High Courts17 Sept 2026Disposed Of

Ashok Kumar Manuja & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2487

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-A
High Courts17 Sept 2026

Jagtar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2482

Code of Criminal Procedure-Section 482IPC-Sections 406, 409, 419, 420, 467, 468, 471, 201, 120-BConstitution of India-Article 21
High Courts17 Sept 2026

Jaswant Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2479

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438NDPS Act, 1985-Sections 21-B, 27-A, 37
High Courts17 Sept 2026

Preetinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2498

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 115(2), 126(2), 351(3), 3(5), 132, 221IPC-Sections 323, 341, 506, 34, 353, 186
High Courts17 Sept 2026Allowed

Darshan Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2741

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substance Act, 1985-Sections 15-C, 27, 27-A, 29, 60BNS, 2023-Sections 238(C), 345(3)
High Courts17 Sept 2026

Akash Mattu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2499

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 333, 115(2), 118(1), 191(3), 190, 324(4), 61(2), 117(2), 118(2)IPC-Sections 452, 323, 324, 148, 149, 427, 120-B, 325, 326
High Courts17 Sept 2026

Chaksu Jaryal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2495

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 307, 323, 324, 341, 382, 427, 148, 149