High Courts23 Sept 2026Allowed

Gurjant Singh & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3997

Bharatiya Nyaya Sanhita, 2023-Sections 356(2), 115(2), 296, 191(3), 190The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)NDPS Act-sections 22/29/62/85
High Courts23 Sept 2026Allowed

Paramjit Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4003

Bharatiya Nyaya Sanhita, 2023-Sections 109, 115(2), 118(1), 117(2), 333, 191(3), 190, 303(2)Arms Act-Sections 25, 27, 54, 59Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts23 Sept 2026

57116820

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4004

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 302, 120-B, 34, 148, 149Arms Act, 1959-Sections 25, 27
High Courts23 Sept 2026

Harkishan Lal Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4005

Constitution of India-Article 226, 227Haryana Ceiling of Land Holdings Act, 1972-Section 9, 18(6), 3(f), 18(2), 18(4)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948-Section 42
High Courts23 Sept 2026Allowed

Dharampreet Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4006

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(B), 27-A, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts23 Sept 2026Allowed

Deepanshu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4016

Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 126(2), 190, 191(3) and 117(2)Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts23 Sept 2026Allowed

Gurpreet Singh @ Gopi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4035

BNSS, 2023-Section 528, 482Indian Penal Code, 1860-Section 279, 304-A, 427Code of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 82(2)(i), 82(3), 82(4), 82(5), 482
High Courts23 Sept 2026Allowed

Partap Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4059

BNS-Sections 115(2), 118(1), 333, 351(2), 3(5), 118(2), 238Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts23 Sept 2026Allowed

Inderpal @ Pali Vs State Of Haryana

Punjab And Haryana At Chandigarh · 2024 INSC 290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(C), 29, 67