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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 21 of 107

High Courts03 Sept 2026Disposed of

Sanjeev Kumar Vs Dharmender Kumar

Punjab And Haryana At Chandigarh · 2026:PHHC:124031

Code of Criminal Procedure, 1973-Section 372, 2(wa)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 2(1)(y)Negotiable Instruments Act, 1881-Section 138
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High Courts03 Sept 2026Partially allowed

Suresh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0226

Indian Penal Code, 1860-Section 307, 323, 34Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 161, 173, 313
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High Courts03 Sept 2026Partially allowed

Gopal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0223

Indian Penal Code, 1860-Section 307, 34, 120-B, 324Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 161, 173, 313
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High Courts03 Sept 2026Partially allowed

Nirmal Singh & Anr. Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0221

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15(b)Code of Criminal Procedure, 1973-Section 161, 173, 313
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High Courts03 Sept 2026Allowed

Varun Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124274

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 27-A, 29, 37
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High Courts03 Sept 2026Dismissed

Gurpreet Singh @ Jass Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124237

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 308(4), Section 351(3), Section 125, Section 324(4)Indian Penal Code, 1860-Section 387, Section 506, Section 336, Section 427
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High Courts03 Sept 2026Allowed

Arshdeep Singh @ Arsh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124254

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-B, Section 21-C, Section 27-A, Section 29, Section 37
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High Courts03 Sept 2026Allowed

Aizaz @ Sadwa Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124472

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), Section 29, Section 61, Section 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts03 Sept 2026Allowed

Jeeto Kaur @ Jeeto @ Jeeta Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124273

Indian Penal Code, 1860-Section 302, Section 34, Section 201Bharatiya Nyaya Sanhita, 2023-Section 103, Section 3(5), Section 238Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts03 Sept 2026Allowed

Luvkush Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124276

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 190(3), Section 190, Section 115, Section 118(1), Section 109(1), Section 324(4)
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High Courts03 Sept 2026Allowed

Gurdeep Rathi Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124437

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, Section 37, Section 42, Section 50Constitution of India-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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