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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 6 of 4,734

High Courts21 Sept 2026

Paras @ Jon Vs State Of Haryana

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21, 29, 37, 36-AConstitution of India-Article 21
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High Courts21 Sept 2026

Dalep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 316(2), 318(4), 319(2), 336(2), 338, 336(3), 340(2), 61(2)
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High Courts21 Sept 2026

Surjeet Singh @ Surja Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 149, 201, 341, 307, 302, 427, 506, 120-BArms Act, 1959-Sections 25(1-B)(a), 27, 25(6)
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High Courts21 Sept 2026

Gurjant Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 61, 85, 37, 36-AConstitution of India-Article 21
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High Courts18 Sept 2026

Amit Vs Rakam Singh & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2524

Constitution of India-Article 226Haryana Panchayati Raj Act, 1994-Section 176, 176(4)(aa)(iii), 178
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High Courts18 Sept 2026

Rajmal Vs Kamal

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2535

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act-Section 138Cr.P.C.-Section 372, 378, 378(4)
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High Courts18 Sept 2026

Vivek Aggarwal & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2538

Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-ALand Acquisition Act, 1894-Section 4, 6
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