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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 26 of 41

High Courts17 Sept 2025Disposed Of

Maneet Dhawan Vs Umesh Madan

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1008

Code Of Criminal Procedure, 1973-Section 2(wa), 372, 374, 378(4)Negotiable Instruments Act, 1881-Section 138, 143Code Of Criminal Procedure, 1973-Section 200
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High Courts17 Sept 2025Disposed Of

Satnam Singh Vs Munish Kumar

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1005

Code Of Criminal Procedure, 1973-Section 372, 378(4)Negotiable Instruments Act, 1881-Section 138
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High Courts16 Sept 2025Dismissed

Gurdas Singh Vs Gurdeep Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0821

Constitution Of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 115, 151, Order 6 Rule 17
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High Courts15 Sept 2025Disposed Of

M/S R.D. Trading Company Vs Renu Walia

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1021

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 Courts15 Sept 2025Allowed

Rita Walia And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1018

Indian Penal Code, 1860-Section 34, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 195A, 196, , 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 294, 323, 341, 463, 471, 475, 476, 506Code Of Criminal Procedure, 1973-Section 195
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High Courts15 Sept 2025Allowed

Harmanpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1017

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37
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