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High Court Of Himachal Pradesh judgments, 2025

611 judgments · page 9 of 31

High Courts24 Nov 2025Dismissed

Vidya Nath Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1932

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54Code Of Criminal Procedure, 1973-Section 439
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High Courts20 Nov 2025Dismissed

Tauseef Ahmad & Others Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1915

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 120B, 307, 384, 406, 420, 467, 468, 471, 506(2)Information Technology Act, 2000-Section 66C, 66D
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High Courts20 Nov 2025Allowed

Sanjay Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1914

Drugs And Cosmetics Act, 1940-Section 17, 18(a)(i), 18A, 18B, 18C, 22(3), 27(b)(ii), 27(c), 28, 28(a), 36ACCode Of Criminal Procedure, 1973-Section 164
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High Courts20 Nov 2025Dismissed

Upasana Jhina Vs Amit Thakur

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1913

Code Of Criminal Procedure, 1973-Section 311, 482Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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High Courts20 Nov 2025Dismissed

Abdul Basit Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 11 SHI CK 1911

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 22, 29, 37, 37(b)(ii), 42(2), 52A, 52A(2), 54Bharatiya Nyaya Sanhita, 2023-Section 180
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