High Courts07 Jan 2026Disposed Of
Jaheer Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1778
Constitution Of India, 1950-Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 107 of 107
High Courts06 Jan 2026Disposed Of
Sunita Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1784
Bharatiya Nyaya Sanhita, 2023-Section 318(4), 338, 339, 340
High Courts06 Jan 2026Dismissed
Charanjit Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1783
High Courts06 Jan 2026Disposed Of
Charan Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1782
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(b), 27A, 61, 85
High Courts06 Jan 2026Dismissed
Balbir Singh Vs Balbir Singh
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1781
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 Jan 2026Disposed Of
Shankar And Anotehr Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1785
Constitution Of India, 1950-Article 226
High Courts05 Jan 2026Allowed
Kamaljit Kaur Vs Khanna Primary Co-op. Agri. Dev. Bank Ltd
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1777
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 482
High Courts05 Jan 2026Disposed Of
Isha Vs Union Territory Of Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1776
Constitution Of India, 1950-Article 226
High Courts05 Jan 2026Disposed Of
Rashmi Sengar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1775
Constitution Of India, 1950-Article 226, 227
High Courts05 Jan 2026Dismissed
Lalit Mohan Vs State Of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1774
High Courts02 Jan 2026Allowed
Sonu Vs State Of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1767
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 420Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4)
High Courts02 Jan 2026Allowed
Gurwinder Singh Alias Dimple Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 117(2), 118(2)
High Courts02 Jan 2026Dismissed
M/S Suminova Agri Science And Others Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1765
Insecticides Rules, 1971-Rule 27(5)Code Of Criminal Procedure, 1973-Section 482Insecticides Act, 1968-Section 3(k)(i), 17, 18, 22, 22(6), 29, 33
High Courts01 Jan 2026Allowed
Aijaj Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1773
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 34, 383, 419, 420, 467, 468, 471
High Courts01 Jan 2026Dismissed
Sanjeev Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1772
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 420
High Courts01 Jan 2026Allowed
Raj Kumar @ Raju Nai Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1771
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 148, 149, 307, 323
High Courts01 Jan 2026Allowed
Vijay Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1770
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468, 471
High Courts01 Jan 2026Allowed
Suraj Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1769
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29
High Courts01 Jan 2026Disposed Of
Virender Alias Molad Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 01 P&H CK 1768
Constitution Of India, 1950-Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 2022-Section 3, 6(2), 6(3)Indian Penal Code, 1860-Section 302