High Courts23 Jul 2025Disposed Of

Shri Bhagwan Vs Pawan Kumar

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1374

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 419(4)Negotiable Instruments Act, 1881 - Section 138Code of Criminal Procedure, 1973 - Section 372, 378(4)
High Courts22 Jul 2025Disposed Of

Dilip Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1372

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 376(2)(n)
High Courts21 Jul 2025Disposed Of

Lakhbir Singh Vs Anil Kumar Arora

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1362

Code of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138
High Courts21 Jul 2025Allowed

Ankit Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1361

Indian Penal Code, 1860 - Section 148, 149, 302, 323, 302, 307, 325, 506
High Courts18 Jul 2025Disposed Of

Karandeep Singh Sandhu Vs Sukhdev Singh @ Sukha

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1359

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 419(4)Negotiable Instruments Act, 1881 - Section 138, 139, 141, 142, 143, 147Code of Criminal Procedure, 1973 - Section 372, 377, 378
High Courts17 Jul 2025Disposed Of

Vipin Kumar Savita and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1356

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 363, 366, 328, 344, 120(B)Prohibition of Child Marriage Act, 2006 - Section 10
High Courts17 Jul 2025Disposed Of

Gurwinder Singh Alias Gori Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1355

Code of Criminal Procedure, 1973 - Section 438Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21
High Courts16 Jul 2025Allowed

Lovejit Singh @ Gori Vs State of Punjab

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1353

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22
High Courts15 Jul 2025Allowed

Gurmit Kaur Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1352

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 190, 191(3)
High Courts15 Jul 2025Allowed

Parveen Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1347

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Bharatiya Nyaya Sanhita, 2023 - Section 109(1), 115, 3(5), 351(2)
High Courts15 Jul 2025Disposed Of

Pankaj Jaitly Vs State of Haryana

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1345

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023 - Section 127(2), 318(4)Mental Healthcare Act, 2017 - Section 107, 108
High Courts15 Jul 2025Disposed Of

Arun Chauhan Vs Shiv Narayan Sharma

Punjab And Haryana At Chandigarh · (2025) 07 P&H CK 1344

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138, 148