High Courts09 Dec 2025Dismissed

Kushal Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1813

Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482Probation Of Offenders Act, 1958-Section 4
High Courts09 Dec 2025(2025) 5 SCC 799

Kamal Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1812

Constitution Of India, 1950-Article 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22, 29, 37, 37(1)(b)(ii), 42(2), 52A, 52A(2)(iv), 54
High Courts05 Dec 2025Disposed Of

Devinder Singh Negi Vs State of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1803

Constitution Of India, 1950-Article 14, 16, 226, 243, 243B, 243(2), 243C, 243D, 243k, 243O, 243ZA, 243ZG, 327, 328, 329, 329(A)Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rule 9, 9(2), 10Himachal Pradesh Panchayati Raj Act, 1994-Section 3, 3(1), 4, 8, 9, 10(1), 10(2), 78, 89, 89(2), 182, 183, 186, 186(3), 189
High Courts05 Dec 2025Allowed

Vikram Singh Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1802

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860-Section 90, 375, 376, 506
High Courts04 Dec 2025Dismissed

State Of H.P Vs Anant Ram Negi

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1787

Indian Penal Code, 1860-Section 323, 354, 451Code Of Criminal Procedure, 1973-Section 313, 378