High Courts02 Sept 2026Disposed of
Naresh Kumar and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · 2026:PHHC:123083
Constitution of India-Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 23 of 107
High Courts02 Sept 2026Allowed
Manjit Singh Vs State of Punjab & others
Punjab And Haryana At Chandigarh · 2026:PHHC:119329
Constitution of India-Article 226, 311(2)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25
High Courts02 Sept 2026Allowed
Harpreet Singh @ Sonu Walia Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123211
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 420
High Courts02 Sept 2026Allowed
Naveen Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123381
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
High Courts02 Sept 2026Allowed
Lovepreet Singh @ Lovish Vs. State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0132
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 109, 125, 191(3), 190Arms Act, 1959-Section 25
High Courts02 Sept 2026Allowed
Sourav Devgan @ Saurav Devgun @ Saurabh Devgan @ Sourav Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123294
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21C, 25, 29, 61, 85, 37, 36-AConstitution of India-Article 21
High Courts02 Sept 2026Allowed
Sonu Malik Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123547
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 336(3), 338, 340(2), 61(2)Indian Penal Code, 1860-Section 120-B, 406, 420, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts02 Sept 2026Allowed
Sriniwash @ Sriniwash Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:123023
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 111(2), 238, 309(6)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
High Courts02 Sept 2026Allowed
Sandeep @ Dabbu Vs. State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0131
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 387, 427, 395, 397, 506, 120B, 201
High Courts02 Sept 2026Allowed
Raj Kumar Alias Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:123061
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 18(b), 27-A, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
High Courts02 Sept 2026Allowed
Sunil Ahir Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123306
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18(b), 37
High Courts02 Sept 2026Allowed
Satbir Singh alias Lucky Vs State of Haryana and another
Punjab And Haryana At Chandigarh · 2026:PHHC:123623
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 140(3), 70(2), 127(2), 183
High Courts02 Sept 2026Allowed
Paramjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123231
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21-B, 27, 27-A, 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
High Courts02 Sept 2026Dismissed
Kamesh Vs. State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0129
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 173, 216Indian Penal Code, 1860-Section 323, 325, 326, 341, 506, 34
High Courts02 Sept 2026Allowed
Jarmanpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123419
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 27-A, 61, 85
High Courts02 Sept 2026Allowed
Abdul Manik Sheikh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123279
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 316(2), 61(2)
High Courts02 Sept 2026Allowed
Shiva Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0127
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts02 Sept 2026Allowed
Pallab Raj Bhatta Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:122983
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 309(4), 351(2), 3(5), 310(2), 123Arms Act, 1959-Section 25, 25(1A)
High Courts02 Sept 2026Allowed
Radha Krishan Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123313
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 452, 324, 506, 326, 450, 307
High Courts02 Sept 2026Allowed
Rajesh Saroha @ Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:122997
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 34Constitution of India-Article 21