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High Court Of Himachal Pradesh judgments

32,528 judgments · page 1 of 1,627

High Courts01 Oct 2026Dismissed

Avtar Chand Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0049

Indian Penal Code-Section 279, 337, 338, 304-ACriminal Procedure Code, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026

Jai Prakash Sharma Vs Jagat Ram

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0046

Negotiable Instruments Act-Section 138, 118 and 139Criminal Procedure Code, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026Partly Allowed

Naresh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · 2025 INSC 1158

Indian Penal Code-Section 351, 353, 378, 382, 506Code of Criminal Procedure, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026Dismissed

State Of H.P. Vs Narinder Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0043

Prevention of Corruption Act, 1988-Section 7, 13, 13(2), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20Prevention of Corruption Act, 1947-Section 4(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(d), 5(1)(e), 5(2)Code of Criminal Procedure-Section 313, 437-A
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High Courts01 Oct 2026Disposed Of

Sandeep Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0036

Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 109(1), 190, 191(2), 196(1), 196(2), 299, 351(2), 352, 324(6), 238, 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(va)Constitution of India-Article 21
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High Courts01 Oct 2026Disposed Of

Nek Ram & Anr. Vs State Of HP & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0121

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita-Section 76, 115(2), 3(5), 74, 134, 61(2)Protection of Children from Sexual Offences Act, 2012-Section 8
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High Courts01 Oct 2026Disposed Of

Nek Ram & Anr. Vs State Of Hp & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0119

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita-Sections 76, 115(2), 3(5), 74, 134, 61(2)Protection of Children from Sexual Offences Act, 2012-Section 8
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High Courts01 Oct 2026

State Of Himachal Pradesh Vs Naresh Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0114

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 18, 25, 29, 42, 42(1)(a), 42(2), 55Code of Criminal Procedure-Section 161, 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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