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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 68 of 107

High Courts10 Jun 2026Disposed Of

Kashi @ Bataari Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0569

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 379B, 411
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High Courts10 Jun 2026Allowed

Gurparkash Vir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0568

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 303(2), 316(2), 316(5), 318(4), 336(2), 336(3), 338, 340(2)
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High Courts10 Jun 2026Allowed

Pankaj Dhawan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0566

Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 115(2), 190, 305, 351(2)Indian Penal Code, 1860-Section 149, 323, 380, 506
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High Courts10 Jun 2026Allowed

Bikramjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0565

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 436, 436A, 439
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High Courts10 Jun 2026Allowed

Lovepreet Singh @ Sonu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0563

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 436, 436A, 439
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High Courts10 Jun 2026Allowed

Manshu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0562

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438
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High Courts09 Jun 2026Allowed

Om Parkash Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0579

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 316(2)
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High Courts09 Jun 2026Allowed

Mustfa Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0578

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 331(6)
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High Courts09 Jun 2026Allowed

Amar Kesh Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0577

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 335, 336(3), 338, 340(2), 351(2)Indian Penal Code, 1860-Section 120B, 420, 464, 467, 468, 471
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High Courts09 Jun 2026Disposed Of

Pardeep Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0576

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 336(3), 338, 340(2)
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High Courts09 Jun 2026Allowed

Harjot Singh Alias Labha Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0574

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 126(2), 190, 191(3), 351(2)
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High Courts09 Jun 2026Dismissed

Kartik Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4)
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