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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 80 of 107

High Courts30 Apr 2026Dismissed

Dalbir Singh Vs Rohtash And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1780

Code Of Criminal Procedure, 1973-Section 195, 195(1)(b)(ii), 340, 482Indian Penal Code, 1860-Section 420, 467, 468, 471
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High Courts29 Apr 2026Allowed

Akashdeep Singh @ Akash Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1790

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64, 96, 137(2)
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High Courts28 Apr 2026Disposed Of

Harminder Kaur Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1692

Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973-Section 173, 438(2), 438(2)(iii)
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High Courts28 Apr 2026Dismissed

Kapoor Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1690

Code Of Criminal Procedure, 1973-Section 161, 227, 228, 482Indian Penal Code, 1860-Section 34, 148, 149, 323, 452, 506
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High Courts28 Apr 2026Allowed

Jitender Kumar Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1689

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115, 351(2)Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts27 Apr 2026Disposed Of

Sunil Kumar And Ors Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1801

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 190, 191(3), 333, 351(2)Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 307, 326
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