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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 32 of 41

High Courts12 Aug 2025Disposed Of

Najar Singh Vs State of Punjab & another

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0894

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 Courts12 Aug 2025Dismissed

Karmjeet Vs State of Punjab & Anr

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0891

Code of Criminal Procedure, 1973 - Section 82, 319, 482Indian Penal Code, 1860 - Section 120(B), 420
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High Courts11 Aug 2025Disposed Of

Randhir Singh Vs Mini Bansal and Others

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0889

Constitution Of India, 1950 - Article 227East Punjab Urban Rent Restriction Act, 1949 - Section 13Code Of Civil Procedure, 1908 - Section 144
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High Courts11 Aug 2025Disposed Of

Mohan Singh Vs Ricky Chhabra And Anr

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0888

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 Courts08 Aug 2025Dismissed

Saurav Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0887

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 29, 37, 50Arms Act, 1959 - Section 25
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High Courts07 Aug 2025Disposed Of

Vijay Jaitly Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0886

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 22, 29, 37, 61, 85
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High Courts07 Aug 2025Disposed Of

Sukha Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0884

Bharatiya Nyaya Sanhita, 2023 - Section 126(2), 190, 304(2)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 482(2)
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High Courts06 Aug 2025Allowed

Anuj @ Noji Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0885

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 117(2), 126(2), 190, 191(3), 351(2)Indian Penal Code, 1860 - Section 149, 323, 324, 506
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High Courts06 Aug 2025Disposed Of

Deepika Vs Deepali

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0883

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 Courts05 Aug 2025Dismissed

Sajjan Singh @ Sonu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0881

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21(b), 22(c), 37Drugs and Cosmetics Rules, 1945 - Rule 62
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High Courts05 Aug 2025Dismissed

Ajaypal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0880

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 148, 149, 307, 324, 506
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High Courts04 Aug 2025Allowed

Mohan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0874

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 120(B), 307, 506Arms Act, 1959 - Section 25
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High Courts01 Aug 2025Disposed Of

Sanjay Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0879

Code of Criminal Procedure, 1973 - Section 164, 439Indian Penal Code, 1860 - Section 354(A)Protection of Children from Sexual Offences Act, 2012 - Section 10
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High Courts01 Aug 2025Allowed

Sandeep Kumar @ Golu Vs State of Haryana and Anr

Punjab And Haryana At Chandigarh · (2025) 08 P&H CK 0877

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 74, 75(3), 127(2), 333, 351(3)Code of Criminal Procedure, 1973 - Section 482
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High Courts30 Jul 2025Disposed Of

Vijay Pal Singh Vs Manoj Kumar

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1371

Negotiable Instruments Act, 1881 - Section 138, 139, 141, 142, 143, 147Code of Criminal Procedure, 1973 - Section 372, 378(4)
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