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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 11 of 4,734

High Courts15 Sept 2026

Renu Deswal Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2024 INSC 684

Code of Criminal Procedure, 1973-Section 482Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Section 2(a), 4, 4(3), 5, 6, 17, 17(2), 17(3), 17(4), 17(5), 17A, 23, 28, 28(1)(a), 29, 29(1), 29(2), 30, 30(1), 30(2)PC&PNDT Rules-Rule 9, 9(1), 9(4), 9(6), 10, 12

High Courts15 Sept 2026Dismissed

Manan Chugh Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2178

BNSS, 2023-Section 483(3), 528Cr.P.C.-Section 439(2), 482, 437(5), 438, 439BNS-Section 318(4), 3(5), 316(2)

High Courts15 Sept 2026

Fatima & Anr. Vs Yusuf & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2179

Motor Vehicles Act, 1988-Section 166IPC-Section 279, 337, 304ACr.P.C.-Section 173

High Courts15 Sept 2026

Baljinder Kaur & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2180

BNSS, 2023-Section 528BNS, 2023-Section 106, 281BSA-Section 63

High Courts15 Sept 2026

Lovepreet Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 332(c), 118(1), 118(2), 351(2), 3(5)

High Courts15 Sept 2026

Nanak Rai Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2182

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438NDPS Act, 1985-Sections 21(b) & 29

High Courts15 Sept 2026

Swarn Singh Dhillon Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2183

B.N.S.S-Section 528IPC-Sections 420, 120-B

High Courts15 Sept 2026

Pankaj Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2184

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 117(2), 351(2), 118(1)

High Courts15 Sept 2026Allowed

Gagandeep Singh & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2185

BNSS, 2023-Section 528Bharatiya Nyaya Sahinta, 2023-Section 126(2), 115(2), 3(5), 110, 117(2)Cr.P.C., 1973-Section 482, 320

High Courts15 Sept 2026

Hardev Singh Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2187

Indian Penal Code-Sections 406, 420, 120-BCode of Criminal Procedure-Section 311Civil Procedure Code-Rule 9 rule 13

High Courts15 Sept 2026

Navjeet Singh @ Navjit Singh @ Love Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2188

BNSS-Section 528NDPS Act-Sections 22/61/85Cr.P.C.-Section 82

High Courts15 Sept 2026

Sandeep Singh @ Kala Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2189

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 302, 452, 148, 149Constitution of India-Article 21

High Courts15 Sept 2026

Kamlesh & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2190

Constitution of India-Article 226IPC-Section 497

High Courts15 Sept 2026

Harjeet Kaur & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2191

High Courts15 Sept 2026

Vikas @ Rahul @ Gamme Wala Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2192

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105Narcotic Drugs and Psychotropic Substances Act-Section 29

High Courts15 Sept 2026

Seema Rani & Anr. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2193

Constitution of India-Article 226, 227IPC-Section 497

High Courts15 Sept 2026

Malkit Singh @ Keetu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2194

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25(8)Explosive Substances Act, 1908-Sections 3, 4, 5

High Courts15 Sept 2026

Sourabh Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2173

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1990-Section 14-A (2), 3(2)(v)IPC-Sections 302, 307, 506, 323, 201, 34, 148, 149Arms Act-Section 25

High Courts15 Sept 2026

Rajesh Malik Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2172

IPC-Section 420, 406, 467, 471Code of Criminal Procedure-Section 239BNSS-Section 262, 293

High Courts15 Sept 2026

Denial Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2171

Indian Penal Code-Section 326, 324, 452, 148, 149, 450CrPC-Section 161, 173, 313