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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 33 of 41

High Courts29 Jul 2025Allowed

Jaswinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1386

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 27(A), 29
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High Courts29 Jul 2025Disposed Of

Jaspal Mehta Vs Kamal Khan

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1365

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

Malkeet Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1364

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 483(3)Bharatiya Nyaya Sanhita, 2023 - Section 137(2), 87, 140(3), 351(2), 3(5)
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High Courts25 Jul 2025Disposed Of

Usha Vs Mohan Pyara

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1378

Code of Criminal Procedure, 1973 - Section 200, 372, 378(4)Negotiable Instruments Act, 1881 - Section 138, 142
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High Courts24 Jul 2025Allowed

Avtar Singh Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1377

Constitution Of India, 1950 - Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1), 14(A)Bharatiya Nyaya Sanhita, 2023 - Section 109, 115, 110, 117(2), 190, 191(2), 191(3), 324(4), 333, 351(3)
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High Courts24 Jul 2025Disposed Of

Jagwinder Singh Vs Satwinder Singh

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1376

Constitution Of India, 1950 - Article 14, 21Code of Criminal Procedure, 1973 - Section 200, 378(4), 482Negotiable Instruments Act, 1881 - Section 138
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High Courts23 Jul 2025Disposed Of

Sanjeev Kumar @ Sanju Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1382

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 120(B), 306, 384
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High Courts23 Jul 2025Disposed Of

Guddi Devi Vs State of Haryana and Anr

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1375

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(v)Indian Penal Code, 1860 - Section 313, 323, 376(2)(n), 406, 420, 506
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