COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 83 of 107

High Courts16 Apr 2026Allowed

Balkar Singh And Another Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1653

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 125, 351(2)Arms Act, 1959-Section 25, 27

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High Courts16 Apr 2026Disposed Of

Anup Alias Anoop Alias Nupa Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1652

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 377

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High Courts16 Apr 2026Allowed

Suranjan De Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1651

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9), 483Code Of Criminal Procedure, 1973-Section 173(8), 439Indian Penal Code, 1860-Section 120B, 406, 420

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High Courts16 Apr 2026Allowed

Daljit Singh And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1650

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 201, 307, 379B(2), 411Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts16 Apr 2026Dismissed

Parkash Singh @ Badal And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1649

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 148, 149, 201, 323, 324, 326

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High Courts16 Apr 2026Disposed Of

Harjit Singh Vs Mohan Ram

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1648

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378(4)

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High Courts13 Apr 2026Disposed Of

Pooja Beniwal And Anr Vs State Of UT, Chandigarh And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1635

Constitution Of India, 1950-Article 226, 227

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High Courts13 Apr 2026Disposed Of

Chandni And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1634

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High Courts13 Apr 2026Disposed Of

Payal Kumari And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1633

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts13 Apr 2026

Aman Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1632

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Haryana Good Conduct Prisoners (Temporary Release) Act, 2022-Section 2(1)(g)(i)(2), 6(2)

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High Courts10 Apr 2026Allowed