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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 95 of 107

High Courts17 Feb 2026Disposed Of

Anita Vs Punjab National Bank & Another

Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1822

Constitution Of India, 1950-Article 226Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 17
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High Courts17 Feb 2026Disposed Of

Jitender Kumar Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1820

Constitution Of India, 1950-Article 226, 227Punjab Police Rules, 1934-Rule Rule 16.24 (1)Prevention Of Corruption Act, 1988-Section 7, 13
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High Courts16 Feb 2026Disposed Of

Munendra Kumar Singh Vs Sandhya Singh & Ors

Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1796

Bharatiya Nyaya Sanhita, 2023-Section 419(4)Indian Penal Code, 1860-Section 379, 406, 452Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)
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High Courts16 Feb 2026Allowed

Mohit @ Julla Vs State Of Haryana & Another

Punjab And Haryana At Chandigarh · (2026) 02 P&H CK 1795

Scheduled Caste And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14ABharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 126(2), 140(3), 190, 191(3), 351(3)
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