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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 3 of 41

High Courts22 Dec 2025Allowed

Ashkaran @ Jangli Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1968

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 302
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High Courts22 Dec 2025Allowed

Amit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1967

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 147, 148, 149, 302
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High Courts22 Dec 2025Disposed Of

Punjab National Bank Vs Sandeep Kumar

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1965

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nyaya Sanhita, 2023-Section 413
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High Courts22 Dec 2025Disposed Of

Nirmal Singh Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1964

Code Of Criminal Procedure, 1973-Section 372, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts19 Dec 2025Disposed Of

Malik Singh Vs Jasbir Singh

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2018

Negotiable Instruments Act, 1881-Section 138, 143,Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts19 Dec 2025Disposed Of

Richa Nohria Vs Ajay Aggarwal

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2013

Negotiable Instruments Act, 1881-Section 138, 143Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts19 Dec 2025Disposed Of

Naveen Kumar Vs Dev Raj

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2017

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 Courts19 Dec 2025Disposed Of

Rajiv Kumar Mangla Vs Hamid

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2016

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Negotiable Instruments Act, 1881-Section 138, 143Indian Penal Code, 1860-Section 420
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High Courts19 Dec 2025Disposed Of

Munish Mittal Vs Mohit Wadhera

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2015

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Negotiable Instruments Act, 1881-Section 138, 143Indian Penal Code, 1860-Section 420
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High Courts19 Dec 2025Disposed Of

Gurjiwan Singh Vs Gurbhej Singh And Ors

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2014

Constitution Of India, 1950-Article 14, 21Indian Penal Code, 1860-Section 120B, 307, 323, 324, 364, 365Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)
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High Courts19 Dec 2025iii Lord Brett in Cooke v. Gill

Mridu Chauhan Vs State Bank Of India And Other

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1955

Constitution Of India, 1950-Article 14, 15, 19(1)(g), 21, 32, 226, 226(2)State Bank Of India Officers' Service Rules, 1992- Rule 40(3)Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 2(n), 3, 3(2), 3(2)(i), 3(2)(ii), 3(2)(iii), 3(2)(iv), 9, 10, 10(2), 11, 12, 13, 15, 19
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