High Courts10 Sept 2026Allowed
Manpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127582
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302Constitution of India-Article 21
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 16 of 107
High Courts10 Sept 2026Dismissed
Satinderjeet Singh @ Santi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127644
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21-C, 29, 37Air Craft Act, 1984-Section 10, 11, 12
High Courts10 Sept 2026Dismissed
Rohan Dubey Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · 2026:PHHC:127967
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 61(2), 112(2), 317(2)
High Courts10 Sept 2026Allowed
Pankaj Malik Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128167
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 132, 221, 3(5)Arms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Naseem @ Chota Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 29
High Courts10 Sept 2026Allowed
Pardeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128080
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Satpal Singh & others Vs U.T. Chandigarh & others
Punjab And Haryana At Chandigarh · 2026:PHHC:127617
Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 173, 195, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Sept 2026Allowed
Vikas @ Budli Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127253
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Arshdeep Singh @ Arshi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128106
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115, 118, 127, 109, 191, 351, 190, 126, 238, 61, 117
High Courts10 Sept 2026Allowed
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127731
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Mines and Minerals Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188
High Courts10 Sept 2026Allowed
Mandeep @ Mandhu Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127215
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 212, 120BArms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Mustak Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127844
Bharatiya Nyaya Sanhita, 2023-Section 123, 275Essential Commodities Act, 1955-Section 7
High Courts10 Sept 2026Allowed
Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128192
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts09 Sept 2026Dismissed
Gurpreet Singh Vs Registrar, Cooperative Societies & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1000
Constitution of India-Articles 226/227, 226, 14, 32Industrial Disputes Act, 1947-Section 2-A, 10(1)C, 2APunjab Cooperative Societies Act, 1961-Section 13(8)
High Courts09 Sept 2026Disposed Of
Kailash Devi Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0998
Constitution of India-Articles 226/227Haryana Prisons Rules, 2022-Rule 187(2)(b)(ii), 187(2)(4)
High Courts09 Sept 2026Dismissed
Mohan Singh Vs Surat Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0997
CPC-Section 35-A
High Courts09 Sept 2026Allowed
Mahavir Prasad Garg Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0996
Code of Criminal Procedure-Section 482, 483, 195, 195(1)(a)(i)IPC-Section 174A, 174-A, 172 to 188Negotiable Instruments Act, 1881-Section 138
High Courts09 Sept 2026Allowed
Ramanpreet Kaur Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0995
Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Sections 123, 305Guardians and Wards Act
High Courts09 Sept 2026Disposed Of
The New India Assurance Co. Ltd. Vs Smt. Gurmit Kaur & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0994
IPC-Sections 279, 337, 338, 427 and 304-A
High Courts09 Sept 2026Dismissed
Rajinder Kumar Vs Municipal Committee, Taraori & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0993
Haryana Municipal Act, 1973CPC-Section 100