Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 351(2), 351(3)Scheduled Castes and the Scheduled Tribes mAct, 1989 - Section 3(1)(R), 3(1)(S), 3(2)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482(2)

Read judgment

High Courts23 Sept 2025Disposed Of

Surinder Kumar Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0833

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138, 148

Read judgment

High Courts22 Sept 2025Allowed

Gurdial Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0920

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 117(2), 118(1), 118(2), 190, 191(3)Code Of Criminal Procedure, 1973-Section 320, 482

Read judgment

High Courts22 Sept 2025Allowed

Buta Ram Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0919

Constitution Of India, 1950-Article 226, 227

Read judgment

High Courts22 Sept 2025Dismissed

Niwas Vs Uttar Haryana Bijli Vitran Nigam Limited And Another

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0918

Constitution Of India, 1950-Article 21, 226, 227

Read judgment

High Courts22 Sept 2025Allowed

Mohammad Saddam Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0917

Indian Penal Code, 1860-Section 279, 336Haryana Gauvansh Sanrakshan And Gausamvardhan Act, 2015-Section 5, 13(2), 17, 17(2)

Read judgment

High Courts22 Sept 2025Dismissed

Joginder Sharma And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0916

Constitution Of India, 1950-Article 16Haryana Police Service Rules, 2002-Rule 10, 10(a), 10(b), 12, 18

Read judgment

High Courts22 Sept 2025Disposed Of

Kay Aar Pvt Ltd And Ors Vs Bank Of India And Ors

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0915

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 17

Read judgment

High Courts22 Sept 2025Allowed

SXXXX Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0832

Indian Penal Code, 1860 - Section 3(2), 34, 201, 302, 365Code of Criminal Procedure, 1973 - Section 174Juvenile Justice (Care & Protection of Children) Act, 2015 - Section 12

Read judgment

High Courts22 Sept 2025Dismissed