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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 27 of 41

High Courts15 Sept 2025Allowed

Preeti Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0818

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1), 4, 14, 18Indian Penal Code, 1860 - Section 506
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High Courts12 Sept 2025Disposed Of

Anand Singh Vs Suresh Kumar

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1026

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 193, 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts12 Sept 2025Disposed Of

Parkash Dev & Brothers Vs Manjeet Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1025

Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts12 Sept 2025Disposed Of

Jasbir Singh (Since Deceased) Through LRS Vs Vijay Kumar Verma

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1024

Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts12 Sept 2025Disposed Of

Kuldip Chand Vs Jasbir Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1023

Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts12 Sept 2025Disposed Of

Sukhwinder Kaur Vs State Of Punjab & Ors

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1022

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 109, 118(1), 118(2), 351(2)Indian Penal Code, 1860-Section 307
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High Courts12 Sept 2025Allowed

Gurmeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0815

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 20Code of Criminal Procedure, 1973 - Section 173, 313
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High Courts11 Sept 2025Disposed Of

Roshan Lal Vs Gurbachan Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1084

Negotiable Instruments Act, 1881-Section 138, 143Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378(4)
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High Courts11 Sept 2025Allowed

Dinesh Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1083

Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule 16.1, 16.24, 16.24(1)(vii)Punjab National Bank Officer Employees (Discipline And Appeal) Regulations, 1977- Regulation 4, 6, 7, 7(2), 8
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High Courts11 Sept 2025Allowed

Kamaljit Kaur Vs State Of Punjab And Anr

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1081

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 307, 406, 420Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts11 Sept 2025Disposed Of

Gopal Krishan Verma Vs Nirmal Handa & Another

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0812

Constitution Of India, 1950 - Article 14, 21Code of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138
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High Courts11 Sept 2025Allowed

Imandeep Singh Alias Imna Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0811

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 120(B), 148, 149, 323, 324, 302, 307, 427, 452, 506Arms Act, 1959 - Section 25, 54, 59
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