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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 12 of 107

High Courts15 Sept 2026Partly Allowed

Surinder Pal @ Shindi & Ors. Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2169

IPC-Sections 147, 148/149, 149, 186, 332, 333, 332/149, 333/149, 353, 353/149, 382, 427, 427/149, 452, 452/149, 506, 506/149Cr.P.C.-Section 173, 313Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 4
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High Courts15 Sept 2026

Sunil Kapoor Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2165

Constitution of India-Article 226, 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23(1), 23, 6, 6(6), 5Punjab Maintenance and Welfare of Parents and Senior Citizens Rules, 2012
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High Courts14 Sept 2026

Sagar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1999

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Section 22-B, 42
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High Courts14 Sept 2026

Salman Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1995

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 318(4) and 61
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