CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 46 of 107

High Courts17 Aug 2026

Vijay Kumar Gupta Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4808

Constitution of India-Articles 226, 227Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006-Section 7(1), 7(2)Punjab Pollution Control Board Employees Service Regulations, 2002
Read judgment
High Courts17 Aug 2026Allowed

Dilshad Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0570

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 109(1), 333, 351(3)
Read judgment
High Courts17 Aug 2026Allowed

Parhlad Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0569

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 256, 316(5), 238B, 337
Read judgment
High Courts17 Aug 2026Dismissed

Jabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0566

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482NDPS Act-Section 21-C, 29, 61, 85
Read judgment
High Courts17 Aug 2026Allowed

Mohit Kumar @ Mohit Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0561

Bharatiya Nyaya Sanhita, 2023-Section 336, 324(4), 3(5), 125, 249, 253, 61(2), 190, 191(3), 308Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
Read judgment
High Courts17 Aug 2026Allowed

Dilshad Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0559

Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 109(1), 333, 351(3)Indian Penal Code, 1860-Section 148, 149, 323, 307, 452, 506Arms Act, 1959-Section 25, 54, 59
Read judgment