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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 76 of 107

High Courts12 May 2026Dismissed

Sanjay Vashisth, J

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1005

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 148, 149, 302, 323, 341, 506Code Of Criminal Procedure, 1973-Section 161
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High Courts12 May 2026Allowed

Lavish Dewan Vs Balwant Singh Gurpartap Singh

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1004

Code Of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Companies Act, 2013-Section 5(e), 5(f)
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High Courts12 May 2026Allowed

Dilraj Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1001

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 109, 111, 115, 126, 238, 304, 317(2)
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High Courts11 May 2026Disposed Of

Rupinder Kaur Vs Kiran Bala

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1017

Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts11 May 2026Allowed

Gurpal Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1014

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(3), 318(4)Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts11 May 2026Allowed

Paritosh Kumar Garg Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1009

Punjab Factory Rules, 1952-Rule 66DCode Of Criminal Procedure, 1973-Section 470(3), 482Factories Act, 1948-Section 7A(2), 92, 105, 105(1), 106
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High Courts08 May 2026Allowed

Ranbir Singh Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0969

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 127(2), 351(2)Arms Act, 1959-Section 25, 27
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High Courts08 May 2026Allowed

Gurdeep Kaur & Ors Vs State of Haryana & Ors

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0968

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 126, 351(3)Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts08 May 2026Disposed Of

Aman @ Churnia Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0967

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1)Arms Act, 1959-Section 25(1B), 27
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