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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 70 of 107

High Courts02 Jun 20262024 SCC Online SC 4354

Manish Lal @ Nagpal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0122

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 310(2), 311, 317(2), 341(2)
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High Courts02 Jun 2026Allowed

Pardeep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0121

Bharatiya 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 Courts02 Jun 2026Allowed

Gaurav Goel Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0119

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 336(3), 338, 340(2)
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High Courts01 Jun 20262024 SCC Online SC 4354

Anmoldeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0028

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 305, 310(2), 317, 331(4)
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High Courts01 Jun 2026Dismissed

Nand Lal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0027

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Prevention Of Corruption Act, 1988-Sectioon 7, 13(1)(b), 13(2)Code Of Criminal Procedure, 1973-Section 167(2), 437, 438
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High Courts01 Jun 2026Allowed

Subhash Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0026

Bharatiya Nyaya Sanhita, 2023-Section 70(1), 332(B), 351(2)Indian Penal Code, 1860-Section 34, 323, 328, 342, 364, 365, 370A, 376D, 406Code Of Criminal Procedure, 1973-Section 173
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High Courts01 Jun 2026Dismissed

Nizammuddin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0025

Indian Penal Code, 1860-Section 304B, 363, 366, 498A, 504Evidence Act, 1872-Section 113B
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High Courts29 May 2026Dismissed

Harinder Dhingra Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1118

Constitution Of India, 1950-Article 226Punjab Village Common Lands (Regulation) Rules, 1964-Rule 8(3)Punjab Village Common Lands (Regulation) Act, 1961-Section 5, 6, 6(2), 7(A), 10A
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High Courts29 May 2026Allowed

Rajesh Singh And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1116

Insecticides Rules, 1971-Rule 27(5)Code Of Criminal Procedure, 1973-Section 482Insecticides Act, 1968-Section 3(k)(i), 17, 18, 24, 24(4), 24(5), 29, 31(1), 33
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High Courts29 May 2026Disposed Of

Gurwinder Singh @ Sadhu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1115

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(b), 29
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High Courts29 May 2026Dismissed

Ram Sharan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1114

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420
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High Courts29 May 2026Dismissed

Dara Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1113

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 190, 191(3), 324(4), 333
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High Courts29 May 2026Allowed

Lalit Chaudhary Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1112

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 82, 482Indian Penal Code, 1860-Section 174A
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High Courts27 May 2026Dismissed

Asheesh Kumar Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection Of Children From Sexual Offences Act, 2012-Section 3, 5, 6, 7, 9, 29Code Of Criminal Procedure, 1973-Section 164
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