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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 35 of 107

High Courts25 Aug 2026Petition dismissed

Kako Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:118619

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438
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High Courts25 Aug 2026Petition dismissed

Pardeep Vs State of Haryana and another

Punjab And Haryana At Chandigarh · 2026:PHHC:118352

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Code of Criminal Procedure, 1973-Section 439(2)Bharatiya Nyaya Sanhita, 2023-Section 318(4), 61(2)
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High Courts25 Aug 2026Petition dismissed

Sachin Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:118557

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438
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High Courts25 Aug 2026Petition disposed of

Leevleen Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:118908

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 84Code of Criminal Procedure, 1973-Section 82Indian Penal Code, 1860-Section 307, 148, 149
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High Courts25 Aug 2026Petition allowed; interim order dated 24.12.2025 made absolute

Preeto Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:118198

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 420, 406, 34Code of Criminal Procedure, 1973-Section 438, 438(2)
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High Courts24 Aug 2026Dismissed

Randhir Singh Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4643

Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 10, 2(oo)(bb), 25-B, 25-F, 25-G, 25-HLimitation Act, 1963-Article 137
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High Courts24 Aug 2026Disposed Of

Suresh Kumar & Ors. Vs The State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4845

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
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