High Courts10 Sept 2026Allowed
Paras Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127864
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 127(2), 190, 191(3), 325(2), 331(5), 351(2)
JUDGMENT DATABASE
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12,29,933 judgments in All Courts · page 562 of 61,497
High Courts10 Sept 2026Allowed
Gurbaksh Singh @ Lalla Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127615
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(B), 21(C), 27-A, 29, 67Prisons Act, 1894-Section 52-A
High Courts10 Sept 2026Allowed
Ashok Singh @ Goshi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128331
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 23, 29
High Courts10 Sept 2026Allowed
Harsh @ Naniya Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127576
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 126, 190, 191(3), 324(4), 351(2), 109(2), 351(3), 238(3)
High Courts10 Sept 2026Allowed
Ajay Rathore Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127317
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
High Courts10 Sept 2026Disposed of
Saraswati Vs Rajender
Punjab And Haryana At Chandigarh · 2026:PHHC:127777
Code of Criminal Procedure, 1973-Section 311, 482Negotiable Instruments Act, 1881-Section 138
High Courts10 Sept 2026Allowed
Manpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127582
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302Constitution of India-Article 21
High Courts10 Sept 2026Dismissed
Satinderjeet Singh @ Santi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127644
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21-C, 29, 37Air Craft Act, 1984-Section 10, 11, 12
High Courts10 Sept 2026Dismissed
Rohan Dubey Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · 2026:PHHC:127967
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 61(2), 112(2), 317(2)
High Courts10 Sept 2026Allowed
Pankaj Malik Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128167
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 132, 221, 3(5)Arms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Naseem @ Chota Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 29
High Courts10 Sept 2026Allowed
Pardeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128080
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Satpal Singh & others Vs U.T. Chandigarh & others
Punjab And Haryana At Chandigarh · 2026:PHHC:127617
Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 173, 195, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Sept 2026Allowed
Vikas @ Budli Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127253
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Arshdeep Singh @ Arshi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128106
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115, 118, 127, 109, 191, 351, 190, 126, 238, 61, 117
High Courts10 Sept 2026Allowed
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127731
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Mines and Minerals Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188
High Courts10 Sept 2026Allowed
Mandeep @ Mandhu Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127215
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 212, 120BArms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Mustak Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127844
Bharatiya Nyaya Sanhita, 2023-Section 123, 275Essential Commodities Act, 1955-Section 7
High Courts10 Sept 2026Allowed
Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128192
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Suryakant Baburao Khaladkar Vs State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 1188
Maharashtra Prohibition Act, 1949-Section 54Bombay Foreign Liquor Rules, 1953-Rule 25, 40, 40(1A), 61-AIndian Partnership Act, 1932-Section 42