High Courts02 Sept 2026Dismissed
Bashar Ahmed Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123002
Bharatiya Nyaya Sanhita, 2023-Section 305, 306, 61(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 25 of 107
High Courts02 Sept 2026Disposed of
JXXXXX Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123087
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 118(2), 351(2)(3), 191(3), 190
High Courts02 Sept 2026Allowed
Amandeep Singh @ Amandeep Singh Dhillon Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123586
High Courts02 Sept 2026Dismissed
Ashok Kumar Soni and others Vs M/s Tata Housing Development Company Limited
Punjab And Haryana At Chandigarh · 2026:PHHC:123123
Real Estate (Regulation and Development) Act, 2016-Section 58, 88, 89Code of Civil Procedure, 1908-Order II Rule 2
High Courts01 Sept 2026Disposed of
Manjit Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0054
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Allowed
Gurwinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37, 36-A
High Courts01 Sept 2026Allowed
Rahul @ Mitha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 457, 380, 411
High Courts01 Sept 2026Allowed
Karamvir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0051
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120-B, 204
High Courts01 Sept 2026Allowed
Gurcharan Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0050
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita-Section 109(1), 115(2), 190, 191(3), 238, 351(3)
High Courts01 Sept 2026Allowed
Ashwani Kumar and Others Vs. State of Punjab and Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0049
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3Indian Penal Code, 1860-Section 506, 504, 34
High Courts01 Sept 2026Allowed
Kuldeep Singh @ Keepa Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0048
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 29, 37, 36-ABharatiya Nyaya Sanhita, 2023-Section 346
High Courts01 Sept 2026Allowed
Samsher Singh @ Shamsher @ Shera Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0047
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 309(4), 351(3), 310(2), 61(2), 238
High Courts01 Sept 2026Allowed
Lucky Bawa Singh Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 37, 36-ACode of Criminal Procedure, 1973-Section 436-AConstitution of India-Article 21
High Courts01 Sept 2026Allowed
Khushpreet Kaur @ Khushi Vs. State of Punjab and Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0045
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 143, 61(2)Emigration Act-Section 24
High Courts01 Sept 2026Disposed of
Kuldeep Singh @ Gobinda Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0044
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 191(3), 190
High Courts01 Sept 2026Allowed
Deepak Kumar Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0043
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29
High Courts01 Sept 2026Allowed
Parveen Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0042
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 190, 191(2), 351(3), 109(1), 118(2)
High Courts01 Sept 2026Allowed
Julfkar Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0041
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18(b), 29, 67
High Courts01 Sept 2026Allowed
Himanshu Vs. State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0040
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 310(2), 310(4), 238, 111
High Courts01 Sept 2026Allowed
Rajbir @ Bholu Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0039
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 147, 149, 302, 201Constitution of India-Article 21