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11,97,973 judgments in All Courts · page 358 of 59,899

High Courts05 Aug 2026Petition allowed

XXXXXXX Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0471

Bharatiya Nyaya Sanhita, 2023-Section 48, 111, 109, 61(2), 324(4), 3(5), 103, 308(4), 351(3), 238, 191(3), 190Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts05 Aug 2026Petition dismissed

Amit @ Tota Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0469

Bharatiya Nyaya Sanhita, 2023-Section 287, 308(5), 111(4), 3(5), 61(2), 238(c)Arms Act, 1959-Section 25, 25(6), 25(7)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts05 Aug 2026Petition dismissed

Sachin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0468

Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 110, 190, 191(3), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts05 Aug 2026Petition allowed

Sunil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0463

Bharatiya Nyaya Sanhita, 2023-Section 309(4), 311Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts05 Aug 2026Petition dismissed

Raju Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0462

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 20(b)(ii)(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts05 Aug 2026Anticipatory bail petition allowed; interim anticipatory bail made absolute

Bhagirath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0457

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 351(2), 191(3), 190, 115, 190(1), 238(b), 117(2)Arms Act, 1959-Section 25
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High Courts05 Aug 2026Appeal remitted to the Sessions Judge, Patiala, to be treated as filed under Section 372 Cr.P.C./Section 413 BNSS

Hans Raj Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0456

Code of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138
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