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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 52 of 107

High Courts13 Aug 2026Dismissed

Surjeet Singh Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0619

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 17(b)
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High Courts13 Aug 2026Dismissed

Rinku Singh Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0618

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 37
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High Courts13 Aug 2026Allowed

Aadarsh Kumar Vs. State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0612

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 111(2)(B), 61(2), 336(2), 337, 199, 340Arms Act, 1959-Section 25(6)-54-59
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High Courts13 Aug 2026The petition stands disposed of.

Dalip Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, Section 180, Section 173(1), Section 173(4), Section 175(3)Constitution of India-Article 226Code of Criminal Procedure, 1973
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High Courts13 Aug 2026Petition allowed

Amrik Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 351(1), 353(3) and 3(5), Section 109Arms Act, 1959-Section 27
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High Courts13 Aug 2026Petition allowed

Gurwinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 420, 465, 467, 468, 471 and 120-BRegistration Act-Section 82
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High Courts12 Aug 2026

Navdeep Sharma Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4656

Constitution of India-Articles 226/227Haryana State Forest Department, (Group C) Miscellaneous Section Service (Amendment) Rules, 2015U.P. Secondary Education Services Commission and Selection Boards Act, 1982
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High Courts12 Aug 2026

Mamta Devi Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4665

Constitution of India-Article 226, 254, 14, 16, 162, 256, 257, 142, 254(1), 254(2)National Council for Teacher Education Act, 1993-Sections 12, 12ARight of Children to Free and Compulsory Education Act, 2009-Section 23, 23(1), 23(2)
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