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Punjab And Haryana At Chandigarh judgments, 2025

806 judgments · page 4 of 41

High Courts17 Dec 2025Disposed Of

Sunil Kumar Gakhar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 2026

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 406, 420, 467, 468Code Of Criminal Procedure, 1973-Section 438(2)
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High Courts17 Dec 2025Disposed Of

Neha Chawla Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1982

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468Code Of Criminal Procedure, 1973-Section 438(2)
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High Courts17 Dec 2025Disposed Of

HDFC Bank Limited Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1980

Constitution Of India, 1950-Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4), 14, 26(E)Recovery Of Debt And Bankruptcy Act, 1993-Section 31
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High Courts17 Dec 2025Disposed Of

Rakesh Kumar And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1979

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438(2)Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468
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High Courts17 Dec 2025Allowed

Vikas Sharma Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1977

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2), 483Code Of Criminal Procedure, 1973-Section 438(2), 439
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High Courts17 Dec 2025Allowed

Sunil Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1976

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(3), 109(5)Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
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High Courts17 Dec 2025Allowed

Rajneesh @ Chiku And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1975

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 111(2)(b), 111(3), 111(4), 310(4), 310(5)Arms Act, 1959-Section 25, 25(6), 25(7), 29
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High Courts17 Dec 2025Allowed

Gulzar Singh Alias Kunal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2025) 12 P&H CK 1972

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22, 25, 37
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