High Courts28 Oct 2026Disposed Of

Pankaj Rai Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · 2026 INSC 902

Electricity Act, 2003-Section 82, 82(4), 82(5), 84, 84(1), 84(2), 84(3), 85, 85(1), 85(3), 85(4), 85(5), 85(6), 86, 86(2), 89Himachal Pradesh Electricity Regulatory Commission (Salary, Allowances and other conditions of Service of Chairman and members) Rules 2006HPMC Act, 1994
High Courts28 Oct 2026Dismissed

Sher Singh Vs Kanwar Shiv Pal Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3836

Negotiable Instruments Act-Section 138, 145(2)Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 70(2), 346, 528Code of Criminal Procedure, 1973-Section 309
High Courts28 Oct 2026

State Of H.P. Vs Jitender Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3835

Indian Penal Code (IPC)-Sections 405, 406 to 409, 416, 420Code of Criminal Procedure-Sections 313, 437-AConstitution of India-Article 136
High Courts28 Oct 2026

State Of H.P. Vs Sushil Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3834

Indian Penal Code-Sections 279, 337, 338, 304AMotor Vehicles Act-Section 187Code of Criminal Procedure-Section 313, 437-A
High Courts28 Oct 2026

HDFC Bank Ltd. Vs Kehar Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3830

Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
High Courts28 Oct 2026Allowed

Akshay Kewla Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3872

Bharatiya Nagarik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act-Sections 21, 29, 42(2), 37(1)(b)(ii), 53IPC-Sections 323, 341, 506, 34
High Courts28 Oct 2026Allowed

Vansh Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · 2025 INSC 993

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 105Narcotric Drugs & Psychotropic Substances Act-Section 22, 29, 42, 37(1)(b)(ii), 37, 67
High Courts28 Oct 2026Allowed

Brijesh Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3868

Bharatiya Nagarik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act-Sections 21 and 29
High Courts28 Oct 2026Dismissed

Rohit Chaudhary Vs Shyam Lal

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3867

Negotiable Instruments Act-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)CrPC-Section 372, 378, 378(1), 378(1)(b), 378(2), 378(2)(b), 378(3), 378(4), 378(6)
High Courts27 Oct 2026Allowed

Bakshi Ram Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3832

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 7 Rule 14(3), 18 Rule 17, Section 151Right to Information Act, 2005