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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 24 of 107

High Courts02 Sept 2026Allowed

Nand Lal @ Bind Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 22(c), 29Motor Vehicles Act, 1988-Section 207
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High Courts02 Sept 2026Allowed

Chhota Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · 2026:PHHC:123341

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 140(3), 126(2), 115(2), 351(2), 324(4), 191(3), 190, 110Code of Criminal Procedure, 1973-Section 482, 320
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High Courts02 Sept 2026Allowed

Kuldeep Singh Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0120

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 331(4), 305, 317(2)
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High Courts02 Sept 2026Allowed

Rinku Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0119

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115(2), 109, 351(3), 3(5)
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High Courts02 Sept 2026Dismissed

Himanshu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0118

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts02 Sept 2026Dismissed

Sandeep Goyal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0117

Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 351(2), 61Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts02 Sept 2026Allowed

Paramjit Singh @ Pamma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0116

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21C, 27-A, 29, 36-A, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
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High Courts02 Sept 2026Allowed

Akashdeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0115

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts02 Sept 2026Allowed

Shamsher Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0114

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 27-A, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
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High Courts02 Sept 2026Dismissed

Himanshu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0113

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts02 Sept 2026Dismissed

Sandeep Goyal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0112

Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 351(2), 61Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts02 Sept 2026Allowed

Paramjit Singh @ Pamma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0111

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21C, 27-A, 29, 37, 36-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
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High Courts02 Sept 2026Allowed

Akashdeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0110

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts02 Sept 2026Dismissed

Karamjeet Kaur Vs State of Punjab & Another

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0109

Bharatiya Nyaya Sanhita, 2023-Section 238(a), 3(5), 316(2), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 201, 34, 406, 420
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High Courts02 Sept 2026Allowed

Shamsher Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0103

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 27-A, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
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