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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 48 of 107

High Courts14 Aug 2026

Pappu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4781

Indian Penal Code-Sections 395, 397, 386Arms Act-Section 25CrPC-Sections 161, 173, 313
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High Courts14 Aug 2026

Sanjay @ Fauji Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4818

IPC-Sections 147, 148, 114, 149, 186, 120-B, 188, 121, 121A, 122, 123, 224, 225, 307, 326A, 332, 333, 342, 353, 435Indian Arms Act, 1959-Sections 25, 27, 30, 54 & 59Unlawful Activities (Prevention) Act, 1967-Sections 16, 18, 20, 22C, 23, 43-D, 43-D(5), 43-D(6)
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High Courts14 Aug 2026Allowed

Samunder @ Kalia Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0610

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 190, 191(3)Arms Act, 1959-Section 25
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High Courts14 Aug 2026Allowed

Amar Deep Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0608

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Corruption Act-Section 7, 13(1)(b), 13(2)Bharatiya Nyaya Sanhita-Section 308(2)
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High Courts14 Aug 2026Allowed

Ankit Chaudhary @ Ankit Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0606

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 310(2), 324(4), 238(A)Constitution of India-Article 21
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