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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 47 of 107

High Courts17 Aug 2026Allowed

Kamlesh Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0554

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482, 82Indian Penal Code-Section 174-A
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High Courts17 Aug 2026Disposed of

Parmjit Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0553

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 18AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 5, 7
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High Courts17 Aug 2026Dismissed

Karanbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0551

Bharatiya Nyaya Sanhita, 2023-Section 109, 191(3), 190Arms Act-Section 25, 27Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 91(3)
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High Courts17 Aug 2026Dismissed

Sajan Sharma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0550

Bharatiya Nyaya Sanhita, 2023-Section 126(2), 109, 140, 3(5)Indian Penal Code-Section 341, 307, 364, 34Arms Act-Section 25, 54, 59
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High Courts17 Aug 2026Disposed of

Manohar Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0548

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 304, 351(2), 190, 191(3)Indian Penal Code-Section 323, 341, 506, 148, 149
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High Courts17 Aug 2026Allowed

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0546

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 190, 191(3), 351(3)
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High Courts17 Aug 2026Allowed

Sonu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0545

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105
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High Courts17 Aug 2026Disposed of

Dharam Pal Vs Ram Singh

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0544

Code of Criminal Procedure-Section 378(4), 372Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act, 1881-Section 138
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High Courts14 Aug 2026Dismissed

Ranvir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4797

Indian Penal Code, 1860-Section 279, 304-A, 337, 427Code of Criminal Procedure, 1973-Section 173, 175, 207, 307, 313, 342, 386, 389, 390, 391, 392, 401, 439, 482Constitution of India-Article 136
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High Courts14 Aug 2026

Krishan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4794

IPC-Sections 454, 380 and 324; Section 323; Section 380; Section 454; Section 324
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High Courts14 Aug 2026Allowed

Dr. Rajesh Kumar Verma Vs Manish

Punjab And Haryana At Chandigarh · 2024 INSC 843

Indian Penal Code, 1860-Sections 161, 165-A, 166, 167, 218, 219, 323, 330, 342, 506, 464, 465, 468, 471, 120-B, 363, 366-A, 376, 34Prevention of Corruption Act-Sections 5(2), 5(1)(d)Code of Criminal Procedure, 1973-Section 197, 197(1)
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