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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 39 of 107

High Courts21 Aug 2026Allowed

Chhaya Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:116537

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 112(2), 303, 305Bharatiya Sakshya Adhiniyam-Section 23
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High Courts21 Aug 2026Dismissed

Sahil Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:116836

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(B), 21(C), 37
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High Courts21 Aug 2026Disposed of

Jorawar Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · 2026:PHHC:116881

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 175(3)Code of Criminal Procedure-Section 154, 154(3), 156(3)Constitution of India-Article 226
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High Courts21 Aug 2026Disposed of

Kuldeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116561

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 3(5), 238(B)Arms Act, 1959-Section 27, 54, 59
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High Courts21 Aug 2026Allowed

Jagtar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:117091

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Bharatiya Nyaya Sanhita, 2023-Section 316(2), 316(5), 318(4), 61(2)
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High Courts21 Aug 2026allowed

Rajinder Pal @ Sunny Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116834

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 61, 85, 29, 37, 42, 50Bharatiya Nyaya Sanhita, 2023-Section 223
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High Courts21 Aug 2026allowed

Rashmi Negi Vs State of Punjab and others

Punjab And Haryana At Chandigarh · 2026:PHHC:116972

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Information Technology Act, 2000-Section 66-C, 66-DIndian Penal Code, 1860-Section 469
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High Courts21 Aug 2026disposed of

Manish Bansal Vs Rajesh Kumar

Punjab And Haryana At Chandigarh · 2026:PHHC:117203

Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138
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High Courts20 Aug 2026

Sandeep @ Klai Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5267

Bharatiya Nyaya Sanhita, 2023-Section 152(2), 126(2), 191(3), 190, 351(1)(3), 117(1), 238, 110Constitution of India-Articles 21, 22Cr.P.C.
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High Courts20 Aug 2026

Avtar Singh Vs The State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4844

Punjab Village Common Lands (Regulation) Act, 1961 (presently known as Haryana Village Common Lands (Regulation) Act, 1961)-Section 7(2), 13-A, 13B
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