High Courts12 Jun 2026Disposed Of
Arun Gaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0647
Constitution Of India, 1950-Article 21, 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2026
2,139 judgments · page 67 of 107
High Courts12 Jun 2026Disposed Of
Priya And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0646
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Amandeep Sharma And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0645
Constitution Of India, 1950-Article 226, 227
High Courts12 Jun 2026Disposed Of
Monika And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0644
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Sheenu And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0643
Constitution Of India, 1950-Article 21
High Courts12 Jun 2026Disposed Of
Anupam Sharma @ Annu Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0642
High Courts11 Jun 2026Allowed
Santosh Rani Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0561
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318(4), 329(4), 336(3), 338, 340, 351(2)
High Courts11 Jun 2026Disposed Of
Swaran Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0560
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 Jun 2026Allowed
Ashok Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0559
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention Of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)
High Courts11 Jun 2026Allowed
Pahlad Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0558
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(c), 25, 29(A)
High Courts11 Jun 2026Disposed Of
Pappu Kumar Kesari @ Pappu Kesari Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0557
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18(c), 25, 29
High Courts11 Jun 2026Disposed Of
Rajesh Kumar Chaurasia And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0556
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Sonu Chauhan And Another Vs State Of U.T.,Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0555
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Priya And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0554
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Yashika Garg And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0553
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Ravneet Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0552
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Ramanjot And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0551
Constitution Of India, 1950-Article 226
High Courts10 Jun 2026Allowed
Gurpreetpal Singh And Anr Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0572
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 34, 323, 423, 452, 506
High Courts10 Jun 2026Dismissed
Jarnail Singh Rangi And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0571
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(1)
High Courts10 Jun 2026Allowed
Anita Rani @ Nisha And Another Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Protection Of Children From Sexual Offences Act, 2012-Section 6, 17Prohibition Of Child Marriage Act, 2006-Section 9, 10