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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 73 of 107

High Courts21 May 2026Disposed Of

Puran Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1085

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 4Indian Penal Code, 1860-Section 34
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High Courts21 May 2026Dismissed

Devender Khurana Vs Kuldeep Kumar Jain

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1084

Code Of Criminal Procedure, 1973-Section 357, 421, 482Negotiable Instruments Act, 1881-Section 138, 139, 143A, 143A(1)
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High Courts21 May 2026Allowed

Mohit @ Mohit Bhadana Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1082

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 156(3)
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High Courts20 May 2026Disposed Of

Sanjay Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1062

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
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High Courts20 May 2026Disposed Of

Gurdeep Singh @ Raja Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1061

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 303(2), 307, 317(2)
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High Courts20 May 2026Disposed Of

Diksha Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1057

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 212, 216, 302Arms Act, 1959-Section 25
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High Courts20 May 2026Allowed

Akashdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1056

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 310(4), 310(5)
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High Courts20 May 2026Disposed Of

Hardeep Singh Alias Honey Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1055

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21
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High Courts19 May 2026Disposed Of

Sachin Chandila Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1072

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 482, 482(2), 483(3)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 64, 79, 351(2)Information Technology Act, 2000-Section 66E, 67, 67A
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High Courts19 May 2026Allowed

Manpreet Kaur Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1070

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 62(2), 109(1), 238, 351(3)
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High Courts19 May 2026Disposed Of

Jagroop Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1068

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
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High Courts19 May 2026Dismissed

Dalbir Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1067

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 347, 348, 392, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section 195, 200
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