur, Advocate and Mr. Ansh
Bhatti, Advocate
432 569 CWP-27180-2024 SUKHWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Simranjit Singh, Advocate
433 570 CWP-27181-2024 KULDEEP SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Manjinder Singh Bhullar, Advocate
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434 571 CWP-27182-2024 BANTA SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Manjinder Singh Bhullar, Advocate
435 572 CWP-27183-2024 DILBAGH SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Gurbachan Singh Bhatia, Advocate
436 573 CWP-27184-2024 BALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. Birinder Pal, Advocate and Mr. Aayush
Goyal, Advocate
437 574 CWP-27185-2024 MANJIT KAUR AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Raman Kumar, Advocate
438 575 CWP-27186-2024 CHARANJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Mahesh Sharma, Advocate
439 576 CWP-27187-2024 JASWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
440 577 CWP-27188-2024 SUKHWINDER SINGH AND ORS. V/S
STATE OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
441 578 CWP-27189-2024 JAGIR KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
442 579 CWP-27190-2024 POONAM V/S STATE OF PUNJAB AND
ORS.
Mr. Ankit Rana, Advocate
443 580 CWP-27191-2024 MILKHA SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Sandeep Sharma, Advocate and
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Mr. Nitin Narula, Advocate
444 581 CWP-27192-2024 CHARANJIT KAUR AND ANR V/S STATE
OF PUNJAB AND ORS
Mr. Piyush Sharma, Advocate
445 582 CWP-27193-2024 SHARNJIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ajay Pal Singh Rehan, Advocate
446 583 CWP-27194-2024 KAWALJEET KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. H.S. Batth, Advocate
447 584 CWP-27195-2024 BALJINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Vikas Gupta, Advocate
448 585 CWP-27196-2024 BALWINDER KAUR AND ORS V/S STATE
ELECTION COMMISSIONER, PUNJAB
AND ORS
Mr. Balbir Singh Jaswal, Advocate
449 586 CWP-27197-2024 SUNITA V/S STATE OF PUNJAB AND ORS
Mr. Gagandeep Singh Simble, Advocate
450 587 CWP-27198-2024 GURMEJ SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Ritesh Pandey, Advocate
451 588 CWP-27199-2024 HARI SINGH V/S STATE OF PUNJAB AND
ORS
Mr. Amandeep Singh Manaise, Advocate
452 589 CWP-27200-2024 MANJINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Sohan Singh Rana, Advocate
453 590 CWP-27201-2024 BALJIT KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
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Mr. Amandeep Singh Manaise, Advocate
454 592 CWP-27203-2024 AJIT SINGH V/S STATE OF PUNJAB AND
OTHERS
Mr. Nitin Mittal, Advocate and
Mr. Satnam Singh, Advocate
455 594 CWP-27205-2024 KRISHAN KUMAR V/S STATE OF PUNJAB
AND ORS
Mr. Gurinder Singh Dhot, Advocate
456 595 CWP-27206-2024 MANBIR KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Sarbjeet Singh Khaira, Advocate
457 596 CWP-27207-2024 NAVNEET KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Birinder Pal, Advocate and
Mr. Aayush Goyal, Advocate
458 597 CWP-27208-2024 SARABJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Jagdish Singh Mahal, Advocate
459 598 CWP-27209-2024 SAMAUN MASIH V/S STATE OF PUNJAB
AND ORS.
Mr. Gurpuneet Singh Randhawa, Advocate
460 599 CWP-27210-2024 RANDEEP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
461 600 CWP-27211-2024 NAVPREET KAUR AND ANR V/S STATE OF
PUNJAB AND OTHERS
Mr. Gaurav Datta, Advocate
462 601 CWP-27212-2024 NISHA V/S STATE OF PUNJAB AND ORS
Mr. Amarjot Kaur, Advocate
463 602 CWP-27213-2024 SUKHWINDER KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
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Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
464 603 CWP-27214-2024 RAJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Gurdeep Singh, Advocate
465 604 CWP-27215-2024 JASBIR KAUR V/S STATE OF PUNJAB AND
OTHERS
Mr. Gagandeep Singh Bajwa, Advocate
466 605 CWP-27216-2024 BALWINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. B.S. Khaira, Advocate
Mr. Sukhbir Maandi, Advocate
467 606 CWP-27217-2024 BALWINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Gaurav Datta, Advocate
468 607 CWP-27218-2024 SWARAN KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Lovish Arora, Advocate
Ms. Amisha Goyal, Advocate and
Mr. Gajraj Singh Khiva, Advocate
469 608 CWP-27219-2024 GURPREET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Baljinder Singh Ichhewal, Advocate
470 609 CWP-27220-2024 AMARJIT KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. N.P.S. Mann, Advocate and Mr. Mohit
Kumar, Advocate
471 611 CWP-27222-2024 HARWINDER SINGH V/S STATE OF
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PUNJAB AND ORS.
Mr. Surinder Garg, Advocate
472 612 CWP-27223-2024 KARMJIT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate
Mr. Simranjot Singh, Advocate
Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
473 615 CWP-27226-2024 SUKHWANJIT AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. N.P.S. Mann, Advocate and Mr. Mohit
Kumar, Advocate
474 618 CWP-27229-2024 SEWAK SINGH MANN V/S STATE OF
PUNJAB AND ORS
Mr. Arihant Goyal, Advocate
475 619 CWP-27230-2024 GURNAM SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
476 620 CWP-27231-2024 RAJWINDER KAUR AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Amandeep Singh Jattana, Advocate
477 621 CWP-27232-2024 RANI V/S STATE OF PUNJAB AND ORS
Mr. Kushagra Mahajan, Advocate
478 623 CWP-27234-2024 CHHINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Kulbir Singh Sekhon, Advocate
479 624 CWP-27235-2024 GURJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
53 of 129
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Mr. G.B.S. Dhillon, Advocate
480 625 CWP-27236-2024 RANJIT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Kushagra Mahajan, Advocate
481 626 CWP-27237-2024 PARVEEN KUMAR AND ANR V/S STATE
OF PUNJAB AND ORS
Ms. Kuljeet Kaur, Advocate
482 627 CWP-27238-2024 SUKHA RAM V/S STATE OF PUNJAB AND
ORS
Ms. Kriteka Sheokand, Advocate with
Mr. Naveen Sheokand, Advocate
483 628 CWP-27239-2024 MANJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Gagandeep Singh Simble, Advocate
484 630 CWP-27241-2024 RAJVINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. G. B. S. Dhillon, Advocate
485 631 CWP-27242-2024 JYOTI KAUR V/S STATE OF PUNJAB AND
ORS.
Mr. Nitish Bansal, Advocate
486 632 CWP-27243-2024 AMARJIT KAUR V/S STATE OF PUNJAB
AND ORS
Ms. Sushma Chopra, Advocate
487 633 CWP-27244-2024 BAKHSHISH SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. G.B.S. Dhillon, Advocate
488 634 CWP-27245-2024 LACHMAN SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
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Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate
Mr. Simranjot Singh, Advocate
Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
489 635 CWP-27246-2024 SUNITA V/S STATE OF PUNJAB AND
OTHERS
Mr. Birinder Pal, Advocate and Mr. Aayush
Goyal, Advocate
490 636 CWP-27247-2024 HARJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Baldev S. Sidhu, Advocate
491 637 CWP-27248-2024 SUKHWINDER SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. G.P.S. Ghuman, Advocate
492 638 CWP-27249-2024 LAKHWINDER SINGH V/S THE STATE
ELECTION COMMISSION, PUNJAB AND
ORS
Mr. H.S. Dhindsa, Advocate, Mr. Ramandeep
Singh, Advocate, Mr. G.S. Gurna, Advocate
and Mr. Praagbir S. Dhindsa, Advocate
493 639 CWP-27250-2024 JASWANT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Manu Loona, Advocate
494 640 CWP-27251-2024 VARINDER JEET KAUR AND ANR V/S
STATE OF PUNJAB AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate, Mr. Nilesh
Bhardwaj, Advocate and Mr. Shrenik Jain,
Advocate
495 641 CWP-27252-2024 BALJINDER SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
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Mr. N.S. Dandiwal, Advocate and Mr. B.S.
Aulakh, Advocate
496 643 CWP-27255-2024 KULBIR SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Ashish Agarwal, Sr. Advocate with
Mr. Damanbir Singh Sobti, Advocate
Mr. Arshdeep Singh Kaler, Advocate
Mr. Saurav Bhatia, Advocate
Ms. Sheenam Kamboj, Advocate
497 644 CWP-27256-2024 MANDEEP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
498 645 CWP-27257-2024 LOVEPREET SINGH AND ANR V/S STATE
OF PUNJAB AND ORS.
Mr. Deepak Arora, Advocate
499 646 CWP-27258-2024 RAJ RANI V/S STATE ELECTION
COMMISSION PUNJAB AND ORS
Mr. Jasminder Singh Thind, Advocate
500 647 CWP-27259-2024 KARAMJEET KAUR AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Amit Arora, Advocate
501 648 CWP-27260-2024 SARBJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. G.S. Randhawa, Advocate
502 649 CWP-27261-2024 JAGTAR SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Tarun Jhatta, Advocate
503 651 CWP-27264-2024 KULWANT SINGH V/S STATE OF PUNJAB
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AND ORS
Mr. Suneet Singh Deol, Advocate
504 652 CWP-27265-2024 MOHAN SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Nakul Sharma, Advocate
505 654 CWP-27267-2024 SURINDER KAUR VS STATE OF PUNJAB
AND OTHERS
Mr. Sahil Kumar, Advocate
506 656 CWP-27269-2024 MARIAM AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Jagdish Singh Mahal, Advocate
507 657 CWP-27270-2024 AMARJEET KAUR V/S STATE OF PUNJAB
AND ORS
Mr. N.P.S. Mann, Advocate and Mr. Mohit
Kumar, Advocate
508 658 CWP-27271-2024 CHHINDO BAI V/S STATE OF PUNJAB
AND ORS.
Mr. Ravi Singh Advocate and
Mr. Jaspreet Brar, Advocate
Mr. S.S. Bhullar, Advocate
509 659 CWP-27272-2024 JAGIR SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. N.P.S. Mann, Advocate and Mr. Mohit
Kumar, Advocate
510 660 CWP-27273-2024 PARAMJIT SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jasbir Singh Mohri, Advocate
511 661 CWP-27274-2024 HANS RAJ V/S STATE OF PUNJAB AND
ORS
Mr. Raghav Chadha, Advocate
512 662 CWP-27275-2024 ONKAR SINGH AND OTHERS V/S STATE
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OF PUNJAB AND OTHERS
Mr. Deepanshu Mehta, Advocate
513 663 CWP-27276-2024 DARSHAN SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Pardeep Singh Mirpur, Advocate
514 664 CWP-27277-2024 DIVATI DEVI AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Ashish Agarwal, Sr. Advocate with
Mr. Damanbir Singh Sobti, Advocate
Mr. Arshdeep Singh Kaler, Advocate
Mr. Saurav Bhatia, Advocate
Ms. Sheenam Kamboj, Advocate
Mr. Saurav Bhatia, Advocate
Mr. Kuljinder Billing, Advocate
Mr. Nitin Gujjar, Advocate
Ms. Apurva Walia, Advocate
Mr. HPS Bunger, Advocate
515 665 CWP-27278-2024 JASWINDER KAUR AND ANOTHER V/S
STATE OF PUNJAB AND OTHERS
Mr. Nikhil Ghai, Advocate
516 666 CWP-27279-2024 JAGTAR SINGH AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Jaspreet Singh Sran, Advocate
517 667 CWP-27280-2024 KULDIP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Kanwar Harbir Singh Bath, Advocate
518 668 CWP-27281-2024 RAVINDER SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Manav Bajaj, Advocate
519 669 CWP-27282-2024 LAKHWINDER KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Sukhbir Mandi, Advocate
520 670 CWP-27283-2024 RANJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
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Mr. Ramneek Singh, Advocate
521 671 CWP-27284-2024 GURMIT KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
522 672 CWP-27285-2024 KULJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. A.P.S. Deol, Sr. Advocate with Mr. Vishal
R. Lamba, Advocate, Mr. Himmat Singh Deol,
Advocate, Mr. Arun Goyat, Advocate and
Mr. Karan Kalia, Advocate
523 673 CWP-27286-2024 BALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. Prince Sharma, Advocate
524 675 CWP-27288-2024 SHINDER SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Jimmy Singla, Advocate
525 676 CWP-27290-2024 INDERPAL KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. Gaurav Datta, Advocate
526 678 CWP-27292-2024 RUPINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Gurpal Singh Sandhu, Advocate
527 679 CWP-27293-2024 BHARBHUR SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Rajesh Kumar Bhagal, Advocate
528 680 CWP-27294-2024 PREEMO BAI V/S STATE OF PUNJAB AND
OTHERS
Mr. R.S. Sekhon, Advocate
529 681 CWP-27295-2024 GURWANT SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Harpal Singh Sidhu, Advocate
530 682 CWP-27297-2024 KAWALJEET KAUR AND OTHERS V/S
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STATE ELECTION COMMISSIONER AND
ORS
Mr. Kanwalpreet Singh, Advocate
531 683 CWP-27298-2024 BHUPINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
532 684 CWP-27299-2024 GURWINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. R.M. Sharma, Advocate
533 685 CWP-27300-2024 HARJINDER KAUR AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Gaurav Datta, Advocate
534 687 CWP-27303-2024 KANWALPREET SINGH GILL V/S STATE
OF PUNJAB AND OTHERS
Mr. Virender Soni, Advocate
535 688 CWP-27304-2024 PADAM SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Pushp Jain, Advocate
536 689 CWP-27305-2024 MALKIAT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Randeep Singh Waraich, Advocate
537 690 CWP-27306-2024 DAVINDER KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. N.P.S. Mann, Advocate and Mr. Mohit
Kumar, Advocate
538 691 CWP-27307-2024 RAMANDEEP KAUR V/S STATE OF
PUNJAB AND ORS
Mr. Akshay Chadha, Advocate
539 693 CWP-27309-2024 NAVNEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Chetan Mittal, Sr. Advocate with
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Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
540 694 CWP-27310-2024 DALJINDER KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Prince Sharma, Advocate
541 695 CWP-27311-2024 NAVDEEP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Harmanjeet Singh Sandhu, Advocate
542 696 CWP-27312-2024 SIMRANJIT SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
543 698 CWP-27314-2024 GURSEWAK SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. J.S. Bhinder, Advocate
544 699 CWP-27315-2024 KASHMIR SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Jagjeet Singh, Advocate
545 700 CWP-27316-2024 AMANDEEP SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
546 701 CWP-27317-2024 SHMESHWAR SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
547 702 CWP-27318-2024 HIMMAT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Luvinder Sofat, Advocate
548 703 CWP-27319-2024 PARGAT SINGH AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
549 704 CWP-27320-2024 SARABJIT KAUR V/S STATE OF PUNJAB
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AND ORS.
Mr. Saurabh Savara, Advocate
550 705 CWP-27321-2024 GURSHARAN SINGH V/S STATE OF
PUNJAB AND ORS.
Mr. Raman Kumar, Advocate
551 706 CWP-27322-2024 MANJEET KAUR AND ORS. V/S STATE OF
PUNJAB ANR ORS.
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
552 707 CWP-27323-2024 IQBAL SINGH V/S STATE OF PUNJAB AND
OTHERS
Mr. Prince Sharma, Advocate
553 708 CWP-27324-2024 HARJINDER SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Jaspreet Singh Sran, Advocate
554 709 CWP-27325-2024 RESHAM SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Amandeep Singh Manaise, Advocate
555 710 CWP-27326-2024 BALKAR SINGH V/S STATE OF PUNJAB
AND ORS
Ms. Rimple Saini, Advocate
556 711 CWP-27327-2024 MANPREET KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. Ankit Bishnoi, Advocate
557 712 CWP-27328-2024 AMARJIT SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. K.D. Sachdeva, Advocate
Mr. G.S. Sidhu, Advocate
558 713 CWP-27329-2024 PARAMJIT SINGH V/S STATE OF PUNJAB
AND OTHERS
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Mr. Kamal Jindal, Advocate
559 714 CWP-27330-2024 GURPREET SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Rudresh Advocate for Mr. P.P.S. Brar,
Advocate
560 715 CWP-27331-2024 JAGDEEP SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Ankit Bishnoi, Advocate
561 716 CWP-27332-2024 RAJPAL SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Rakesh Kumar, Advocate and
Mr. Tushar Sharma, Advocate
562 717 CWP-27333-2024 HARBANS KAUR AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
563 719 CWP-27335-2024 AMANDEEP SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Navjot Singh, Advocate
Ms. Dhivya Jerath, Advocate
564 720 CWP-27336-2024 BALJEET SINGH AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Suvir Sidhu, Advocate and Mr. Harlove
Singh, Advocate
565 721 CWP-27337-2024 RANJIT SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Parambir Singh (Sunny), Advocate
566 722 CWP-27338-2024 SWARAN KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
567 723 CWP-27339-2024 GURMEET KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
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Mr. Amit Arora, Advocate
568 724 CWP-27340-2024 ABHISHEK V/S STATE OF PUNJAB AND
ORS.
Mr. Supinder Singh Sohi, Advocate
569 725 CWP-27341-2024 SIMRANJEET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
570 726 CWP-27342-2024 SARABJIT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Arjun Kapur, Advocate
571 727 CWP-27343-2024 SUKHDEV SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. G.P.S. Ghuman, Advocate
572 728 CWP-27344-2024 MANJIT KAUR AND ORS V/S STATE
ELECTION COMMISSION PUNJAB AND
ORS
Mr. H.S. Dhindsa, Advocate, Mr. Ramandeep
Singh, Advocate, Mr. G.S. Gurna, Advocate and
Mr. Praagbir S. Dhindsa, Advocate
573 729 CWP-27345-2024 KULDEEP SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
574 730 CWP-27346-2024 MALKEET SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
Mr. Tarun Chawla, Advocate
Mr. Nitin Goswami, Advocate
Mr. Simranjot singh, Advocate
Ms. Bhumika Sachan, Advocate
Mr. Hritik Sharma, Advocate
575 731 CWP-27348-2024 PARMJIT KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
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Mr. Dheeraj Mahajan, Advocate
576 732 CWP-27349-2024 MANJEET KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Harpal Singh Sidhu, Advocate
577 733 CWP-27350-2024 PINDER AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. R.K.Arya, Advocate
578 734 CWP-27351-2024 VEERPAL KAUR V/S STATE ELECTION
COMMISSIONER AND ORS
Mr. Prabhjot Singh, Advocate
579 735 CWP-27352-2024 AVTAR SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
580 736 CWP-27353-2024 KULDEEP SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Gaurav Datta, Advocate
581 737 CWP-27354-2024 AMANDIP KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
582 738 CWP-27355-2024 GURMEJ SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Ms. Khushika Setia, Advocate and Mr. Larish
Setia, Advocate
583 739 CWP-27356-2024 MANDEEP SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Manu Loona, Advocate
584 740 CWP-27357-2024 KULWINDER SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Simranjeet Singh Sarwar, Advocate
585 742 CWP-27359-2024 RANDHIR SINGH V/S STATE OF PUNJAB
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AND OTHERS
Mr. Durga Dutt Sharma, Advocate
586 744 CWP-27361-2024 SUKHRAJ KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Harpal Singh Sidhu, Advocate
587 745 CWP-27363-2024 SARBJIT KAUR AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
588 746 CWP-27364-2024 BALWINDER SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
589 747 CWP-27365-2024 SUKHDEV SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Kamaljeet Singh Mamrat, Advocate
590 748 CWP-27366-2024 KALWINDER SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Amit Arora, Advocate
591 749 CWP-27367-2024 SATWINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Sanjeet S. Taank, Advocate
592 750 CWP-27368-2024 JASBIR KAUR AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
593 751 CWP-27369-2024 HARNEK SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Manjinder Singh Bhullar, Advocate
594 752 CWP-27370-2024 SUKHWINDER SINGH UDE V/S STATE OF
PUNJAB AND ORS.
Mr. Fariad Singh Virk, Advocate
595 753 CWP-27371-2024 MANPREET KAUR AND ORS. V/S STATE
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OF PUNJAB AND ORS.
Mr. Ankit Bishnoi, Advocate
596 755 CWP-27373-2024 CHANDERKANT AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
597 756 CWP-27374-2024 HARINDER KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Ms. Amisha Goyal, Advocate and
Mr. Gajraj Singh Khiva, Advocate
Mr. Buta Singh, Advocate
598 757 CWP-27375-2024 GURBINDER SINGH V/S STATE OF
PUNJAB AND ORS
Mr. Tanvir Joshi, Advocate
599 758 CWP-27376-2024 HARMEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ravinder Singh Sampla, Advocate
600 759 CWP-27377-2024 DIWAN CHAND V/S STATE OF PUNJAB
AND OTHERS
Mr. Simranjeet Singh Sarwara, Advocate
601 760 CWP-27378-2024 GURDEV SINGH AND OTHERS V/S STATE
OF PUNJAB AND ORS
Mr. Chetan Mittal, Sr. Advocate with
Mr. Harveet Singh Oberoi, Advocate
Mr. Lupil Gupta, Advocate
Mr. Gaurav Dutta, Advocate
Mr. Kunal Mahiwal, Advocate
602 761 CWP-27379-2024 SUCHA MASIH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Ms. Khushika Setia, Advocate
Mr. Gurman S. Dhillon, Advocate
603 762 CWP-27380-2024 PARAMJIT KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Jagdish Singh Mahal, Advocate
604 763 CWP-27381-2024 ASHA RANI AND ORS V/S STATE OF
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PUNJAB AND ORS
Ms. Khushika Setia, Advocate
Mr. Larish Setia, Advocate
605 764 CWP-27382-2024 MEHAR SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Jagdish Singh Mahal, Advocate
606 765 CWP-27383-2024 SUKHCHAIN SINGH V/S STATE OF
PUNJAB AND OTHERS
Mr. Gurmeet Singh Saini, Advocate
607 766 CWP-27384-2024 JAGTAR RAI V/S STATE OF PUNJAB AND
OTHERS
Mr. S.S. Sarwara, Advocate and
Ms. Gurpreet Kaur, Advocate
608 767 CWP-27385-2024 PURAN SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
609 768 CWP-27386-2024 ASHWANI KUMAR V/S STATE OF PUNJAB
AND OTHERS
Mr. Omkar Rai, Advocate
610 769 CWP-27387-2024 JAGTAR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Ravinder Singh Sampla, Advocate
611 770 CWP-27388-2024 KULWANT SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Vishal Khatri, Advocate
612 771 CWP-27389-2024 MALKIT KHAN V/S STATE OF PUNJAB
AND ORS
Mr. Fariad Singh Virk, Advocate
613 772 CWP-27390-2024 PARGAT SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
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Mr. Atinderpal Singh, Advocate
614 773 CWP-27391-2024 RINKU RAM AND OTHERS V/S STATE OF
PUNJAB AND OTHERS
Mr. Manu Loona, Advocate
615 774 CWP-27392-2024 DARBARA SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
616 775 CWP-27393-2024 GURSAHAB SINGH AND ORS V/S STATE
OF PUNJAB AND ORS
Mr. Piyush Sharma, Advocate
617 776 CWP-27394-2024 BALJIT SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
618 777 CWP-27395-2024 MANJINDER KAUR V/S STATE OF PUNJAB
AND ORS
Mr. Anosh Samson, Advocate
619 778 CWP-27396-2024 AVTAR SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Ms. Khushika Setia, Advocate and Mr. Larish
Setia, Advocate and Mr. Gurmaan S. Dhillon,
Advocate
620 779 CWP-27397-2024 KULDEEP SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Anosh Samson, Advocate
621 780 CWP-27399-2024 ROZY BALA AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Jagdish Singh Mahal, Advocate
622 781 CWP-27400-2024 SARABJEET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Dhawaljeet, Advocate
623 782 CWP-27401-2024 SUCHA MASIH AND ORS V/S STATE OF
PUNJAB AND ORS
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Ms. Khushika Setia, Advocate and Mr. S.P.S.
Chakkal, Advocate
624 783 CWP-27402-2024 DALJIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Ms. Khushika Setia, Advocate and Mr. Larish
Setia, Advocate
625 784 CWP-27403-2024 PARAMJIT KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Ms. Khushika Setia, Advocate and
Mr. Gurmaan S. Dhillon, Advocate
626 785 CWP-27404-2024 SANDEEP KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
627 787 CWP-27406-2024 GURMIT KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Ms. Khushika Setia, Advocate and
Mr. Simranjit S. Sarwara, Advocate
628 788 CWP-27407-2024 MALKIT SINGH AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Nakul Sharma, Advocate
629 789 CWP-27408-2024 MANPREET KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Ms. Khushika Setia, Advocate and Mr. Larish
Setia, Advocate and Mr. Simranjit S. Sarwara,
Advocate
630 790 CWP-27409-2024 GURPREET KAUR V/S STATE OF PUNJAB
AND ORS.
Mr. A.S. Shergill, Advocate
631 791 CWP-27410-2024 RAJNI V/S STATE OF PUNJAB AND
OTHERS
Mr. Simranjit S. Sarwara, Advocate
Ms. Gurpreet Kaur, Advocate
632 792 CWP-27411-2024 CHAMKAUR SINGH AND ANR V/S STATE
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OF PUNJAB AND ORS
Mr. Amandeep Singh Manaise, Advocate
633 793 CWP-27412-2024 SANDEEP KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
634 794 CWP-27413-2024 SUKHWINDER KAUR V/S STATE OF
PUNJAB AND ORS
Ms. Nisha Rana, Advocate
635 795 CWP-27414-2024 BENIKA AND ANR V/S STATE OF PUNJAB
AND ORS
Ms. Khushika Setia Advocate and Mr. S.P.S.
Chakkal, Advocate
636 796 CWP-27415-2024 KAMALPREET KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Simranjit S. Sarwara, Advocate and
Mr. Kulwinder Singh, Advocate
637 797 CWP-27416-2024 JASVIR KAUR AND OTHERS V/S STATE
OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
638 798 CWP-27417-2024 GURPREET KAUR HUNZRA AND OTHERS
V/S STATE OF PUNJAB AND OTHERS
Mr. G.S. Randhawa, Advocate
639 799 CWP-27418-2024 VISAKHI SINGH AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Paras Jagga, Advocate
640 800 CWP-27419-2024 PARAMJIT KAUR AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
641 801 CWP-27420-2024 BASANT SINGH V/S STATE OF PUNJAB
AND ORS
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Mr. Tejbir Singh, Advocate
642 802 CWP-27421-2024 GAMDOOR SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Piyush Sharma, Advocate
643 804 CWP-27423-2024 AMANDIP SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Khushika Setia, Advocate
644 805 CWP-27424-2024 NIRMAL SINGH AND ANR V/S STATE OF
PUNJAB AND ORS
Mr. Jagdish Singh Mahal, Advocate
645 806 CWP-27425-2024 GURMEL SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sampla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
646 807 CWP-27426-2024 GURDEEP SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Nakul Sharma, Advocate
647 808 CWP-27427-2024 BALWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Gagandeep Singh Simble, Advocate
648 809 CWP-27428-2024 SARABJIT KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Jaspal S. Pannu, Advocate
649 810 CWP-27429-2024 MANJEET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Amrinder Singh Sidhu, Advocate
650 811 CWP-27430-2024 MOHINDER SINGH AND ANR V/S STATE
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OF PUNJAB AND ORS.
Mr. K.D. Sachdeva, Advocate
Mr. G.S. Sidhu, Advocate
651 812 CWP-27431-2024 GURPREET KAUR AND ANR V/S STATE OF
PUNJAB AND ORS.
Mr. Ashish Agarwal, Sr. Advocate with
Mr. Damanbir Singh Sobti, Advocate
Mr. Arshdeep Singh Kaler, Advocate
Mr. Saurav Bhatia, Advocate
Ms. Sheenam Kamboj, Advocate
Mr. Kuljinder Billing, Advocate
Mr. Nitin Gujjar, Advocate
Ms. Apurva Walia, Advocate
Mr. HPS Bunger, Advocate
652 813 CWP-27432-2024 MANPREET KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Ashok Aggarwal, Sr. Advocate with
Mr. D.S. Sobti, Advocate, Mr. Arshdeep Singh
Kler, Advocate, Mr. Parambir Singh, Advocate
Mr. Saurav Bhatia, Advocate, Mr. Jaspreet Brar,
Advocate, Mr. J.S. Grewal, Advocate, Mr. R.S.
Sanpla, Advocate, Mr. Manpreet Singh,
Advocate, Mr. R.S. Rana, Advocate,
Mr. Amrinder Singh Sidhu, Advocate and
Mr. S.S. Bhullar, Advocate
653 814 CWP-27433-2024 HARBHAJAN SINGH ALIAS
HARBHAJANJIT SINGH AND ORS V/S
STATE OF PUNJAB AND ORS
Mr. Simranjot Singh Nagra, Advocate
654 815 CWP-27434-2024 JAGSIR SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Raj Kaushik, Advocate
655 816 CWP-27435-2024 ARSHWINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Swarn Tiwana, Advocate
656 817 CWP-27436-2024 BALJIT KAUR V/S STATE OF PUNJAB AND
ORS
Mr. Suvir Kumar, Advocate
657 818 CWP-27437-2024 RAM PAL SINGH AND ANR V/S STATE OF
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PUNJAB AND ORS.
Mr. Pardeep Singh Mirpur, Advocate
658 819 CWP-27438-2024 SARABJIT KAUR AND ORS. V/S STATE
ELECTION COMMISSION, PUNJAB AND
ORS.
Mr. Vinod Kumar Kaushal, Advocate
659 820 CWP-27439-2024 PARGAT SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. Pushp Jain, Advocate
660 821 CWP-27440-2024 HARPREET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Navjot Singh, Advocate
661 823 CWP-27442-2024 SUKHBIR KAUR AND ORS. V/S STATE OF
PUNJAB AND ORS.
Mr. G.P.S. Ghuman, Advocate
662 825 CWP-27444-2024 TARSEM KAUR AND OTHERS V/S STATE
OF PUNJAB AND OTHERS
Mr. Ramneek Singh, Advocate
663 827 CWP-27447-2024 RAVINDERJIT SINGH GILL AND ORS. V/S
STATE OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
664 828 CWP-27448-2024 JYOTI V/S STATE OF PUNJAB AND ORS
Mr. Nitin Mittal, Advocate and Mr. Satnam
Singh, Advocate
665 829 CWP-27449-2024 RAJWINDER KAUR AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. Ashish Agarwal, Sr. Advocate with
Mr. Damanbir Singh Sobti, Advocate
Mr. Arshdeep Singh Kaler, Advocate
Mr. Saurav Bhatia, Advocate
Ms. Sheenam Kamboj, Advocate
Mr. Kuljinder Billing, Advocate
Mr. Nitin Gujjar, Advocate
Ms. Apurva Walia, Advocate
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Mr. HPS Bunger, Advocate
666 830 CWP-27450-2024 KULWANT SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. T.P.S.Tung, Advocate
667 831 CWP-27451-2024 KULDEEP KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Ankit Bishnoi, Advocate
668 832 CWP-27452-2024 TEJINDER SINGH AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Amit Arora, Advocate
669 833 CWP-27454-2024 KAILASH RANI V/S STATE OF PUNJAB
AND OTHERS
Ms. Sheenam Kamboj, Advocate
670 834 CWP-27455-2024 HARPREET SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Ankit Bishnoi, Advocate
671 835 CWP-27456-2024 SUKHWINDER SINGH AND OTHERS V/S
STATE OF PUNJAB AND OTHERS
Mr. G.P.S. Ghuman, Advocate
672 836 CWP-27458-2024 DARSHAN SINGH AND ORS. V/S STATE OF
PUNJAB AND ORS..
Mr. Vishal Sharma, Advocate
673 837 CWP-27035-2024 SANTOKH SINGH V/S STATE OF PUNJAB
AND ORS
Ms. Sushma Chopra, Advocate
674 839 CWP-27263-2024 AMARJOT SINGH V/S STATE OF PUNJAB
AND ORS
Mr. A.P.S. Deol, Sr. Advocate with Mr. Vishal
R. Lamba, Advocate, Mr. Himmat Singh Deol,
Advocate, Mr. Arun Goyat, Advocate and
Mr. Karan Kalia, Advocate
675 840 CWP-27459-2024 RAJBIR KAUR AND ORS V/S STATE OF
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PUNJAB AND ORS
Mr. Piyush Sharma, Advocate
676 841 CWP-26550-2024 DIMPLE GILL AND ORS V/S STATE OF
PUNJAB AND OTHERS
Mr. A.S. Manaise, Advocate
CWP-26581-2024 GAGANDEEP KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Gurpal Singh Sandhu, Advocate
CWP-26439-2024
RAMANJEET KAUR V/S STATE OF
PUNJAB AND OTHERS
Mr. Sanjeev Singh Manaise, Sr. Advocate with
Mr. S.P. Garg, Advocate and Mr. Rohit
Bhardwaj, Advocate and Mr. Deepak
Sabherwal, Advocate
677 842 CWP-27445-2024 GURKARMANJEET SINGH AND OTHERS
V/S STATE OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
678 843 CWP-27461-2024 RANJIT SINGH AND ANOTHER V/S STATE
OF PUNJAB AND OTHERS
Mr. Saurav Bhatia, Advocate
679 844 CWP-27465-2024 JAGPREET SINGH AND ORS. V/S STATE
OF PUNJAB AND ORS
Mr. Dheeraj Mahajan, Advocate
680 845 CWP-27467-2024 MANJINDER KAUR AND ORS. V/S STATE
OF PUNJAB AND ORS.
Mr. Dheeraj Mahajan, Advocate
681 846 CWP-26441-2024 BALJEET KAUR AND ORS V/S STATE OF
PUNJAB AND ORS
Mr. Gaurav Datta, Advocate
682 847 CWP-26443-2024 KARAM SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Kulwinder Singh, Advocate
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Ms. Sidhi Bansal, Advocate
683 848 CWP-26444-2024 SUNIL KUMAR V/S STATE OF PUNJAB
AND OTHERS
Mr. Dhirinder Kamal Saldi, Advocate
684 849 CWP-26445-2024 HARDEEP KAUR V/S STATE OF PUNJAB
AND OTHERS
Mr. Tajinder Pal Singh Makkar, Advocate
685 850.1 CWP-26556-2024 KOMALPREET KAUR V/S STATE OF
PUNJAB AND ORS
Mr. Parambir Singh (Sunny), Advocate
686 850.2 CWP-26453-2024 DAVINDER SINGH AND ORS. Vs STATE
ELECTION COMMISSION AND ORS.
Mr. Harkirat Sandhu, Advocate
687 850.3 CWP-26459-2024 BALWINDR KAUR AND ANR Vs STATE OF
PUNJAB AND ORS.
Mr. Jasvir Singh Dhaliwal, Advocate
688 850.4 CWP-26460-2024 PARAMJIT KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Sukhjit Singh, Advocate
689 850.5 CWP-26461-2024 GURMEET KAUR AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Swarn Tiwana, Advocate
690 850.6 CWP-26462-2024 CHARANJIT SINGH AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Onkar Singh Batalvi, Advocate
691 850.7 CWP-26463-2024 MAJOR SINGH Vs STATE ELECTION
COMMISSION AND OTHERS
Mr. Bishan Dass Rana, Advocate
692 850.8 CWP-26465-2024 MALKIT SINGH AND ANOTHER Vs STATE
ELECTION COMMISSION PUNJAB AND
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OTHERS
Mr. Balbir Singh Jaswal, Advocate
693 850.9 CWP-26466-2024 NARPINDER SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Rahi Mehra, Advocate
694 850.10 CWP-26467-2024 CHIMAN SINGH SARPANCH Vs STATE OF
PUNJAB AND ORS
Mr. Bikramjit Singh Bajwa, Advocate
695 850.11 CWP-26468-2024 RANJIT SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Rajat Dogra, Advocate
696 850.12 CWP-26469-2024 JOGRAJ SINGH Vs STATE OF PUNJAB AND
OTHERS
Mr. Rajat Dogra, Advocate
697 850.13 CWP-26470-2024 MANWINDER SINGH AND ORS. Vs STATE
OF PUNJAB AND ORS.
Mr. Manu Loona, Advocate
698 850.14 CWP-26472-2024 HARMEET KAUR AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Saurav Bhatia, Advocate
699 850.15 CWP-26473-2024 JAGJIWAN LAL AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Ankit Rana, Advocate
700 850.16 CWP-26474-2024 NAVPREET KAUR AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. R.K. Arya, Advocate
701 850.17 CWP-26475-2024 MANWINDER SINGH AND ORS Vs STATE
OF PUNJAB AND ORS
Mr. Bikramjit Singh Bajwa, Advocate
702 850.18 CWP-26478-2024 SHAMSHER SINGH Vs STATE OF PUNJAB
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AND OTHERS
Mr. Amardeep Singh, Advocate
703 850.19 CWP-26480-2024 HARDEEP SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Nikhil Ghai, Advocate
704 850.20 CWP-26482-2024 USHA RANI AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Mr. Saurav Bhatia, Advocate
705 850.21 CWP-26483-2024 RAVINDER KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Japneet Singh Wadhwa, Advocate
706 850.22 CWP-26484-2024 AVTAR SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Baldev S. Sidhu, Advocate
707 850.23 CWP-26485-2024 NAVJOT SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Madan Sandhu, Advocate
708 850.24 CWP-26486-2024 JAGJIT KAUR BHINDER AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Deepanshu Mehta, Advocate
709 850.25 CWP-26488-2024 PARAMJEET KAUR AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Manish Kumar Singla, Advocate
710 850.26 CWP-26489-2024 GURDEEP SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Johan Kumar, Advocate
711 850.27 CWP-26490-2024 DILBAGH SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Raj Kumar Garg, Advocate
712 850.28 CWP-26491-2024 JASVIR KAUR Vs STATE OF PUNJAB AND
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OTHERS
Mr. Prateek Pandit, Advocate
713 850.29 CWP-26493-2024 SANDEEP SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Monty Goyal, Advocate
714 850.30 CWP-26494-2024 LAKHMIR SINGH AND ORS. Vs STATE OF
PUNJAB AND ORS.
Mr. Manu Loona, Advocate
715 850.31 CWP-26495-2024 HARSIMRAN SINGH AND ORS Vs STATE
ELECTION COMMISSION AND ORS
Mr. Lakshay Bector, Advocate
716 850.32 CWP-26496-2024 GURSEWAK SINGH Vs STATE OF PUNJAB
AND ORS
Mr. N.P.S. Mann, Advocate
717 850.33 CWP-26498-2024 PARAMJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Ankit Bishnoi, Advocate
718 850.34 CWP-26500-2024 GURPREET KAUR AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Hasrat Brar, Advocate
719 850.35 CWP-26501-2024 DHARAMPAL BHATT AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Manu Loona, Advocate
720 850.36 CWP-26502-2024 SATNAM SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Jasvir Singh Dhaliwal, Advocate
721 850.37 CWP-26503-2024 HARJIT KAUR AND ANR Vs STATE OF
PUNJAB AND ORS.
Ms. Preety, Advocate
722 850.38 CWP-26504-2024 MANJINDER SINGH Vs STATE OF PUNJAB
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AND ORS
Mr. Harneet Singh Oberoi, Advocate
723 850.39 CWP-26505-2024 HARBANS SINGH AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Kamal Deep Singh Sidhu, Advocate
724 850.40 CWP-26506-2024 SHANKUNTALA AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. R S Manhas, Advocate
725 850.41 CWP-26507-2024 RAJVIR SINGH Vs STATE OF PUNJAB AND
ORS
Mr. Jaswinder Singh Grewal, Advocate
726 850.42 CWP-26508-2024 PARAMJIT KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Baldev S. Sidhu, Advocate
727 850.43 CWP-26509-2024 BALWINDER KAUR AND ORS Vs STATE
OF PUNJAB AND ORS
Mr. Yashpal Thakur, Advocate
728 850.44 CWP-26510-2024 MALKEET SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Piyush Sharma, Advocate
729 850.45 CWP-26511-2024 SUKHWINDER KAUR AND ORS Vs STATE
OF PUNJAB AND ORS
Mr. Baldev S. Sidhu, Advocate
730 850.46 CWP-26512-2024 BALDEV SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Suresh Kumar Aneja, Advocate
731 850.47 CWP-26513-2024 LAKHWINDER KAUR Vs CHIEF
ELECTION COMMISSIONER OF PUNJAB
AND ORS
Mr. Varinder Kumar Sandhir, Advocate
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732 850.48 CWP-26514-2024 MANGAL SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Hitesh Verma, Advocate
733 850.49 CWP-26515-2024 HARPAL SINGH AND OTHERS Vs STATE
ELECTION COMMISSION, PUNJAB AND
OTHERS
Mr. Premjit Singh Hundal, Advocate
734 850.50 CWP-26516-2024 KAWALJEET KAUR AND OTHERS Vs
STATE OF PUNJAB AND ORS.
Mr. N.P.S. Mann, Advocate
735 850.51 CWP-26517-2024 BALBIR KAUR Vs STATE OF PUNJAB AND
OTHERS
Mr. Hakam Singh, Advocate
736 850.52 CWP-26518-2024 CHARANJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Nikhil Ghai, Advocate
737 850.53 CWP-26519-2024 SUMANDEEP SINGH AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Ankit Bishnoi, Advocate
738 850.54 CWP-26522-2024 BALJIT KAUR AND OTHERS Vs STATE
ELECTION COMMISSION AND OTHERS
Mr. Balbir Singh Jaswal, Advocate
739 850.55 CWP-26523-2024 CHARANJIT KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Virender Soni, Advocate
740 850.56 CWP-26525-2024 DILBAGH SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Raj Kumar Garg, Advocate
741 850.57 CWP-26526-2024 GURPIAR SINGH Vs STATE OF PUNJAB
AND ORS
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Mr. Virender Soni, Advocate
742 850.58 CWP-26527-2024 MANDEEP KAUR AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. N.P.S. Mann, Advocate
743 850.59 CWP-26529-2024 JASWINDER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Harneet Singh Oberoi, Advocate
744 850.60 CWP-26530-2024 GOGA RAM AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Mr. Harneet Singh Oberoi, Advocate
745 850.61 CWP-26531-2024 ARSHDEEP SINGH Vs STATE ELECTION
COMMISSION AND OTHERS
Mr. Bishan Dass Rana, Advocate
746 850.62 CWP-26674-2024 JASWINDER KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Judgepreet Singh Warring, Advocate
747 850.63 CWP-26667-2024 MUKHTIAR SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Amit Arora, Advocate
748 850.64 CWP-26596-2024 TARSEM SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Jaiteshwar Singh, Advocate
749 850.65 CWP-26654-2024 TIKKA SINGH Vs STATE OF PUNJAB AND
OTHERS
Mr. Lupil Gupta, Advocate
750 850.66 CWP-26672-2024 BALDEV SINGH AND ORS Vs STATE OF
PUNJAB AND OTHERS
Mr. Simranjit Singh, Advocate
751 850.67 CWP-26675-2024 NIRMAL SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
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DR. Puneet Kaur Sekhon, Advocate
752 850.68 CWP-26540-2024 SATYA KAUR AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Jasbir Singh Mohri, Advocate
753 850.69 CWP-26563-2024 PARAMPREET SINGH Vs STATE OF
PUNJAB AND ORS.
Mr. Virender Soni, Advocate
754 850.70 CWP-26562-2024 PAWANDEEP KAUR Vs STATE OF PUNJAB
AND ORS.
Mr. Kuljinder Singh Billing, Advocate
755 850.71 CWP-26599-2024 PARMINDER KAUR Vs STATE OF PUNJAB
AND ORS.
Mr. Sunil Garg, Advocate
756 850.72 CWP-26569-2024 LOVEPREET KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Jimmy Singla, Advocate
757 850.73 CWP-26624-2024 GURJEET SINGH Vs STATE OF PUNJAB
AND ORS.
Mr. Rahi Mehra, Advocate
758 850.74 CWP-26552-2024 MAHINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Ashok Kumar Sama, Advocate
759 850.75 CWP-26533-2024 GURJIT SINGH Vs STATE OF PUNJAB AND
ORS.
Mr. Sohan Singh Rana, Advocate
760 850.76 CWP-26538-2024 GURLAL SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Simranjit Singh, Advocate
761 850.77 CWP-26568-2024 AVTAR SINGH Vs STATE OF PUNJAB AND
ORS
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Mr. Bhupinder Banga, Advocate
762 850.78 CWP-26566-2024 RANJIT SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Dr. Puneet Kaur Sekhon, Advocate
763 850.79 CWP-26549-2024 RAJWINDER KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Yagyadeep, Advocate
764 850.80 CWP-26595-2024 AMARJIT SINGH Vs STATE OF PUNJAB
AND ORS.
Mr. Manjinder Singh Bhullar, Advocate
765 850.81 CWP-26545-2024 JAGSEER SINGH ALIAS JAGSEER SINGH
GREWAL Vs STATE OF PUNJAB AND
OTHERS
Mr. Manish Kumar Singla, Advocate
766 850.82 CWP-26636-2024 BALJINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Jagdish Singh Mahal, Advocate
767 850.83 CWP-26637-2024 JASWANT KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Sunny Kumar Singla, Advocate
768 850.84 CWP-26668-2024 RIPSLEEN KAUR Vs THE PUNJAB STATE
ELECTION COMMISSION AND OTHERS
Mr. Surjit Singh Swaich, Advocate
769 850.85 CWP-26687-2024 RAM KUMAR AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Mr. Raghav Chadha, Advocate
770 850.86 CWP-26656-2024 HARJIT KAUR AND ANOTHER Vs STATE
OF PUNJAB AND OTHERS
Mr. Harpreet Pal Singh, Advocate
771 850.87 CWP-26586-2024 JASWINDER KUMAR AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
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Mr. Munish Mittal, Advocate
772 850.88 CWP-26664-2024 KAMALJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Gaurav Datta, Advocate
773 850.89 CWP-26600-2024 PARAMJIT KAUR Vs STATE OF PUNJAB
AND ORS.
Mr. Rakesh Inder Singh, Advocate
774 850.90 CWP-26575-2024 RAMESH RANI Vs STATE OF PUNJAB AND
OTHERS
Mr. Rakesh Kumar,Advocate
775 850.91 CWP-26618-2024 SUKHDEV SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr.Virender Soni, Advocate
776 850.92 CWP-26604-2024 SANTOSH KUMARI AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Manu Loona, Advocate
777 850.93 CWP-26657-2024 KULWANT SINGH Vs STATE ELECTION
COMMISSION PUNJAB AND ORS.
Mr. Jasminder Singh Thind, Advocate
778 850.94 CWP-26653-2024 AVTAR SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Sandeep Arora, Advocate
779 850.95 CWP-26598-2024 BALJINDER KAUR AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Saurav Bhatia, Advocate
780 850.96 CWP-26658-2024 PARGAT SINGH AND ANR Vs STATE OF
PUNJAB AND OTHERS
Mr. Kuljinder Singh Billing, Advocate
781 850.97 CWP-26613-2024 AMARJIT KAUR Vs STATE OF PUNJAB
AND ORS.
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CWP-26745-2024 and connected cases -87-
Mr. Harneet Singh Oberoi, Advocate
782 850.98 CWP-26640-2024 JASHANDEEP SINGH Vs STATE OF
PUNJAB AND ORS
Mr. Kanwal Goyal, Advocate
783 850.99 CWP-26610-2024 NACHHATAR KAUR AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Munish Bhardwaj, Advocate
784 850.100 CWP-26555-2024 KAWALJIT KAUR AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
785 850.101 CWP-26584-2024 KULWINDER KAUR AND ORS. Vs STATE
OF PUNJAB AND ORS.
Mr. Simran Jit Singh, Advocate
786 850.102 CWP-26565-2024 RAJ KAUR AND ORS. Vs STATE OF
PUNJAB AND ORS.
Mr. Karan Monga, Advocate
787 850.103 CWP-26680-2024 JASVEER SINGH Vs PUNJAB STATE
ELECTION COMMISION AND ORS.
Mr. Surjit Singh Swaich, Advocate
788 850.104 CWP-26601-2024 SURJIT KAUR AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Dr. Puneet Kaur Sekhon, Advocate
789 850.105 CWP-26641-2024 GURMEET SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Manu Loona, Advocate
790 850.106 CWP-26615-2024 KAMALJEET SINGH AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Manpreet Singh Sidhu, Advocate
791 850.107 CWP-26650-2024 HARBHAJAN SINGH Vs STATE OF PUNJAB
AND ORS
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Mr. Raman Mohinder, Advocate
792 850.108 CWP-26616-2024 SIMRANJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Ferry Sofat, Advocate
793 850.109 CWP-26663-2024 DALBIR SINGH AND ORS Vs STATE OF
PUNJAB AND OTHERS
Mr. Harchand Singh Batth, Advocate
794 850.110 CWP-26678-2024 JUGSEER SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Simran Jit Singh, Advocate
795 850.111 CWP-26627-2024 DIWAN SINGH AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Dr. Puneet Kaur Sekhon, Advocate
796 850.112 CWP-26532-2024 GAGANDEEP SINGH KHOSA AND
OTHERS Vs STATE OF PUNJAB AND
OTHERS
Mr. Ankit Bishnoi, Advocate
797 850.113 CWP-26626-2024 LAKHWINDER KAUR Vs STATE OF
PUNJAB AND ORS
Mr. Raman Mohinder, Advocate
798 850.114 CWP-26619-2024 RESHAM SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Navraj Singh, Advocate
799 850.115 CWP-26560-2024 GURDEEP KAUR Vs STATE OF PUNJAB
AND ORS.
Mr. Sonu Giri, Advocate
800 850.116 CWP-26634-2024 MANPREET KAUR AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Ms. Shubreet Kaur, Advocate
801 850.117 CWP-26577-2024 RANJIT KAUR AND ANOTHER Vs STATE
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OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
802 850.118 CWP-26548-2024 HARJINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Tuneet Walia, Advocate
803 850.119 CWP-26645-2024 JASPAL SINGH Vs THE PUNJAB STATE
ELECTION COMMISSION AND OTHERS
Mr. Surjit Singh Swaich, Advocate
804 850.120 CWP-26561-2024 GURJANT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Hasrat Brar, Advocate
805 850.121 CWP-26572-2024 SARABJIT KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Atul Goyal, Advocate
806 850.122 CWP-26638-2024 HARJINDER SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Gurpal Singh Sandhu, Advocate
807 850.123 CWP-26621-2024 KULWINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Rakesh Kumar, Advocate
808 850.124 CWP-26670-2024 SUKHDEV SINGH JOSSAN AND ORS. Vs
STATE OF PUNJAB AND ORS.
Mr. Simraj Jit Singh, Advocate
809 850.125 CWP-26682-2024 AJMER SINGH Vs STATE OF PUNJAB AND
OTHERS
Ms. Satinder Kaur, Advocate
810 850.126 CWP-26633-2024 PAWANJEET SINGH THIND Vs STATE OF
PUNJAB AND ORS
Mr. Raman Mohinder, Advocate
811 850.127 CWP-26578-2024 BALWINDER SINGH AND OTHERS Vs
89 of 129
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CWP-26745-2024 and connected cases -90-
STATE OF PUNJAB AND OTHERS
Mr. G.P.S. Ghuman, Advocate
812 850.128 CWP-26576-2024 KAMLESH KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. R.S. Dhillon, Advocate
813 850.129 CWP-26543-2024 NAJAR SINGH Vs STATE OF PUNJAB AND
OTHERS
Mr. Anil Mehta, Advocate
814 850.130 CWP-26544-2024 MOHAN SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Karan Kumar Jund, Advocate
815 850.131 CWP-26564-2024 HARDEEP SINGH AND ORS. Vs STATE OF
PUNJAB AND ORS
Mr. Dheeraj Mahajan, Advocate
816 850.132 CWP-26661-2024 SUKHDEV KAUR AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. L.S. Sidhu, Advocate
817 850.133 CWP-26685-2024 SAHIB SINGH Vs STATE OF PUNJAB AND
ORS
Mr. Rahi Mehra, Advocate
818 850.134 CWP-26481-2024 GURPREET SINGH AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Nikhil Ghai, Advocate
819 850.135 CWP-26547-2024 PARAMJIT SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Kulwinder S.Lakhanpal, Advocate
820 850.136 CWP-26593-2024 PARGAT SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr.L.S. Sidhu, Advocate
821 850.137 CWP-26558-2024 KHUSHWINDER SINGH AND ANOTHER Vs
90 of 129
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CWP-26745-2024 and connected cases -91-
PUNJAB STATE ELECTION COMMISSION
AND OTHERS
Mr. Rajinder Kumar Singla, Advocate
822 850.138 CWP-26574-2024 GURPREET SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Manpreet Singh Bhatti, Advocate
823 850.139 CWP-26659-2024 BALVEER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Kirat Pal Dhaliwal, Advocate
824 850.140 CWP-26557-2024 AMRIK SINGH Vs STATE OF PUNJAB AND
ORS
Mr. Gurvinder Singh Sidhu, Advocate
825 850.141 CWP-26602-2024 PARAMJIT SINGH AND ORS. Vs STATE OF
PUNJAB AND ORS.
Mr. Kehar Singh Hissowal, Advocate
826 850.142 CWP-26542-2024 SUNITA RANI AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Mr. Piyush Sharma, Advocate
827 850.143 CWP-26648-2024 SIMRAT KAUR AND OTHERS Vs STATE OF
PUNJAB AND ORS
Mr. Karanjeet Singh Brar, Advocate
828 850.144 CWP-26582-2024 PAWAN KUMAR Vs STATE OF PUNJAB
AND OTHERS
Mr. Harneet Singh Oberoi, Advocate
829 850.145 CWP-26643-2024 RANJIT SINGH Vs STATE OF PUNJAB AND
OTHERS
Mr. Harchand Singh Batth, Advocate
830 850.146 CWP-26617-2024 MANJIT KAUR AND OTHERS Vs STATE OF
PUNJAB AND OTHERS
Mr. Manpreet Singh Sidhu, Advocate
91 of 129
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831 850.147 CWP-26635-2024 BALVIR SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Simranjeet Singh Sarwara, Advocate
832 850.148 CWP-26521-2024 JAGJIT SINGH Vs STATE OF PUNJAB AND
ORS
Mr. Kulwinder Singh, Advocate
833 850.149 CWP-26608-2024 BHUPINDER SINGH AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Rishabh Gupta, Advocate
834 850.150 CWP-26632-2024 BALJINDER SINGH ALIAS BALJINDER Vs
STATE OF PUNJAB AND OTHERS
Mr. Rakesh Kumar, Advocate
835 850.151 CWP-26652-2024 GURJIT KAUR Vs STATE OF PUNJAB AND
ORS
Mr. Raman Mohinder, Advocate
836 850.152 CWP-26603-2024 BALVEER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Deepak Nayar, Advocate
837 850.153 CWP-26662-2024 SHINDER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Munish Garg, Advocate
838 850.154 CWP-26551-2024 PARAMJIT KAUR AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Dr. Puneet Kaur Sekhon, Advocate
839 850.155 CWP-26665-2024 BALDEV SINGH AND ANR Vs STATE OF
PUNJAB AND ORS
Mr. Harchand Singh Batth, Advocate
840 850.156 CWP-26607-2024 GURWINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Rakesh Kumar, Advocate
92 of 129
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CWP-26745-2024 and connected cases -93-
841 850.157 CWP-26623-2024 LAKHVIR SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Manjinder Singh Bhullar, Advocate
842 850.158 CWP-26597-2024 SANJEEV SINGH Vs STATE OF PUNJAB
AND OTHERS
Ms. Preety, Advocate
843 850.159 CWP-26587-2024 NACHHATER SINGH AND ANR Vs STATE
OF PUNJAB AND ORS
Mr. Kanwal Goyal, Advocate
844 850.160 CWP-26588-2024 JANAKRAJ SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr.L.S. Sidhu, Advocate
845 850.161 CWP-26536-2024 HARPREET SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Virender Soni, Advocate
846 850.162 CWP-26537-2024 BALJIT SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Jasbir Singh Mohri, Advocate
847 850.163 CWP-26585-2024 CHARANJIT KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Rakesh Inder Singh, Advocate
848 850.164 CWP-26655-2024 GURDEESH KAUR BATTH AND ORS Vs
STATE OF PUNJAB AND OTHERS
Mr. Karanjeet Singh Brar, Advocate
849 850.165 CWP-26591-2024 KULDEEP CHAND Vs STATE OF PUNJAB
AND OTHERS
Mr. Munish Mittal, Advocate
850 850.166 CWP-26589-2024 MANPREET SINGH THIND Vs STATE OF
PUNJAB AND ORS
Mr. Raman Mohinder, Advocate
93 of 129
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CWP-26745-2024 and connected cases -94-
851 850.167 CWP-26605-2024 BALJINDER SINGH AND ORS Vs STATE OF
PUNJAB AND ORS
Mr. Parambir Singh (Sunny),Advocate
852 850.168 CWP-26559-2024 GURWINDER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Saurav Bhatia, Advocate
853 850.169 CWP-26689-2024 BAHADAR SINGH Vs PUNJAB STATE
ELECTION COMMISSION THROUGH ITS
SECRETARY
Mr. Surjit Singh Swaich, Advocate
854 850.170 CWP-26594-2024 BALWINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. S.P. Garg, Advocate
855 850.171 CWP-26686-2024 JAGIR SINGH Vs STATE ELECTION
COMMISSION, PUNJAB AND ORS
Mr. Umesh Kumar Kanwar, Advocate
856 850.172 CWP-26646-2024 DHARAMJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Vikram Singh, Advocate
857 850.173 CWP-26628-2024 BALWINDER SINGH AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Sarabjit Singh Cheema, Advocate
858 850.174 CWP-26570-2024 RAJNI BALA Vs STATE OF PUNJAB AND
ORS
Mr. Sandeep Arora, Advocate
859 850.175 CWP-26546-2024 CAPTAN SINGH Vs STATE OF PUNJAB
AND ORS.
Mr. Yadvinder Singh Turka, Advocate
860 850.176 CWP-26590-2024 SWARAN SINGH Vs STATE OF PUNJAB
AND OTHERS
94 of 129
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CWP-26745-2024 and connected cases -95-
Mr. Manpreet Singh Sidhu, Advocate
861 850.177 CWP-26609-2024 PALWINDER KAUR Vs STATE OF PUNJAB
AND OTHERS
Mr. Manu Loona, Advocate
862 850.178 CWP-26567-2024 KULWANT KAUR AND ANR Vs STATE OF
PUNJAB AND OTHERS
Dr. Puneet Kaur Sekhon, Advocate
863 850.179 CWP-26679-2024 RAJNI Vs STATE OF PUNJAB AND ORS
Mr. Navraj Singh, Advocate
864 850.180 CWP-26580-2024 SUKHDEV SINGH Vs THE PUNJAB STATE
ELECTION COMMISSION AND OTHERS
Mr. Surjit Singh Swaich, Advocate
865 850.181 CWP-26553-2024 PARMINDER SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Yagsimant Attri, Advocate
866 850.182 CWP-26625-2024 SUKHDEV SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
Mr. Amit Arora, Advocate
867 850.183 CWP-26631-2024 GURINDER SINGH AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Mohan Singh Chauhan, Advocate
868 850.184 CWP-26622-2024 KULWINDER SINGH AND ANOTHER Vs
STATE OF PUNJAB AND OTHERS
Mr. Simranjeet Singh Sarwara, Advocate
869 850.185 CWP-26649-2024 KULWANT SINGH AND ORS. Vs STATE OF
PUNJAB AND ORS.
Mr. N.P.S. Mann, Advocate
870 850.186 CWP-26620-2024 BALBIR SINGH AND OTHERS Vs STATE
OF PUNJAB AND OTHERS
95 of 129
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CWP-26745-2024 and connected cases -96-
Mr. Manpreet Singh Bhatti, Advocate
871 850.187 CWP-26611-2024 BHUPINDER SINGH Vs STATE OF PUNJAB
AND ORS.
Mr. S.P. Soi, Advocate
872 850.188 CWP-26639-2024 SUKHPAL KAUR Vs STATE OF PUNJAB
AND ORS
Mr. Raman Mohinder, Advocate
873 850.189 CWP-26642-2024 KAWALJEET KAUR AND OTHERS Vs
STATE OF PUNJAB AND OTHERS
Mr. Jimmy Singla, Advocate
874 850.190 CWP-26644-2024 KAWALJIT SINGH Vs STATE OF PUNJAB
AND OTHERS
Mr. Amit Arora, Advocate
875 850.191 CWP-26592-2024 MANDEEP SINGH Vs STATE OF PUNJAB
AND ORS
Mr. Tajinder Pal Singh Makkar, Advocate
876 850.192 CWP-26497-2024 GURJEET SINGH V/S STATE OF PUNJAB
AND OTHERS
Mr. Nikhil Ghai, Advocate
877 851 CWP-26436-2024 KULVIR SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Vishal Goel, Advocate
878 852 CWP-26438-2024 TAJINDER SINGH V/S STATE OF PUNJAB
AND ORS
Mr. Vishal Aggarwal, Advocate
879 853 CWP-26457-2024 DAVINDER SINGH V/S STATE OF PUNJAB
AND ORS
Mr.N.P.S. Mann, Advocate
880 854.1 CWP-26606-2024 BALWINDER KAUR V/S STATE OF
PUNJAB AND ORS
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CWP-26745-2024 and connected cases -97-
Mr. Karan Monga, Advocate
881 854.2 CWP-26573-2024 AMARJIT KAUR VS STATE OF PUNJAB
AND ORS.
Mr. Dheeraj Mahajan, Advocate
882 854.3 CWP-26671-2024 PARGAT SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Kuldeep Singh, Advocate
883 854.4 CWP-26583-2024 GURMEET SINGH V/S STATE OF PUNJAB
AND ORS.
Mr. Rajesh Bhatehja, Advocate
884 206 CWP-26435-2024 JARNAIL SINGH VS STATE OF PUNJAB
AND ORS
Mr. J.K.Singla, Advocate
885 207 CWP-26442-2024 MAJOR SINGH VS STATE OF PUNJAB AND
ORS
Mr. Gaurav Datta, Advocate
886 208 CWP-26447-2024 RAKESH KUMAR SHARMA VS STATE
ELECTION COMMISSION AND ORS
Mr. Premjit Singh Hundal, Advocate
887 209 CWP-26448-2024 MANJINDER SINGH VS STATE ELECTION
COMMISSION PUNJAB AND ORS
Mr. Balbir Singh Jaswal, Advocate
888 210 CWP-26452-2024 JAGDEEP KAUR VS STATE OF PUNJAB
AND ORS
Mr. Harneet Singh Oberoi, Advocate
Present: Ms. Ishma Randhawa, Advocate
Mr. Dhananjay Grover, Advocate
Mr. Tajeshwar Singh Butta, Advocate for
respondent No.10 in CWP-27086-2024
and respondent No.7 in CWP-26893-2024.
Mr. Tarun Jhatta, Advocate and Mr. Jaspreet Singh Sran,
Advocate for respondent No.4 in CWP-26939-2024.
Mr. Sandeep Khungar, Advocate & Mr. Saksham Khungar,
Advocate for respondent No.7 in CWP-26502-2024.
Mr. Sandeep Khungar, Advocate & Mr. Saksham Khungar,
Advocate for respondent No.7 in CWP-27148-2024.
Ms. Sonia G. Singh, Advocate for respondent No.7
in CWP-26820-2024.
Ms. Monika Jalota, Advocate for respondent No.7
97 of 129
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CWP-26745-2024 and connected cases -98-
in CWP-27252-2024.
Mr. Ashish Agarwal, Sr. Advocate with Mr. Anmol Rattan
Singh Dhillon, Advocate, Mr. Vishal Pundhir, Advocate for
respondents No.6 to 9 in CWP-26723-2024.
Mr. Karan Bhardwaj, Advocate, Mr. Pardeep Kumar,
Advocate for respondents in CWP-26994-2024.
Mr. Rajbir Singh Advocate for respondent No.7 and 8 in
CWP-26832-2024, & respondent No.7 in CWP-26837-2024 &
for respondents No.7 & 8 in CWP-26889-2024.
Mr. Rohit Sud, Advocate, Ms. Vralika Bassi, Advocate
Ms. Kuljeet Kaur, Advocate
for respondent No.7 in CWP-26910-2024.
Mr. Harpal Singh, Advocate and Mr. Abhilaj Singh, Advocate
for respondent No.6 in CWP-26856-2024.
Mr. H.S. Saini, Advocate for respondents
in CWP-27220-2024.
Mr. G.S. Sandhu, Advocate and Ms. Sonia G. Singh, Advocate
for respondent No.7 in CWP-26820-2024.
Mr. Shivam Sharma, Advocate Mr. Akshit Mehta, Advocate
and Mr. Karamjeet Singh, Advocate for respondent/Caveator
in CWP-26988-2024.
Mr. Navjot Singh, Advocate for respondent No.7 in CWP-
27054-2024.
Mr. Mohd. Yousaf, Advocate for respondent No.6 in CWP-
27142-2024.
Mr. Gopal Singh, Advocate for respondent No.7 in CWP-
27127-2024 and for respondent No.5 in CWP-27032-2024.
Mr. Dharambir Bhargav, Advocate, Mr. Kulwinder Bhargav,
Advocate and Mr. Sagar Bathla, Advocate for respondents in
CWP-27168-2024.
Mr. Gagneshwar Walia, Advocate for respondent No.7 in
CWP-26825-2024.
Mr. Paramveer Singh Advocate and Mr. S.S. Vaid, Advocate
for respondents No.10 & 11 in CWP-26754-2024.
Mr. Sunny Deep Juneja, Advocate, Ms. Ridhi Bansal,
Advocate and Ms. Sidhi Bansal, Advocate for respondent
No.8 in CWP-26443-2024.
Mr. Paramjeet Singh Hundal, Advocate, Mr. Vikramjeet
Singh, Advocate for respondent No.6 in CWP-26718-2024.
Mr. Gaurav Jain, Advocate for respondent No. 8 and 9 in
CWP-26716-2024.
98 of 129
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CWP-26745-2024 and connected cases -99-
Mr. Salil Dev Bali, Advocate for respondent No.5 in CWP-
26706-2024.
Mr. B.S. Khaira, Advocate for respondent No.8 in CWP-
26452-2024.
Mr. K.S. Dadwal, Advocate for respondent No.4 in CWP-
26453-2024.
Mr. J.S. Bhatia, Advocate for respondent No.6 in CWP-
26758-2024 and for respondent no.8 in CWP-27183-2024.
Ms. Avinit Avasthi, Advocate for respondent No.6 in CWP-
26785-2024.
Mr. Baltej Singh Sidhu, Sr. Advocate with Mr. Tarun Jhatta,
Advocate for respondents in CWP-26511-2024.
Mr. Manu Loona, Advocate for respondent No.7 in CWP-
26877-2024.
Mr. Amandeep Singh Jawanda, Advocate and Mr. Gurpreet
Singh, Advocate for respondent No.8 to 10 and 12 to 14 in
CWP-26611-2024 and in CWP-26439-2024.
Ms. Seerat Saldi, Advocate for respondent No.5 in CWP-
26556-2024.
Mr. Paramvir Singh, Advocate and Mr. Suhkarandeep Singh
Vaid, Advocate for respondents No.10 and 11 in CWP-26754-
2024.
Ms. Himani Jamwal, Advocate for respondent No.5 in CWP-
26556-2024.
Mr. Tarun Jhatta, Advocate and Mr. Jaspreet Singh Sran,
Advocate for respondent No.5 in CWP-26671-2024.
Mr. B.S. Kahira, Advocate for respondent No.9 in CWP-
26702-2024 and for respondent no. 8 in CWP-26786-2024.
Ms. Amisha Goyal, Advocate for respondent No.6 in CWP-
27218-2024 and for respondents No.8 to 10 in CWP-27374-
2024.
Mr. Nandan Jindal, Advocate for respondent No. 7 in CWP-
26530-2024.
Mr. P.K.S. Phoolka, Advocate and S.P.K. Phoolka, Advocate
for respondnet in CWP-26830-2024.
Mr. Kamaljit Singh, Advocate for respondent No.5 in CWP-
27032-2024.
Mr. Satnam Singh, Advocate for respondent No.7 in CWP-
27127-2024.
Mr. Anmol, Advocate for respondent in CWP-27076-2024.
Mr. Sumesh Jain, Advocate and Naveen Trehan, Advocate for
respondents No.8 and 9 in CWP-26716-2024
99 of 129
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Mr. Nandan Jindal, Advocate for respondents in CWP-26604-
2024.
Ms. Sukhpreet Kaur Grewal, Advocate for respondents in
CWP-26640-2024.
Mr. Karan Singla, Advocate and Mr. A.R.S. Dhillon, Advocate
for respondents No.6 to 9 in CWP-26723-2024.
Mr. Rajan Singh Dadwal, Advocate for respondents No.8 to
11, 13 in CWP-27305-2024.
Mr. Kuljit Singh Bal, Advocate for respondent No.5 in CWP-
27236-2024, CWP-27092-2024 & CWP-27097-2024.
Mr. Vikram Jeet Singh, Advocate for Returning Officer in
CWP-26578, 26634, 26565, 26666, 26606, 26663, 26665,
26118, 26813, 26864, 26969, 27176, 27295, 26789, 26800,
27333, 27125, 26884, 27371, 27378, 27118, 26989, 27073,
26956, 27124, 27211, 26442, 26183-2024.
Ms. Ekta, Advocate and Mr. Rishu Garg, Advocate for
respondent No.9 in CWP-27229-2024.
Mr. Rishu Garg, Advocate and Ekta Garg, Advocate for
respondent No.9 in CWP-26949-2024.
Mr. Joginder Pal Devgan, Advocate for respondents No.7 and
8 in CWP-26466-2024.
Mr. Vikram Jeet Singh, Advocate for respondent No.5 in
CWP-26183-2024.
Mr. Sandeep Sharma, Advocate, Ms. Harjit Kaur Advocate for
respondent No.1 in CWP-26053-2024.
Mr. Amandeep Singh Jawanda, Advocate for respondent Nos.
8 to 10, 12 to 14 in CWP-26611, 26439-2024.
Ms. Nirmal Kaur, Advocate for respondent Nos. 9 to 13 in
CWP-26459-2024
Mr. Gurminder Singh, Advocate General, Punjab.
Mr. Maninder Singh, Sr. DAG, Punjab.
Mr. Maninderjit Singh Bedi, Addl. A.G., Punjab.
Mr. Manpreet Singh Longia, Addl. A.G., Punjab.
Mr. Salil Sablok, Sr. DAG, Punjab.
Mr. Karunesh Kaushal, Asstt. A.G., Punjab.
Mr. P.P.Chahar, Sr. DAG, Haryana.
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
****
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SURESHWAR THAKUR, J. (Oral)
1. The lead writ petition bearing CWP No. 26439 of 2024 titled as 'Ramanjeet Kaur Versus State of Punjab and Others' and connected therewith writ petition(s) were taken up for hearing before a Co-ordinate Bench of this Court on 09.10.2024.
2. The core issue which fell for consideration in the said writ petition(s) related to the purported improper rejections of the nomination papers of the aspirants who chose to contest elections to the posts' of Sarpanch and Panches of the Gram Panchayats concerned. Accordingly, the hereafter extracted relief became prayed in the lead writ petition (supra).
The jurisdiction of this Court has been invoked under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari to quash the list dated 05.10.2024 (Annexure P-4) displayed by respondent No.4-Returning Officer, Cluster No.12, SAS Nagar, Mohali declaring respondents No.5 to 7 to be eligible to contest the elections of Sarpanch of village Papri with a further prayer seeking writ of mandamus directing the official respondents to consider the nomination form of the petitioner for contesting the elections of Sarpanch, village Papri and also to consider the objections dated 05.10.2024 (Annexure P-5 to P-7) raised by the petitioner and other inhabitants of village Papri along with in the interim to stay the election process for the post of Sapranch, village Papri, scheduled to be held on 15.10.2024.
3. In addition, in the writ petitions (supra) a prayer was also made for the making of an order for staying the conducting of elections to the Gram Panchayats concerned, as, located within the State of Punjab.
4. The learned State counsel who then appeared on behalf of the State of Punjab, had vehemently argued qua the maintainability of the writ petition(s). The said argument was based upon the provisions as carried in 101 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -102- Section 89 of the Punjab State Election Commission Act, 1994 (hereinafter refer to as the 'Act of 1994'), provisions whereof are extracted hereinafter.
89. Grounds for declaring election to be void.-- (1) Subject to the provisions of sub- section (2), if the Election Tribunal is of the opinion,--
(a) that on the date of his election, a returned candidate was not qualified, or was disqualified to be chosen to fill the seat under the Constitution of India or under this Act; or
(b) that any corrupt practice has been committed by a returned candidate or his election agent or by other person with the consent of a returned candidate or his election agent; or
(c) that any nomination has been improperly rejected: or
(d) that the result of the election, in so far as it concerns a returned candidate, has been materially affected,-- xxxx xxxx
5. Since in clause (c) of Sub Section (1) of Section 89 of the 'Act of 1994', the factum of purported improper rejection of the nomination papers, has been declared to be one amongst the other grounds for therebys facilitating the aggrieved to challenge, the declaration of results by the Returning Officer concerned, rather through the filing of an election petition before the Election Tribunal concerned. Therefore, it was argued that with the above specific statutory provision becoming engrafted in the 'Act of 1994' therebys a complete bar becomes created against this Court, to in the exercisings of its writ jurisdiction, thus making any judicial review of the election process, as became initiated through the publication of the election programme.
6. Furthermore, it is also on the arch of the above contentions, that the alternative remedy (supra) to the invocation of the writ remedy, is argued, to at this stage make the writ remedy, rather to be a mis-recoursed remedy.
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7. Moreover, the said argument was also raised upon the provisions as carried in Article 243-O of the Constitution of India. The said Article is extracted hereinafter.
243O. Bar to interference by courts in electoral matters Notwithstanding anything in this Constitution--
(a) the validity of any law relating to the delimitation of constituencies or the allotment of seats to such constituencies made or purporting to be made under article 243K, shall not be called in question in any court;
(b) no election to any Panchayat shall be called in question except by an election petition presented to such authority and in such manner as is provided for by or under any Law made by the legislature of a State.
8. Moreover, the learned State counsel then also relied upon the judgment rendered by the Apex Court in case titled as 'West Bengal, State Election Commission and Ors. Versus Communist Party of India (Marxist) and Ors., reported in 2018 (18) SCC 141, whereins, it has been expostulated that even if there is a flaw at the stage of filing of nomination forms itself, still the remedy known to law would be through election petition alone. The relevant paragraph thereof is extracted hereinafter.
31. Having given our anxious consideration to the rival submissions which have been urged at the bar, we find that there are several reasons why it would be inappropriate for this Court to exercise its jurisdiction to interdict the declaration of results of the uncontested seats. First and foremost, it is necessary for the Court to notice that no specific relief was claimed before the High Court in regard to those seats where there was no contest. Neither were there adequate pleadings nor indeed were specific prayers set up before the High Court when its jurisdiction under Article 226 was invoked. The proceedings before the High Court were brought by several political parties, each of whom would have been well aware of the situation on the ground and the need to formulate an adequate basis in fact to invoke the jurisdiction of the High Court. Absent such a factual foundation, the High Court dealt with the only issue which had been addressed, which was the plea that nominations should be allowed to be filed in the electronic form. No other plea was raised. The second important consideration which must weigh with the Court is that if the above submission is accepted, election results to over 20,000 seats will be set at naught in the absence of the affected parties 103 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -104- before the Court. Thirdly, once the election process has commenced, it is trite law that it should not be interdicted mid stage. The electoral process is afforded sanctity in a democracy. That is the reason why in a consistent line of precedent, this Court has insisted upon the discipline of the law being followed so that any challenge to the validity of an election has to be addressed by adopting the remedy of an election petition provided under the governing statute. For this Court to set aside elections to over 20,000 seats would be to prejudge the basic issue as to whether in each of those constituencies, the election stands vitiated by obstruction having been caused to candidates from filing their nominations. A general assumption of this nature cannot be made. Ultimately whether this is correct would depend upon the evidence adduced in the facts of individual cases where such a grievance has been made in an election petition. The Court has been apprised that approximately 1,700 complaints were filed and about 168 election petitions have been instituted. We are emphatically of the view that any challenge to the election must take place in a manner which is known to law.
32. Under Section 79(1) a period of 30 days is prescribed for instituting an election petition, where a dispute arises as to the validity of an election. The period of 30 days commences after the date of the declaration of the results of the election. The pendency of these proceedings may have dissuaded aggrieved individuals from seeking recourse to the remedy of an election petition, particularly after the interim order of this Court restraining the State Election Commission from notifying the results of the constituencies where there was no contest. While we are of the view that the validity of the elections must be tested in election petitions under Section 79(1), the question as to whether there was a large scale obstruction from filing nominations is a serious matter which needs to be resolved. This is particularly because even the Election Commission, as we have seen, had proceeded to take notice of the grim situation while extending the date for the filing of nominations. Having regard to the seriousness of the allegations and bearing in mind the fact that these proceedings were pending, we are of the view that it would be necessary to exercise the power under Article 142 of the Constitution to extend the period of 30 days for the filing of election petitions in respect of the uncontested seats.
33. For these reasons, we are of the view that challenges in regard to the validity of the elections to the uncontested seats in the panchayats, panchayat samitis and zilla parishads must also be pursued in election petitions under Section 79(1) of the Panchayat Elections Act. We leave it open to any person aggrieved to raise a dispute in the form of an election petition in accordance with the provisions contained in the Panchayat Elections Act. In exercise of the power conferred by Article 142, we direct that the period of 30 days for filing election petitions in respect of the uncontested seats shall commence from the date of the publication of the results in the Official Gazette.
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9. He then further relied upon a verdict rendered in case titled as 'Ashok Kumar Versus Sudesh Kumar Aggarwal and Others, to which Civil Appeal No. 7054 of 2001 became assigned, and, also upon a verdict rendered in case titled as Gurdeep Singh Dhillon Versus Satpal and Others, reported in 2006 (10) SCC 616, whereins, it has been expostulated that no election can be called in question except by way of election petition.
10. Further, the learned State counsel had relied upon a Full Bench judgment of this Court rendered in case titled as Prithvi Raj Vs. State Election Commission, Punjab and Others, reported in 2007 (3) RCR (Civil) 817, whereins, a trite expostulation of law is made, to the effect that writ petition(s) are not maintainable in election matters, especially when the election process has commenced.
11. In one of the writ petition(s), an averment was raised that the Returning Officer arbitrarily declared, the candidate whose nomination papers were found in order, thus as elected un-opposed, whereas, the nomination papers of other candidates became untenably rejected, besides an averment was also raised that as such, the said declaration was made, in collusion with the Returning Officer concerned.
12. Consequently, the Co-ordinate Bench of this Court after taking into account certain malpractices as become noticed in paragraph No. 26 of the order (supra), drew a conclusion that there is blatant abuse of the State machinery at the instance of the respondent, to the extent, that the illegal rejections of nomination papers were made, thus by the Returning Officer, whereafter only one candidate was left in fray and who became declared 105 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -106- elected as unopposed. In sequel, it became declared that the said ill exercise rather militated against the guidelines, as spelt in the judgment rendered by the Apex Court in case titled as 'People's Union for Civil Liberties and Anr. Versus Union of India and Anr.', to which Writ Petition (Civil) No. 161 of 2004 becomes assigned.
13. Moreover, the Co-ordinate Bench of this Court, though after making allusions to the judgments rendered by the Apex Court in case titled as 'N.P.Ponnuswami Versus The Returning Officer, Namakkal Constituency and others, reported in 1952 SCC Online (SC) 3 and in case titled as 'Mohinder Singh Gill Versus The Chief Election Commissioner, New Delhi, reported in (1978) 1 Supreme Court Cases 405, yet ultimately concluded, that with their being evident breach to the statutory provisions engrafted in Section 41 of the 'Act of 1994' and in Rule 11 of the Punjab Panchayat Election Rules, 1994 (hereinafter for short called as the Election Rules, 1994), therebys a necessity arose for the passing of an ad interim injunction against the respondent concerned. The operative part of the order passed by the Co-ordinate Bench of this Court becomes extracted hereinafter.
Interim relief
40. The grievance raised on behalf of the petitioners having culled out in its entirety keeping in view the nature and importance of the larger issue, we are of the considered view that elections at the local participatory level act as a microcosm in the democratic structure is to be ensured as a free and fair electoral process. It is imperative to maintain the legitimacy of and trust in representative democracy which warrants for issuance of an interim order and, therefore, further process in the election in question before this court confined to the present bunch of writ petitions is hereby stayed till the next date of hearing.
41. In the meantime, the State who has sought time to file written statements, in all the matters separately may do so.
42. To come up for 16.10.2024 for further consideration.
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14. Today, the learned Advocate General, Punjab, who appeared for the State of Punjab, submitted that in the respective cases become filed, in the Registry of this Court, application(s) for preponment of the lis from 16.10.2024 to today. Therefore, he prayed that the said application(s) be allowed. The said application(s) are allowed. Moreover, the learned Advocate General, Punjab also submitted that application(s) become filed in the respective cases, thus for seeking vacation(s) of the interim relief (supra), as became granted by the Co-ordinate Bench of this Court. The application(s) (supra) in the respective cases with the consent of the counsels concerned become allowed.
15. Resultantly, this Court is required to be not only adjudicating upon the issue relating to the maintainability of the instant writ petition(s) which became declared to be so maintainable by the order (supra), as became passed by Co-ordinate Bench of this Court, besides this Court is required to be also deciding whether in the judgments rendered by the Apex Court in cases titled as 'N.P.Ponnuswami Versus The Returning Officer, Namakkal Constituency' (supra) and titled as 'Mohinder Singh Gill Versus The Chief Election Commissioner, New Delhi (supra), and, in a Full Bench verdict rendered by this Court in case titled as 'Prithvi Raj Vs. State Election Commission, Punjab and Ors. (supra), thus any iota of leverage becomes bestowed upon this Court, to in the exercise of its writ jurisdiction, hence on evident breaches being made to the statutory provisions (supra), especially when the election schedule becomes announced, thus to make any interferences in the announced election 107 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -108- programme. The relevant paragraphs as occur in the verdicts (supra) are extracted hereinafter.
(N.P.PONNUSWAMI VERSUS THE RETURNING OFFICER, NAMAKKAL CONSTITUENCY)
15. The question now arises whether the law of elections in this country contemplates that there should be two attacks on matters connected with election proceedings, one while they are going on by invoking the extraordinary jurisdiction of the High Court under article 226 of the Constitution (the ordinary jurisdiction of the courts having been expressly excluded), and another after they have been completed by means of an election petition. In my opinion, to affirm such a position would be contrary to the scheme of Part XV of the Constitution and the Representation of the People Act, which, as I shall point out later, seems to be that any matter which has the effect of vitiating an election should be brought up only at the appropriate stage in an appropriate manner before a special tribunal and should not be brought up at an intermediate stage before any court. It seems to me that under the election law, the only significance which the rejection of a nomination paper has consists in the fact that it can be used as a ground to call the election in question. Article 329(b)was apparently enacted to prescribe the manner in which and the stage at which this ground, and other grounds which may be raised under the law to call the election in question could be urged. I think it follows by necessary implication from the language of this provision that those grounds cannot be urged in any other manner, at any other stage and before any other court. If the grounds on which an election can be called in question could be raised at an earlier stage and errors, if any, are rectified, there will be no meaning in enacting a provision like article 329 (b) and in setting up a special tribunal. Any other meaning ascribed to the words used in the article would lead to anomalies, which the Constitution could not have contemplated, one of them being that conflicting views may be ex- pressed by the High Court at the pre-polling stage and by the election tribunal, which is to be an independent body, at the stage when the matter is brought up before it.
xxxx xxxx
20. It was argued that since the Representation of the People Act was enacted subject to the provisions of the Constitution, it cannot bar the jurisdiction of the High Court to issue writs under article 226 of the Constitution. This argument however is completely shut out by reading the Act along with article 329 (b). It will be noticed that the language used in that article and in section 80 of the Act is almost identical, with this difference only that the article is preceded by the words "notwithstanding anything in this Constitution". I think that those words are quite apt 108 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -109- to exclude the jurisdiction of the High Court to deal with any matter which may arise while the elections are in progress.
xxxxx xxxx
24. It may be pointed out that article 329 (b) must be read as complimentary to clause (a) of that article. Clause (a) bars the jurisdiction of the courts with regard to such law as may be made under articles 327 and 328 relating to the delimitation of constituencies or the allotment of seats to such constituencies. It was conceded before us that article 329 (b) ousts the jurisdiction of the courts with regard to matters arising between the commencement of the polling and the final selection. The question which has to be asked is what conceivable reason the legislature could have had to leave only matters connected with nominations subject to the jurisdiction of the High Court under Article 226 of the Constitution. If Part XV of the Constitution is a code by itself, i. e., it creates rights and provides for their enforcement by a special tribunal to the exclusion of all courts including the High Court, there can be no reason for assuming that the Constitution left one small part of the election process to be made the subject-matter of contest before the High Courts and thereby upset the time- schedule of the elections The more reasonable view seems to be that article 329 covers all "electoral matters".
25. The conclusions which I have arrived at may be summed up briefly as follows :--
(1) Having regard to the important functions which the legislatures have to perform in democratic countries, it has always been recognized to be a matter of first importance that elections should be concluded as early as possible according to time schedule and all controversial matters and all disputes arising out of elections should be postponed till after the elections are over, so that the election proceedings may not be unduly retarded or protracted.
(2) In conformity with this principle, the scheme the election law in this country as well as in England is that no significance should be attached to anything which does not affect the "election"; and if any irregularities are commit-
ted while it is in progress and they belong to the category or class which, under the law by which elections are governed, would have the effect of vitiating the' 'election"
and enable the person affected to call it in question, they should be brought up before a special tribunal by means of an election petition and not be made the subject of a dispute before any court while the election is in progress.
xxxx xxxx
'MOHINDER SINGH GILL VERSUS THE CHIEF ELECTION
COMMISSIONER, NEW DELHI
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29. Thus, there are two types of decisions, two types of challenges. The first relates to proceedings which interfere with the progress of the election. The second accelerates the completion of the election and acts in furtherance of an election. So, the short question before us, in the light of the illumination derived from Ponnuswami, is as to whether the order for re-poll of the Chief Election Commissioner is "anything done towards the completion of the election proceeding' and whether the proceedings before the High Court facilitated the election process or halted its progress. The question immediately arises as to whether the relief sought in, the writ petition by the present appellant amounted to calling in question the election. This, in turn, revolves round the point as to whether the cancellation of the poll and the reordering of fresh poll is 'part of election' and challenging it is 'calling it in question'. 'PRITHVI RAJ VS. STATE ELECTION COMMISSION, PUNJAB AND ORS.
27. An "election", under the Municipal Act, commences with the issuance of a notification, by the State Government, under Section 13-A(2) of the Municipal Act. The election is thereafter held by the State Election Commission. The 'election' concludes, as provided in the aforementioned statutory provision, with the declaration of the result. Thus, a petition that "calls into question" an "election", during the period of the "election", would not be entertained, under Article 226 of the Constitution of India. Redress to any such grievance, would have to await the outcome of the election and then also would be urged, by filing an election petition, under the provisions of the Election Commission Act. The aforementioned conclusions, however, shall not be construed to oust the jurisdiction of a High Court, under Article 226 of the Constitution of India. A High Court's power of judicial review is merely postponed, to a time and a stage, after the conclusion of the election and then also to a judicial appraisal of any judgment or order that may be passed by an Election Tribunal, duly constituted, in terms of Section 73 of Election Commission Act.
34. An appraisal of the provisions of Article 226 of the Constitution, and the judgments of the Hon'ble Supreme Court, as noticed herein above, in our considered opinion, clearly postulate that once the electoral process commences, with the issuance of a notification, under the Municipal Act, any grievance, touching upon an "election"
would be justiciable, only by way of an election petition. Interference by Courts in election matters, after the commencement of the election process, would not be permissible, except to the limited extent noticed herein above.
16. A reading of hereinabove extracted underlined portions of the conclusions as became drawn in the verdict (supra) rendered by the Hon'ble Supreme Court in N.P.Ponnuswami's case, thus unfold that 110 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -111-
a) Elections should be concluded as early as possible according to the time schedule and all controversial matters and all disputes arising out of elections should be postponed till after the elections are over, so that the election proceedings may be not retarded or protracted.
b) The election laws as prevalent in this Country, do carry the import that no significance should be attached to anything which does not affect the election and that if any irregularities are committed while it is in progress, and wherebys they would have the effect of vitiating the election yet the person affected by such purported vitiations, thus has the remedy to challenge the declaration of result, before a special Tribunal by means of an election petition being filed and ;
c) that any subject covering a dispute relating to the commission of any irregularities when the elections are in progress is not amenable to be agitated before a Court of Law.
17. In terms of the above culled out principles of law, as carried in the verdict (supra), the apt deduction therefrom naturally thereof, is that, any purported irregularities arising from rejection of nomination papers, is a dispute though may purportedly vitiate the election, but the said dispute cannot at this stage be raised before this Court by the aggrieved. Contrarily, the said dispute is to be agitated by the aggrieved, but only after the declaration of the results, thus before the Election Tribunal concerned.
18. In sequel, in view of the above expostulations of law made in verdict (supra), especially when the expostulations of law (supra) are not reversed by a Bench strength of the Hon'ble Supreme Court, thus larger in size vis-a-vis the Bench strength which delivered the verdict (supra), 111 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -112- wherebys there is a complete bar, against the invocation of the writ remedy by the aggrieved, even if the said grievance becomes hinged, upon, any purported improper rejection of nomination papers. Moreover, in the wake of the said grievance but purportedly vitiating the elections, rather the remedy to the aggrieved, is only through the filing of an election petition before the Election Tribunal concerned. Consequently, the said expostulation of law is not required to be derogated from.
19. Furthermore, the principles (supra) rendered in N.P.Ponnuswami' case (supra) became reiterated in the verdict rendered by the Apex Court in 'Mohinder Singh Gill's case (supra). Consequently, since the verdict (supra) reiterated the principles of law expounded by the Apex Court in N.P.Ponnuswami' case (supra), thereupon, the said reiterated principles, thus also apply with their fullest force, to the instant case, wherebys there is a bar against the invocation of the writ remedy by the aggrieved rather during the course of undertakings of the announced election schedule, at the instance of the respondent.
Contentions of the learned Counsel for the petitioner(s)
20. The learned counsel appearing for the petitioner(s) have yet vociferously argued that the interim order passed by the Co-ordinate Bench of this Court, wherebys the interim relief (supra) became granted, thus is required to be made absolute. Moreover, the counsel for the petitioner(s) also argue that the core issue relating to the maintainability of the writ petition, thus becomes aptly decided by the Co-ordinate Bench of this Court. Therefore, they argue that the said observation(s)/findings recorded in the order (supra) by the Co-ordinate Bench of this Court rather be 112 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -113- affirmed and maintained. Consequently, they argue that the respondent- State be directed to re-draw a fresh election schedule for conducting fresh elections to the Gram Panchayats in the State of Punjab.
21. Lastly, the learned Counsel for the petitioners have placed a heavy reliance, upon a verdict rendered by the Apex Court in case titled as Union Territory of Ladakh & Others Vs. Jammu and Kashmir National Conference and Another, to which Civil Appeal No. 5707 of 2023 became assigned, whereins, the Apex Court after upholding the verdict rendered by the learned Single Judge of the Jammu and Kashmir High Court and which became later affirmed by the Division Bench of the said Court, wherebys for want of allotment of election symbol to the candidate concerned, despite nomination papers being found in order, thus made an interference, with the announced election schedule or with the announced election programme. Resultantly, the counsels for the petitioner(s) submit, that therebys there is yet an empowerment in the Writ Court, to even after the announcement of the election programme, to alter the said programme, so as to enable the candidate concerned, who did not become allotted the election symbols, after purported improper rejection of the nomination papers, to therebys participate in a democratically held election, especially when therebys his right to contest in a rig free and impartial elections rather would become well facilitated. The said argument becomes hinged on paragraphs No.29, 30, 31, 32 and 38 of the said verdict, paragraphs whereof become extracted hereinafter.
29. In the present case, there is no conflict with any other stakeholder for the reason that the Plough symbol is neither a symbol exclusively allotted to any National or State Party nor one of the symbols shown in 113 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -114- the list of free symbols. Thus, there was and is no impediment in such symbol being granted to R1. This is also fortified in the factual setting of the Plough symbol being the reserved symbol for R1 in the erstwhile State of Jammu and Kashmir and even for the Union Territory of Jammu and Kashmir, as it now exists, where the same symbol stands allotted to it.
30. The contention of the learned ASG for the Appellants that the Plough symbol cannot be allotted, neither has been supported by any reason nor any legal impediment to such grant has been shown. In the absence of anything contrary in any rule framed for conduct of the elections in question, relating to allotment of symbols, the provisions of the 1968 Order can safely be relied upon, at the very least, as a guideline to exercise of executive power of like nature. Thus, a harmonious reading of Paragraphs 9, 10, 10(A) and 12 would clearly indicate that under the terms of the 1968 Order, the request of R1 is not bereft of justification. At the cost of repetition, the Court would indicate that nothing substantive has been shown to this Court to indicate that allotment of the Plough symbol would in any way be an infraction or go against the public interest.
31. Another major issue canvassed by the learned ASG on behalf of the Appellants, to the effect that no relief be granted to R1 due to the election process having reached the penultimate stage, unfortunately, has also to be noted to be rejected. Having chosen, with eyes open, to not comply with successive orders of the learned Single Judge and the learned Division Bench, both of which were passed well in time, such as not to stall/delay the notified election schedule, the Appellants cannot be permitted to plead that interference by us at this late juncture should not be forthcoming.
32. The Court would categorically emphasize that no litigant should have even an iota of doubt or an impression (rather, a misimpression) that just because of systemic delay or the matter not being taken up by the Courts resulting in efflux of time the cause would be defeated, and the Court would be rendered helpless to ensure justice to the party concerned. It would not be out of place to mention that this Court can even turn the clock back, if the situation warrants such dire measures. The powers of this Court, if need be, to even restore status quo ante are not in the realm of any doubt. The relief(s) granted in the lead opinion by Hon. Khehar, J. (as the learned Chief Justice then was), concurred with by the other 4 learned Judges, in Nabam Rebia and Bamang Felix v 114 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -115- Deputy Speaker, Arunachal Pradesh Legislative Assembly, (2016) 8 SCC 1 is enough on this aspect. We know full well that a 5- Judge Bench in Subhash Desai v Principal Secretary, Governor of Maharashtra, 2023 SCC OnLine SC 607 has referred Nabam Rebia (supra) to a Larger Bench. However, the questions referred to the Larger Bench do not detract from the power to bring back status quo ante. That apart, it is settled that mere reference to a larger Bench does not unsettle declared law. In Harbhajan Singh v State of Punjab, (2009) 13 SCC 608, a 2- Judge Bench said:
"15. Even if what is contended by the learned counsel is correct, it is not for us to go into the said question at this stage; herein cross-examination of the witnesses had taken place. The Court had taken into consideration the materials available to it for the purpose of arriving at a satisfaction that a case for exercise of jurisdiction under Section 319 of the Code was made out. Only because the correctness of a portion of the judgment in Mohd. Shafi [(2007) 14 SCC 544 : (2009) 1 SCC (Cri) 889 : (2007) 4 SCR 1023 : (2007) 5 Scale 611] has been doubted by another Bench, the same would not mean that we should wait for the decision of the larger Bench, particularly when the same instead of assisting the appellants runs counter to their contention."
(emphasis supplied) xxxxxx
38. The reasoning of the learned Single Judge, further expounded by the learned Division Bench, leaves no doubt that the relief sought by R1 was required to be granted and, accordingly, the same was granted by the High Court. The stark factor which stares us in the face is that well before and well in time, by way of the writ petition, R1 had approached the Court of first instance (the learned Single Judge), for the reliefs, which have been found due to them ultimately, and upheld by the Appellate Court (the learned Division Bench). It is the Appellants, who by virtue of sheer non-compliance of the High Court's orders, be it noted, without any stay, can alone be labelled responsible for the present imbroglio. These stark facts cannot be broadly equated with other hypothetical scenarios, wherein the facts may warrant a completely hands-off approach.
22. Though the counsels for the petitioner(s) in the light of the verdict rendered in case titled as Union Territory of Ladakh & Others Vs. Jammu and Kashmir National Conference and Another (supra) have vociferously argued, that since evident statutory breaches have been 115 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -116- caused to the statutory provisions (supra), thereupons, this Court may become well constrained to not only declare the instant writ petition(s) to be maintainable but also stay the conducting of the elections, besides to pass a mandamus upon the respondent concerned, to re-draw the election programme.
Reasons for rejecting the submissions of the counsel for the petitioner(s).
23. However, to the considered mind of this Court, the expostulations of law, as carried in the relevant paragraphs of the verdicts pronounced in case N.P.Ponnuswami Vs. Union of India and Others (supra), in case Mohinder Singh Gill and Anr. Vs. The Chief Election Commissioner and Others (supra) and in case 'West Bengal, State Election Commission and Ors. (supra), when do candidly, make an expostulation of law, to the extent that the constitutional bar, created in the relevant constitutional provision (supra), rather against the makings of any interferences in the announced election programme, when also but embraces the entire gamut of the election process, commencing from the filing of the nomination papers and lasting upto the declaration of results, whereupons, the all encompassed thereins election processes', thus require no interference therewiths being made rather at any stage by the Courts of law. Apparently, the said trite expostulations of law as carried thereins, when do cover the subject at hand, therefore, the asked for mandamus cannot be passed by this Court.
24. Conspicuously for the reason that in paragraph No. 34, of the verdict rendered by the Apex Court in case titled as 'West Bengal State 116 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -117- Election Commission Vs. Communist Party of India (Marxist) (supra), para whereof is extracted hereinafter, the Apex Court, thus had discountenanced the passing of a mandamus by the Calcutta High Court, wherebys a direction was made upon the respondent concerned, to re-draw the election programme. Therefore, the asked for mandamus is never passable, as prima facie, appears to be done by the Co-ordinate Bench of this Court nor is passable by this Court nor the interim relief granted by the Co-ordinate Bench of this Court can be made absolute nor the election petition(s) are maintainable.
34. For the reasons indicated earlier, we allow the appeals and set aside the impugned judgment and order of the Calcutta High Court directing the acceptance of nominations in the electronic form. Pending applications, if any, are also disposed of. There shall be no order as to costs.
25. The judgment delivered by the Apex Court in case Union Territory of Ladakh & Others Vs. Jammu and Kashmir National Conference and Another (supra) also is clearly distinguishable, on two counts:
1) Allotments of election symbol being made thereins, thus to facilitate the candidate therein to participate in a democratically held election.
2) The decisions respectively passed by the Single Bench of the Jammu and Kashmir High Court and the affirming thereto decision passed by the Division Bench of that High Court, were apparently drawn much, before the completion of the election schedule, therebys, there was no breach to the trite canon of law declared in verdict titled as N.P.Ponnuswami Vs. Union of India and Others (supra), in case titled as Mohinder Singh Gill and Anr. Vs. The Chief Election Commissioner and Others (supra) 117 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -118-
besides in case titled as 'West Bengal, State Election Commission and Ors. (supra), wherebys, there is a complete interdiction against the High Courts, to in the exercisings of writ jurisdiction, thus to make an interference with the electoral process or to make any tinkerings with the announced election programme.
3) A circumspect reading of paragraph No. 31, as carried in the verdict (supra), does clearly brings forth a crystal clear underlining, that the verdicts challenged before the Apex Court, were passed so as to not make any interference with the notified election schedule. Furthermore, it has also specifically underlined therein, that the appellant before the Apex Court, yet chose to not comply with the said well made orders. Resultantly the appellants were declared to become estopped to plead that any interference at the belated stage is barred to be made. Tritely, when there was no interference as such, in the announced election programme, rather with the appellant in the said case despite palpably omitting to comply with the well timed orders passed by the learned Single Judge of Jammu and Kashmir High Court and by the Division Bench of the said High Court, yet proceeding to make a challenge thereto, therebys thus, the Hon'ble Apex Court after dismissing the SLP (supra) passed directions upon the appellant to allot the election symbol to the candidate concerned. Moreover, thereins there were no irregularities relating to the nomination papers but only when the nomination papers thereins being found in order, yet the election symbols remaining untenably unallotted, whereas, the allotment of election symbol to the candidate concerned after acceptance of his nomination papers, rather was a statutory necessity for enabling the 118 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -119- candidate concerned, to exercise his right to contest a democratically held election. In sequel, the Apex Court on account of the omission (supra) by the appellant in the SLP (supra), to not comply with the well timed orders passed by the Jammu and Kashmir High Court, thus proceeded to direct the appellants to allot the election symbol to the candidate concerned.
26. Since in the instant cases there is no dispute with respect of non allotment of election symbols to the candidate concerned, after acceptance of the nomination papers. Contrarily, when the subject dispute relates to improper rejection of the nomination papers. As such, in view of the supra principles of law, as become culled out by this Court, from the verdicts (supra) rendered by the Hon'ble Apex Court, therebys, vis-a-vis the subject in dispute, thus no iota of jurisdiction becomes bestowed upon this Court, to tinker with the already announced election programme. Arguments with regard to the observation(s) made in para No. 21 of the order passed by the Co-ordinate Bench of this Court that a candidature should not be rejected without affording an opportunity of hearing and even an opportunity to make correction in an error shall be provided at the time of scrutiny.
27. The learned State counsel has argued that the Court has misread the statutory provisions as occur in Section 41 of the 'Act of 1994. As per Section 41 (7) of the 'Act of 1994', the Returning Officer is duty bound to affix it on the notice board of his office, the list of the validly nominated candidates and not of the rejected candidates.
28. That infact the judgment passed by the Apex Court in case titled as "N.P. Ponnuswami vs Union of India and Others (supra), thus covering the same proposition i.e., qua a challenge relating to the rejection 119 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -120- of nomination papers of the candidate, whereins the Hon'ble Apex Court after discussing the scope of Article 329(b) of the Constitution of India, had ultimately concluded that therebys there is exclusion of power to be exercised by the High Courts under Article 226 of the Constitution of India. As such, the said argument is liable to be rejected.
29. Furthermore, since though provisions of Section 41 of the 'Act of 1994' and Rule 11 of the Punjab Panchayat Election Rules, 1994, do make an injunction upon the Returning Officer to endorse on each nomination papers his decision relating to either accepting or rejecting the same besides encumbers upon him a statutory duty to record brief statement of reasons in case the nomination papers are rejected. The said provisions are extracted hereinafter.
41. Scrutiny of nominations.--
(1) On the date fixed for the scrutiny of nominations under section 35, the candidates, their election agents, one proposer of each candidate and one other person duly authorised in writing by each candidate, but no other person, may attend at such time and place as the Returning Officer may appoint, and the Returning Officer shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered within the time and in the manner laid down in section 38.
(2) The Returning Officer shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject the nomination on any of the following grounds, namely:-- (a) that on the date fixed for the scrutiny of nominations, the candidate either is not qualified or is disqualified for being chosen to fill the seat under this Act; or (b) that there has been a failure to comply with any of the provisions of section 38 or section 39.
(3) Nothing contained in clause (b) of sub-section (2) shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly 120 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -121- nominated by means of another nomination paper in respect of which no irregularity has been committed (4) The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character. (5) The Returning Officer shall endorse on each nomination paper his decision accepting or rejecting the same and, if the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. (6) For the purposes of this section, a certified copy of an entry in the electoral roll for the time being in force of the constituency shalt be conclusive evidence of the fact that the person referred to in that entry is an elector for that constituency, unless it is proved that he is subject to a disqualification specified under this Act.
(7) Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare a list of validly nominated candidates, that is to say, candidates whose nominations have been found valid, and affix it to the notice board of his office.
(Rule 11 of the Election Rules, 1994)
11. Scrutiny of nomination papers and decision of objections (Section 41) (1) The Returning Officer shall examine the nomination papers at the time appointed in this behalf, hear objections, if any, presented by the objectors in person as to the eligibility of any candidate and determine these objections after such enquiry as he may consider necessary. The decision rejecting or accepting a nomination paper and brief statement of reasons thereof shall be endorsed on the nomination paper and signed by the Returning Officer. Provided that the Returning Officer may--
(a) permit any clerical error in the nomination paper in regard to names or numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls: and
(b) where necessary, direct that any clerical or printing error in the said entries shall be overlooked.
(2) The person objecting under sub-rule (1) must be a candidate of the concerned Panchayat or Sabha Area, as the case may be.
30. However, though as revealed by Annexure P-4 (in CWP- 27163-2024) for instance, Annexure whereof is extracted hereinafter, that 121 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -122- there is but an ex facie breach caused to the statutory mandate (supra) to the extent that no detailed order for rejection has been recorded.
Name of Village/Panchayat - Randhawa Colony Sr. No. Candidate Ward No. Sarpanch/Panch Nomination accepted or rejected
1. Randeep Kaur Sarpanch Rejected
2. Kuldeep Kaur Sarpanch Rejected
3. Surinder Singh W1 Panch Accepted
4. Amarjot Singh W2 Panch Rejected
5. Amrik Singh W3 Panch Accepted xxxx xxxx xxxx xxxx
31. However, if any breach has been done to the above, yet the relief to mitigate the said breach thus cannot be agitated at this stage before this Court. The reason being that therebys this Court would be transgressing the clear expressions (supra) rendered by the Hon'ble Apex Court, wherebys there is a complete bar against the High Court, to in the exercise of the writ jurisdiction, thus make any tinkerings with the announced election programme, even on the touchstone of their being improper rejection of the nomination papers, besides the said nomination papers being rejected without adherence rather being made by the Returning Officer concerned, qua the necessity (supra). Contrarily, if therebys the election process is vitiated, yet the purported therebys vitiation caused to the election process, is redressable not at this stage, but only through an election petition becoming filed.
32. Fortifying strength to the above inference becomes drawn from the provision carried in Sub Section (1)(c) of Section 89 of the 'Act of 1994', wherebys one amongst the various grounds as set forth thereins, to 122 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -123- challenge an election, thus is the ground relating to the improper rejection of nomination papers, be it on the ground(s), thus also covering the premise that there being gross transgression qua the statutory duties cast upon the Returning Officer concerned, rather arising from cryptic non speaking order of rejection being passed by the Returning Officer concerned. Even otherwise the said is a disputed question of fact and cannot be decided in the instant petition rather the said fact can be clinchingly decided only in an election petition, as thereins, on the contested pleadings, the issues are to be formulated besides evidence has to be adduced on the said formulated issues. However, the said exercise for clinchingly resting any disputed question of fact, thus cannot be undertaken in the instant writ proceedings.
Further submissions of the learned counsel for the petitioner(s).
33. The learned counsel for the petitioner(s) have further vehemently argued that the schedule of the elections, did not provide sufficient time to the candidates concerned, to file nomination papers. Resultantly, they contend that the democratic right of the candidate(s) concerned, to participate in the elections rather has been truncated. However, the said argument becomes rudderless in the face of the provisions of Section 35 of the 'Act of 1994', provisions whereof become extracted hereinafter.
35. Appointment of dates for nominations, etc.-- As soon as the notification calling upon a constituency to elect a member or members is issued, the Election Commission shall, by notification in the Official Gazette, appoint --
(a) the last date for making nominations, which shall be the Third day after the date of publication of the first mentioned notification, or, if that 123 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -124- day is a public holiday, the next succeeding day which is not a public holiday;
(b) the date for the scrutiny of nominations, which shall be the day immediately following the last date for making nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;
(c) the last date for the withdrawal of candidatures, which shall be the First day after the date for the scrutiny of nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;
(d) the date or dates on which a poll shall, if necessary, be taken, which or the first of which shall be a date not earlier than the Seventh day but not later than the Tenth day after the last date for the withdrawal of the candidatures; and
(e) the date before which the election shall be completed.
34. In terms of the said provisions, the State Election Commission, Punjab has published notification dated 27.09.2024, notification whereof is extracted hereinafter. A reading of the said notification would reveal, that the said schedule/programme, was made in conformity with the provisions (supra), therebys, the argument raised by the counsel for the petitioner(s) has no force and is rejected.
"Punjab Government Gazette EXTRAORDINARY Published by Authority CHANDIGARH, FRIDAY, SEPTEMBER 27, 2024 (ASVINA 5, 1946 SAKA) STATE ELECTION COMMISSION, PUNJAB [email protected] S.C.O. 49, Sector 17-C Chandigarh, 160017. https://sec.punjab.gov.in 金:0172-2771226, 2710162.
NOTIFICATION The 27th September, 2024 No. SEC-PE-SA/2024/08.-Whereas, the Department of Rural Development and Panchayats, Punjab has issued Notification no. S.O.48/P.A.9/1994/S.209/2024 dated 19.09.2024 stating that the General Elections to elect members of the Gram Panchayats shall be held by 20.10.2024.
2. Now, therefore, in pursuance of the provisions contained in Section 35 of the Punjab State Election Commission Act, 1994, the State Election 124 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -125- Commission, hereby appoints the following dates for General Elections of Gram Panchayats in the State of Punjab, with 27.09.2024 (Friday) as date of Notification.
PROGRAMME
(a) 27.09.2024 (Friday) First date for filing of Nominations (between 11 a.m. to 3 p.m.)
(b) 04.10.2024 (Friday) (upto 3 p.m.) as the last date for filing Nominations.
(c) 05.10.2024 (Saturday) as the date for Scrutiny of Nominations.
(d) 07.10.2024 (Monday) as the last date for withdrawal of candidatures, if any (upto 3 p.m.)
(e) 15.10.2024 (Tuesday) as the date on which a poll shall, if necessary, be taken,
(f) 16.10.2024 (Wednesday) as the date by which the election shall be completed.
NOTE: - No nomination will be received on 28.09.2024 (Saturday) being public holiday for the purposes of Negotiable Instrument Act.
1. Counting of votes will take place at the polling stations immediately after the close of poll itself.
2. In pursuance of the provisions of Section 57 of the Punjab State Election Commission Act, 1994, the Election Commission hereby fixes poll hours from 8.00 a.m. to 04.00 p.m. during the poll on 15th October, 2024.
3. Model Code of Conduct for Gram Panchayats has come into force from the date of announcement of elections i.e. 25.09.2024 within the revenue jurisdiction of the Gram Panchayats, till the completion of the poll.
(Raj Kamal Chaudhuri) State Election Commissioner, Punjab"
Further arguments of the learned counsel for the petitioners.
35. The learned for the petitioner(s) have also relied upon a judgment rendered by the Division Bench of this Court in case titled as Jagdev Singh and Others Vs. State of Punjab and Others, to which CWP No. 12348 of 2015 became assigned, whereby they contend that yet there is a bestowment of jurisdiction in this Court, to even at this stage make an interference with the announced election schedule.
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36. However, the said argument is rejected, as in the judgment (supra), the ground shown for rejection of the nomination papers was that 'the voter number of candidate, proposer and seconder do not tally with voter list'. Moreover, the said petition became allowed only in view of the provisions of Section 38 (4) of the 'Act of 1994' and Rule 11 (1) (a) of the Election Rules, 1994, provision whereof are extracted hereinafter, wherebys, there is permissibility in the Returning Officer to enable the makings of corrections of any bona fide or clerical errors.
37. Since none of the petitioner(s) either averred nor prima facie, proved that any statutorily curable clerical error existed in the rejected nomination papers and yet no opportunity in terms of the provisions (supra) becoming granted to redress the said error. Consequently, no leverage can be drawn either from the verdict (supra) nor from the hereafter extracted statutory provisions as embodied in Rule 11 of the Election Rules, 1994.
38. Presentation of nomination paper and requirements for a valid nomination.-
(1) xxxx (2) xxxx (3) xxxx (4) On the presentation of nomination paper, the Returning Officer shall satisfy himself that the names and electoral roll numbers of the candidates and his proposer as entered in the nomination paper are the same as those entered in the electoral rolls.
Provided that no misnomer or inaccurate description or clerical or technical or printing error in regard to the name of the candidate or his proposer or any other person, or in regard to any place, mentioned in the electoral roll or the nomination paper and no clerical or technical or printing error in regard to the electoral rolls numbers of any such person in the electoral roll or the nomination paper, shall affect the full operation of the electoral roll or the nomination paper with respect to such person or place in any case where the description in regard to the name of the person or place is such as to be commonly understood; and the Returning 126 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -127- Officer shall permit any such misnomer or inaccurate description or clerical or technical or printing error to be corrected and where necessary direct that any such misnomer, inaccurate description, clerical or technical or printing error in the electoral roll or in the nomination paper shall be overlooked.
(Rule 11 of the Election Rules, 1994)
11. Scrutiny of nomination papers and decision of objections (1) xxxx Provided that the Returning Officer may -
(a) permit any clerical error in the nomination paper in regard to names or numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls ; and
(b) where necessary, direct that any clerical or printing error in the said entries shall be overlooked.
38. Assumingly, if there is any such clerical error which is as such curable, therebys, if the said has vitiated the election(s), yet the remedy to the aggrieved is to file an election petition before the Election Tribunal concerned.
Arguments with regard to exercise of NOTA option (none of the above).
39. It has been argued by the learned counsel for the petitioner(s) that even if only one candidate is left in the fray, yet the respondents were required to hold the elections between that candidate and NOTA. In this regard, the learned State counsel has referred to a judgment rendered by the High Court of Andhra Pradesh in case titled as A.V.Badra Naga Seshayya Vs. State of Andhra Pradesh, to which Writ Petition (PIL) No. 131 of 2020 became assigned. The relevant paragraph as occur in the said verdict is extracted hereinafter.
As per the said Rules, in case of Postal Ballot Papers used for conduct of poll at polling stations with Ballot Boxes or Electronic Voting Machines (EVMs), provision is required to be made for 'None of the Above' (NOTA). In cases where candidates have been declared uncontested, NOTA do not apply, looking to the legislative intent, because option may be permitted to be exercised on contest of election. During deliberations, while discussing on the nomenclature of NOTA, it 127 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -128- clearly reflects that this contingency applies in case where there is contest of election and as per the language set up in Rule 35-A of the Rules also, it reflects that, when there is an election through Ballot Boxes or EVMs., only then, the said option can be exercised. Looking to the said legislative intent and amendment of the word NOTA, the relief as prayed for cannot be granted; however, the petitioner is at liberty to approach the State Government or the Central Government to do the needful for the cause espoused in this public interest litigation.
In view of the aforesaid, we are not inclined to interfere in this writ petition and the same is accordingly dismissed. No order as to costs.
40. The learned State counsel has further alluded to Section 54 of the 'Act of 1994', provisions whereof become extracted hereinafter.
54. Procedure in contested and uncontested elections.-- (1) If the number of contesting candidates is more than the number of seats to be filled, a poll shall be taken.
(2) If the number of such candidates is equal to the number of seats to be filled, the Returning Officer shall forthwith declare all such candidates to be duly elected to fill those seats.
(3) If the number of such candidates is less than the number of seats to be filled, the Returning Officer shall forthwith declare all such candidates to be elected and the Election Commission shall, by notification in the Official Gazette, call upon the constituency or the elected members, to elect a person or persons to fill the remaining seat or seats, as the case may be:
Provided that where the constituency or the elected members having already been called upon under this sub-section, has or have failed to elect a person or the requisite number of persons, as the case may be, to fill the vacancy or vacancies, the Election Commission shall not be bound to call again upon the constituency, or such members to elect a person or persons until it is satisfied that if called upon again, there will be no such failure on the part of the constituency of such members "
41. Since Sub Section (3) of Section 54 of the 'Act of 1994' makes a candid expression, that when the number of candidates contesting against a particular seat, is less than the number of seats to be filled, and/or wherebys the implication, is that, in case only a single candidate is left in the fray, therebys, a statutory injunction is made upon the Returning Officer, to forthwith declare elected thus as unopossed, hence the singular candidate left in the fray. Consequently, when no elections became held to 128 of 129 ::: Downloaded on - 17-10-2024 23:08:13 ::: Neutral Citation No:=2024:PHHC:135791-DB CWP-26745-2024 and connected cases -129- the seat concerned, nor also when there was any necessity for the electorate through theirs entering the polling booth concerned, to thus exercise NOTA. Resultantly, the non assigning of any right of NOTA to the electorate concerned, rather is completely irrelevant. The said exercising of NOTA by the Electorate would arise only, if there was a contest amongst at least two candidates. Contrarily, when there is no contest, especially, also when even Sub Section (3) of Section 54 of the 'Act of 1994' makes a statutory injunction upon the Returning Officer, to thus declare elected as unopposed, thus even the singular candidate who is left in the fray. As such, when there is no breach made to the statutory provision (supra). Resultantly the non assigning of an opportunity to the electorate to exercise NOTA, but also therebys becomes reiteratedly inconsequential.
Final Order of this Court.
42. In aftermath, this Court finds no merit in the writ petition(s) (supra) and with the observation(s) aforesaid, the same are dismissed. The interim order(s) as passed by the Co-ordinate Bench of this Court, in the respective writ petition(s), are vacated.
43. Since the main cases itself have been decided, thus, all the pending application(s), if any, are disposed of as such.
(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) 14.10.2024 JUDGE Anjal/Mahima/Kavneet Singh Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 129 of 129 ::: Downloaded on - 17-10-2024 23:08:13 :::