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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 28 of 41

High Courts10 Sept 2025Disposed Of

Hukam Chand Vs Ashish Sharma

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1089

Constitution Of India, 1950-Article 14, 21Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)
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High Courts10 Sept 2025Disposed Of

Raghbir Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1087

Indian Penal Code, 1860-Section 120B, 148, 149, 342, 427, 447, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378(4)Negotiable Instruments Act, 1881-Section 138, 143
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High Courts10 Sept 2025Dismissed

Raj Rishi Pandey Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1086

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 316(2), 318(4)
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High Courts10 Sept 2025Disposed Of

Vinayak Nehra Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 1085

Indian Penal Code, 1860-Section 279, 304AMotor Vehicles Act, 1988-Section 181Code Of Criminal Procedure, 1973-Section 2(wa), 372, 374, 378, 378(4)
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High Courts09 Sept 2025Disposed Of

Sukhmander Singh Vs Megh Raj

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0809

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 Courts09 Sept 2025Dismissed

Jatinder Nath Vs Rajesh Kumar

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0808

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 120(B), 167, 467, 468, 471
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High Courts09 Sept 2025Allowed

Amrik Singh @ Mika Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0807

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 126(2)
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High Courts08 Sept 2025Disposed Of

H.D.F.C. Bank Ltd Vs Hari Singh

Punjab And Haryana At Chandigarh · (2025) 09 P&H CK 0804

Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 2(w), 372, 378(4)
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