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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 69 of 107

High Courts05 Jun 2026Allowed

Baljinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0257

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482,482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 408
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High Courts05 Jun 2026Allowed

Jaskaran Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0256

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 Courts05 Jun 2026Allowed

Jagdeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0255

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 303(2)
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High Courts05 Jun 2026Allowed

Devender Singh Rautela Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0253

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 120B, 406, 420, 506
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High Courts03 Jun 2026Allowed

Gurdeep Singh @ Deep Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0118

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2)
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High Courts03 Jun 2026Allowed

Sanjeev Kumar @ Teetu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0115

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37
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High Courts03 Jun 2026Allowed

Gurwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0114

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 25, 27A, 29, 37
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High Courts03 Jun 2026Allowed

Narayan Dass Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0113

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22Code Of Criminal Procedure, 1973-Section 313
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High Courts02 Jun 2026Allowed

Ranjeet Singh @ Jeetu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0128

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 238(c), 345(3)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15C, 27, 27A, 29, 37, 67
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High Courts02 Jun 2026Disposed Of

Ajay Kumar Vs State Of Haryana And Anr

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 307, 323, 341, 506
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High Courts02 Jun 2026Allowed

Satyawan @Satywan & Anr Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 118(1), 190, 191(3), 351(2)Code Of Criminal Procedure, 1973-Section 319
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