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High Court Of Himachal Pradesh judgments, 2025

611 judgments · page 8 of 31

High Courts27 Nov 2025Dismissed

Vibhuti Vs Saurabh & Others

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1953

Indian Penal Code, 1860-Section 34, 403, 406, 418, 498A, 504, 506Code Of Criminal Procedure, 1973-Section 313, 378, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts27 Nov 2025Dismissed

Rakesh Kumar Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1952

Indian Penal Code, 1860-Section 34, 201, 302Code Of Criminal Procedure, 1973-Section 161(3), 164, 173, 182, 227, 238, 239, 240, 244, 244(1), 244(2), 245, 245(1), 245(2), 482
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High Courts27 Nov 2025Allowed

Mohit Singh @ Toni Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1950

Constitution Of India, 1950-Article 21, 22(1)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 2(viiia), 2(viiia)(iii), 8, 8(c), 20, 21, 22, 23, 27A, 29, 37, 107
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High Courts27 Nov 2025Allowed

Bidhi Chand Vs Rohit Kumar

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1949

Constitution Of India, 1950-Article 142, 226Code Of Civil Procedure, 1908- Order 7 Rule 6, Order 23 Rule 2Negotiable Instruments Act, 1881-Section 138
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High Courts27 Nov 2025(2021) 5 SCC 283: (2021) 3 SCC (Civ) 25: (2021) 2 SCC (Cri) 555: 2021 SCC OnLine SC 75

Padam Chand Verma Vs Supriya Atwal And Another

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1947

Negotiable Instruments Act, 1881-Section 118(a), 138, 139, 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 401, 482Evidence Act, 1872-Section 114
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High Courts26 Nov 2025Dismissed

Ashwani Kumar Vs Sapna Devi

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1946

Negotiable Instruments Act, 1881-Section 118, 118(A), 138, 138(a), 138(b), 139, 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482General Clauses Act, 1897-Section 27
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High Courts26 Nov 2025Dismissed

Ashok Kumar Ranga & Anr Vs State of H.P. & Anr

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1943

Protection Of Women From Domestic Violence Act, 2005-Section 12(1), 18, 20, 22, 22D, 31Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 156(3), 468, 482
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High Courts25 Nov 2025Disposed Of

Gambhari Vs Ved Prakash & Another

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1939

Code Of Civil Procedure, 1908- Section 115, Order 5 Rule 9(1), Order 5 Rule 10, Order 5 Rule 19(a), Order 9 Rule 13, Order 43 Rule 1Limitation Act, 1963-Section 5General Clauses Act, 1897-Section 27
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High Courts25 Nov 2025

Shubham Kashyap Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1938

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29, 37, 42(2), 52A(2)Indian Penal Code, 1860-Section 34, 323, 341, 506
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High Courts25 Nov 2025Dismissed

Durga Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1937

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 25, 37(1)(b), 42(2)Motor Vehicles Act, 1988-Section 181, 192, 196
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High Courts24 Nov 2025Dismissed

Dharam Pal Vs State Of H.P

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1936

Road Regulations, 1989- Rule 2, 15(1), 15(2)(Ix)Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
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