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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 18 of 41

High Courts28 Oct 2025Disposed Of

Balwinder Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1361

Constitution Of India, 1950 — Article 226 Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17
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High Courts28 Oct 2025Disposed Of

Pyare Lal Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1360

Constitution Of India, 1950 — Article 14, 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 21, 226, 227 Punjab Police Rules, 1934 — Rule 16.2 Code Of Criminal Procedure, 1973 — Section 87
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High Courts27 Oct 2025Disposed Of

Veena Malik Vs Jagmati

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1394

Negotiable Instruments Act, 1881 — Section 138 Code Of Criminal Procedure, 1973 — Section 2(wa), 372, 378(4)
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High Courts27 Oct 2025Dismissed

Dalbir Singh And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1393

Constitution Of India, 1950 — Article 136 Code Of Criminal Procedure, 1973 — Section 173, 313, 357, 360 Indian Penal Code, 1860 — Section 323, 324, 325 Probation Of Offenders Act, 1958 — Section 3, 4
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High Courts27 Oct 2025Dismissed

Vijay Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1392

Indian Penal Code, 1860 — Section 34, 323, 325, 326, 341, 367, 506 Code Of Criminal Procedure, 1973 — Section 193, 200, 201, 202, 300, 319, 319(1), 319(4), 319(4)(b), 398
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High Courts27 Oct 2025Allowed

Child In Conflict Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1391

Constitution Of India, 1950 — Article 21 Arms Act, 1959 — Section 25 Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 109, 115(2), 118(1), 118(2), 126(2), 351(3) Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2, 2(33), 12, 101, 102 Indian Penal Code, 1860 — Section 307
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High Courts27 Oct 2025Disposed Of

Shishpal Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1387

Constitution Of India, 1950 — Article 226, 227 Indian Penal Code, 1860 — Section 302 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528
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High Courts27 Oct 2025Disposed Of

Major Singh Vs Harjinder Singh

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1374

Code Of Criminal Procedure, 1973 — Section 2(wa), 200, 372, 374, 378, 378(4) Negotiable Instruments Act, 1881 — Section 138, 143
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High Courts24 Oct 2025Allowed

Gobind Singh Alias Kundan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 10 P&H CK 1397

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 125, 190, 191(3)
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