Code of Criminal Procedure, 1973-Section 372, 2(wa)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 2(1)(y)Negotiable Instruments Act, 1881-Section 138

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High Courts03 Sept 2026Partially allowed

Suresh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0226

Indian Penal Code, 1860-Section 307, 323, 34Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 161, 173, 313

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High Courts03 Sept 2026Partially allowed

Arshad Alam Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124689

Indian Penal Code, 1860-Section 411Code of Criminal Procedure, 1973-Section 313

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High Courts03 Sept 2026Partially allowed

Darshan Singh Vs The Bathinda Primary Co-operative Agricultural Development Bank Ltd

Punjab And Haryana At Chandigarh · 2026:PHHC:124235

Negotiable Instruments Act, 1881-Section 138

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High Courts03 Sept 2026Partially allowed

Gopal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0223

Indian Penal Code, 1860-Section 307, 34, 120-B, 324Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 161, 173, 313

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High Courts03 Sept 2026Disposed of

Rajesh Bajaj Vs Abnash Singh and another

Punjab And Haryana At Chandigarh · 2026:PHHC:124348

Bharatiya Nyaya Sanhita, 2023-Section 39, 168

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High Courts03 Sept 2026Partially allowed

Nirmal Singh & Anr. Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0221

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15(b)Code of Criminal Procedure, 1973-Section 161, 173, 313

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High Courts03 Sept 2026Disposed of

Manjoor Hasan Vs State of Haryana and others

Punjab And Haryana At Chandigarh · 2026:PHHC:124408

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High Courts03 Sept 2026Disposed of

Gurvinder Kaur Vs Satyender Duhan, IAS

Punjab And Haryana At Chandigarh · 2026:PHHC:124450

Constitution of India-Article 215Contempt of Courts Act, 1971-Section 10, 12

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High Courts03 Sept 2026Disposed of

M/s X-TRA Automobile Workshop Vs State of Haryana and others

Punjab And Haryana At Chandigarh · 2026:PHHC:124265-DB

Constitution of India-Article 226, 227

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High Courts03 Sept 2026Allowed

Varun Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124274

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 27-A, 29, 37

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High Courts03 Sept 2026Disposed of

Kanshi Ram Vs Punjab State Power Corporation Limited & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0216

Constitution of India-Article 226, 227

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High Courts03 Sept 2026Allowed

Naib Singh & Anr. Vs State of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0215

Constitution of India-Article 226Punjab State Planning Board (Class III) Service Rules, 1988-Rule 10

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High Courts03 Sept 2026Dismissed

Gurpreet Singh @ Jass Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124237

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 308(4), Section 351(3), Section 125, Section 324(4)Indian Penal Code, 1860-Section 387, Section 506, Section 336, Section 427

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High Courts03 Sept 2026Dismissed

Krishan Kumar Vs Punjab Mandi Board and others

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0214

Constitution of India-Article 226Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

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High Courts03 Sept 2026Allowed

Arshdeep Singh @ Arsh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124254

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-B, Section 21-C, Section 27-A, Section 29, Section 37

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