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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 30 of 41

High Courts29 Aug 2025Disposed Of

Sunita Sharma And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0927

Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(4), 14, 17
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High Courts28 Aug 2025Disposed Of

Sanjeev Batra Vs Bhushan Arora

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0942

Negotiable Instruments Act, 1881-Section 138, 143Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)
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High Courts28 Aug 2025Disposed Of

Satpal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0915

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22, 37, 61, 85
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High Courts27 Aug 2025Disposed Of

Mahender Singh Vs Kaushal

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0948

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378(4)Negotiable Instruments Act, 1881-Section 138, 143
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High Courts27 Aug 2025Disposed Of

Pameet Kumar Vs Vikram Singh

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0947

Constitution Of India, 1950-Article 14, 21Negotiable Instruments Act, 1881-Section 138, 142Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)
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High Courts27 Aug 2025Disposed Of

Vipin Gupta Vs Veena And Another

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0946

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378(4)
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High Courts27 Aug 2025Dismissed

Rajni Devi Vs Gurmail Singh

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0945

Constitution Of India, 1950-Article 15(3), 39, 142Code Of Criminal Procedure, 1973-Section 125, 128Hindu Marriage Act, 1956-Section 28A
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