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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 82 of 107

High Courts20 Apr 2026Disposed Of

Jashanpreet Singh @ Jashan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1667

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 29, 37, 42, 50
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High Courts20 Apr 2026Allowed

Sandeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1664

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
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High Courts20 Apr 2026Disposed Of

Babu Khan Vs Jakir Hussain

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1661

Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts18 Apr 2026Dismissed

Sukhdev @ Bhanja And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1673

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 358, 482Indian Penal Code, 1860-Section 120B, 148, 149, 302, 341Code Of Criminal Procedure, 1973-Section 319
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High Courts18 Apr 2026Disposed Of

Mohit Kumar Vs UT Chandigarh

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1672

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 437(5), 438, 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 27A, 29, 37
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High Courts18 Apr 2026Allowed

Labh Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1668

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 351(2)
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