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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 75 of 107

High Courts15 May 2026Dismissed

Gagan @ Malkit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1025

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109
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High Courts14 May 2026Allowed

Shyam Sunder Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1043

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 96, 115, 123, 137, 351(3)
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High Courts14 May 2026Dismissed

Harpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1042

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18, 27, 29, 37, 61, 85
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High Courts14 May 2026Dismissed

Meer Singh @ Mir Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1038

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(B)(II)(c), 29, 37
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High Courts14 May 2026Allowed

Hawa Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1037

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2), 482(2)
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High Courts14 May 2026Allowed

Kartar Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1036

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(4)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 320, 482
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High Courts14 May 2026Dismissed

Sat Narayan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1035

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 201, 406, 419, 420, 467, 468, 417Code Of Criminal Procedure, 1973-Section 438
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High Courts12 May 2026Allowed

Baljinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1006

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(c), 29, 36A, 37, 61, 85
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