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Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 9 of 4,734

High Courts17 Sept 2026

Himanshu Khatik Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2493

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 61(2)
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High Courts17 Sept 2026

Ajruddin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2491

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 21(c), 61, 85, 15, 29, 67, 37Cr.P.C.-Section 173
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High Courts17 Sept 2026

Amit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2490

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C., 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b), 20(c), 50, 36, 37
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High Courts17 Sept 2026

Yograj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2474

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)
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High Courts17 Sept 2026

Fauja Singh Vs Lakhvir Kaur & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2472

Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 482Indian Penal Code-Sections 34, 380, 406, 420, 465, 467, 468, 471, 472 and 120-B
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High Courts17 Sept 2026

Reena Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2471

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 194Bharatiya Nyaya Sanhita, 2023-Section 108Cr.P.C.-Section 439
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High Courts17 Sept 2026

Malkeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2470

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21(C), 29, 61, 85, 37, 36-AConstitution of India-Article 21
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High Courts16 Sept 2026Allowed

Nitin Kumar Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2229

Indian Penal Code, 1860-Sections 120-B, 406, 420HPIDFE Act, 2013-Section 3Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
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High Courts16 Sept 2026Allowed

Manjeet Johar Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2228

BNSS, 2023-Section 528IPC-Sections 420, 406, 120-BHaryana Protection of Interest of the Depositors in Financial Establishment Act, 2013-Section 3
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High Courts16 Sept 2026

Kuldeep @ Koti Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2238

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 193Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5), 351(2) and 61
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High Courts16 Sept 2026

Sarabjeet Kaur @ Sarbjit Kaur Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2237

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 35, 37, 37(1)(b)(ii)Arms Act, 1959-Sections 25, 54, 59
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High Courts16 Sept 2026

Mannat Bansal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2235

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)BNS, 2023-Sections 318(4), 316(2), 61(2)
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High Courts16 Sept 2026

Kuldeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Section 18(b), 27-A, 29, 37, 36-AConstitution of India-Article 21
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