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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 101 of 107

High Courts28 Jan 2026Allowed

Rahul Jaiswal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1903

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 201, 302, 364
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High Courts28 Jan 2026Allowed

Mohan Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1902

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(B), 238, 318(4)
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High Courts28 Jan 2026Allowed

Harjinder Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1901

Indian Penal Code, 1860-Section 34, 147, 148, 149, 302, 323, 325, 354, 365, 366A, 506Code Of Criminal Procedure, 1973-Section 319Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts28 Jan 2026Allowed

Manminder Singh @ Rupa Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1900

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(3), 351(2)
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High Courts28 Jan 2026Allowed

Navpreet Singh @ Manga Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1899

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483n Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21C, 29, 36A, 37
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High Courts28 Jan 2026Disposed Of

Bhagwan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1898

Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 117(2), 190, 191(3), 351(2), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
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High Courts27 Jan 2026Allowed

Nirmal Singh Alias Nimma Alias Nirmal Atwal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1896

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 21, 22, 24, 29, 27A, 37, 37(1)(b), 37(1)(b)(i), 37(1)(b)(ii), 67
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High Courts27 Jan 2026Allowed

Gurbaksh Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1894

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2),Bharatiya Nyaya Sanhita, 2023-Section 61(2), 110, 115(2), 190Code Of Criminal Procedure, 1973-Section 438(2)
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High Courts27 Jan 2026Allowed

Baljit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1893

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18, 29Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
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High Courts27 Jan 2026Allowed

Aman Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 109, 109(1), 238(b), 351(3)Arms Act, 1959-Section 25, 29
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High Courts27 Jan 2026Allowed

Sahil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1891

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 61, 115, 117(2), 190, 191(2), 191(3), 238, 296, 333, 351(2)
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High Courts27 Jan 2026Allowed

Hargun @ Hargunpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1890

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 126, 238, 304Indian Penal Code, 1860-Section 34, 307, 339, 379
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High Courts23 Jan 2026Allowed

Jyoti Vs Kaka

Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1886

Hindu Marriage Act, 1955-Section 13
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