Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 111(2)(b), 126, 190, 191(3), 238(b)Arms Act, 1959-Sections 25, 25(1-B)(a)

Read judgment

High Courts27 Aug 2026Allowed

Shubham @ Kachu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0819

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 111(2)(b), 126, 190, 191(3), 238(b)Arms Act, 1959-Sections 25, 25(1-B)(a)

Read judgment

High Courts27 Aug 2026Disposed of

Keshav Kumar and Anr Versus State of Haryana and Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0818

Negotiable Instruments Act, 1881-Section 138Bharatiya Nyaya Sanhita, 2023-Section 209

Read judgment

High Courts27 Aug 2026Dismissed

Shivam Kumar Versus State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0817

NDPS Act, 1985-Section 22, 37

Read judgment

High Courts27 Aug 2026Allowed

Manoj Kumar Versus State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0816

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 318(4), 61(2)

Read judgment

High Courts27 Aug 2026Disposed of

Honey Versus State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0815

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Section 21(c), 29, 37

Read judgment

High Courts27 Aug 2026Allowed

Arun Kumar Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0814

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 3(5), 110, 351(2)

Read judgment

High Courts27 Aug 2026Allowed

Balwinder Kaur Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0813

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 105, 103(1), 61(2)

Read judgment

High Courts27 Aug 2026Dismissed

Guru Pooja Mahant chela Guru Jeet Rani V/s State of Punjab and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0812

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Section 115(2), 126(2), 118(1), 109, 351(2), 191(3), 190

Read judgment

High Courts27 Aug 2026Dismissed

Ajay Versus State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0811

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita-Section 305, 333, 76, 351(3)

Read judgment

High Courts27 Aug 2026Dismissed

Gurpreet Singh Versus State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0810

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 127(2), 115(2), 190, 191(3), 117(2)Arms Act, 1959-Section 25, 27

Read judgment

High Courts27 Aug 2026Dismissed

Geeta Bhalla Versus State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0809

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 91, 3(5)

Read judgment

High Courts27 Aug 2026Disposed of

Deepu Kumar @ Deepu Jaat Versus State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0808

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 190, 191(2), 115(2), 117(2), 351(2)Indian Penal Code-Section 149, 147, 323, 325, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3

Read judgment

High Courts27 Aug 2026Disposed of