High Courts23 Sept 2026Allowed

Ekta Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4061

Bharatiya Nyaya Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Sections 406, 420Emigration Act, 1983-Section 24
High Courts23 Sept 2026Allowed

Bikram Singh @ Vicky Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4062

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 67
High Courts22 Sept 2026

Lovepreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3602

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420Emigration Act, 1983-Section 24
High Courts22 Sept 2026

Romil Singh & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3604

Code of Civil Procedure-Section 151Constitution of India-Article 226, 227, 141, 226(3)Haryana Development and Panchayats Department (Group B) Service Rules, 2016-Rule 7, 7B, 9, 9(1)(a)(ii), 17
High Courts22 Sept 2026

Jagdish Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Section 21, 25, 29, 36-A, 37Constitution of India-Article 21
High Courts22 Sept 2026

Ankit Dudi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3615

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 61(2)Information Technology Act, 2000-Section 66-D
High Courts22 Sept 2026

Lakhwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3617

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 358Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 118(1), 118(2), 115(2), 126(2), 191(3), 190, 238Arms Act, 1959-Section 25, 27, 30