COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2023

1,301 judgments · page 5 of 66

High Courts07 Dec 2023Dismissed

Asif Saifi @ Bablu Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0014

Indian Penal Code, 1860 — Section 354A, 452, 509Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12Code Of Criminal Procedure, 1973 — Section 164

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High Courts06 Dec 2023Allowed

Santosh Sharma Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0019

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High Courts06 Dec 2023Dismissed

Yogeshwari Devi Bhardwaj Vs State Of H.P. And Ors

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0018

Constitution Of India, 1950 — Article 226

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High Courts05 Dec 2023Dismissed

State Of H.P Vs Chaman Lal Bali And Others

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0010

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High Courts05 Dec 2023

Saroj Kumar Vs Harminder

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0009

Constitution Of India, 1950 — Article 21Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 — Section 138

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High Courts05 Dec 2023Allowed

Suresh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0008

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29

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High Courts05 Dec 2023Dismissed

Devender Kallu @ Kallu Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0007

Indian Penal Code, 1860 — Section 363, 376, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6Sexual Offences Act, 2003 — Section 5

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High Courts04 Dec 2023Dismissed

Ankush Sood Vs Nitika Sood

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0013

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High Courts04 Dec 2023Dismissed

Narender Kumar Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0012

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High Courts04 Dec 2023Disposed Of

Bishamber Dutt Bhardwaj Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0011

Constitution Of India, 1950 — Article 14, 16

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High Courts01 Dec 2023Disposed Of

Suraj Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0006

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 67Indian Penal Code, 1860 — Section 392, 397Code Of Criminal Procedure, 1973 — Section 161, 162

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High Courts01 Dec 2023Allowed

Achal Bragta Vs State Of H.P

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0005

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29

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High Courts01 Dec 2023Disposed Of

Balak Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0004

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 201, 302unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 17, 18, 18A, 18B, 20, 20(8), 21, 38, 39, 40(2), 41, 42, 43D(5)

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High Courts01 Dec 2023Allowed

Geeta Kashyap And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0003

Indian Penal Code, 1860 — Section 406, 415, 420Code Of Criminal Procedure, 1973 — Section 173(2), 438, 438(2)

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High Courts01 Dec 2023Allowed

Satish Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 12 SHI CK 0002

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 67Evidence Act, 1872 — Section 3, 21, 24, 25, 27Code Of Criminal Procedure, 1973 — Section 161, 162

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High Courts01 Dec 2023Dismissed