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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 31 of 41

High Courts27 Aug 2025Disposed Of

Balaji Irritech Private Ltd Vs Prasada Rao

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0912

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

Ravi Kumar Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0911

Indian Penal Code, 1860 - Section 498(A)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482
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High Courts27 Aug 2025Dismissed

Nayyum Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0910

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 - Section 3, 13(1)
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High Courts25 Aug 2025Disposed Of

Chander Mohan Vs Prem Sharma

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0907

Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 2, 372, 378(4)
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High Courts25 Aug 2025Disposed Of

Divanshu Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0906

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 483Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 118(1), 333, 324(4), 74, 351(2), 191(3), 190Code of Criminal Procedure, 1973 - Section 439(2)
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High Courts25 Aug 2025Dismissed

XXXX Vs Amit Bishnoi And Anr

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0905

Indian Penal Code, 1860 - Section 376Code of Criminal Procedure, 1973 - Section 164, 313
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High Courts22 Aug 2025Disposed Of

Urvashi Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0903

Code of Criminal Procedure, 1973 - Section 438Indian Penal Code, 1860 - Section 120(B), 406, 420Indian Penal Code, 1860 - Section
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High Courts21 Aug 2025Allowed

Mandeep Singh @ Gamma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0904

Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 18, 27, 29, 31, 37Arms Act, 1959 - Section 25
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High Courts20 Aug 2025Disposed Of

Gauri Shanker Mittal Vs Ramesh

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0900

Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 200, 372, 378(4)
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High Courts19 Aug 2025Disposed Of

Suresh Vs Harkesh Kaushik

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0898

Constitution Of India, 1950 - Article 14, 21Code of Criminal Procedure, 1973 - Section 200, 372, 378(4)Negotiable Instruments Act, 1881 - Section 138
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High Courts19 Aug 2025Disposed Of

Sukhwinder Kaur Vs Balbir Singh

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0897

Code of Criminal Procedure, 1973 - Section 200, 372, 378(4)Negotiable Instruments Act, 1881 - Section 138
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High Courts18 Aug 2025Disposed Of

Surender Vs Suresh

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0895

Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 200, 372, 378(4)
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High Courts13 Aug 2025Allowed

Onkar Singh Vs Charanjit Kaur

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0892

Protection of Women from Domestic Violence Act, 2005 - Section 12, 18, 19, 20, 21, 22, 23Code of Criminal Procedure, 1973 - Section 125Guardians and Wards Act, 1890 - Section 25
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