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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 60 of 107

High Courts07 Aug 2026

Amar Pal & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5047

Constitution of India-Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 (now known as the Haryana Village Common Lands (Regulation) Act, 1961)-Section 7, 7(1), 7(2), 13-B, 13-A, 13AACode of Civil Procedure, 1908
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High Courts07 Aug 2026Petition allowed; petitioner ordered to be admitted on regular bail subject to conditions

Victoria Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0437

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29, 37, 36
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High Courts07 Aug 2026Petition allowed; petitioner ordered to be admitted on regular bail subject to conditions

Rohit @ Majnu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0436

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 123, 3(5), 351(2)
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High Courts07 Aug 2026Petition allowed; petitioner ordered to be released on regular bail subject to conditions

Jagbir @ Monu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0435

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 395, 120-BArms Act, 1959-Section 25
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High Courts07 Aug 2026Petition disposed of; petitioner granted interim bail for two days (09.08.2026 and 10.08.2026) on humanitarian grounds, to surrender on 11.08.2026 by 05:00 P.M.

Gurjeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0434

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 307, 324, 452, 427, 148, 149Arms Act, 1959-Section 25, 27, 54, 59
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High Courts07 Aug 2026Petition disposed of with direction to respondent No.2 to consider and decide representation within four weeks

Gurnam Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0433

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482BNSS, 2023-Section 103(1), 190, 191(3)
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High Courts07 Aug 2026Petition disposed of with direction to consider representation

Jagir Masih Vs State of Punjab and others

Punjab And Haryana At Chandigarh · 2026:PHHC:107996

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482
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High Courts07 Aug 2026Petition allowed; FIR under Section 174-A IPC/Section 209 BNS quashed qua the petitioner

Kuldeep Gochhwal Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:108133

Bharatiya Nyaya Sanhita, 2023-Section 209Indian Penal Code, 1860-Section 174ACode of Criminal Procedure, 1973-Section 82, Section 83, Section 299, Section 428, Section 482
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High Courts07 Aug 2026Petition allowed; FIR and consequential proceedings quashed on basis of compromise

Yadur Kapur and others Vs State of Haryana and another

Punjab And Haryana At Chandigarh · 2026:PHHC:108316

Code of Criminal Procedure, 1973-Section 156, Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 582Indian Penal Code, 1860-Section 403, Section 406, Section 420, Section 467, Section 468, Section 471, Section 506, Section 120B
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High Courts07 Aug 2026Matter relegated to Court of Sessions, Karnal, to be treated as appeal under Section 372 Cr.P.C.

M/S Siya Finance Company Vs Rajinder Kumar Sahni

Punjab And Haryana At Chandigarh · 2026:PHHC:108488

Code of Criminal Procedure, 1973-Section 372, Section 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413Negotiable Instruments Act, 1881-Section 138
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