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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 54 of 107

High Courts12 Aug 2026Disposed of

Nirwail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0646

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 379-BBharatiya Nyaya Sanhita, 2023-Section 217, 240, 316
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High Courts12 Aug 2026Disposed of

Gurbachan Singh @ Gill Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 61, 85Indian Penal Code, 1860-Section 174-A
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High Courts12 Aug 2026Allowed

Ram Kumar Jha Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0643

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420, 406, 408, 120-BBanning of Unregulated Deposit Schemes Act, 2019-Section 23, 21
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High Courts12 Aug 2026Disposed of

Paramjeet Singh Vs State of Punjab & another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0642

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 82
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High Courts12 Aug 2026Dismissed

Vinod Kumar Vs Rajesh Chauhan

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0640

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 311
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High Courts12 Aug 2026Disposed of

Khushdeep Singh Vs State of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0639

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 174-ANegotiable Instruments Act, 1881-Section 138
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High Courts12 Aug 2026Dismissed

Manish Kumar Somani Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0638

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 25, 27A, 31, 29Arms Act, 1959-Section 25, 27, 54, 59
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High Courts12 Aug 2026Dismissed

Satinder Singh @ Kala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0634

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 307, 506, 120-B, 34Arms Act, 1959-Section 25, 27
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High Courts12 Aug 2026Dismissed

Dheeraj Narang Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0632

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 420, 506, 120-BRegistration Act, 1908-Section 82
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High Courts12 Aug 2026Petition allowed

Naveen Kumar @ Naveen Yadav Vs State Of Haryana

Punjab And Haryana At Chandigarh

BNSS, 2023-Section 483IPC, 1860-Sections 166, 167, 201, 218, 406, 409, 420, 467, 468, 471, 120-BPrevention of Corruption Act, 1988 as amended by Prevention of Corruption Act, 2018-Sections 2(i), 7, 13(1)(a) & 13(2); Sections 2and Sections 2(i), 7, 13(1)(a) & 13(2), 7, 13(1)(a) & 13(2)
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High Courts11 Aug 2026

Amarjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4688

Constitution of India-Article 226, 14 and 16Punjab Civil Services Rules-Rule 4.5(A), sub-rule (1)(a)Fundamental Rules
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